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State of Chattisgarh - Section

Section 13 in Chhattisgarh Agricultural Cattle Preservation Rules, 2014

13. Economic Rehabilitation Scheme.

(1)The Local Authority of the Municipal Corporations, Municipalities, Nagar Panchayats and Gram Panchayats shall prepay a list in Form-8 of such persons, who are partially or fully affected by the provisions of the Act and shall display it on the notice-board of their respective office for inviting objections. The objections, if any, received shall be disposed of by Competent Authority. Thereafter, a final list of affected persons shall be prepared and the affected person shall be informed.
(2)The Local Officer of the local body shall send the final list to the Collector of the district.
(3)After receiving the final list from the local body, the Collector of the district shall get it scrutinized and after certifying it in Form-9, he shall recommend, on the basis of demands of affected persons, various self-employment schemes of concerned corporation, Board and/or Department of the State Government and a copy of such list shall be endorsed to the local officer for co-ordination.
(4)Such Department, Corporation and/or Board after completing necessary formalities shall make the funds available to the affected persons, either directly or through banks.
(5)Monthly monitoring of economic rehabilitation of the affected person shall be done by the Collector, for which the local officer shall act as coordinator.
(6)After coming into force of these rules, the affected persons shall get benefit of this economic rehabilitation scheme only once.Form-1(Part-I) [See rule 3(1)]Application for Inter-State Agricultural Cattle Transportation licenseTo,
The CollectorDistrict............................... {|
Photo attested By the authorized officer
|-||}I want to transport Agricultural Cattle* on foot/by vehicle Number.......................... in Chhattisgarh State...................path from (Name of Place).......................... Tehsil....................Block ................................ District........................... State to (Name of place)..................Tehsil..............Block...............District............State.Please grant me Transportation License under sub-rule (1) of rule 3 of the Chhattisgarh Agricultural Cattle Preservation Rules, 2014. My particulars are as given below :
1. Name …........................................................................................
2. Father's name …........................................................................................
3. Age …........................................................................................
4. Sex …........................................................................................
5. Caste …........................................................................................
6. Profession …........................................................................................
7. Present address …........................................................................................
Telephone No. …........................................................................................
8. Permanent address …........................................................................................
9. No. of Agricultural cattle …........................................................................................
S. No. Kind of Agricultural cattle Identity marks Age Species Sex
(1) (2) (3) (4) (5) (6)
           
           
Enclose. - (1) Demand draft of Rs. 5000/-from nationalized bank
(2)Two passport size photographs
(3)Copy of Voter Id/Aadhaar Card/Job Card of MNREGA photocopy.
Place :  
Date Signature of the applicant
* Agricultural Cattle means cow of all age, calves and infants of buffaloes, bull, bullocks, buffaloes.Form-1(Part-II) [See Rule 3 (3)]Cattle Health Certificate
No.............. Dated....................
Certified that the health of Agricultural Cattle* described below, which is owned by Shri...............father/husband........................resident of .......................... village.................... Tehsil.................. district.........has been inspected by me, the said Agricultural Cattle is not aged or weak or disabled and is suffering/not suffering from any contagious/ infectious disease and has been found fit/unfit for transportation purpose.Descriptions :-
S. No. Kind of Agricultural cattle Breed Identification mark
(1) (2) (3) (4)
       
       
       
Sex Age Health/sick Details of infection (If any)
(5) (6) (7) (8)
       
       
       
Note. - Cattle Health Certificate shall he issued by the Government Veterinary Surgeon or registered veterinarian under State Veterinary Council.(Signature and Seal) Veterinary Assistant Surgeon Government Veterinary Hospital District..........................* Agricultural Cattle means cow of all age, calves and infants of buffaloes, bull, bullocks, buffaloes.Form-1(Part-III) [See Rule 3 (6)]Inspection report of Cattle Market
1. Place of Cattle Market Village/NagarPanchayat/Block/District ..........................................................................
2. Day of the cattle market ..........................................................................
3. Number of cattle traders ..........................................................................
  (A) Registered ..........................................................................
  (B) Non registered ..........................................................................
4. Estimated Number of Agricultural Cattle forsale/purchase in the market ..........................................................................
5. Estimated number of Old, Weak and DisabledAgricultural Cattle for sale/ purchase in the market ..........................................................................
6. Whether compliance provision of ChhattisgarhAgricultural Cattle Preservation Act, 2004 and the Prevention ofCruelty Act, 1960 Yes/No...............................................................
7. Name of cattle market contractor/ Authorizedperson Address/telephone No. ..........................................................................
Date Signature
Joint Inspection TeamName of MembersMobile No..................................Form-2[See Rule 3 (4)]Inter-State Transportation License
RegistrationNo............... Date....................................
1. Name ........................................................................................
2. Father's name ........................................................................................
3. Age ........................................................................................
4. Sex ........................................................................................
5. Caste ........................................................................................
6. Profession ........................................................................................
7. Present address ........................................................................................
  Telephone Number ........................................................................................
8. Permanent address ........................................................................................
  Telephone Number ........................................................................................
9. Type of Transportation (on foot or vehicle) ........................................................................................
  Vehicle No. ........................................................................................
  Name of Driver ........................................................................................
10. Transportation route in Chhattisgarh ........................................................................................
11. Number of Agricultural Cattle* ........................................................................................
It is certified that the details of the saidpersons are verified and this license is being issued fortransportation of the Agricultural Cattle from/through the Stateof Chhattisgarh...............to the State.................
This transportation license is valid tilldate...................................................
Place: Collector
    District
* Agricultural Cattle means cow of all age, calves and infants of buffaloes, bull, bullocks, buffaloes.Agricultural Cattle Preservation Act, 2004The Chhattisgarh State is first state of the country, where the Chhattisgarh Agricultural Cattle Preservation Act, 2004 has been enforced for complete prohibition against slaughtering of all cow generation and buffaloes generation like cow of all age, calves and infants of buffaloes, bull, bullocks, buffaloes.• Section 4 of the Act prohibited slaughter of the Agricultural Cattle.• Section 5 of the Act prohibited keeping the beef of the Agricultural Cattle.• Section 6 of the Act prohibited transportation of cow generation for slaughter and also provide for seizure of vehicle used for cattle transportation for six months and seizure of cattle transported.• Violation of any of the provisions of Section 4, 5 and 6 of the Act is punishable with seven years imprisonment or with fine of Rs. 50,000/- or with both.• Under Section 11 of the Act, burden of proof is on the accused in case of violation of any provisions of the Act.• Under Section 12 of the Act, offence has been made cognizable and non-bailable.The Prevention of Cruelty to Animals Act, 1960