Section 4 in The Central Provinces and Berar Animal Preservation Act, 1949
4. Prohibition of slaughter of animal without certificate.
- [(1) Notwithstanding anything contained in any other law for the time being in force or in any usage to the contrary, no person -(a)shall slaughter a cow; or(b)shall slaughter any other animal unless he has obtained in respect of such other animal a certificate in writing signed by the Executive Authority and the Veterinary Officer for the area in which the animal is to be slaughtered that the animal is fit for slaughter.](2)No certificate under sub-section (1) shall be issued unless both the Executive Authority and the Veterinary Officer are of the opinion, which shall be recorded, that,-(a)the animal is over fourteen years of age and unfit for work or breeding;(b)the animal has become permanently incapacitated from work or breeding due to age, injury, deformity or any incurable disease;(c)the animal is not suffering from any disease which makes its meat unwholesome for human consumption.(3)Where there is a difference of opinion between the Executive Authority and the Veterinary Officer as to the issue of a certificate under this section, the animal in respect of which the certificate has been asked for, shall not be slaughtered.(4)Any person aggrieved by the refusal of the Executive Authority or the Veterinary Officer to issue a certificate under this section may, within fifteen days from the date of communication to him of such refusal, appeal to the State Government against the order of refusal and the State Government may pass such orders thereon as it thinks fit.(5)The State Government may, at any time for the purpose of satisfying itself as to the legality or propriety of any action taken under this section, call for and examine the record of any case and may pass such orders thereon as it thinks fit.(6)Subject to the provisions of this section, any action taken under this section shall be final and shall not be called in question in any Court.
