Section 4 in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998
4.
(1)The slaughter house shall remain opened for the slaughter of animals during such hours as the Secretary may from time to time direct.(2)No animals shall be slaughtered at any other time :Provided I hat in special circumstances, the Gram Panchayat may allow the slaughter of any animal at any other time. In all such cases, the previous written permission of the Gram Panchayat shall be obtained.(3)No animal shall be slaughtered at any place other than the slaughter house except for a religious purpose.
