Section 3 in The U.P. Prevention of Cow Slaughter Act, 1955
3. Prohibition of cow slaughter.
(1)Except as hereinafter provided, no person shall slaughter or cause to be slaughtered, or offer or cause to be offered for slaughter-(a)a cow, or(b)a bull or bullock, unless he has obtained in respect thereof a certificate in writing, from the competent authority of the area in which the bull or bullock is to be slaughtered, certifying that it is fit for slaughter, in any place in Uttar Pradesh; anything contained in any other law for the time being in force or an usage or custom to the contrary notwithstanding.(2)No bull or bullock, in respect of which a certificate has been issued under sub-section (1) (b) shall be slaughtered at any place other than the place indicated in the certificate. [* * *] [The words for within twenty days of the date of issue of the certificate, deleted by U.P. Act XVII of 1961, Section 2.](3)A certificate under sub-section (1) (b) shall be issued by the competent authority, only after it has, for reasons to be recorded in writing; certified that-(a)the bull or bullock is over the age of [fifteen years] [Substituted by U.P. Act XVII of 1961.] or(b)in the case of a bull, it has become permanently unfit and unserviceable for the purpose of breeding and, in the case of bullock, it. has become permanently unfit and unserviceable for the purposes of daughter and any kind of agricultural operation :Provided that the permanent unfitness or un-serviceability has not been caused deliberately.(4)The competent authority, shall, before issuing the certificate under sub-section (3) or refusing to issue the same, record its order in writing [***] [The words 'any person aggrieved by the order of the competent authority under this section, may, within twenty days of the date of the order appeal against it to the State Government, which may pass such orders, thereon as it may deem fit' deleted, by U.P. Act XVII of 1961 vide Section 2.].(5)The State Government may, at any time, for the purposes of satisfying itself as to the legality or propriety of the action taken under this section call for and examine the record of any case and may pass such order thereon as it may deem fit.(6)[ Subject to the provisions herein contained, and action taken under this section, shall be final and conclusive and shall not be called in question.] [Substituted by U.P. Act XXXIII of 1958, Section 3.]
