Section 4(1) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
(1)Notwithstanding anything contained in any other law for the time being in force or in any usage or custom to the contrary, no person shall slaughter or cause to be slaughtered or offer or cause to be offered, for slaughter,-(a)cows, calves of cows, or calves of she-buffaloes, or(b)any other agricultural cattle unless he has obtained in respect of such cattle a certificate in writing issued by the Competent Authority for the Area in which the cattle is to be slaughtered that the cattle is fit for slaughter.
