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State of Rajasthan - Act

Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995

RAJASTHAN
India

Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995

Rule RAJASTHAN-BOVINE-ANIMAL-PROHIBITION-OF-SLAUGHTER-AND-REGULATION-OF-TEMPORARY-MIGRATION-OR-EXPORT-RULES-1995 of 1995

  • Published on 15 September 1995
  • Commenced on 15 September 1995
  • [This is the version of this document from 15 September 1995.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995Published vide Notification No F.2(63) Agri 6/88-3 GSR 65, dated 15.9.1995 (published in Rajasthan Gazetted Extraordinary 4(Ga), dated 27.9.1995 at page 119[12].)RJ54In exercise of powers conferred by section 15 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995 the State Government hereby makes the following Rules, namely :-

1. Short title and commencement:

(a)These rules may be called the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995:
(b)They shall come in to force from the date of their publication in the official Gazetted.

2. Definition:

- In these Rules unless the context otherwise requires :-
(1)"Act" means the Rajasthan Bovine Animal (Prohibition of slaughter and Regulation of Temporary Migration or Export) Act, 1995.
(2)"From" means a form appended to these rules.
(3)"Government and State" means respectively the Government of Rajasthan and the State of Rajasthan.
(4)The words and expressions used herein but not defined in these rules shall have the same meaning as are respectively assigned to them in the Act.

3. Permit for temporary migration of Bovine Animal:

(1)Any person seeking permission for temporary migration of Bovine Animals under sub-section (2) of section 5 of the Act from the famine and scarcity affected areas of the Rajasthan to other State for grazing purposes, shall apply in "Form-1" to the Competent Authority.
(2)On receipt of application in Form-1, the Competent Authority shall examine and evaluate the circumstances necessitating the proposed migration of Bovine Animals. After satisfying about the genuineness of the request of applicant. he may issue orders to the Veterinary Officer of the area to examine the health of the animals and to affix permanent identification mark over the body of migrating animals.
(3)The veterinary Officer shall issue certificate in Form-4 and affix permanent identification mark over the body of Bovine Animal.
(4)The Competent Authority after obtaining health certificate of the Bovine Animal, Shall issue a permit in Form-5 allowing the animals to take out of state of Rajasthan for grazing purposes. The period for temporary migration of Bovine Animals shall in no case extend beyond the month of August next following the date of grant of the permit.
(5)On return from the temporary migration the applicant shall inform the Competent Authority in Form-8 about the animals brought back by him together with the explanation for variations if any
(6)The explanation for variation in the number of Bovine Animals brought -back to the State must be supported with proof.
(7)If any person does not bring back such Bovine Animals, in to the State, and also within a period specified in the permit, shall be liable for punishment under the provisions of the Act.

4. Special Permit to Export for Agriculture or Dairy Farming Purposes:

(1)Any person seeking permission to export of Bovine Animal under sub-section (7) of Section 5 of the Act from any place with in the State of Rajasthan to any place outside the Stale of Agriculture or dairy farming purposes shall apply to competent authority in Form-2 for the grant of special permit.
(2)On receipt of the application in Form-2, the Competent Authority shall ensure that such export in no way reduces the number of such bovine animal below the actual requirement of the local area.
(3)After satisfying about the genuineness of the application the Competent Authority may issue order s to the concerned Veterinary Officer to examine the health of the Bovine Animal and to affix permanent identification mark over the body of the said animal.
(4)The veterinary Officer shall issue certificate in Form-4 and affix permanent identification mark over the body of the bovine animal.
(5)The Competent Authority after satisfying that the bovine animals shall only be used for agriculture or dairy fanning purposes may issue special permit.
(6)The Competent Authority shall issue special permit in Form-6 giving complete details about the animals and place where the animals arc proposed to be exported.

5. Special permit for participation in cattle fairs:

(1)Any person seeking permission to take the Bovine Animal outside the State, for the participation in the cattle fair under sub-section (7) of section 5 of the Act shall apply in Form-3 to the Competent Authority.
(2)On receipt of the application in Form-3 the Competent Authority shall ensure that such export in no way reduces the number of such Bovine Animal below the actual requirement of the local area.
(3)After satisfying about the genuineness of the application the Competent Authority may issue orders to the concerned Veterinary Officer to examine the health of the Bovine Animal and affix permanent identification mark over the body of such Bovine Animal.
(4)The Veterinary Officer shall issue certificate in Form-4 and affix permanent identification mark over the body of Bovine Animal.
(5)The Competent Authority after satisfying itself about the genuineness of the request of the appliCant may issue special permit in Form-7 for participation in Cattle Fair.
(6)The Cattle owner.after the cattle fair. on his return shall inform the Competent Authority in Form-8 about no. of Bovine Animals brought back by him together with proof for variation. if any.

6. The transporter before loading of Bovine Animals shall verify. that the valid special permit has been issued for these animals under section 5 of the Act. failing which he shall be liable to be punished under section 8 of the Act.

7. The person incharge of the Bovine Animals shall carry with him a valid permit for migration or valid special permit for export of Bovine Animals while carrying them outside the State.

Form No. 1(Application for obtaining the permit for temporary migration of Bovine Animals outside the State of Rajasthan for grazing)(See rule-3)ToThe District Collector /Competent Authority.District.................. Rajasthan.Sir,I....... S/o....... R/o..... P.O....... Teh...........District.......... do hereby apply under sub-section (3) of section 5_of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1955. to obtain the permit for taking out the bovine animals outside the State of Rajasthan for grazing purposes.The description and number of animals are given below:-

1. Kind of Animals: Cow Hiefer Calf Bullock Bulls Total

No. of Animals ...... ...... ...... ...... ....... ........

2. Expected day and date of Migration :

3. Probable date of return.

4. Name of the State and place where animals From .......... To ............

(will be migrated and from where migrated.]

5. Reason for seeking permit.

6. Period for which the permit is required.

Place:Date:Signature and Address of applicantForm No. 2Application for obtaining the special permit for export of the bovine animals outside the State of Rajasthan for Agriculture/Dairy Farming purposes.(See rule-4)ToThe District Collector/ Competent Authority.District....... Rajasthan.Sir,I.......S/o....... R/o....... P.O...... Teh...... District...... do hereby apply under sub-section (7) of section 5 of the Rajasthan Bovine Animals (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act 1995. To obtain the special permit for export of the Bovine Animals outside the State of Rajasthan for agriculture/dairy farming purposes. The description and number of animals arc given below:-

1. Kind of Animals: Cow Hiefer Calf Bullock Bulls Total

No. of Animals ......... ....... ........ ......... .......

2. Name and address of the person, from whom animals were purchased/received.

3. Reason for seeking permit.

4. Name and address of the person who will keep the animals outside the State of Rajasthan.

5. Probable day and dale of export.

Place :Date :Signature and Address of the applicant.Form No. 3Application for obtaining special permit for export of Bovine Animals outside the Stale of Rajasthan for participation in the cattle fair.(See rule-5)ToThe District Collector /Competent Authority.District............ Rajasthan.Sir,I.........S/o .......R/o...... P.O....... Teh..........District do, hereby apply under sub-section (7) of section 5 of the Rajasthan Bovine Animals (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act 1995 , to obtain the especial permit for export of the Bovine Animals of following description and numbers to participate in the Cattle Fair.

1. Kind of Animals: Cow Hider Calf Bullock Bulls Total

No. of Animals ........ ....... ......... .......... ........ ..........

2. Name of place & Stale where animals will be exported. From......... To ..........

3. Scheduled date of Cattle fair.

4. Probable date of export of Bovine Animals.

5. Probable date of return after Participation in the Cattle fair.

Place:Date:Signature with complete address of Applicant.Form No. 4Health and identification certificate under rule 3(3)/rule 4(4) rule 5(4) of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995.No......Date............CertificateThis is to certify that I Dr.........I/c. Vety. Hospital /Dispensary have examined the bovine animal described below belonging to Shri....... S/o......... resident of....... Teh....... District.....

1. Kind of Animal........ Age...... Sex..... Breed.....

2. If female specify........

3. Natural identification marks ........

(Colour, whorles, horns, Tail positions with Switch).............Vaccination recordDate...............Haemorrhagic secticaemiaBlack quarterFoot and Mouth DiseaseRinderpestAny other (specify)The animal is fit for migration for grazing purposes /export for agricultural or dairy farming purpose/participation in the cattle fair (Cross which is not applicable.)Place :Date :Signature of Veterinary Officer with seal.Form No. 5Permit of migration of the bovine animals outside the State of Rajasthan(See rule 3)Permit No........Date ...........In exercise of the powers conferred under sub-section (4) of section 5 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 I, District Collector/Competent Authority district ...........do hereby allow to bovine animals of following description and number to migrate out side the State of Rajasthan for grazing. Name of the owner of animal..........Complete postal address.......Kind of Animals : Cow Hiefer Calf Bullock Bulls TotalNo. of Animals ....... ...... ...... ....... ........ .......Identification mark of animal (s)(as per given in the health certificateNo............Date..............)The permit shall be valid for.......... days, w.e.f to........The applicant must bring back the above mentioned bovine animal (s) on or before the expiry of permit and report in prescribed form. If there is any variation in number of bovine animals brought back by him, he shall intimate the reasons thereof with proof.Place :Date :Seal of OfficeSignature & Designation of competent authorityForm No. 6Special permit for exporting bovine animals outside the State of Rajasthan for Agriculture/Dairy Farming purpose.(See rule 4)Permit No.........Date...........In exercise of the powers conferred under sub-section (4) of section 5 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 I, District Collector /Competent Authority district.........do hereby allow the bovine animals of following description and number to export outside the State of Rajasthan for Agriculture /Dairy finning purposes.Kind of Animals : Cow Hiefer Calf Bullock Bulls TotalNo. of Animals ....... ........ ....... ......... ...... .......Identification mark of animal (s)(as per given in the health certificateNo............ Date ...............)Name and address of the person from whom animals purchased /received fromName and address of the person to whom animals(s) arc to be exported.Place :Date :Seal of OfficeSignature & Designation of competent authority.Form No. 7Special permit for exporting bovine animals outside the State of Rajasthan for Participation in cattle fair.(See rule-5)Permit No.......Date .........In exercise of the powers conferred under sub-section (4) of section 5 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary' Migration or Export) Act, 1995 I, District Collector /Competent. Authority district........ do hereby allow the bovine animals of following description and number to export outside the State of Rajasthan for Agriculture /Dairy farming purposes.Kind of Animals : Cow Hiefer Calf Bullock Bulls TotalNo. of Animals ........ ....... ....... ......... ......... ............Identification mark of animal (s)(as per given in the health certificateNo......... Date.......Date of issue of permitThe permit shall be valid for.......days, w.e.f.......to.......The applicant must bring back the above mentioned bovine animals (s) on or before the expiry of permit and report in prescribed form. If there is any variation in number of bovine animals brought back by him, he shall intimate the reasons there of with proof.Place :Date :Seal of officeSignature & Designation of competent authorityForm No. 8Application to report the variation in the number of bovine animals brought back to the State of Rajasthan.(See rule 3 and rule 5)ToThe District Collector /Competent Authority,District.......Rajasthan.Sir,I........S/o......R/o......P.o.......Teh........ District....... took out the following number of bovine animals for grazing /to participate in cattle fair under permit No.........date........Kind of Animals : Cow Hiefer Calf Bullock Bulls TotalNo. of Animals ....... ........ ....... ......... ........ .......Permanent identification Mark :Under sub-section (4) of section 5 of Act and sub-rule (5) and sub-rule (6) of rule 3 of these rules, I do hereby intimate the variation in the number of animals brought back to the State with farming proof as under :No. of Cows........... died /sold for Dairy farming purposes in cattle fair.No. of Heifers .......died /sold for Dairy farming purposes in cattle fair.No. of Calf......... died /sold for agriculture /dairy farming purposes in cattle fair.No. of Bullock......died/sold for Agriculture in cattle fair.No. of Bulls........died /sold for agriculture / breeding purposes in cattle fair.(In case of death, attach death post mortem certificate as proof and in case of sale in cattle fair, attach valid sale certificate).Place :Date :Signature and Complete address of permit holder------NOTIFICATIONSAnimal Husbandry DepartmentNotification No. F.V. 2 (63) Agri. 6/88-III, S. O. 158. September 6, 1996 — In exercise of the powers conferred under clause (g) of Section 2 of Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 (Act No, 23 of 1995) the State Government hereby authorise the following officers mentioned in column No. 1 for the area mentioned in column No. 2 against them to perform the functions of competent authority to issue permit for the purpose of rules 3, 4 & 5 of Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995, namely:—
Column No. 1Authorised Person Column No.2Area
1. Group Secretary of the concerned village Panchayat I. The area of the concerned village Panchayat form where thebovine animals are being taken outside the State for the purposeof temporary migration for grazing, agriculture or dairy purposeand to participate in cattle fairs.
  II. Cattle fairs organised by the concerned Panchayat /Samitifrom where the bovine animals are being taken outside the State.
2. Executive Officer /commissioner of the concerned MunicipalBoard/ Municipal Council/Municipal Corporation. I. The area of the concerned Municipal Board/ Municipalcouncil /Municipal Corporation from where the bovine animals arebeing taken outside the State for the purpose of temporarymigration for grazing. agriculture or dairy purpose and toparticipate in cattle fairs.
  II. Cattle fairs organised by the concerned municipalityfrom where the animals arc being taken outside the State.
3. Cattle fair Officers notified by the Slate Government fromtime to time State level cattle fairs from where the bovine. animals arebeing taken time outside the State of Rajasthan.
The competent authorities as mentioned above shall issue the permit as per procedure laid down under the rules in the prescribed proforma.Published in Rajasthan Gazetted Extraordinary 4(Ga)(II) - dated 7.11.96 Page 151 (2).