Section 5 in The Assam Cattle Preservation Act, 1950
5. Prohibition of slaughter of cattle without certificate.
(1)Notwithstanding anything in any other law for the time being in force or in any usage to the contrary, no person shall slaughter any cattle unless he had obtained in respect thereof a certificate in writing signed by the Veterinary Officer for the area in which the cattle is to be slaughtered that the cattle is fit for slaughter.(2)No certificate under sub-section (1) shall be issued unless the Veterinary Officer is of the opinion (which shall be recorded) that-(a)the cattle is over fourteen years of age; or(b)the cattle has become permanently incapacitated from work or breeding due to injury, deformity or any incurable disease.(3)Any person aggrieved by the refusal of 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 prescribed authority against the order of refusal, and the prescribed authority may pass such orders thereon as he thinks fit.(4)The prescribed authority many 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.
