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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2)(b) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014

(b)Such Agricultural cattle, about which there is suspicion that any provision of Section 4, 5 and 6 is violated, is being violated, or will be violated, shall seize along with the vehicle in which such Agricultural cattle or its beef was found or shall be able to authorize for its seizer and after this shall be able to make all the arrangements for producing it before the court and shall also ensure safe custody of thus acquired Agricultural cattle and vehicle till the pendency of the trial.