Section 15(4) in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
(4)A fee of Rs. 500/- (five hundred rupees only) per buffalo (buffalo includes all the male and female species of the age of two teeth or above) and at the rate of Rs. 60/- (Sixty rupees only) per buffalo calf (both male and female upto full temporary teeth but not suckling calves upto the age of three months) shall be levied for their export. The exporter shall have to apply and obtain an export permit in Form A from [Deputy Director (Animal Husbandry)] [Substituted for the words 'Veterinary Officer' by Haryana Notification No. S.O.5/H.A.6/2001/Section 17/2003 dated 17.1.2003.] authorized by the Government for this purpose, by depositing the requisite fee in advance. The exporter will be required to give in writing that he will not cause or allow to be caused any cruelty to the animals being so exported right from the place of their purchase upto their destination. Any violation in the rules by the owners by way of non-obtaining the requisite export permit and not adhering to the conditions for the prevention of cruelty to the animals will attract a penalty of confiscating the animals by the law enforcing agencies who will further allow the confiscated animals to be let up on superdari to local dairy breeders/Government livestock farms or non-Government organizations liked Gaushalas etc., who will be paid for the feeding and maintenance of these animals at the rate of Rs. 50/- per day per large animal (two teeth and above) and Rs. 30/- per day per calf (below two teeth and above three months). The cost will be paid by the exporter through the law enforcing agency at the time of return of the animals from superdari. The exporter shall have no claim for the produce of his animals like milk etc. However, the calf, if any, borne during the period of superdari will be the property of the exporter. The exporter shall also have to bear the cost of treatment of his animals during the period of superdari, if so certified by a Registered Veterinary Practitioner. Further, the exporter shall have no claim if any animal dies its natural and/or accidental death which has to be certified by an authorized veterinarian under his office seal.
