Section 165 — Inspection before and after slaughter.
The Manipur Municipalities Act, 1994
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.Open in Lexace · Ask the AI about this section