Section 428(2) in The Calcutta Municipal Corporation Act, 1980
(2)No place other than a municipal slaughter-house shall be used as a slaughter-house :Provided that nothing in this sub-section shall be deemed -(a)to restrict the slaughter of any animal in any place on the occasion of any religious festival or ceremony, subject to such conditions (non-compliance with which shall be punishable under this Act) as the Municipal Commissioner may, by public or special notice, impose in this behalf, or(b)to prevent the Municipal Commissioner from setting apart with the sanction of the Mayor-in-Council, any place for the slaughter of animals in accordance with religious custom.
