Section 5 in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
5. [ Prohibition of slaughter of cattle in places not fixed for the purpose. - No cattle in respect of which a certificate has been issued under Section 4 shall be slaughtered in any place other than a place fixed for the purpose by or under any law for the time being in force and if such law does not provide therefor, at a place fixed by the Competent Authority.] [Substituted by Act No. 22 of 1961 Section 3 for the original.]
