Section 4(2) in The Central Provinces and Berar Animal Preservation Act, 1949
(2)No certificate under sub-section (1) shall be issued unless both the Executive Authority and the Veterinary Officer are of the opinion, which shall be recorded, that,-(a)the animal is over fourteen years of age and unfit for work or breeding;(b)the animal has become permanently incapacitated from work or breeding due to age, injury, deformity or any incurable disease;(c)the animal is not suffering from any disease which makes its meat unwholesome for human consumption.
