Section 165 in The Manipur Municipalities Act,1994.
165. Inspection before and after slaughter.-
A Nagar Panchayat or, as the case may be, the Council shall arrange for inspection of the animal by, a Veterinary Surgeon or a competent person before the animal is killed, and may also arrange for inspection of the meat and organs for the purpose of certification, as may be laid down by bye-laws of the meat for use as food.
