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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017

(2)All participants who have submitted applications as above shall get the bull/bullock examined and certified as fit by a registered veterinary practitioner. All participants shall submit the certificate from a Registered Veterinary Practitioner in the format specified in Schedule 'B', to the organizers before the race event. The validity of the fitness certificate shall be forty-eight hours including the day of race.If the Registered Veterinary Practitioner issues the certificate without examining the Bull/Bullock or issues a certificate which is either incorrect or false, action shall be taken against such Veterinary Practitioner under the Veterinary Council of India (Standard of Professional Conduct, Etiquette and Code of Ethics for Veterinary Practitioners) Regulations, 1992.