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State of Chattisgarh - Section

Section 3 in Chhattisgarh Agricultural Cattle Preservation Rules, 2014

3. Issuance of Inter-State Transportation license under clause (h) of Section 2 of the Act.

(1)Any person, which includes transporter, who for the purpose of agriculture, dairy, improvement of breeding or for participation in Cattle fair and for similar purpose, which is different from the purpose of slaughtering, and who wants to transport from one State to another State through Chhattisgarh or from Chhattisgarh to other State or from other State to Chhattisgarh by any medium shall after deposition of fee of Rs. 5000/-shall apply for license in Form-1 (Part-I) to the concerned District Collector or any other officer authorized by him. The registration fee shall be paid in the favour of the concerned District Collector by way of demand draft through any nationalized bank, which shall not be refundable.
(2)All license issued shall be compulsorily reviewed every month by the District Collector. The license issued shall be for one place at a time. License shall clearly describe number of Cattle, type, validity period and way of transportation including medium.
(3)Any person applying for transportation license for within any District or Inter-District of State of Chhattisgarh of Inter-State shall have to enclose compulsorily Cattle Health Certificate in Form-1 (Part-II) or the Agricultural cattle to be transported, which has been issued by Veterinary Assistant Surgeon of Government Veterinary Hospital near to the place of sales/purchase. The provisions relating to the Chhattisgarh Agricultural Cattle Preservation Act, 2004 (No. 28 of 2006) and the Prevention of Cruelty to Animal Act, 1960 (No. 59 of 1960) and other related Acts and Rules shall be (endorsed) mentioned on the back of license and compliance of the same shall be mandatory for the License holder.
(4)Collector or any officer authorized by him for verification of the particulars of application in Form-1, (Part-I) may conduct such investigation which he considers necessary. After such investigation if the collector is satisfied that the details in the application and the enclosed documents are correct than he shall issue Transportation License in Form-2 within a period of two weeks from the date of receiving of application or he may, by order, reject the application by recording reasons for such rejection of application and shall also record information of rejection in the Government Register.
(5)Any person, who wants the license under sub-rule (2) and who is aggrieved by the order of the concerned District Collector, then he may file application for revision within 30 days from the date of receipt of order before the Divisional Commissioner. The Divisional Commissioner may call for and examine the record for the purpose of satisfying himself as to the correctness, legality or propriety of any order passed by the Collector or others and may pass such order which he considers appropriate and justified. The order passed by the Divisional Commissioner shall be final and no appeal shall lie to any Court.Explanation. - (a) Each heard of Agricultural cattle shall not contain more than 25 Cattles at the time of transportation on foot. No Agricultural cattle shall be transported if the Distance, time, rest interval and temperature for the such Agricultural cattle is more than limit prescribed in the following table,-
S. No. Details of the Agricultural cattle Fixed maximum distance/day/ hour Maximum period of Travelled days/hour Rest period (interval) Temperature Range Minimum/ Maximum
(1) (2) (3) (4) (5) (6)
1. Ox, bull, cow. 30 K.M. per day/4 K.M. per hour 8 hours after every two hours for drinking and afterevery four hours for food 12 degree centigrade to 30 degree centigrade
2. Buffaloes 25 K.M. per day/3 K.M. per hour 8 hours after every two hours for drinking and afterevery four hours for food 12 degree centigrade to 30 degree centigrade
3. Calf of cows or Buffaloes 16 K.M. per day/2.5 K.M. per hour 6 hours after every 1.5 hours for drinking and afterevery three hours for food 15 degree centigrade to 25 degree centigrade
(b)If the transporter is a farmer or cow foster, then it shall be necessary for him to produce a copy of Voter ID card or Aadhaar Card or Job Card of MNREGA as his identity proof for the purpose of sale/purchase of the Agricultural cattle. A concerned farmer or cow foster shall not transport more than five Agricultural cattle at a time.
(c)It shall be necessary to ensure nutritional food/fodder, drinking water and appropriate rest during the transportation of Agricultural cattle in any circumstance. Transportation on foot of Cattle shall be prohibited before sunrise and after sunset from July to February and from 11.00 noon to 5.00 after noon from March to June. After drinking of water, 20 minutes rest shall be given before starting of transportation on foot of each Agricultural cattle and in the case of fodder one hour rest shall be given before starting transportation on foot.
(d)Any Agricultural Cattle shall not be transported on foot in case of heavy rain, storm, famine or muggy.
(e)While transporting through railway or any other vehicle, minimum space of two square meter per cattle shall be ensured as a protection from stampede, etc. Pregnant cows and buffaloes shall not be transported with other animals.
(f)There should be sufficient facility of air in vehicle during transportation of Agricultural cattle. Transporting Agricultural cattle in completely closed vehicle shall be a punishable offence.
(g)Health certificate of the Agricultural cattle issued from the Veterinary Assistant Surgeon shall be required by the seller or purchaser prior to sales/purchase of the Agricultural cattle in any Gram Panchayat/Nagar Panchayat area or Cattle market/fair of the State of Chhattisgarh.
(6)The joint team of local Veterinary Assistant Surgeon, Police Sub-Inspector/ Inspector, Naib Tahsildar/Tahsildar and Chief Municipal Officer/Nagar Panchayat Officer shall regularly inspect the cattle market/fair in order to ensure that healthy cattle/ cattle suitable for agriculture are being sold/purchased for Agricultural purpose and not for the purpose of slaughtering and shall submit the inspection report in Form-1 (Part-Ill) to the Collector through the Joint Director/Deputy Director, District in-charge of veterinary services.
(7)It shall be necessary to comply with the provisions of the Prevention and Control of Infectious and Contagious Diseases in Animal Act, 2009 (No. 27 of 2009) while transporting Agricultural cattle.