Section 15(2) in The Central Provinces and Berar Animal Preservation Act, 1949
(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] [Added by Madhya Pradesh Act XXIII of 1951, Section 5, Section 6(i).];(b)[the form of certificate to be issued under section 4] [Substituted by Madhya Pradesh Act XXIII of 1951, Section 5, Section 6(ii).];(c)the places in which animals may be slaughtered under this Act;(d)the conditions subject to which the slaughter of any animal may be permitted under section 13.
