239. Powers of District Magistrate in respect of animals not slaughtered for sale.
- Whenever it appears to District Magistrate to be necessary for the preservation of the public peace or order, he may, subject to the control of the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.], prohibit or regulate, by public notice, the slaughter within the limits of a [municipal area] [Substituted by U.P. Act No. 12 of 1994.] of animal or animals of any specified description for purposes other than sale and prescribe the mode and route in and by which such animals shall be brought to, and meat shall be conveyed from, the place of slaughter.
