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State of Jammu-Kashmir - Act

Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)

JAMMU & KASHMIR
India

Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)

Rule RULES-RELATING-TO-EXPORTATION-OF-BOVINE-ANIMALS-1970-1913-A-D of 1800

  • Published on 1 January 1800
  • Commenced on 1 January 1800
  • [This is the version of this document from 1 January 1800.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)

1. Certificate of Import.

- All bovine animals imported temporarily into the territories of the State except those laden with goods or yoked to conveyances or otherwise for trade purposes shall be taken direct to the nearest frontier [Customs Post] [There is now no Customs Post on the border of the State except a Toll Post at Lakhanpur.] and a certificate of import in Form A Obtained from the official in-charge of that post.

2. Re-exportation.

- On the re-exportation of such animals the certificate of import obtained according to rule 1 above shall be handed over at the post of export and the re-exportation shall thereupon be allowed provided that the number tallies with the number imported except as provided in rule 3 below and the export takes place within three months of the date of import: Provided further that the export of such calves also shall be allowed as may be proved to have been born of the cows within the State after their importation.

3. Re-exportation piecemeal.

- If all the bovine animals entered in a -certificate of import are not re-exported at one and the same time and some are left for being reexported subsequently, the [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector', and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] at the post of re-export shall note this fact in the remarks column of the certificate of import and shall then return it to owner or carrier for being produced with the remaining number, when it is exported and the re-exportation shall be allowed according to the provisions of rule 2 above.

4. Fresh exportation Bond.

- When any bovine animal not imported in the State during the preceding 3 months and accompanied by a certificate of import is intended to be exported temporarily for trade agricultural or grazing purposes the owner or carrier exporting it shall file a declaration in the form marked B, duly attested and verified by the Lambardar or the Patwari of the village of export and shall thereupon be allowed to export.Note. - Printed forms of declaration will be supplied free by any frontier Customs post on application. Bona fide owners of bovine animals when transferring their residence shall be allowed to take their animals along with them as well as those given as gifts on occasions of marriage.

5. Register of fresh exportation.

- A register of all bovine animals temporarily exported on furnishing a declaration according to rule 4 shall be maintained at the post of export in Form C, and the signature or thumb mark of the exporter obtained on both export and import in the columns provided for the purpose. The exporter should be given a duplicate copy of this declaration signed by the Sub-Inspector of the post. Marks of identification of animals should be noted in the registers of imports and exports as well as in the declaration for export.

6. Re-importation by other routes.

- If the animals are not imported by the same route by which they were exported the duplicate copy of the declaration granted at the post of exportation shall be produced and the [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] concerned should endorse it with an acknowledgement of re-importation and forward the same immediately to the [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of the post of export and the latter shall note the fact in remarks column of the register.

7. Frequent exports and imports.

- If any Zamindar or other person has to take out his animals very frequently for trade, agricultural or grazing purposes to the [adjoining Indian territory] [Substituted by A. L. O. 2008 for 'adjoining British territory'.] he shall furnish a duly attested declaration in Form D to the nearest Customs post and he shall thereupon be granted a permanent pass in Form E.Note. - Printed Forms of declaration will be supplied free on demand.An Animal Register in Form F, shall also be regularly maintained at the post of issue of the permanent pass.

8. Addition and deficiencies.

- The permanent pass shall be renewed each year in the month of Baisakh and any additions or alterations that are made during the course of the year and any deficiencies that are occasioned by natural death, etc. shall immediately be reported to the [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]], with sufficient proofs to corroborate good faith in the case of deficiencies and the [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] shall, provided that he has no reason to doubt the report, note the necessary changes in the pass and the Register.

9. Check and verification.

- All certificates and passes granted under these rules and the animals for which they are given shall be produced for check and verification at any time on demand by any officer of the-
(a)Customs and Excise Department, not below the rank of [Assistant Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).
*Now Deputy Commissioner, Excise and Taxation.]].
(b)Revenue Department, not below the rank of Naib-Tehsildar.

10. Offences and punishment.

- Whoever,-
(a)exports animals except under certificate of import or a pass or without furnishing a duly attested declaration,
(b)furnishes or attests a false declaration,
(c)does not re-import animals within the prescribed period,
(d)cannot satisfactorily account for any bovine animals which he is known to have possessed,
(e)refuses to produce passes and animals for inspection, or
(f)otherwise commits an infraction of these rules or the certificates and passes issued thereunder or of any other rules for the time being in force in regard to the exportation of bovine animals,
(g)abets in the commission of any offence or infraction, he shall be liable to punishment under section 188 of Ranbir Penal Code.

11. Report of offences.

- The [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of the post of export shall send immediate report to the [Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of Customs and Excise if any bovine animal is not imported within the promised period which shall in no case exceed 3 months.A. Certificate of Import of Bovine Animals.Month and date.Name and address of carrier or owner.Detail of Animals :-Cows.Oxen.Calves.Total :Purpose for which imported.Remarks.Signature of [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of the post of Import with the name of post.Date of re-exportation.RemarksSignature of [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of the post of Export with the name of post.B. Declaration of Exportation.I ______________ son of _____________ resident of Tehsil ________________ hereby declare that the bovine animals detailed below are being exported temporarily for the purpose of _____________________________ and shall all of them without any deficiency whatever be re-imported within ________________________ months and __________________ days failing which I shall be answerable and liable to punishment under the Customs Act of 1958 or any other law for the time being in force.Details :-Cows.Oxen.Calves.Total :Signature.Date.......................I attest the above.Lambardar.____________PatwariDate................Signature,C. Register of Temporary Exports.Serial No.Month and date.Name and address of exporter.Details of animals exported :-Cows.Oxen.Calves.Total.Purpose of exportation.Period within which re-importation is promised.Signature of ExporterDate of re-importation.Signature of Importer.Remarks.D. Declaration of Frequent Exportation and Importation.I ____________ son of _______________ resident of) ________________ Tehil _____________ hereby state that the adjoining Indian territory for the purpose of _____________ and, therefore, declare that I shall always conform to and follow the rules and orders in this behalf foiling which I shall be liable to punishment under the Customs Act of 1958 or any other law for the time being in force.Details:-Cows.Marks of identification.Oxen.Marks of identification.Calves.Marks of identification.Total :Signature.DateI attest the above.Lambardar.___________Patwari.DateE. Permanent Pass.No. of Register.Month and date.Name and address of grantee.Purpose of frequent exportation and importation.Details :-Cows.Marks of identification.Oxen.Marks of identification.Calves.Marks of identification.Total :Changes during the year.Remarks.Signature of [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]].In duplicate-one for grantee and the 2nd for office of issue.F. Register of Frequent Importation and Exportation for the Year 20Serial No.Month and date.Name and address of grantee.Purpose.Details :-Cows.Marks of identification.Oxen.Marks of identification.Calves.Marks of identification.Total :Change during the year.Month and date.Nature of change.Cows.Marks of identification.Oxen.Marks of identification.Calves.Marks of identification.RemarksNote :- A full page shall be allotted to each number.