Section 3 in The M.P. Govansh Vadh Pratishedh Rules, 2004
3. Permit for transportation of cow progeny within the State.
(1)Any person, who desires to transport cow progeny within the State by any vehicle shall apply for a permit in Form 1 to the Sub-Divisional Officer (Revenue) after depositing a fee of Rs. 25/- per trip.(2)The provisions relating to the Prevention of Cruelty to Animals Act, 1960 (No. 59 of 1960) and other related Acts and rules shall be mentioned by the Sub-Divisional Officer on the back of the permit and compliance of the same shall be mandatory for the permit holder.(3)The Sub-Divisional Officer (Revenue) may conduct such enquiry, as he may deem necessary for his satisfaction, for verification of details given in the application in Form 1. After conducting such enquiry, if the Sub-Divisional Officer is satisfied, he shall issue the permit in Form 2 to the applicant within a period of two weeks from the date of receiving the application or reject the application by passing an order stating the reasons thereof, and shall enter related informations in his official register under his own hand writing.
