Section 3(6) in Bihar Preservation and Improvement of Animals Rules, 1960
(6)A bull, bullock or she-buffalo in respect of which a certificate has been granted under sub-rule (5) shall not be slaughtered -(a)at a public place or in public view or at any place other than the place mentioned in the certificate;(b)without giving in writing at least a week's notice to the Veterinary Officer of the date of slaughter which date must not be beyond twenty days of the date of the receipt of the certificate by the person in whose favour it is granted.
