Section 5 in The Delhi Agricultural Cattle Preservation Act, 1994
5. Prohibition on transport or export of agricultural cattle for slaughter.
(1)No person shall transport or offer for transport or cause to be transported agricultural cattle from any place within Delhi to any place outside Delhi, for the purpose of its slaughter in contravention of the provisions of this Act or with the knowledge that it will be or is likely to be, so slaughtered.(2)No person shall export or cause to be exported any agricultural cattle for the purpose of slaughter either directly or through his agent or servant or any other person acting on his behalf in contravention of the provision of this Act or with the knowledge that it will be or is likely to be slaughtered.(3)Any person desiring to export any agricultural cattle shall apply for a permit to concerned Veterinary Officer stating the reasons for which they are to be exported and the number of agricultural cattle with age and sex and also the name of the State/Union Territory to which they are proposed to be exported and shall further file a declaration to the effect that the agricultural cattle for which the permit for export is required, shall not be slaughtered.Provided that an application for grant of a permit shall not be refused without according reasons therefor in writing.Provided further that the permit shall not be granted for export of agricultural cattle to a State/Union Territory where slaughter of agricultural cattle is not banned by law.(4)Transportation or export of agricultural cattle with a view of replacement, may be regulated through a valid permit with due verification by concerned Veterinary Officer.(5)The form of permit and the fee for issuing permit shall be such as may be prescribed by the rules framed under section 19 of the Act.
