Section 6B in The Gujarat Animal Preservation Act, 1954
6B. Prohibition against selling or buying beef or beef products
(1)No person shall directly or indirectly sell, keep, store, transport, offer or expose for sell or buy beef or beef products in any form.(2)Whenever any person transports or causes to be transported the beef or beef products, such vehicle or any conveyance used in transporting such beef or beef products alongwith such beef or beef products shall be liable to be seized by such authority or officer as the State Government may appoint in this behalf.(3)The vehicle or conveyance so seized under sub-section (2) shall not be released by the order of the court on bond or surety before the expiry of six months from the date of such seizure or till the final judgment of the court, whichever is earlier.Explanation.- For the purpose of this section "beef” means flesh of any animal specified in sub-section (1A) of section 5, in any form.
