(2)No place other than municipal slaughter house, shall be used as a slaughter house:Provided that nothing in this sub-section shall be deemed, -(a)To restrict the slaughter of any animal in any place on the occasion of any religious festival or ceremony, subject to such conditions where non-compliance with which, shall be punishable under this Act, as the Chief Officer may, by public or special notice, impose in this behalf; or(b)To prevent the Chief Officer from setting apart with the sanction of the Municipality any place for the slaughter of animals in accordance with religious custom.
