Section 15 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
15. Procedure to levy fee. Sections 15 and 17.
(1)Any person desiring to export animals shall apply for a permit to the Deputy Director (Animal Husbandry) stating the reasons for which they are to be exported together with the number of buffalo/heifer or cow/heifer or bull/bullock, ox/male calf and the name of State to which they are proposed to be exported. He shall also have the option of indicating the name of the purchaser. However, in case the name of purchaser is not correct or the purchaser is not traceable or the name of the purchaser has not been mentioned, it shall be deemed that the applicant/owner is himself shifting the animal(s) outside the limits of State of Haryana.(2)The Deputy Director (Animal Husbandry) to whom the application is made under sub-rule (1), after satisfying himself about the genuineness of the request of the applicant shall grant him a permit in Form A for the export of animals as per the details mentioned in the permit.(3)Before the permit in Form A is issued, the fee for exporting the animal(s) shall be deposited by the purchaser or, as the case may be, the owner of the animal(s) with the competent authority through a Demand Draft drawn in favour of "The Haryana Livestock Development Board" payable at Chandigarh :Provided that the owner will deposit the fee only if either he is himself shifting the animals out of the limits of the State of Haryana or he has not mentioned the name of purchaser in the application make in sub-rule (1) or the purchaser mentioned by him in sub-rule (1) is not traceable :(4)A fee of Rs. 500/- (five hundred rupees only) per buffalo (buffalo includes all the male and female species of the age of two teeth or above) and at the rate of Rs. 60/- (Sixty rupees only) per buffalo calf (both male and female upto full temporary teeth but not suckling calves upto the age of three months) shall be levied for their export. The exporter shall have to apply and obtain an export permit in Form A from [Deputy Director (Animal Husbandry)] [Substituted for the words 'Veterinary Officer' by Haryana Notification No. S.O.5/H.A.6/2001/Section 17/2003 dated 17.1.2003.] authorized by the Government for this purpose, by depositing the requisite fee in advance. The exporter will be required to give in writing that he will not cause or allow to be caused any cruelty to the animals being so exported right from the place of their purchase upto their destination. Any violation in the rules by the owners by way of non-obtaining the requisite export permit and not adhering to the conditions for the prevention of cruelty to the animals will attract a penalty of confiscating the animals by the law enforcing agencies who will further allow the confiscated animals to be let up on superdari to local dairy breeders/Government livestock farms or non-Government organizations liked Gaushalas etc., who will be paid for the feeding and maintenance of these animals at the rate of Rs. 50/- per day per large animal (two teeth and above) and Rs. 30/- per day per calf (below two teeth and above three months). The cost will be paid by the exporter through the law enforcing agency at the time of return of the animals from superdari. The exporter shall have no claim for the produce of his animals like milk etc. However, the calf, if any, borne during the period of superdari will be the property of the exporter. The exporter shall also have to bear the cost of treatment of his animals during the period of superdari, if so certified by a Registered Veterinary Practitioner. Further, the exporter shall have no claim if any animal dies its natural and/or accidental death which has to be certified by an authorized veterinarian under his office seal.(5)The fee so collected within a particular month under sub-rule (3) shall be deposited by the competent authority of the area concerned on or before the 7th day of the next month in the Fund.
