Section 6(1) in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
(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.
