Section 3 in Bihar Preservation and Improvement of Animals Rules, 1960
3. Prescribed Authority under the first proviso to Section 3.
(1)The Veterinary Officer of the area concerned shall be the Prescribed Authority under the first proviso to Section 3.(2)Application for permission under the first proviso to Section 3 to slaughter a bull, bullock or she buffalo shall be made by the applicant to the Veterinary Officer stating the grounds in support of the application.(3)The Veterinary Officer may, for reasons to be recorded in writing, allow or disallow the application but no application shall be disallowed unless the applicant has been given a reasonable opportunity of being heard and of adducing evidence, if any, in support of his application.(4)No appeal shall lie against the order of the Veterinary Officer disallowing the application.(5)Where the Veterinary Officer allows the application, he shall grant to the applicant a certificate to that effect specifying the place of slaughter and he shall simultaneously send a copy of the certificate to the Officer-in-charge of the police-station and the Sub-divisional Magistrate within whose jurisdiction the said place is situated.(6)A bull, bullock or she-buffalo in respect of which a certificate has been granted under sub-rule (5) shall not be slaughtered -(a)at a public place or in public view or at any place other than the place mentioned in the certificate;(b)without giving in writing at least a week's notice to the Veterinary Officer of the date of slaughter which date must not be beyond twenty days of the date of the receipt of the certificate by the person in whose favour it is granted.(7)The Veterinary Officer receiving the notice under clause (b) of sub-rule (6) shall at once send a copy of the notice to the Officer-in-Charge of the police-station and the Sub-divisional Magistrate within whose jurisdiction the place of slaughter mentioned in the certificate is situated for taking such precautionary measures as they may consider necessary.(8)The slaughter of a bull, bullock or she-buffalo in respect of which a certificate has been granted under sub-rule (5) shall be done in an enclosure by adopting humane methods of slaughter, i.e. mechanical, electrical chemical jhatka, halal or other means by sharp cutting instrument which is found to be rapid, effective and humane.
