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State of Haryana - Section

Section 25 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977

25.

While in the waiting yard, the owner or the person in charge of the animal shall be responsible for its security, proper care, feeding and wateringProvided that the Executive Officer/Secretary or any other duly authorised officer may arrange for the feeding of animals while in the waiting-yard and recover the expenses from the owner.