(1)The committee may, and shall when so required by the State Government, fix premises with the approval of the Deputy Commissioner, either within or without the limits of the municipality, for the slaughter of animals for sale, or of any specified description of such animals, and may, with the like approval, grant and withdraw licences for the use of such premises or, if they belong to the committee, charge rent or fees for the use of the same.(2)When such premises have been fixed by the committee beyond municipal limits, it shall have the same power to make bye-laws for the inspection and proper regulation of the same as if they were within those limits.(3)When any such premises have been fixed no person shall slaughter any such animal for sale within the municipality at any other place.(4)Any person who slaughters for sale any animal at any place within a municipality other than one fixed by the committee under this section, if any places have been so fixed, shall be punishable with fine which may extend to [five hundred rupees.] [Substituted by Punjab Act No. 8 of 1976.]
