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State of Haryana - Act

The Haryana Prohibition of Cow Slaughter Rules, 1972

HARYANA
India

The Haryana Prohibition of Cow Slaughter Rules, 1972

Rule THE-HARYANA-PROHIBITION-OF-COW-SLAUGHTER-RULES-1972 of 1972

Published on 5 May 1972
Commenced on 5 May 1972
[This is the version of this document from 5 May 1972.]
[Note: The original publication document is not available and this content could not be verified.]

The Haryana Prohibition of Cow Slaughter Rules, 1972Published vide Notification Legisltaive Supplement Part 3, dated the 5th May, 1972

1. Short title and commencement.

(1)These rules may be called the Haryana Prohibition of Cow Slaughter Rules, 1972.

2. They shall come into force at once.

2. Definitions.

- In these rules, unless there is anything repugnant in the subject or context :-

(a)"Act" means the Punjab Prohibition of Cow Slaughter Act, 1955;

(b)"Form" means a Form given in the Schedule to these rules;

(c)"Licencing Authority" means the District Magistrate or any other officer authorised by him to perform the functions of the licensing Authority under these rules;

(d)"Competent Authority" means the District Animal Husbandry Officer or Veterinary Assistant Surgeon of the area;

(e)"medical purposes" means the use of beef or beef products in the diet of patients or for medicines as may be notified by the State Government;

(f)"Local authority" includes Gram Panchayat, Panchayat Samiti, Municipal Committee [-] [words 'notified area Commitee' omitted vide Haryana Govt. Notification No GSR 55/PA 15/56/section 10/amd/82, dated 23rd April, 1982.] and Cantonment Board; and

(g)words and expressions used but not defined in these rules shall have the meanings assigned to them in the Act.

3. Exceptions.

[Sections 4(1)(a) and 10(2)(a)] - (1) Any person intending to slaughter or to cause to be slaughtered or intending to offer or to cause to be offered for slaughter a bull or bullock shall apply in Form A to the Competent Authority of the area in which the bull or bullock is to be slaughtered, for the issue of a certificate that the bull or bullock is fit for slaughter.

(2)On receipt of the application the Competent Authority shall fix a date for the production of the bull or bullock for examination at a place to be specified for the purpose and give intimation thereof to the applicant.

(3)After examining the bull or bullock the Competent Authority shall either issue a certificate in Form B or refuse to issue the same. In either case it shall record its reasons on the application.

4. Slaughter of diseased animal.

[Section 4(1)(a) and (b)] - (1) Any person whose cow is suffering or is believed to be suffering from a contagious or an infections disease and which is incurable shall make an application in form C to the nearest Competent Authority available, with a view to having it ascertained whether the cow is really suffering from such a disease.

(2)The Competent Authority shall examine the animal on the date and at the place previously fixed and intimate to the applicant and if he is satisfied that the animal is suffering from any of the contagious or infectious diseases and is incurable he shall issue a certificate in Form D for its slaughter. In every case he will record his findings on the application.

(3)After the certificate in Form D has been obtained, the owner of such cow, may salughter it or cause it to be slaughtered either on his own land or at a place reserved for this purpose by a local Authority.

5. Intimation of slaughter.

[Section 4(2)] - When a cow is so slaughtered the person who slaughters or causes it to be slaughtered shall, within 24 hours of the slaughter, lodge information of the said slaughter in Form E with the Competent Authority who granted the certificate in Form D.

6. Disposal of carcass.

[Section 10(h)] - The carcass of such a cow will either be burried deep on the owner's own land or at a place reserved for this purpose by a local authority.

7. Slaughter for experimentation. - [Section 4(1)(c)].

- The slaughter of a cow, which is subjected to experimentation in the interest of medical and public health research, shall, when done without a certificate under the Act, be in accordance with the following conditions :-(a)the State Government or the District Magistrate shall be intimated of the date and place of slaughter at least seven days before the day of slaughter; and(b)a register shall be maintained giving particulars of the cow slaughtered, the date and places of their slaughter and the experiment or research work undertaken :Provided that the State Government may in public interest exempt any person from the requirements of clause (a).[7A. Export permit. - (1) A permit for the export of cows under sub-section (2) of Section 4-B shall be issued in Form E.

(2)A special permit for the export of cows under Section 5A shall be issued in Form EEE.

7B. Fee.

- The fee for issuing a permit under Section 4B shall be [one hundred and twenty rupees] [Substituted by Haryana Notification No. GSR 20/PA15/56/section 10/85 dated 4.3.1985.] in case of cow/heifer and [forty] [Substituted by Haryana Notification No. GSR 20/PA15/56/s.10/85 dated 4.3.1985.] rupees in case of bull/bullock/ox/male calf.] [Rules 7-A and 7-B inserted vide GSR 53/PA15/56/Section 10, dated 8th May, 1980.]

8. Prohibition of Sale of beef.

[Section 5]. - No person shall sell or transport or offer for sale or transport cause to be sold or transported beef or beef product except under and in accordance with the terms of a licence in Form F.

9. Procedure for obtaining licence.

[Section 5] - (1) Any person desirous of obtaining a licence in Form F or having that licence renewed shall make an application in writing enclosing therewith a treasury challan of Rs. 25/- deposited in Haryana Government Treasury/or in a Scheduled Bank under "Head XXVIII - Animal Husbandry other Receipts - Other Receipts" to the Licensing Officer and the licence shall be granted or renewed as the case may be, unless the authority for reasons to be recorded, refuses the same.

(2)In case of refusal to grant or renew the licence, the fee deposited by the applicant shall be refunded to him.

10. Acception and maintenance of uneconomic cows.

[Section 6] - The Government Gosadans, Khol, District Gurgaon and Mandewala, District Ambala already set up in Haryana State will take up the functions of reception, maintenance and care of uneconomic cows sent to these institutions by the individual or private farms or others. These shall be charged a reception fee of Rs. 20/- per cow from all persons :Provided that no such fee shall be changed for any institution run by the Government.

11. Term of Licence.

[Section 10(2)(e)] - (1) Subject to the provisions hereinafter contained, licence shall remain in force upto the end of the year in which it is granted or renewed.

(2)a licence shall terminate on the death of the licence-holder, or, if granted to a firm or company, on the winding up or transfer or business of such firm or company.

12. Cancellation of a Licence.

[Section 10(2)(e)] - The Licensing Authority may, after allowing the licensee an opportunity of showing cause against the proposed action, and for reasons to be recorded in writing, cancel a licence.Form 'A'Application for the certificate of Competent Authority(See Rule 3)ToThe ___________________(competent authority)Sir,I hereby request you to examine my ___________ (here describe the colour of the animal and approximate age etc.) which is [above the age] [Substituted for 'over the age' by Haryana Govt. Notification No GSR 55/PA 15/56/s. 10/amd/82, dated 23rd April, 1982.] of 15 years or has become permanently unfit and unserviceable for the purposes of [breeding] [In the case of bulls.]/[draught] [In the case of bullocks.] and any kind of agricultural operation and issue me a certificate for the slaughter of the said ___________ as required under Rule 3 of the Haryana Prohibition of Cow Slaughter Rules, 1972.Yours faithfully, ___________________(Signature of applicant)Dated ___________ Address ___________(To be recorded by the Competent Authority)Date and place fixed for the production of the Animal ________________Applicant intimated by _____________________ on ________________Date on which and the place where the animal was examined ______________________________________________________________________Rejected/certified fit for slaughter for the following reasons :-____________________________________________________________Competent AuthorityDated ___________, 1997District ___________Form 'B'(Certificate of fitness of slaughter)(See Rule 3)It is hereby certified that the ___________ (here describe the colour of the animal, etc.) is over the age of 15 years or it has become permanently unfit and unserviceable for the purposes of draught and any kind of agricultural [operation] [In the case of bulls.]/[breeding] [In the case of bullocks.]. It is further certified that the permanent unfitness of unserviceability has not been caused deliberately. The said animal may be slaughtered at ___________ (Place).[Competent Authority.] [Also give the designation of the Competent Authority.]District ___________Date ___________Form 'C'(Application of certificate of disease)(See Rule 4)To___________Sir,I request you to examine my ___________ here describe the colour of the animal and approximate age) which is suspected to be suffering from ___________ a notified contagious or infectious disease and to issue me a certificate for the slaughter of the said ___________ as required under the Haryana Prohibition of Cow Slaughter Rules, 1972.Yours faithfully,Signature ___________Address _____________Dated ___________(To be recorded by the Competent Authority)Date and place fixed for the examination of animal __________________Applicant intimated by __________________ on ____________________Date on which and the place where the animal was examined __________The animal is not suffering from ________________________________My reasons for the finding are __________________________________Competent AuthorityDistrict ___________Dated ___________Form 'D'(Certificate of Disease)(See Rule 4)I ___________ Competent Authority of ___________ having examined ________ hereby certify that there are reasonable grounds for confirming that the ___________ is suffering from ___________ a notified contagious disease and may be slaughtered.Competent AuthorityDistrict ___________Dated ___________Form 'E'(Information of slaughter)(See Rule 5)ToCompetent AuthorityThis is to intimate that the __________ has been slaughtered on _________ at _________ within the premises of _________ vide certificate No. _________, dated _________ issued by the Veterinary Officer/Veterinary Assistant Surgeon ______Dated __________Signature and address ofSlaughter or owner.[Form "EE"] [Form EE added by Legistrative Supplement Part III, dated 13rd May, 1980, P. 537.][See Rule 7A(1)]PermitBook No. __________Serial No. __________Shri __________ son of Shri __________ resident/proprietor __________ is permitted to export __________ cow (the description whereof is given hereunder) from the State of Haryana to __________(Place/Station/State).Description of cows :

(1)Number of cows in milk (with suckling)/heifer/bull/ox/bullock/male calf.

(2)Number of dry cows

(3)Identification mark tattooing No./tag No.

(4)Age

(5)Breed and colour, etc.This permit is valid for thirty days only from the date of its issue.Signature with stamp of the Sub-Divisional Officer (A.H.)Animal Husbandry DepartmentForm EEE[See Rule 7A(2)]Special PermitBook No. __________Serial No. __________Shri __________ son of Shri __________ resident/proprietor of __________ is permitted to export __________ cow (the description whereof is given hereunder) from the State of Haryana to ____________ (Place/Station/State).Description of cows :

(1)Number of cows in milk (with suckling)/heifer/bull/bullock/male calf.

(2)Number of dry cows

(3)Identification mark tattooing No./tag No.

(4)Age

(5)Breed and colour, etc.This permit is valid for sixty days only from the date of its issue.Signature with stamp of the special permit issuing authority.Form 'F'Licence to sell or transport beef and products for medicinal purposes)(See Rule 9)Book No. __________Serial No. __________Shri __________ son of Shri __________ resident/proprietor of __________ is permitted to sell or transport or offer for sale or transport or cause to be sold or transported beef and beef products within the limits of __________ for medicinal practitioner during the period up to December 31, 197 __________.Signature and designation of Licensing AuthorityDate of issue __________Renewed for the period uptoSignature and Designation of Licencing Authority

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State of Haryana - Act