Section 4B in The Punjab Prohibition of Cow Slaughter Act, 1955
4B. [ Permit of export. [Inserted vide Punjab Act 2 of 1981.]
(1)Any person desiring to export cows shall apply for a permit to such officer, as the Government may, by notification, appoint in this behalf, stating the reasons for which they are to be exported as also the number of cows and the name of the State to which they are proposed to be exported and shall also file a declaration to the effect that the cows for which the permit for export is required shall not be slaughtered].(2)The officer appointed under sub-section (1) shall, after satisfying himself about the genuineness or otherwise of the request of the applicant, either grant or refuse to grant him a permit for the export of cows specified in the application :Provided that an application for the grant of a permit shall not be refused unless the applicant has been afforded an opportunity of being heard and the reasons for the refusal are recorded.(3)The fee for issuing permits shall be such as may be prescribed.
