MADHYA PRADESH GRAM
PANCHAYAT (REGULATION OF SALE OF MEAT AND PRESERVATION) RULES, 1998[1] In exercise of the powers conferred by
sub-section (1) of Section 95 read with Clause (14) of Section 49 of the Madhya
Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994), the State Government
hereby makes the following rules, the same having been previously published as
required by sub-section (3) of the Section 95 of the said Act, namely : (1)
These
rules may be called the Madhya Pradesh Gram Panchayat (Regulation of Sale of
Meat and Preservation) Rules, 1998. (2)
They
shall come into force with effect from the date of their publication in the
"Madhya Pradesh Gazette". In these rules, unless the context otherwise
requires, (1)
"Act"
means the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994); (2)
"Meat"
means the meat of pig, lamb, goat, fish or hen etc. intended for the purpose of
consumption by human or animal but it does not include cooked, salted or
preserved meat. In the area of Gram Panchayat, no person
shall sell the meat without the permit granted by the Gram Panchayat in this
regard. No person shall sell the meat or prepare to
sell the meat or exhibit the meat, except on the places permitted by the Gram
Panchayat. Every place permitted for the sale or
preparation or exhibition of meat and all instruments, tables, utensils or any
other articles used for it, shall always be kept clean and in hygienic
condition. The meat shall always be kept inside the duly
wired utensil to save from files. Meat shall not be rolled up in uncleaned
paper or cloth or leaves and shall be brought in such utensil, in which files
may not enter. Any person performing in contravention of provisions of this
rule shall be liable to be removed from the market by the Gram Panchayat or a
servant of Gram Panchayat authorised to inspect the market. Sufficient arrangements shall be made to
limit the open exhibition of meat. The person whom the permit is granted shall
have to obey all such orders, which may be issued by the Gram Panchayat from
time to time. Any person, who is suffering from any
contagious or infectious disease or offensive sores shall not be permitted to
enter into or stay at the place where meat is prepared or exhibited. Any breach of these rules shall be punishable
with fine which may extend to Rupees Two Hundred Fifty and if the breach
continues with further fine which may extend to rupees five for every day
during which such breach is continued after the first conviction. All rules, bye-laws corresponding to these
rules and in force immediately before their commencement are hereby repealed
with respect of matter covered by these rules. [1] Vide Notification No.
F-1-21-98-XXII-P-2, dated 4-1-1999. Published in the M.P. Rajpatra (Asadharan),
dated 4-1-1999 at p. 10-10 (1).MADHYA
PRADESH GRAM PANCHAYAT (REGULATION OF SALE OF MEAT AND PRESERVATION)
RULES, 1998
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