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State of Madhya Pradesh - Section

Section 6 in The M.P. Govansh Vadh Pratishedh Rules, 2004

6. Levy of charges.

(1)The institution may levy and recover charges for care and maintenance of cow progeny from their owners, which shall be equivalent to the charges levied by the cattle-pound of the local body.
(2)The cattle-pound, which are maintained by local bodies, may discharge the functions of institutions to the extent possible.