Section 3 in Andhra Pradesh Panchayat Raj (Prohibition or Regularisation of the use of places for Slaughtering Animals and the Licencing of Slaughters) Rules, 2000
3. Licence for slaughter.
- No person shall, without a licence from the Executive Authority or otherwise than in conformity with such licence, slaughter or permit to be slaughtered within the village any cattle horse, sheep, goat or pig for purposes of sale to the public.Provided that the Executive Authority may authorise any person to slaughter without a licence or without the payment of any fee, any animal for the purpose of a religious ceremony in a place other than a temple or its precincts.
