Section 3(4) in Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995
(4)The Competent Authority after obtaining health certificate of the Bovine Animal, Shall issue a permit in Form-5 allowing the animals to take out of state of Rajasthan for grazing purposes. The period for temporary migration of Bovine Animals shall in no case extend beyond the month of August next following the date of grant of the permit.
