Section 4 in The Haryana Prohibition of Cow Slaughter Rules, 1972
4. Slaughter of diseased animal.
[Section 4(1)(a) and (b)] - (1) Any person whose cow is suffering or is believed to be suffering from a contagious or an infections disease and which is incurable shall make an application in form C to the nearest Competent Authority available, with a view to having it ascertained whether the cow is really suffering from such a disease.(2)The Competent Authority shall examine the animal on the date and at the place previously fixed and intimate to the applicant and if he is satisfied that the animal is suffering from any of the contagious or infectious diseases and is incurable he shall issue a certificate in Form D for its slaughter. In every case he will record his findings on the application.(3)After the certificate in Form D has been obtained, the owner of such cow, may salughter it or cause it to be slaughtered either on his own land or at a place reserved for this purpose by a local Authority.
