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State of Andhra Pradesh - Act

Andhra Pradesh Panchayat Raj (Prohibition or Regularisation of the use of places for Slaughtering Animals and the Licencing of Slaughters) Rules, 2000

ANDHRA PRADESH
India

Andhra Pradesh Panchayat Raj (Prohibition or Regularisation of the use of places for Slaughtering Animals and the Licencing of Slaughters) Rules, 2000

Rule ANDHRA-PRADESH-PANCHAYAT-RAJ-PROHIBITION-OR-REGULARISATION-OF-THE-USE-OF-PLACES-FOR-SLAUGHTERING-ANIMALS-AND-THE-LICENCING-OF-SLAUGHTERS-RULES-2000 of 2000

  • Published on 13 March 2001
  • Commenced on 13 March 2001
  • [This is the version of this document from 13 March 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh Panchayat Raj (Prohibition or Regularisation of the use of places for Slaughtering Animals and the Licencing of Slaughters) Rules, 2000Published vide Notification No. G.O. Ms. No. 77, Panchayat Raj and Rural Development (Rules), dated 13.03.2001Last Updated 28th August, 2019No. G.O. Ms. No. 77. - In exercise of the powers conferred by Section 118 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994), and in super cession of the rules issued in G.O.Ms. No. 179, Panchayat Raj, dated 24-2-1965, the Governor of Andhra Pradesh hereby makes the following rules relating to prohibition or regularisation of the use of places for slaughtering animals and the licencing of slaughters.

1. Short title.

- These rules may be called the Andhra Pradesh Panchayat Raj (Prohibition or regularisation of the use of places for slaughtering animals and the licencing of slaughters) Rules, 2000.

2. Permission to slaughter.

- No person shall, without the written permission of the Executive Authority or otherwise than in conformity with such written permission, slaughter cut or skin, or permit to be slaughter cut up or skinned any cattle, horse, sheep, goat, pig or any other animal or bird in any place in the village other than in a public slaughter house, if any, provided by the Gram Panchayat.Provided that the Executive Authority may allow any animal to be slaughtered in such places other than temples or their precincts within the village as he thinks fit on the occasion of festivals and ceremonies or as a special case.Provided further that nothing contained in this rule shall be construed to prohibit the slaughter of animals for private use but not for sale.

3. Licence for slaughter.

- No person shall, without a licence from the Executive Authority or otherwise than in conformity with such licence, slaughter or permit to be slaughtered within the village any cattle horse, sheep, goat or pig for purposes of sale to the public.Provided that the Executive Authority may authorise any person to slaughter without a licence or without the payment of any fee, any animal for the purpose of a religious ceremony in a place other than a temple or its precincts.

4. Exemption of slaughter houses.

- The rules shall not be applicable to the slaughter houses established by the Central Government or the State Government.

5. Appointment of veterinary Assistant Health Inspector and payment of his fees.

- It shall be the duty of Gram Panchayat to see that all animals slaughtered at the public slaughter house provided by it are certified at the time of slaughter, as free from contagious diseases, by a qualified veterinary Assistant Surgeon, or Health Inspector who is either employed by itself to superintend the slaughter houses or employed in a Government Veterinary Institution near its jurisdiction and whose services are requisitioned by it for the purpose. It shall also be the duty of the Veterinary Assistant Surgeon or Health Inspector so employed to examine the animals slaughtered and to certify as to the assessment and their fitness for human consumption. A Gram Panchayat which employees a qualified Veterinary Assistant Surgeon for the aforesaid purpose shall without any sanction pay to the Veterinary Surgeon so employed, a remuneration at a rate not exceeding that which is fixed by the State Government from time to time, in this behalf.Provided that if the Gram Panchayat is unable to secure the services of a qualified Veterinary Assistant Surgeon or to pay for such services, the Sanitary Inspector of the Gram Panchayat shall at the time of slaughter certify all animals slaughtered at the public slaughter houses provided by the Gram, Panchayat as free from the? contagious diseases and shall also examine the animals slaughtered and certify as to the assessment and their fitness for human consumption.

6. Operation of Act xxxii of 1950.

- Nothing contained in these rules shall affect the operation of the provisions of the Andhra Pradesh Animals and Birds Sacrifices Prohibition Act, 1960 (Act xxxii of 1950).