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State of Madhya Pradesh - Section

Section 22 in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998

22.

(1)No person suffering from leprosy, sores or any other skin disease or any contagious or infectious shall enter the slaughter house premises.
(2)No person other than the Gram Panchayat staff on duty and licensed butchers and their assistants or bona fide servants, shall enter the slaughter house premises during the process of slaughtering, skinning and cutting up of carcass.
(3)No person shall create any disturbance in the slaughter house premises.
(4)Any person who contravenes the provisions of these rules may be removed summarily under the direction of the Inspector.