Section 4 in Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Rules, 1995
4. Special Permit to Export for Agriculture or Dairy Farming Purposes:
(1)Any person seeking permission to export of Bovine Animal under sub-section (7) of Section 5 of the Act from any place with in the State of Rajasthan to any place outside the Stale of Agriculture or dairy farming purposes shall apply to competent authority in Form-2 for the grant of special permit.(2)On receipt of the application in Form-2, the Competent Authority shall ensure that such export in no way reduces the number of such bovine animal below the actual requirement of the local area.(3)After satisfying about the genuineness of the application the Competent Authority may issue order s to the concerned Veterinary Officer to examine the health of the Bovine Animal and to affix permanent identification mark over the body of the said animal.(4)The veterinary Officer shall issue certificate in Form-4 and affix permanent identification mark over the body of the bovine animal.(5)The Competent Authority after satisfying that the bovine animals shall only be used for agriculture or dairy fanning purposes may issue special permit.(6)The Competent Authority shall issue special permit in Form-6 giving complete details about the animals and place where the animals arc proposed to be exported.
