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State of Madhya Pradesh - Section
Section 12 in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
12. Burden of proof on accused.
- In any trial for an offence punishable under Section 11 for contravention of the provisions of Section 5, 6 or 7 of this Act the burden of proving that the slaughter, transport or sale of agricultural cattle was not in contravention of the provisions of this Act shall be on the accused.Table| S. No. | Name of the person | Local Areas |
| (1) | (2) | (3) |
| 1. | Secretaries of the Municipal Committees in Mahakoshal Region. | |
| Executive Officers of the Municipalities of Municipal Boardsin other Regions. | Area within the limits of the respective Municipalities. | |
| Municipal Commissioner, Ujjain and Ratlam | ||
| 2. | Tahsildar | Area outside the limits of the Municipal Committees andwithin the jurisdiction of the Tahsildar. |
| 3. | Health Officers of the Corporation | Area within the limits of the respective MunicipalCorporation. |