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State of Madhya Pradesh - Act

The M.P. Agricultural Cattle Preservation Rules, 1959

MADHYA PRADESH
India

The M.P. Agricultural Cattle Preservation Rules, 1959

Rule THE-M-P-AGRICULTURAL-CATTLE-PRESERVATION-RULES-1959 of 1959

Published on 1 January 1959
Commenced on 1 January 1959
[This is the version of this document from 1 January 1959.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Agricultural Cattle Preservation Rules, 1959Published vide Notification No. 47-2591-14-Vety-59, dated july 4, 1960Notification No. 47-2591-XIV-Vety-59. - In exercise of the powers conferred by Section 18 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959 (No. 18 of 1959), and in supersession of all previous rules made on the subject, the State Government has made rules, namely-

1.

These rules may be called The Madhya Pradesh Agricultural Cattle Preservation Rules, 1959.

2.

In these rules, unless the context otherwise requires,

(a)"Act" means the Madhya Pradesh Agricultural Cattle Preservation Act, 1959 (No. 18 of 1959);

(b)"form" means a form appended to these rules;

(c)"Section" means a section of the Act.

3. [ [Substituted by Notification No. 160-4859-XIV-Vety. vide M.P. Rajpatra Part IV (Ga) dated 25th January, 1963, page 47]

(a)An application for a certificate under Section 4 shall be made by a person to the Competent Authority. Such application shall be accompanied by a treasury challan in token of having deposited the fee prescribed under clause (b) into the Government Treasury.

(b)The fee under clause (a) above shall be [rupees fifteen] per head of cattle for which permission for slaughter is sought. The fee shall be credited into the nearest Government Treasury under the head XXVII-Animal Husbandry-B-Ot receipts-(2) Fees and other receipts.

The Treasury Challan in token of having deposited a fee of [rupees fifteen] [Substituted by Notification No. 17-2-XXXV-82 (Part), dated 22-7-1996, Published in M.P. Rajpatra Part IV (Ga) dated 23-8-1996, page 107.] per head of cattle is enclosed.]

4.

On receipt of the application under Rule 3 the Competent Authority shall by order direct the person keeping the agricultural cattle to submit such cattle for examination by the Veterinary officer and thereupon it shall be the duty of the person keeping such cattle to submit it for examination accordingly and render all reasonable assistance in connection with the examination.

5.

If on such examination of the cattle the Veterinary Officer is satisfied that-

(a)[ the cattle is- [Substituted by Notification No. 5704-3830-XIV-Vety., published in M.P. Rajpatra, dated 25-8-1961.]

(i)over fifteen years of age : or

(ii)has become permanently incapacitated for work or breeding due to injury, deformity or an incurable disease and such permanent incapacity has not been caused deliberately and]

(b)the cattle is not suffering from any disease which makes its meat unwholesome for human consumption; he shall certify the cattle accordingly and cause it to be branded with letter "C" on one of its cheeks.

6.

The Veterinary Officer shall issue a certificate of examination of the cattle in Form II and send it to the Competent Authority.

7.

On receipt of the certificate of examination from the Veterinary Officer the Competent Authority may, after considering the matter, issue a certificate in Form II or refuse to issue such certificate.

8.

(1)In any area in which there is no place fixed for slaughter by or under a law relating to local authority in force, the Competent Authority shall fix a place at which the cattle may be slaughtered under the Act.

(2)In fixing the place for slaughter, the Competent Authority shall have due regard to the sanitary condition of the locality and the susceptibilities of the residents thereof, and see that the place is such that the slaughter of the cattle shall not be open to public gaze.Form I(See Rule 3)To,The Competent Authority,............................I..................the resident of...............Tahsil................District...............................request for the issue of certificate under clause (b) of sub-Section (1) of Section 4 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959, for slaughter of the agricultural cattle as specified below-Kind of Cattle DescriptionBull.Bullock.Female buffalo.Male buffalo.Date.....................Address..................Signature of applicant.Form II(See Rule 6)Certificate of Examination of an Agricultural CattleNo..............Dated, the...20....I have examined today at ................ the agricultural cattle described below the property of Shri ............. and hereby certify that-

(a)the cattle is/is not over fifteen years of age or has/has not become permanently incapacitated for work or breeding due to injury, deformity or an incurable disease; and such permanent incapacity has not been caused deliberately; and

(b)the cattle is/is not suffering from any disease which makes its meat unwholesome for human consumption.

Description of the cattle

1. Kind of cattle.

2. Sex

3. Age

4. Description.

Signature of the Veterinary OfficeForm III(See Rule 7)Certificate of the cattle being fit for slaughterNo.................Date................Month.............. Year................................Certified that the cattle described below the property of Shri..................son of.................Tahsil................. District................... is fit for slaughter :

1. Kind of cattle.

2. Sex

3. Age

4. Description.

Place where the cattle is allowed to be slaughtered under clause (ii) of Section 5 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959.[This certificate shall be valid for ten days from the date of its issue ]Competent Authority.

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