Section 4 in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
4. Prohibition of slaughter of agricultural cattle.
(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.(2)No certificate under clause (b) of sub-section (1) shall be issued by the Competent Authority unless the Veterinary Officer after examining the cattle certifies that-(a)the cattle is-(i)over 15 years of age; or(ii)[ has become permanently incapacitated for work or breeding due to injury, deformity or on incurable disease and such permanent incapacity has not been caused deliberately; and] [Substituted by M.P. Act No. 22 of 1961 for the original clause.](b)the cattle is not suffering from any disease which makes its meat unwholesome for human consumption.(3)[ Where the Competent Authority refuses to issue a certificate under this section it shall record its reasons in writing and any person aggrieved by such refusal may, within fifteen days from the date of communication thereof, appeal against the order of refusal to the Collector of the district or such other officer as may by notification in the Official Gazette, by authorised in this behalf by the State Government; and the Collector, or such other officer may pass such orders thereon as he thinks fit;](4)Subject to the orders passed in appeal, if any, under sub-section (3), the order of Competent Authority shall be final and shall not be called in question in any Court.(5)[ A certificate issued under clause (b) of sub-Section (1) shall be valid for ten days from the date of its issue.] [Inserted by M. P. Act No. 22 of 1961 Section 2.]
