Section 257(5) in The M.P. Municipal Corporation Act, 1956
(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] [Substituted by M.P. Act No. 29 of 2003., for the words 'fifty rupees'.].
