Section 3 in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998
3.
No person shall slaughter any animal for the sale of meat within the Gram Panchayat area at any place other than the Gram Panchayat Slaughter House, established or a place fixed for the purpose by Gram Panchayat:Provided that if any person applies to the Sarpanch for permission to slaughter an animal at any other place in accordance with any religious usage or custom, he may grant him such permission on the following conditions, namely :-(a)decency and privacy shall be observed;(b)the killing shall not be done at any public place.
