Section 5 in The Central Provinces and Berar Animal Preservation Act, 1949
5. Prohibition of slaughter of animals in places not fixed for the purpose.
- No animal 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 a law relating to local Government in force in such area and if such law does not provide therefor at a place fixed by the prescribed authority.
