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State of Karnataka - Act

Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021

KARNATAKA
India
THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020

Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021

Rule 1 of 2021

  • Published on 16 January 2021
  • Commenced on 16 January 2021
  • [This is the version of this document from 16 January 2021.]
  • [Note: The original publication document is not available and this content could not be verified.]
Whereas the draft of the Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021 was published as required by section 20 of the Karnataka Prevention of Slaughter and Preservation of Cattle Ordinance, 2020 (Karnataka Ordinance 01 of 2021) in Notification No. AHF 261 AID 2015 (P-1), dated: 16.01.2021 in part IV-A of the Karnataka Gazette Extra Ordinary, Number 48, dated: 16.01.2021 inviting objections and suggestions from all persons likely to be affected thereby within fifteen days from the date of its publication in the official Gazette.And Whereas, the said Gazette was made available to the public on 16.01.2021.And Whereas, objections and suggestions have been received and considered by the State Government.Now, therefore, in exercise of the powers conferred by section 20 of the Karnataka Prevention of Slaughter and Preservation of cattle Act, 2020 (Karnataka Act 01 of 2021) read with section 24 of the Karnataka General Clauses Act, 1890 (Karnataka Act 3 of 1899), the Government of Karnatakahereby makes the following rules, namely:-RULES

1. Title and Commencement.- (1) These rules may be called the

Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021.
(2)They shall come into force from date of their publication in the Official Gazette.

2. Definitions: (1) In these rules unless the context otherwise requires,-

(a)“Act” means the Karnataka Prevention of Slaughter and Preservation of Cattle Act, 2020 (Karnataka Act 01 of 2021);(b)“Ownership document” means the Animal Ear tag of each cattle along with self-attested photocopy of Adhaar card or Voter ID or PAN card or Ration Card or Driving Licences or NAREGA card or any other Central Govt. and State Govt. issued Photo ID card of the owner of cattle owner detail should be same as in ear tag (owners name shall be mentioned in ear tag)Provided that where tag facility is not available, self-attested ownership statement specified in Form-A appended to these rules along with self-attested photocopy of Adhaar card or Voter ID or PAN card or Ration Card or Driving Licences or NAREGA card and any other Central Govt. and State Govt. issued Photo ID card of the owner of cattle;(c)“Section” means section of the Act; and(d)“Transport certificate” means a certificate issued under these rules valid for the period of journey issued by the Jurisdiction Veterinary Officer to the effect that the cattle are in a fit condition for transport by the intended means of transport and are not suffering from any infectious or contagious or parasitic disease and includes,-I. Proforma for applying for permission for issue of certificate before transportation of animals.II. Proforma for Certificate of Fitness to travel cattle.III. Certificate issued under rule 96 of the Transportation of Animals Rules 2001 framed under the Prevention of Cruelty to Animals Act, 1960 (Central Act 59 of 1960).
(2)Other words and expressions used in these rules but not defined shall have the same meaning assigned to them in the Act.

3. Responsibility of person transporting cattle.-

(1)Every person who intends to transport any cattle in any form or means of transport for the bonafide agricultural or animal husbandry purpose shall do so only if the cattle being transported is accompanied by a transport certificate, Ownership document and Veterinary first-aid equipment:
(2)A farmer or a person who want to purchase cattle from other states for bonafide agriculture of milch purpose shall obtain consent letter from an officer not below the rank of the Taluk Magistrate of the respective state. Such person shall obtain transport certificate from the Jurisdiction Veterinary officer either personally or online.
(3)Such person shall submit one set of ownership document to theJurisdictional Veterinary officer while making the request for transport certificate.
(4)Persons providing transport services in the absence of transport certificate, ownership document and veterinary first aid equipment shall refuse to accept the consignment for transport.
(5)Owner of cattle, owner of means of transport, driver and attendant of the means of transport, attendant of the cattle and in case where the owner is not a natural person, person in charge shall be jointly and equally liable to transport cattle according to these rules or any other rules framed by Central Government and the State Government for transporting cattle.
(6)Each consignment of cattle transport vehicle shall bear a label showing in bold red letters the name, address and telephone number of the consignor and consignee,
(7)Suitable rope and platforms shall be used for loading and unloading cattle from vehicles.
(8)Cattle shall be loaded after they are properly fed and given water.Sufficient feed and fodder with adequate reserve shall be carried to last during the journey. During cattle transport watering arrangements enroute shall be made and sufficient quantities of water shall be carried for emergency.
(9)Due care shall be taken to protect the cattle from any injury while loading and unloading and during transport of cattle. Adequate ventilation shall be ensured
(10)Cattle upto eight months of pregnancy shall be transported:Provided adequate safety measures like proper paddig and sufficient space with vehicle speed limit of 20 km per hour shall be followed.
(11)In case of medical emergency the person attending to the cattle shall approach with ownership document the nearest local Veterinary Doctor who shall examine the cattle. Incase the Veterinary Doctor feels that adequate treatement cannot be provided, he shall refer the cattle to the nearest Polyclinic or Referral Hospital. The owner shall then submit a statement at the earliest within two weeks in writing to the Jurisdiction Veterinary officer stating that in view of the medical emergency transportation certificate was obtain later.

4. Transportation of cattle by road.-

(1)Cattle shall be transported only in a Motor vehicle especially licensed by Regional Transport Authority as per provisions of Central Motor Vehicle as (Eleventh Amendment) Rules, 2015.
(2)Specially licensed motor vehicles used for transportation of cattle by road shall be in accordance with the following specifications, namely:-
(a)The motor vehicles for carrying more than two animals shall have permanent partitions in the body of the vehicle so that the animals are carried individually in each partition where the size of the partition shall not be less than the following namely:-
(i)Calf and cattle below 100 kg weight = 1.5 square meters (1metre x1.5 meters).
(ii)Cattle above 100 kg weight = 2 square meters (1 metre x2 meters).
(b)Motor vehicles meant for carrying animals shall not be permitted to carry any other goods except food, water and fodder in cases where not more than two cattle and their calves and transported in local area of fifteen Kilometers, and for the transport of same, transport certificate may be exempted.

5. Transportation of dead cattle.-

In case of transportation of death cattle in transit the Owner can obtain the post-motern report or death certificate from the local Jurisdictional the Veterinaty officerBy order and in the name of theGovernor of Karnataka(B.N. Praveen)Under Secretary to Government,Animal Husbandry and Fisheries Department(Animal Husbandry-B)