Section 12 in The Haryana Prohibition of Cow Slaughter Rules, 1972
12. Cancellation of a Licence.
[Section 10(2)(e)] - The Licensing Authority may, after allowing the licensee an opportunity of showing cause against the proposed action, and for reasons to be recorded in writing, cancel a licence.Form 'A'Application for the certificate of Competent Authority(See Rule 3)ToThe ___________________(competent authority)Sir,I hereby request you to examine my ___________ (here describe the colour of the animal and approximate age etc.) which is [above the age] [Substituted for 'over the age' by Haryana Govt. Notification No GSR 55/PA 15/56/s. 10/amd/82, dated 23rd April, 1982.] of 15 years or has become permanently unfit and unserviceable for the purposes of [breeding] [In the case of bulls.]/[draught] [In the case of bullocks.] and any kind of agricultural operation and issue me a certificate for the slaughter of the said ___________ as required under Rule 3 of the Haryana Prohibition of Cow Slaughter Rules, 1972.Yours faithfully, ___________________(Signature of applicant)Dated ___________ Address ___________(To be recorded by the Competent Authority)Date and place fixed for the production of the Animal ________________Applicant intimated by _____________________ on ________________Date on which and the place where the animal was examined ______________________________________________________________________Rejected/certified fit for slaughter for the following reasons :-____________________________________________________________Competent AuthorityDated ___________, 1997District ___________Form 'B'(Certificate of fitness of slaughter)(See Rule 3)It is hereby certified that the ___________ (here describe the colour of the animal, etc.) is over the age of 15 years or it has become permanently unfit and unserviceable for the purposes of draught and any kind of agricultural [operation] [In the case of bulls.]/[breeding] [In the case of bullocks.]. It is further certified that the permanent unfitness of unserviceability has not been caused deliberately. The said animal may be slaughtered at ___________ (Place).[Competent Authority.] [Also give the designation of the Competent Authority.]District ___________Date ___________Form 'C'(Application of certificate of disease)(See Rule 4)To___________Sir,I request you to examine my ___________ here describe the colour of the animal and approximate age) which is suspected to be suffering from ___________ a notified contagious or infectious disease and to issue me a certificate for the slaughter of the said ___________ as required under the Haryana Prohibition of Cow Slaughter Rules, 1972.Yours faithfully,Signature ___________Address _____________Dated ___________(To be recorded by the Competent Authority)Date and place fixed for the examination of animal __________________Applicant intimated by __________________ on ____________________Date on which and the place where the animal was examined __________The animal is not suffering from ________________________________My reasons for the finding are __________________________________Competent AuthorityDistrict ___________Dated ___________Form 'D'(Certificate of Disease)(See Rule 4)I ___________ Competent Authority of ___________ having examined ________ hereby certify that there are reasonable grounds for confirming that the ___________ is suffering from ___________ a notified contagious disease and may be slaughtered.Competent AuthorityDistrict ___________Dated ___________Form 'E'(Information of slaughter)(See Rule 5)ToCompetent AuthorityThis is to intimate that the __________ has been slaughtered on _________ at _________ within the premises of _________ vide certificate No. _________, dated _________ issued by the Veterinary Officer/Veterinary Assistant Surgeon ______Dated __________Signature and address ofSlaughter or owner.[Form "EE"] [Form EE added by Legistrative Supplement Part III, dated 13rd May, 1980, P. 537.][See Rule 7A(1)]PermitBook No. __________Serial No. __________Shri __________ son of Shri __________ resident/proprietor __________ is permitted to export __________ cow (the description whereof is given hereunder) from the State of Haryana to __________(Place/Station/State).Description of cows :(1)Number of cows in milk (with suckling)/heifer/bull/ox/bullock/male calf.(2)Number of dry cows(3)Identification mark tattooing No./tag No.(4)Age(5)Breed and colour, etc.This permit is valid for thirty days only from the date of its issue.Signature with stamp of the Sub-Divisional Officer (A.H.)Animal Husbandry DepartmentForm EEE[See Rule 7A(2)]Special PermitBook No. __________Serial No. __________Shri __________ son of Shri __________ resident/proprietor of __________ is permitted to export __________ cow (the description whereof is given hereunder) from the State of Haryana to ____________ (Place/Station/State).Description of cows :(1)Number of cows in milk (with suckling)/heifer/bull/bullock/male calf.(2)Number of dry cows(3)Identification mark tattooing No./tag No.(4)Age(5)Breed and colour, etc.This permit is valid for sixty days only from the date of its issue.Signature with stamp of the special permit issuing authority.Form 'F'Licence to sell or transport beef and products for medicinal purposes)(See Rule 9)Book No. __________Serial No. __________Shri __________ son of Shri __________ resident/proprietor of __________ is permitted to sell or transport or offer for sale or transport or cause to be sold or transported beef and beef products within the limits of __________ for medicinal practitioner during the period up to December 31, 197 __________.Signature and designation of Licensing AuthorityDate of issue __________Renewed for the period uptoSignature and Designation of Licencing Authority
