Section 3(2) in Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995
(2)On receipt of application in Form-1, the Competent Authority shall examine and evaluate the circumstances necessitating the proposed migration of Bovine Animals. After satisfying about the genuineness of the request of applicant. he may issue orders to the Veterinary Officer of the area to examine the health of the animals and to affix permanent identification mark over the body of migrating animals.
