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State of Uttar Pradesh - Section
Section 197 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
197. [ ***] [Omitted by U.P Act No. 23 of 2018, dated 11.4.2018.]
[Inserted by U.P. Act No. 9 of 1994.]| 197. Place for slaughter of animals for sale.- (1) The Kshettra Panchayat may, with the approval of the District Magistrate, fix premises in a controlled rural area for the slaughter of animals, or animals of any specified description for sale, and may, with the like approval, grant and withdraw licences for the use of such premises.(2) When such premises have been fixed, no person shall slaughter any such animal for sale at any other place within a radius of two miles from such premises.(3) Should any one slaughter for sale any such animal at any other place within the radius of two miles, he shall be liable on conviction to a fine which may extend to twenty rupees for every animal so slaughtered. |