Section 3(1) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
(1)Any person, which includes transporter, who for the purpose of agriculture, dairy, improvement of breeding or for participation in Cattle fair and for similar purpose, which is different from the purpose of slaughtering, and who wants to transport from one State to another State through Chhattisgarh or from Chhattisgarh to other State or from other State to Chhattisgarh by any medium shall after deposition of fee of Rs. 5000/-shall apply for license in Form-1 (Part-I) to the concerned District Collector or any other officer authorized by him. The registration fee shall be paid in the favour of the concerned District Collector by way of demand draft through any nationalized bank, which shall not be refundable.
