Section 257 in The Chhattisgarh Municipal Corporation Act, 1956
257. Places for slaughter of animals for sale.
(1)The Corporation may and when required by the Government shall fix places, either within or with the approval of the Government without the limits of the city for the slaughter of animals or of any specified description of animals for sale, and may with the like approval grant and withdraw licences for the use of such premises, or if they belong to the Corporation may charge rent or fees for the use of the same.(2)When such places have been fixed by the Corporation beyond municipal limits it shall have the same power to make bye-laws for the inspection and proper regulation of the same as if they were within those limits.(3)When any such premises have been fixed no person shall slaughter any such animal for sale within the city at any other place.(4)(a)No person shall without the written permission of the Commissioner bring into the city for sale the flesh of any animal intended for human consumption, which has been slaughtered at any slaughter house or place not maintained or licensed under this Act.(b)Any police officer may arrest without warrant any person bringing into the city any flesh in contravention of sub-clause (a).(5)Any person who slaughters for sale any animal at any place within the city other than the one fixed by the Corporation under this section shall be punishable with tine which may extend to two thousand rupees.
