Section 5(3) in The Gujarat Animal Preservation Act, 1954
(3)Nothing in this section shall apply to-(a)the slaughter of any of the following animals for such bonafide religious purposes, as may be prescribed, namely :-(i)any animal above the age of fifteen years other than a cow, bull or bullock.(b)the slaughter of any animal not being a cow or a calf of a cow, bull or bullock, on such religious days as may be prescribed :Provided that a certificate in writing for the slaughter referred to in clause (a) or (b) has been obtained from the competent authority.
