Section 8(2) in The M.P. Agricultural Cattle Preservation Rules, 1959
(2)In fixing the place for slaughter, the Competent Authority shall have due regard to the sanitary condition of the locality and the susceptibilities of the residents thereof, and see that the place is such that the slaughter of the cattle shall not be open to public gaze.Form I(See Rule 3)To,The Competent Authority,............................I..................the resident of...............Tahsil................District...............................request for the issue of certificate under clause (b) of sub-Section (1) of Section 4 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959, for slaughter of the agricultural cattle as specified below-Kind of Cattle DescriptionBull.Bullock.Female buffalo.Male buffalo.Date.....................Address..................Signature of applicant.Form II(See Rule 6)Certificate of Examination of an Agricultural CattleNo..............Dated, the...20....I have examined today at ................ the agricultural cattle described below the property of Shri ............. and hereby certify that-(a)the cattle is/is not over fifteen years of age or has/has not become permanently incapacitated for work or breeding due to injury, deformity or an incurable disease; and such permanent incapacity has not been caused deliberately; and(b)the cattle is/is not suffering from any disease which makes its meat unwholesome for human consumption.Description of the cattle
