Section 3(3) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
(3)Any person applying for transportation license for within any District or Inter-District of State of Chhattisgarh of Inter-State shall have to enclose compulsorily Cattle Health Certificate in Form-1 (Part-II) or the Agricultural cattle to be transported, which has been issued by Veterinary Assistant Surgeon of Government Veterinary Hospital near to the place of sales/purchase. The provisions relating to the Chhattisgarh Agricultural Cattle Preservation Act, 2004 (No. 28 of 2006) and the Prevention of Cruelty to Animal Act, 1960 (No. 59 of 1960) and other related Acts and Rules shall be (endorsed) mentioned on the back of license and compliance of the same shall be mandatory for the License holder.
