Section 5 in Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Act, 2001
5. Levy of fee.
(1)For the purposes of this Act and subject to the rules made thereunder, a fee shall be levied in such manner and at such rate as may be prescribed for each animal exported.(2)The fee levied under sub-section (1) shall be paid by the purchaser of the animal in such manner and to such persons or officers as may be prescribed.Provided that in case the owner of the animal himself shifts the animal out of the limits of State of Haryana to any other place, such fee shall be paid by the owner of the animal himself.(3)In case, the animal is exported by any person without paying the fee as prescribed under sub-section (1), a penalty, which may extend to five times for fee, shall imposed upon him in the manner as may be prescribed.(4)The arrears of such fee levied under sub-section (1) along with penalty imposed under sub-section (3), shall be recoverable as arrears of land revenue.(5)The amount of fee levied under sub-section (1) and the penalty imposed under sub-section (3), shall be credited to the Fund under a separate head within such period as may be prescribed.
