Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(3) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014

(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.