Section 9(e) in The Prevention Of Cruelty To Animals Act, 1960
(e)to advise the Government or any local authority or other person in the design of slaughter-houses or in the maintenance of slaughter-houses or in connection with slaughter of animals so that unnecessary pain or suffering, whether physical or mental, is eliminated in the pre-slaughter stages as far as possible, as animals are killed, wherever necessary, in as humane a manner as possible;
