Section 3 in The M.P. Agricultural Cattle Preservation Rules, 1959
3. [ [Substituted by Notification No. 160-4859-XIV-Vety. vide M.P. Rajpatra Part IV (Ga) dated 25th January, 1963, page 47]
(a)An application for a certificate under Section 4 shall be made by a person to the Competent Authority. Such application shall be accompanied by a treasury challan in token of having deposited the fee prescribed under clause (b) into the Government Treasury.(b)The fee under clause (a) above shall be [rupees fifteen] per head of cattle for which permission for slaughter is sought. The fee shall be credited into the nearest Government Treasury under the head XXVII-Animal Husbandry-B-Ot receipts-(2) Fees and other receipts.The Treasury Challan in token of having deposited a fee of [rupees fifteen] [Substituted by Notification No. 17-2-XXXV-82 (Part), dated 22-7-1996, Published in M.P. Rajpatra Part IV (Ga) dated 23-8-1996, page 107.] per head of cattle is enclosed.]
