Section 7 in The Goa Animal Preservation Act, 1995
7. Prohibition of sale of beef.—
(1)Notwithstanding anything contained in any other law for the time being in force, no person shall sell or offer for sale or cause to be sold beef or beef products in any form in contravention of sections, 4, 5 and 6 except imported beef from neighbouring States under hygienic condition examined by a competent authority and in respect of which a certificate has been granted.(2)A certificate under this section shall be granted in such form and upon payment of the fees as may be prescribed.
