Section 7 in The M.P. Govansh Vadh Pratishedh Rules, 2004
7. Economic rehabilitation scheme.
(1)The competent authority of the Municipal Corporations, Municipalities and Nagar Panchayats shall prepare a list in Form 3 of persons, who are partially or fully affected by the provisions of the Act and display it on the notice board in their office for inviting objections. The objections, if any received, shall be disposed off by such competent authority, thereafter a final list of affected persons shall be prepared and the affected person shall be informed.(2)The competent authority of local body shall send the final list to the Collector of the district.(3)After receiving the final list from local body, the collector of the district shall get it scrutinised and after certification on prescribed Form 4, he shall recommend for various self employment schemes of concerned corporations and/or Boards of the State Government on the basis of affected persons demand, and a copy of that list shall be endorsed to the local officer for co-ordination.(4)Such Corporations and Boards after completing necessary formalities shall make funds available to the affected persons either directly or through banks.(5)Monthly monitoring of economic rehabilitation of the affected persons shall be done by the Collector, for which the local officer shall act as co-ordinator.(6)The affected persons shall get benefit of this economic rehabilitation only once, after coming into force of the Act.Form 1[See Rule 3(1)]Application for permit to transport cow progeny within the StateTo,The Sub-Divisional Officer (Revenue)District.................I, desire to transport the cow/calves of cow/bull/bullocks within the State. Please grant necessary permit under rule 3 (1) of the Madhya Pradesh Govansh Vadh Pratishedh Rules, 2004. My particulars are as given below :-
