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State of Uttar Pradesh - Section

Section 7 in The Uttar Pradesh Prevention Of Cow Slaughter Act, 1955

7. Maintenance of cows, etc

(1)Any person may surrender his cow, bull or bullock to a Goshala or an institution which shall accept such cow, bull or bullock according to the availability of accommodation. Any cow, bull or bullock so surrendered shall not be returned to such person.
(2)The State Government may make such other alternative and additional arrangements for taking care of such cows, bulls or bullocks as it may deem necessary.
(3)Any Goshala or any institution may receive any cow, bull or bullock for custody from police or any other person which may be released to the owner on such terms and conditions and in such manner and on payment of such charges as may be prescribed.