Haryana act 014 of 2006 : Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Amendment Act, 2005

Preamble

Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Amendment Act, 2005*

[Haryana Act No. 14 of 2006][30th January, 2006]

An Act further to amend the haryana Murrah Buffalo and other Milch Amend Breed Preservation and Development of Amend ??? and Dairy Development ??? Secretary ??? and Dairy Development ??? Act, 2001

Be it enacted by the Legislature of the State of Haryana in the Fifty-sixth Year of the Republic of India as follows:-

* [Received the assent of the Governor on 30th January, 2006 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 15/2006, dated 27th February, 2006].

Section 1. Short title

1. Short title.- This Act may be called the Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Amendment Act, 2005.

Section 2. Amendment section 2 of Haryana Act of 2001

2. Amendment section 2 of Haryana Act of 2001.- For clause (h) of section 2 of the Haryana Murrah Buffalo and Other Milch Animal Breed (Preservation and Development of Animal Husbandry and Daily Development Sector) Act, 2001, the following clause shall be substituted namely:-

(h) "milk plant" means a plant owned by any person or manufacturer registered under the Milk and Milk Product Order, 1992, of the Central Government and operating within the limits of the State of Haryana but not including milk chilling centres supplying milk to the milk plants within the State of Haryana paying cess on the quantity of milk supplied by them to the said plants subject to the production of authentic proof of such payment; and.

SECTIONS