Section 41 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
41.
(1)If a carcass is found on inspection to be free from disease, the Superintendent shall pass it without undue mutilation as fit for human consumption.(2)If any part of the carcass is found to be diseased it shall be removed and the remainder passed fit for human consumption if it shows no symptoms of disease.(3)If the entire carcass is contaminated with disease or is otherwise unfit for human consumption, it shall be condemned.
