Section 5 in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015
5. Prohibition of export of camel for the purpose of slaughter and regulation of temporary migration or export for other purposes.
(1)No person shall export and cause to be exported any camel himself or through his agent, servant or other person acting in his behalf from any place within the State to any place outside the State for the purposes of slaughter or with the knowledge that it may be or is likely to be slaughtered.(2)Notwithstanding anything contained in sub-section (1) temporary migration of camel from the famine and scarcity affected areas of Rajasthan may be allowed by the Competent Authority to other States in India for grazing purposes under a valid permit in the manner prescribed and hereinafter laid down.(3)Any person residing in any famine and scarcity affected area and desiring migration of any camel shall apply to the Competent Authority having jurisdiction over such area stating the circumstances necessitating the proposed migration together with the number of camel and name of the State or States to which migration is proposed and the period for which the permit is required.(4)The Competent Authority after satisfying itself about the genuineness of the request of the applicant referred in sub-section (3), may grant him a permit in the prescribed form and manner which among other things may provide for affixing of identification mark before such temporary migration of camel is allowed out of the State and in no case the period of said migration shall extend beyond the month of August next following the date of grant of the permit.(5)On return from temporary migration the applicant referred to in sub-section (3), shall inform the Competent Authority in writing about the number of camel brought back by him together with the explanation for variation, if any.(6)If any person does not bring back such camel into the State and also within the period specified in the permit he shall be deemed to have contravened the provisions of sub-section (1).(7)The Competent Authority may issue special permit in the prescribed manner for export of camel from Rajasthan for agricultural or dairy farming purposes or for participation in an animal fair, and before granting such permission the Competent Authority shall also ensure that such export in no way reduces the number of such camel below the level of actual requirement of the local area.(8)Any applicant referred to in sub-section (3) or any person seeking special permit under sub-section (7), aggrieved by an order of the Competent Authority made under sub-section (4), sub-section (6) or sub-section (7) may make an application, within thirty days from the date of the order, to the Divisional Commissioner and the Divisional Commissioner may upon such application or suo motu call for and examine the record of the case for the purpose of satisfying himself as to the correctness, legality or propriety of any order and may pass such order as it may deem just and proper and such order shall be final and conclusive and shall not be called in question in any civil court.
