Section 226 in The Himachal Pradesh Municipal Corporation Act, 1994
226. Inspections of place for illicit slaughter of animals.
- If there are reasonable grounds for believing that any animal has been, is being, or is about to be, slaughtered in any place or premises not fixed for such purpose under section 172 or in contravention of any bye-law made under sub-clause (i) of clause (e) of section 202, the municipality or Executive Officer or Secretary or any person authorised by it or him in this behalf may, at all reasonable times, enter into and inspect any place or premises :Provided that no entry shall be made under the provisions of this section without an order in writing from the President or from the Health Officer. Such order shall specify the place or premises to be entered and the locality in which same is situated and the period which shall not exceed seven days for which it is to remain in force.
