Section 5(2) in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
(2)A certificate under sub-section (1) shall be granted by the competent authority, after it has, for reasons to be recorded in writing, certified that,—(a)the animal is over the age of twelve years; or(b)the animal has become permanently incapacitated for breeding, draught or giving milk due to injury, deformity or any other cause.
