Section 11 in Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)
11. Report of offences.
- The [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of the post of export shall send immediate report to the [Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of Customs and Excise if any bovine animal is not imported within the promised period which shall in no case exceed 3 months.A. Certificate of Import of Bovine Animals.Month and date.Name and address of carrier or owner.Detail of Animals :-Cows.Oxen.Calves.Total :Purpose for which imported.Remarks.Signature of [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of the post of Import with the name of post.Date of re-exportation.RemarksSignature of [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of the post of Export with the name of post.B. Declaration of Exportation.I ______________ son of _____________ resident of Tehsil ________________ hereby declare that the bovine animals detailed below are being exported temporarily for the purpose of _____________________________ and shall all of them without any deficiency whatever be re-imported within ________________________ months and __________________ days failing which I shall be answerable and liable to punishment under the Customs Act of 1958 or any other law for the time being in force.Details :-Cows.Oxen.Calves.Total :Signature.Date.......................I attest the above.Lambardar.____________PatwariDate................Signature,C. Register of Temporary Exports.Serial No.Month and date.Name and address of exporter.Details of animals exported :-Cows.Oxen.Calves.Total.Purpose of exportation.Period within which re-importation is promised.Signature of ExporterDate of re-importation.Signature of Importer.Remarks.D. Declaration of Frequent Exportation and Importation.I ____________ son of _______________ resident of) ________________ Tehil _____________ hereby state that the adjoining Indian territory for the purpose of _____________ and, therefore, declare that I shall always conform to and follow the rules and orders in this behalf foiling which I shall be liable to punishment under the Customs Act of 1958 or any other law for the time being in force.Details:-Cows.Marks of identification.Oxen.Marks of identification.Calves.Marks of identification.Total :Signature.DateI attest the above.Lambardar.___________Patwari.DateE. Permanent Pass.No. of Register.Month and date.Name and address of grantee.Purpose of frequent exportation and importation.Details :-Cows.Marks of identification.Oxen.Marks of identification.Calves.Marks of identification.Total :Changes during the year.Remarks.Signature of [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]].In duplicate-one for grantee and the 2nd for office of issue.F. Register of Frequent Importation and Exportation for the Year 20Serial No.Month and date.Name and address of grantee.Purpose.Details :-Cows.Marks of identification.Oxen.Marks of identification.Calves.Marks of identification.Total :Change during the year.Month and date.Nature of change.Cows.Marks of identification.Oxen.Marks of identification.Calves.Marks of identification.RemarksNote :- A full page shall be allotted to each number.
