Section 18(2) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the form and manner in which applications for certificates under Section 4 shall be made and the fees payable in respect of such applications;(b)the form of certificate to be issued under Section 4;(c)the places in which animals may be slaughtered under this Act.
