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State of Odisha - Section

Section 18 in The Orissa Prevention of Cow Slaughter Rules, 1966

18.

The charges or fees payable for taking care of uneconomic cows as provided in Rule 16 shall be in accordance with the rates in force in such institutions and shall be payable by the owners of such cows.Form I[See Rule 3]ToThe (Competent Authority)Sir,I, Shri............. resident of village.............. P. O............ Thana................. district................ hereby request you to issue me a certificate under Clause (b) of Sub-section (1) of Section 3 of the Orissa Prevention of Cow Slaughter Act, 1960 for slaughter of the bull/bullock as specified below:
Address where cattle is available Kind of cattle bull/bullock Description of cattle
(1) (2) (3)
     
Signature of applicant with dateForm II[See Rule 7]Certificate according permission or refusal of permission for slaughtering cattleOffice of the Competent/Appellate Authority.................(Station)
No.................. Date.................
Certified that the cattle described below, the property of Shri............ son of Shri ....... village.............. P.O............... Thana............... district............... is fit/not fit for slaughter for the reason that -(a)the bull or bullock is/is not over the age of fourteen years;(b)the animal has become/is not permanently unfit and unserviceable for the purpose of breeding/draught or agriculture operation-
(1)Kind of cattle.
(2)Sex.
(3)Age.
(4)Description.
(5)Place, where the cattle is to be slaughtered.This certificate shall be valid for a period of thirty days from the date of issue.Competent Authority/Appellate AuthorityForm III[See Rule 10]Application for examination of cattle suspected to be suffering from infectious or contagious diseaseToThe Veterinary Assistant SurgeonSir,I am to request you to kindly examine my................ (here specify the animal and describe the colour of the animal and age) located at.............. which is suspected to be suffering from............ a notified contagious and infectious disease of the animals and issue me a certificate for the slaughter of the aforesaid animal as required under the Orissa Prevention of Cow Slaughter Rules, 1966.Yours faithfullySignature of owner of animalAddress.........................Form IV[See Rule 11]Certificate authorising slaughter of an animal suffering from infectious or contagious diseaseOffice of the Veterinary Assistant Surgeon...................(Station)
No.................. Date.................
Certified that the cattle described below, the property of Shri............. son/daughter/widow of Shri.............. of village.......... P.O............... Thana............ district.............. found ownerless is suffering from............ disease and there is very little chance of recovery. The animal is therefore permitted to be slaughtered.Description of the cattle/identification colour, age, etc.This certificate shall be valid for a period of thirty days from the date of issue.Competent AuthorityForm V[See Rule 13]ToThe (Any nearest Authority viz., Police Station, Grama Panchayat, N.A.C., Municipality or Corporation).Sir,This is to intimate that a.......... has been slaughtered on.............. at.......... within the premises of........... on the certificate issued by the........... as the same was suffering from disease.Date...............Signature and address of owner or slaughtererForm VI[See Rule 15]Certificate of the technical head of the institution requiring slaughter of a cattle for experimentationThis is to certify that the ............. cow, bull or bullock, owned by................. (Institution) is permitted to be slaughtered at the premises of the said institution for the purpose of experimentation in the interest of Medical and Public Health Research.Dated..............Signature of the Head ofthe Institution where slaughter isto be made for experimental purposeForm VIIOffice of the Veterinary Assistant SurgeonNoticeNotice is hereby given that the animal described below which is found on enquiries to be ownerless is suffering from............ disease which is notified to be contagious/infectious and is therefore required to be slaughtered. Persons, if any, who may claim ownership of the animal are hereby required to file objections, if any, before the under-signed on or before................ (date). If no objections are received by that date claiming ownership, it will be treated that the animal is ownerless and steps will be taken for slaughtering it.(description of the animal)Veterinary Assistant SurgeonStation.....................................