Section 106AQ in Uttarakhand Panchayati Raj Act, 2016
106AQ. Place for slaughter of animals for sale.
(1)The Kshettra Panchayat may with the approval of the District Magistrate, fix premises in a controlled rural area for the slaughter of animals, or animals of any specified description for sale, and may, with the like approval, grant and withdraw licences for the use of such premises.(2)When such premises have been fixed, no person shall slaughter any such animal for sale at any other place within a radius of two miles from such premises.(3)Whoever slaughter such animal at any other place within the radius of two miles for sale, he shall be liable on conviction to a fine which may extend to two rupees for each animal so slaughtered or as may be prescribed.
