Section 8(1) in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998
(1)No person shall knowingly bring into any part of the slaughter house-(a)a diseased or unsound animal;(b)an animal which is less than 3 weeks old;(c)an animal which is pregnant or with unweaned young;(d)an animal the slaughter of which is prohibited by any law or order;(e)any carcass;(f)any dog;(g)tiny animal not meant for slaughter or for the slaughter of which the slaughter house is not provided.
