Report No. 269

a. Legal Framework Governing Broiler Chickens

3.12 Rule 3 of the PCA (Slaughter House) Rules, 2001, prohibits the slaughter of any animal except in recognised or licensed houses. Whereas rule 6 provides for several conditions pre and post slaughter, including "rule 6(1) No animal shall be slaughtered in a slaughter house in sight of other animals" and "rule 6(2) No animal shall be administered any chemical, drug or hormone before slaughter except drug for its treatment for any specific disease or ailment."

Further, it prescribes required infrastructure of slaughter houses. All of which have also been included in the FSS Regulations, 2011, which is a comprehensive set of regulations. The regulations prescribe standards for slaughter house infrastructure, location of premises, sanitary practices, equipment and machinery to be utilised, personal hygiene, pre-slaughter handling, transport and space requirement during transport, humane slaughter methods, and sanitary requirements for meat processing units.