Section 18 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
18.
No animal shall be approved for slaughter if -(i)it is less than eight months old;(ii)it is in a febrile or emaciated condition or is more than six years old;(iii)it is pregnant or is with unweaned young;(iv)it is diseased or in a dying condition :Provided that an animal which has met with an accident but in otherwise healthy may be approved;(v)it shows symptoms of having been treated cruelly by over strucking overdriving or by other acts.
