Section 548 in Greater Hyderabad Municipal Corporation Act, 1955
548. [ Slaughter of animals in slaughter houses. [Substituted by Hyderabad Act XLIII of 1956.]
(1)No person shall slaughter or procure the slaughter of any animal for human consumption in a slaughter house, otherwise than on the authority of a certificate, granted by the Veterinary Officer that the animal is fit for slaughter.(2)The Veterinary Officer shall not grant certificate referred to in sub-section (1) if in his opinion -(a)the animal whether male or female -(i)has not attained the age of 3 years and in case of sheep or goat one year; or(ii)is useful for the purpose of draught or any kind of agricultural operation;(b)the animal, if female, is useful for the purpose of breeding;(c)the animal, if female, is useful for giving milk or breeding offspring.(3)Save as otherwise provided in this Act, the opinion of the Veterinary Officer on all the questions on which he is required by sub-section (2) to form the opinion shall be final and shall not be questioned in any Court of Law.(4)The certificate referred to in sub-section (1) shall be granted in such form and on payment of such fee as may be specified by the Corporation.(5)Whoever does any act in contravention of subsection (1) shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to Rs. 1,000 or with both.(6)Notwithstanding anything contained in [the Criminal Procedure Code, 1898 (Central Act 5 of 1898), every offence punishable under sub-section (5) shall be cognizable.(7)Any certificate that the animal is fit for slaughter granted by any Veterinary Officer before the commencement of this Act and any fee realised therefor, within the limits of the City shall, notwithstanding there being no specific provision in respect thereof in principal Act, or in any other law for the time being in force, be deemed always to have been validly granted and realised as if this Act were in force on the date on which such certificate was granted or such fee was realised and shall not be questioned in any Court of Law.]Prevention of spread of infectious diseases.
