Section 7A in The Goa Animal Preservation Act, 1995
7A. Registration of persons selling beef.—
(1)Any person selling beef shall be liable for registration with the prescribed authority and in the prescribed manner.(2) The application for registration, the register to be maintained and the certificates of registration and renewal shall be in such form, and the registration and renewal fees and penalty for late renewal shall be such, as may be prescribed;.(2)The application for registration, the register to be maintained and the certificates of registration and renewal shall be in such form, and the registration and renewal fees and penalty for late renewal shall be such, as may be prescribed;
