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State of Telangana - Act

Telangana Animals and Birds Sacrifices Prohibition Act, 1950

TELENGANA
India

Telangana Animals and Birds Sacrifices Prohibition Act, 1950

Act 32 of 1950

  • Published on 1 June 2016
  • Commenced on 1 June 2016
  • [This is the version of this document from 1 June 2016.]
  • [Note: The original publication document is not available and this content could not be verified.]
Telangana Animals and Birds Sacrifices Prohibition Act, 1950(Act No. 32 of 1950)Last Updated 9th January, 2020The Andhra Pradesh Animals and Birds Sacrifices Prohibition Act, 1950, in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

1. Short title, extent and commencement.

(1)This Act may be called [the Telangana Animals and Birds Sacrifices Prohibition Act, 1950.] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.]
(2)It extends to the whole of the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.].
(3)This section shall come into force at once; and the rest of this Act shall come into force on such date as the State Government may, by notification in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, appoint.

2. Definitions.

- In this Act unless there is anything repugnant in the subject or context,-
(a)[ "precincts" in relation to a place of public religious worship or adoration includes all lands and buildings near such place which are ordinarily used for purposes connected with religious worship or adoration;] [Substituted by Act No.15 of 1970.]
(b)"sacrifice" means the killing or maiming of any animal or bird for the purpose [of any religious worship or adoration] [Substituted by Act No.15 of 1970.];
(c)[ "place of public religious worship or adoration" means any place intended for use by, or accessible to, the public or a section thereof for the purposes of religious worship or adoration.] [Substituted by Act No.15 of 1970.]

3. [ Sacrifice in or, in precincts of any place of public religious worship or adoration or in a congregation or procession connected with religious worship, prohibited. [Substituted by Act No.15 of 1970.]

- No person shall sacrifice any animal or bird in any place of public religious worship or adoration or its precincts or in any congregation or procession connected with any religious worship in a public street.Explanation. - For the purposes of this section and section 4, "public street" means a road, street, way or other place, whether a thoroughfare or not, to which the public are granted access or over which they have a right to pass.]

4. Officiating at sacrifice, etc., prohibited.

- No person shall,-
(a)officiate or offer to officiate at, or
(b)perform or offer to perform, or
(c)serve, assist or participate, or offer to serve, assist or participate in,
any sacrifice in any [place of public religious worship or adoration or its precincts or in any congregation or procession connected with any religious worship in a public street.] [Substituted by Act No.15 of 1970.]

5. [Place of public religious worship or adoration] [Substituted by Act No.15 of 1970.], its precincts not to be allowed to be used for sacrifice.

- No person shall knowingly allow any sacrifice to be performed at any place which,-
(a)is situated within any [place of public religious worship or adoration] [Substituted by Act No.15 of 1970.] or its precincts; and
(b)is in his possession or under his control.

6. Penalties.

(1)Whoever contravenes the provisions of section 3 shall be punished [with simple imprisonment for a term which may extend to three months or with fine which may extend to three hundred rupees or with both;] [Substituted by Act No.15 of 1970.]
(2)Whoever contravenes the provisions of section 4 shall be punished with fine which may extend to [six hundred rupees] [Substituted by Act No.15 of 1970.]:Provided that if the offender is an officer, servant, authority, trustee or priest of [any place of public religious worship or adoration] [Substituted by Act No.15 of 1970.] or the holder of an office in receipt of emoluments or perquisites for the performance of any service in [any place of public religious worship or adoration] [Substituted by Act No.15 of 1970.] he shall be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to [six hundred rupees] [Substituted by Act No.15 of 1970.] or with both.
(3)Whoever contravenes the provisions of section 5 shall be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to three hundred rupees or with both.

7. Enquiry and trial.

- No offence punishable under this Act shall be inquired into or tried by any Court inferior to that of [XXX] [The words 'a Presidency Magistrate or' were omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954.] a Magistrate of the first or second class.

8. [ Offences cognizable. [Substituted by Act No.15 of 1970.]

- Notwithstanding anything in the Code of Criminal Procedure, 1898, any offence punishable under this Act shall be a cognizable offence within the meaning of that Code.]