Section 20 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
20.
Every person in charge of an animal brought to the slaughter house owned and managed by a committee shall pay, for the use of the slaughter house, fee as determined by the committee which shall not be less than two rupees per head or more than five rupees per head for sheep, goats, lambs, dumbus and their kids and in the case of pigs and their young ones, it shall not be less than three rupees per head and more than seven rupees per held.
