Section 14 in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998
14.
(1)All carcasses shall after skinning and cleaning be presented to the Inspector for inspection.(2)Carcasses which have been passed by the Inspector as fit for human consumption shall, if necessary be branded or stamped so as to define their quality.(3)No person shall remove any carcass from the slaughter house premises until it has been duly passed by the Inspector.(4)The Inspector shall cause any carcass or meat which is in his opinion, unfit for human consumption, to be buried or destroyed.
