Section 122(3) in The M.P. Public Health Act, 1949
(3)Nothing in this section shall be deemed to apply to,-(a)cured or preserved meat, or(b)flesh or meat carried through any local area for consumption outside the limit thereof and not stored anywhere within such limits in the course of transit, or(c)flesh or meat brought into the local area by any person for immediate domestic consumption and not for sale :Provided that the local authority may, by public notice, direct that the provisions of this section shall apply to cured or preserved meat of any specified description or brought from any specified place.
