Section 6 in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998
6.
Every animal for the slaughter shall, on being brought to the slaughter house, be presented for inspection to the Inspector who before passing any animal for slaughter, shall satisfy himself that-(a)it is more than three weeks old;(b)its flesh is fit for use as human food;(c)it is not pregnant or with unweaned young;(d)it is not diseased or in dying condition;(e)its slaughter has not been prohibited by any law or order : Provided that any animal which has met with an accident is otherwise healthy may be passed for slaughter.
