Section 257(4) in The Chhattisgarh Municipal Corporation Act, 1956
(4)(a)No person shall without the written permission of the Commissioner bring into the city for sale the flesh of any animal intended for human consumption, which has been slaughtered at any slaughter house or place not maintained or licensed under this Act.(b)Any police officer may arrest without warrant any person bringing into the city any flesh in contravention of sub-clause (a).
