Section 4 in Uttarakhand Protection of Cow Progeny Act, 2007
4. Section 3 not to apply to diseased or injured cow progeny.
(1)Nothing in section 3 shall apply to cow progeny, suffering from such conditions, notified as such by the State Government which are -(a)incurable and accompanied by intolerable pain, or(b)contagious/infectious disease and have become cause of danger to livestock as well as to human being:Provided that in regard to clause (a) and (b), above, a certificate shall be given by the local Veterinary Officer incharge to the effect that the animal is indeed suffering from such an incurable and extremely painful or contagious/infectious disease.(2)The method of disposal of carcass of an animal, covered by sub-section (1), shall be in such manner as may be prescribed by the State Government.
