(4)Any person who slaughters for sale any animal at any place within a municipality other than one fixed by the committee under this section, if any, places have been so fixed, shall be punishable with a fine shall not be less than [one thousand rupees] [Substituted for 'twenty five rupees' vide Haryana Act No. 14 of 2000.] and more than [five thousand rupees] [Substituted for 'two hundred rupees' vide Haryana Act No. 14 of 2000.].
