Section 4 in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
4. Registration of cattle trader under sub-section (j) of Section 2 of the Act.
(1)Any person, who trades in more than five Cattles at a time, shall have to compulsorily register as Cattle Trader in the office of the District Collector of his domicile district. Application for registration shall be submitted in Form-3 (Part-I) along with registration fee of Rs 3000. It shall be mandatory for the person doing Inter-State trade of Agricultural cattle to apply for registration in the office of concerned District Collector for registration as Cattle Trader. The Registration Certificate for Inter-State cattle trade shall be issued in Form-3 (Part-II) for 3 years. Renewal of registration shall be done for a maximum period of 3 years on payment of fee of Rs. 1000 per annum.(2)The registration fee, shall be paid by crossed demand draft in the favour of concerned District Collector through nationalized bank and which shall not be refundable.(3)The concerned District Collector, for verification of the particulars of application in Form-3 (Part-I) may conduct such investigation which on his own satisfaction he deems necessary. After inquiry, if the concerned District Collector is satisfied with the correctness of details given in the application and enclosed documents he shall issue the registration certificate in Form-3 (Part-II) and Identity Card in Form-3 (Part-Ill) within a period of two months from the date of submission of the application by the applicant or he may by order reject the application by recording reasons for such rejection and shall record such information in the Government register.(4)It shall be mandatory for the Cattle Trader to carry Identity Card during trading in the Cattle market/fair.
