Section 4 in Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)
4. Fresh exportation Bond.
- When any bovine animal not imported in the State during the preceding 3 months and accompanied by a certificate of import is intended to be exported temporarily for trade agricultural or grazing purposes the owner or carrier exporting it shall file a declaration in the form marked B, duly attested and verified by the Lambardar or the Patwari of the village of export and shall thereupon be allowed to export.Note. - Printed forms of declaration will be supplied free by any frontier Customs post on application. Bona fide owners of bovine animals when transferring their residence shall be allowed to take their animals along with them as well as those given as gifts on occasions of marriage.
