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State of Madhya Pradesh - Section

Section 9 in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998

9.

(1)Animal approved for slaughter by the Inspector shall be branded with a distinctive mark on ears, hooves or horns and admitted into the waiting yard of the slaughter house.
(2)All animals when approved shall be kept in the waiting yards until the owners or persons in charge receive permission to bring them in the slaughter yard.
(3)The owner of the animal shall remain responsible for its security while it is in the waiting yard.