Section 6 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
6. Permit for export.
(1)Any person desiring to export cow shall apply for a permit to such officer, as the Government may, by notification, appoint in this behalf, stating the reasons for which they are to be exported together with the number of cows and the name of the State to which they are proposed to be exported. He shall also file a declaration that the cows for which the permit for export is required shall not be slaughtered and obtain permit, in such form, as may be prescribed.(2)The officer appointed under sub-section (1), after satisfying himself about the genuineness of the request of the applicant, shall grant him a permit for the export of cows specified in the application.(3)The fee for issuing permits shall be such, as may be prescribed.(4)No permit for export of cows shall be issued for a State where cow slaughter is not banned by law.
