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State of Jharkhand - Section

Section 11 in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005

11. Custody and disposal of bovine animal seized.

(1)Wherever as a result of search or seizure or as a result of inspection or otherwise the bovine animal are seized, the custody of the seized bovine animal pending final disposal of the case may be entrusted by an order of the competent authority to any recoginzed voluntary agency working for the welfare of such animals or to any institution/local authority as established under Section-8.Provided that where, there is no such voluntary agency or local institution, the competent authority may entrust the custody of bovine animals to any such agency or local institution outside the area or to any other suitable person, who volunteer to maintain such animal but in no case such custody may be given to the accused or any person connected with the violation of the provisions of this Act.During the custody period the expenditure on Bovine animals will be borne by the Animal's owner as per the direction of the competent authority.
(2)whenever any case is finally disposed of further orders regarding custody or permanent entrustment of bovine animal shall be made by competent authority subject to such terms and conditions as may be deemed proper.
(3)Any person aggrieved by an order made under sub-section (1) or sub-section (2) may, within 30 days from the date of the said order, appeal it to the appealing authority.
(4)On such appeal the appealing authority may after giving appealant and the respondent opportunity to be heard, direct the order to be stayed pending disposal of the appeal or may modify, after or annul the order and make any further orders that may be just; and
(5)whenever any bovine animal is seized under this Act, the competent authority or the appealing authority shall have, and notwithstanding any thing to the contrary contained in any other law for the time being in force, any other court, Tribunal or other authority shall not have, jurisdiction to make orders with regard to possession, delivery disposal & release of such animals.