(2)No place, other than a municipal slaughter house, shall be used as a slaughter houseProvided that nothing in this sub-section shall be deemed-(a)to restrict the slaughter of any animal in any place on the occasion of any religious festival or ceremony, subject to such conditions as the Chairman-in-Council may, by public or special notice, impose in this behalf, or(b)to prevent the Board of Councilors from setting apart any place for the slaughter of animals in accordance with the religious custom in vogue.
