(a)that no person shall, without or otherwise than in confirmity with the written permission of the Executive Officer, slaughter or permit to be slaughtered, or cut off or skinned, or permit to be cut off skinned any cattle, horse, sheep, goats or pig in any place other than at a public slaughter house provided by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]:
