Section 5 in The Uttar Pradesh Prevention Of Cow Slaughter Act, 1955
5. Prohibition on sale of beef
Except as herein excepted and notwithstanding anything contained in any other aw for the time being in force, on person shall sell or transport or offer for sale or transport or cause to be sold or transported beef or beef-products in any form except for such medicinal purposes as may be prescribed.Exception.--A person may sell and serve or cause to be sold and severed beef or beef-products for consumption by a bona fide passenger in an aircraft or railway train.
