State of Rajasthan - Act
The Rajasthan Regulation Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991
RAJASTHAN
India
India
The Rajasthan Regulation Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991
Rule THE-RAJASTHAN-REGULATION-COMPOUNDED-CATTLE-FEED-CONCENTRATES-AND-MINERAL-MIXTURES-ORDER-1991 of 1991
- Published on 26 December 1991
- Commenced on 26 December 1991
- [This is the version of this document from 26 December 1991.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title, extent and commencement.
2. Definitions.
- In this order, unless the context otherwise requires,3. Prohibition of Manufactures, storage and sale of sub-standard compounded cattle feed, concentrates or mineral mixtures and without registration.
- After the expiry of a period of thirty days form the commencement of this order, no dealer shall manufacture, sell or/ and distribute in any manner compounded cattle feed, concentrates or mineral mixtures unless these are of B.I.S. specifications and unless such a dealer gets himself registered under this order.4. Application.
- Every dealer desiring to get himself registered under this Order shall make an application in Form-II to the Registration Authority.5. Fees.
- The fee for registration shall be one hundred rupees and shall be deposited in a treasury under the receipt head of the Director of Animal Husbandry, Department of Animal Husbandry. The treasury challan shall be attached to the application.6. Duration of the Registration.
- The Registration made shall be for a period, of one Year at a time commencing from the first day of April and ending on the 31st Day of March, of the Year or any portion thereof.7. Joint Inspection.
- On the receipt of application under clause 4, the Registration Authority shall direct the Animal Nutritionist and or District Animal Husbandry Officer of the district concerned to visit the place of the applicant for making inspection and to take samples of compound cattle feed as the case concentrate or Mineral Mixture as the case may be and to submit his report within a period of 15 (fifteen) days from the receipt of such directions having regard to the following matters, namely;-8. Grant or refusal of Registration.
9. Renewal.
- An Application for the renewal of Registration in Form-IV accompanied by a challan of the Treasury of the amount of fee as is paid for registration under clause 5 shall be made so as to reach the Registration Authority not less than thirty days before the date on which the registration expires Provided that the Registration Authority may entertain an application after the expiry of the said period but not later than fifteen days after the expiry of the period of registration if it is satisfied that the applicant was prevented by sufficient cause from applying for renewal within time.10. Maintenance of Record.
- Every dealer registered under this order shall maintain and produce for inspection such books, accounts and records relating to his business and furnish such information there to as may be asked by the Registration Authority from time to time.11. Power of Entry, Search And Seizure.
12. Appeal.
13. Power to Exempt.
- The State Government may exempt any person from the operation of all or any of the provision of this order.14. Analysis of sample.
- Any sample drawn under this Order shall be analyzed in the Laboratory as defined in sub-clause (vii) of clause 2.15. Power to issue directions and guidelines.
- The Registration Authority may from time to time issue directions and guidelines to any dealer or any officer authorised by it with regard to implementation of the order.Form I[See sub-clause (i) of clause 2]| S.No. | Characteristics | Requirement | |
| Type-I | Types-II | ||
| 1. | Moisture, per cent by mass, Maximum | 11 | 11 |
| 2. | Crude protein (N x 6.25), per cent by mass, Minimum | 22 | 20 |
| 3. | Crude fat, per cent by mass, Minimum | 3.0 | 2.5 |
| 4. | Crude fibre, per cent by mass, Maximum | 7 | 12 |
| 5. | Acid insoluble ash, per cent by mass, Maximum | 3.0 | 4.0 |
| S. No. | Characteristics | Requirement |
| 1. | Moisture, per cent by Weight, Maximum | 10 |
| 2. | Crude protein (N x 6.25) per cent by Weight | 23.26 |
| 3. | Crude fat, per cent by weight Minimum | 4 |
| 4. | Crude fibre, per cent by weight Maximum | 7 |
| 5. | Total ash, per cent by weight, Maximum | 5.0 |
| 6. | Acid insoluble ash, per cent by weight, Maximum | 2.5 |
| S. No. | Characteristics | Requirement | |
| 1. | Moisture, per cent by Weight, Maximum | 10 | |
| 2. | Crude protein (N x 6.25) per cent by Weight | 22.25 | |
| 3. | Crude fibre, per cent by weight Maximum | 1.0 | |
| 4. | Total ash, per cent by weight, Maximum | 5.0 | |
| 5. | Acid insoluble ash, per cent by weight, Maximum | 3.5 | |
| (B) | B.I.S. requirement for Concentrates. |
| S.No. | Characteristics | Requirement | |
| Grade-I | Grade-II | ||
| (i) | Moisture, per cent by mass, Maximum | 10 | 10 |
| (ii) | Crude protein (N x 6.25) percent by Mass, Maximum | 45 | 23 |
| (iii) | Crude Fat, per cent by mass, Minimum | 4 | 3 |
| (iv) | Crude fibre, per cent by mass, Maximum | 3 | 8 |
| (v) | Acid insoluble ash per cent by Mass, Maximum | 0.5 | 0.5 |
| S.No. | Characteristics | Requirement | |
| Grade-I | Grade-II | ||
| (i) | Moisture, per cent by mass, Maximum | 10.0 | 10.0 |
| (ii) | Crude protein (Nitrogen x 6.25) per cent by weight, Minimum | 4.2 | 4.0 |
| (iii) | Crude fat either extract, per cent by weight, Maximum | 1.5 | 2.0 |
| (iv) | Crude fibre, per cent by weight, Maximum | 16 | 18 |
| (v) | Acid insoluble ash, per cent by weight, Maximum | 2.0 | 2.5 |
| (vi) | Castor husk, per cent by weight, Maximum | Nil | 0.005 |
| S. No. | Characteristics | Requirement | |
| Grade-I | Grade-II | ||
| (i) | Moisture, per cent by mass, Maximum | 11 | 11 |
| (ii) | Crude protein (Nitrogen x 6.25) per cent by mass, Minimum | 22 | 18 |
| (iii) | Crude fat, per cent by mass, Minimum | 6.5 | 11 |
| (iv) | Crude fibre, per cent by mass, Maximum | 12 | 12 |
| (v) | Acid insoluble ash, per cent by mass, Maximum | 1.5 | 1.5 |
| (vi) | Castor husk | Nil | Nil |
| S. No. | Characteristics | Requirement |
| (i) | Moisture, per cent by weight, Maximum | 1.25 |
| (ii) | Crude protien (Nitrogen x 6.25) per cent by weight, Minimum | 13.0 |
| (iii) | Crude fibre, per cent by weight, Maximum | 12 |
| (iv) | Acid insoluble ash, per cent by weight, Maximum | 0.25 |
| S. No. | Characteristics | Requirement | |
| Grade-I | Grade-II | ||
| (i) | Moisture, per cent by weight, Maximum | 8 | 8 |
| (ii) | Crude protien (Nitrogen x 6.25) per cent by weight, Minimum | 48 | 43 |
| (iii) | Crude Fat, per cent by weight Minimum | 7 | 6 |
| (iv) | Crude fibre, per cent by weight, Maximum | 8 | 12 |
| (v) | Acid insoluble ash, per cent by weight, Maximum | 2.0 | 2.5 |
| S. No. | Characteristics | Requirement for | |||
| Decorticated cotton seed oilcake | Decorticated cotton seed oilcake | ||||
| Grade | Grade | Grade | Grade | ||
| I | II | I | II | ||
| (i) | Moisture, per cent by mass, Maximum | 8.0 | 8.0 | 8.0 | 8.0 |
| (ii) | Crude protein (N x 6.25) per cent by Mass, Minimum | 40.0 | 35.0 | 24.0 | 20.0 |
| (iii) | Crude Fat or other extract per cent by mass, Minimum | 7.0 | 6.0 | 7.0 | 5.0 |
| (iv) | Crude fibre, per cent by mass, Maximum | 12.0 | 15.0 | 22.0 | 26.0 |
| (v) | Acid insoluble ash per cent by Mass, Maximum | 2.0 | 2.5 | 2.0 | 2.5 |
| (vi) | Castor husk or oilcake | Nil | Nil | Nil | Nil |
| (vii) | Mahua oilcake | Nil | Nil | Nil | Nil |
| S. No. | Characteristics | Requirement | ||
| Expeller or hydraulic pressed oilcake | Ghani pressed oilcake | |||
| Grade HF | Grade LF | |||
| (i) | Moisture, per cent by mass, Maximum | 8.0 | 8.0 | 8.0 |
| (ii) | Crude protein (N x 6.25) per cent by Mass, Minimum | 29.0 | 31.0 | 26.0 |
| (iii) | Crude Fat or other extract per cent by mass, Minimum | 8.0 | 5.0 | 15.0 |
| (iv) | Crude fibre, per cent by mass, Maximum | 10.0 | 10.0 | 6.0 |
| (v) | Total ash per cent by Mass, Maximum | 1.5 | 1.2 | 2.5 |
| (vi) | Castor husk or oilcake | Nil | Nil | Nil |
| (vii) | Mahua oilcake | Nil | Nil | Nil |
| S. No. | Characteristics | Requirement | |
| Type-I | Types-II | ||
| (i) | Moisture, per cent by mass, Maximum | 10 | 10 |
| (ii) | Crude protein (N x 6.25), per cent by mass, Minimum | 37 | 35 |
| (iii) | Crude fat, per cent by mass, Minimum | 5 | 8 |
| (iv) | Crude fibre, per cent by mass, Maximum | 8 | 8 |
| (v) | Acid insoluble ash, per cent by mass, Maximum | 1.5 | 2.0 |
| (vi) | Castor husk | Nil | Nil |
| S. No. | Characteristics | Requirement | |
| Grade Special | Grade-I | ||
| (i) | Moisture, per cent by weight, Maximum | 10 | 10 |
| (ii) | Crude protien (Nitrogen x 6.25) per cent by weight, Minimum | 33 | 29 |
| (iii) | Crude Fat or other extract per cent by weight Minimum | 1.0 | 1.5 |
| (iv) | Acid insoluble ash, per cent by weight, Maximum | 2.5 | 2.5 |
| (v) | Crude fibre, per cent by weight, Maximum | 9.0 | 11.0 |
| S. No. | Characteristics | Requirement | |
| (i) | Moisture, per cent by mass, Maximum | 10.0 | |
| (ii) | Crude protein (N x 6.25) per cent by weight, Min | 11.0 | 11.0 |
| (iii) | Crude Fat or other extract per cent by weight, Minimum | 15.0 | |
| (iv) | Crude fibre, per cent by weight, Maximum | 4.0 | |
| (v) | Total ash, per cent by weight, Maximum | 10.0 | |
| (vi) | Acid insoluble ash per cent by weight, Maximum | 1.5 |
| S. No. | Characteristics | Requirement | |
| Grade-I | Grade-II | ||
| (i) | Moisture, per cent by mass, Maximum | 8.0 | 8.0 |
| (ii) | Crude protein (Nitrogen x 6.25) per cent by Mass, Minimum | 51.0 | 47.0 |
| (iii) | Acid insoluble ash per cent by Mass, Maximum | 2 | |
| (iv) | Crude fibre, per cent by mass, Maximum | 7.0 | 8.0 |
| S. No. | Characteristics | Requirement | |
| Type-I | Types-II | ||
| (i) | Moisture, per cent by mass, Maximum | 5 | 5 |
| (ii) | Calcium, per cent by mass, Minimum | 22 | 28 |
| (iii) | Phosphorus, per cent by mass, Minimum | 9 | 12 |
| (iv) | Salt (Chlorine as sodium chloride) per cent by mass, Minimum | 22 | |
| (v) | Iron, per cent by mass, Minimum | 0.4 | 0.50 |
| (vi) | Iodine (as K1) per cent by mass, Minimum | 0.02 | 0.026 |
| (vii) | Copper, per cent by mass, Minimum | 0.06 | 0.077 |
| (viii) | Manganese, per cent by mass, Minimum | 0.09 | 0.012 |
| (ix) | Cobalt, per cent by mass, Minimum | 0.01 | 0.013 |
| (x) | Fluorine, per cent by mass, Maximum | 0.03 | 0.04 |
| (xi) | Zinc, per cent by mass, Minimum | 0.15 | 0.18 |
| (xii) | Acid-insoluble ash, per cent by mass, Maximum | 3 | 2.5 |
1. Name of the firm and its proprietors alongwith address
2. Date of its establishment
3. Area of the premises of the dealer to be registered
4. Details of the machinery installed alongwith their cost
5. Name of the items manufactured/ sold/ distributed alongwith the specifications being followed/ to be followed
6. Testing arrangements
7. Whether registered as small scale industry or not
8. Approximate sale price of each item
9. Production capacity/per day.
10. Actual production at the time of applying for registration
11. Challan number and date of the deposits of the fee
12. Staff;
13. Service, after sale arrangements
| Date: | Signature of the dealer |
2. You have been registered under the Rajasthan Regulation of Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991 for the period from ............ to ............ to manufacture/ sell/ distribute the products as specified below. You may also avail of the facilities of technical guidance/inspection testing from the Registration Authority to maintain the standard specification specified under the provisions of the aforesaid Order. This is subject to the provisions of Essential Commodities Act, 1955. and the aforesaid order.
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3. Your registration No. ................. dated ............. is hereby renewed with effect from ............ to .............. This is subject to the provisions of Essential Commodity Act, 1955 and aforesaid order.
Date of issue of certificateRegistration Authority(Strike off which is not applicable)Form-IV(See clause 9)Application for Renewal of Registration under the Rajasthan Regulation of Compounded Cattle Feed Concentrates and Mineral Mixtures Order, 1991.1. Name and Address of the registered dealer
2. Date of first registration
3. Number of quality tests performed during the preceding year
4. Whether facility of quality control availed from the laboratory if yes, number of tests carried out
5. Whether found guilty of any contravention of any provision of Rajasthan Regulation of Compounded Cattle Feed Concentrates and Mineral Mixture Order, 1991, if yes, give detail
6. Quantity of each products Manufactured /distributed/sold
7. Any addition made in the facilities of quality testing in the premises of dealer during the preceding year
8. Number, date of challan, vide which the fee has been deposited and name of treasury
9. State if renewal is required for all the products as specified in previous registration, State separately if an alternation is required to be Made.
| Date: | Signature of the applicant |