Section 569 in The Orissa Municipal Corporation Act, 2003
569. Removal of sheep, goats or swine from any Corporation slaughter house, market or premises.
(1)No person shall, without the written permission of the Commissioner and without the payment of such fees as may be specified by him, remove any live sheep, goat or swine from any Corporation slaughter house or from any Corporation market or premises used or intended to be used for or in connection with such slaughter house :Provided that such permission shall not be required for the removal of any animal which has not been sold within such slaughter house, market or premises and which has not been within such slaughter house for a period longer than that specified under orders made by the Commissioner in this behalf, or which has, in accordance with any bye-law made under this Act been rejected as unfit for slaughter at such slaughter house, market or premises.(2)Any fee paid for permission under Sub-section (1) in respect of any animal removed to a cattle pound shall, subject to the bye-laws made under this Act be refunded on the production of a certificate from the cattle pound authorities that such animal has been received in their charge.
