Section 4(1) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
(1)Any person, who trades in more than five Cattles at a time, shall have to compulsorily register as Cattle Trader in the office of the District Collector of his domicile district. Application for registration shall be submitted in Form-3 (Part-I) along with registration fee of Rs 3000. It shall be mandatory for the person doing Inter-State trade of Agricultural cattle to apply for registration in the office of concerned District Collector for registration as Cattle Trader. The Registration Certificate for Inter-State cattle trade shall be issued in Form-3 (Part-II) for 3 years. Renewal of registration shall be done for a maximum period of 3 years on payment of fee of Rs. 1000 per annum.
