Section 19 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
19.
No person shall bring into any part of the slaughter house -(i)an animal less than eight months old;(ii)an animal in a febrile condition, or which is excessively old;(iii)an animal which is pregnant or is with unweaned young;(iv)a diseased or dying or dead animal or any carcass or part thereof;(v)any animal showing symptoms of having been treated cruelly by over- trucking, over-driving or by other acts;(vi)a dog; or(vii)any animal not meant for slaughter or for the slaughter of which the slaughter house is not provided. Any animal brought into the slaughter house in contravention of this bye-law shall be summarily removed under orders of the Superintendent.
