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State of Madhya Pradesh - Section

Section 18 in The M.P. Cattle Diseases Rules, 1961

18. Repeal and savings.

- The Central Provinces Cattle Diseases Rules, 1936, and all other rules corresponding thereto in force in any region of the State of Madhya Pradesh immediately before the commencement of these rules, are hereby repealed :Provided that anything done or any action taken under any of the rules so repealed shall, unless such thing or action, is inconsistent with any of the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form A[See Rule 7]Proclamation under sub-section (3) of Section 6 of the Madhya Pradesh Cattle Diseases Act, 1934.Whereas................................................. heads of cattle belonging to........................................were imported and [detained at] [In case of detention of cattle under sub-section (2) of Section 8 of the Act.]....................................... in the quarantine station at......and whereas............ being the person in charge of such cattle has not paid Rs......... on account of the fee payable by him under sub-section (1) of Section 6 of the Act and whereas the cattle described below have consequently been seized by the Veterinary Officer of the said station under sub-section (2) of Section 6 of the Act :Proclamation is hereby made that, unless the dues and charges mentioned in clauses (a) and (b) of sub-section (3) of Section 6 of the Act are paid before the date herein fixed for the sale, the said cattle shall be sold by public auction at........... noon on the............ day of ........20 under sub-section (3) of Section 6 of the Act by the...........Number and description of cattle..............................CollectorDate...........Form B[See Rule 8]Permit under Section 7 of the Madhya Pradesh Cattle Diseases Act, 1934No.................................Dated......Name...................................... son of.....................resident of.........................................is permitted to take....heads of cattle as described below from............. to.........via...........
He-buffaloes............... Bulls..................
She-buffaloes................ Bullocks................
Calves................... Cows.....................
  Calves..................
Quarantine Station/Place*.................
(Counterfoil)Veterinary OfficerIncharge of the Station
(Designation and Headquarter)*In case of release of cattle under Section 8 (2) of the Act.Form C[See clause (d) of Rule 13]No....................Dated...........the.....20...Whereas I am satisfied by personal knowledge that the cattle in the following area are infected or are likely to be infected with................... I, therefore, request that immediate steps be taken to declare the said area, under Section 9-B of the Madhya Pradesh Cattle Diseases Act, 1934 (XVI of 1934):District.........Tahsil...........Village(s)..........Veterinary Officer(Designation and Headquarters)To
(a)The Collector (through the Tahsildar)
(b)The District Live-Stock Officer/Assistant Director of Veterinary Services/Deputy Director of Veterinary Services, in charge of District or Division.
(c)Sub-Inspector of Police or Station House Officer.
(d)Director of Veterinary Services, Madhya Pradesh (direct).
(e)Rinderpest Officer, Madhya Pradesh (direct).
Form D[See clause (a) of sub-rule (1) of Rule 15]No...........Dated.......... the......20..I, ................................Veterinary Officer, having satisfied myself that-
(a)Cattle
(b)Carcass(es), and
(c)Appurtenances, parts or products of cattle or carcass(es) described below, and belonging to/in charge of..................is are (a) inoculate against, (b) and (c) not likely to spread ............... do hereby authorise ..........to remove the above-mentioned property from or into the infected area involved in Government Notification No..........dated...........subject to the conditions that this letter of authority-
(i)is valid from..........to..........
(ii)is not transferable,
(iii)must accompany the property in transit, and
(iv)must be shown, on demand, to a Veterinary Officer or a policeman in uniform.
Veterinary Officer(Designation and Headquarters)Form E[See clause (c) of sub-rule (1) of Rule 15]
Diseases Vaccination alone or serum simultaneousinoculation healthy cattle Serum inoculation ailing cattle
(1) (2) (3)
RinderpestHaemorrhagicSepticaemiaAnthrax Cattle over 2 monthsDoDo Ailing cases alone of Rinderpest, Haemorrhagic, Septicaemia,Anthrax and Blackquarter.
Form F[See clause (f) of sub-rule (1) of Rule 15]In pursuance of Notification No................. dated............. declaring the......... Village of........... Tahsil......... District.......... as infected area, I (enter name and designation of the Veterinary Officer).................. do hereby require you (name).............under Rule 15 (1) (d) of the rules framed under the Madhya Pradesh Cattle Diseases Act, 1934 (XVI of 1934), to detain your undermentioned cattle within the following area up to the specific date and time and to produce them for inoculation and marking at........................on.........Number and particulars of cattle to be detained, inoculated and marked.......... Area of detention.............. Date and time when period of detention ends.Veterinary Officer(Designation and Headquarters)Form G[See clause (b) of Rule 16]No............Dated........... the 20.To,............................................Whereas there is reason to believe that a cattle infected with contagious disease is concealed in the undermentioned land/building/yard/vehicle, etc., I, therefore, under Rule 16 (b) of the rules, framed under the Madhya Pradesh Cattle Diseases Act, 1934 (XVI of 1934), order you as owner or occupier of the said land/building/ yard/vehicle, etc., to render the said land/building/yard/vehicle, etc., accessible for inspection. Failure to comply with this order shall render you liable to pay a fine which may extend to Rs. 500 or in default of payment of fine with simple imprisonment for a period which may extend to three months under Section 11 of the said ActName of land/building/yard/vehicle etc.................. Tahsil......District..............Veterinary Officer(Designation and Headquarters)