Section 4(3) in The West Bengal Animal Slaughter Control Act, 1950
(3)Where there is a difference of opinion between the President of a municipality or a Panchayat Samiti, as the case may be, and the Veterinary Surgeon as to the issue of a certificate under sub-section (2), the matter shall be referred to the Veterinary Officer and a certificate shall be issued or refused according as the Veterinary Officer is opinion that the animal is fit to be slaughtered or is not so fit.
