Section 16 in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
16. Exemptions.—
Subject to such conditions as may be prescribed, this Act shall not apply to,—(a)any cow or animal operated upon for vaccine lymph, serum or for any experimental or research purpose at an institution established, conducted or recognised by the State Government; or(b)any cow or animal,—(i)slaughter of which is certified by a Veterinary Officer authorised by the State Government, to be necessary in the interest of the public health;(ii)which is suffering from any disease which is certified by a Veterinary Officer authorised by the State Government as being contagious and dangerous to other animals.(c)any cow or animal, slaughter of which is certified to be necessary on the ground that it is suffering from an incurable disease or injury,—(i)in the case of a cow or animal belonging to the Central Government in the Ministry of Defence, by a Veterinary Officer of the Indian Army;(ii)in the case of any other cow or animal, by a Veterinary Officer authorised by the State Government.
