Tamil Nadu Cattle-Disease (Amendment) Act, 1981*
| [Tamil Nadu Act No. 18 of 1981]* | [23rd March, 1981] |
An Act further to amend the Tamil Nadu Cattle-disease Act, 1866
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 31st January, 1981, Part IV - Section 1, page 68.
* Received the assent of the Governor on the 20th March, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 23rd March, 1981 (Panguni 10, Rowthiri, 2012-Thiruvalluvar Aandu)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Cattle-disease (Amendment) Act, 1981.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Substitution of new section for section 1, Tamil Nadu Act II of 1866.- For section 1 of the Tamil Nadu Cattle-disease Act, 1866 (Tamil Nadu Act II of 1866) (hereinafter referred to as the principal Act) and the marginal note thereto, the following section shall be substituted, namely:-
"1. Act to be brought into force by notifications- (a) The State Government or subject to their control, the Commissioner of Revenue Administration, may, from time to time, by a notification in the Tamil Nadu Government Gazette, bring this Act into force in such district or to any part of such district, or
(b) the Collector of a district, subject to the control of the State Government and the Commissioner of Revenue Administration, may, from time to time, by a notification in the Tamil Nadu Government Gazette, bring this Act into force in that district or any part of that district,
from such date and for such period as may be specified in the notification.
3. Substitution of references to certain authorities in Tamil Nadu Act II of 1866.- In the principal Act, for the words "Magistrate of the district, or, in the City of Madras, the Commissioner of the Corporation" wherever they occur, the words, "Collector of the district, or, in the City of Madras or in the City of Madurai, the Commissioner of the Municipal Corporation concerned" shall be substituted.
4. Amendment of section 3, Tamil Nadu Act II of 1866.- In section 3 of the principal Act,-
(1) in the first paragraph, for the words "the said Magistrate", the words "the said Collector" shall be-substituted;
(2) in the second paragraph, for the word "Magistrate" the words "said Collector or Commissioner, as the caw may be" shall be substituted.
5. Amendment of section 10, Tamil Nadu Act II of 1866.- In section 10 of the principal Act, in the second paragraph, for the words "six feet", the figures and word "1.8 metres" shall be substituted.
6. Substitution of new section for section 18, Tamil Nadu Act II of 1866.- For section 18 of the principal Act and the marginal note thereto, the following section shall be substituted, namely:-
"18. Power to make rules.- (1) The State Government may make rules to carry out the purposes of this Act.
(2) All rules made under this Act shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.
(3) All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.
(4) Every rule made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of both Houses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or notification or both Houses agree that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.
(5) A breach of any such rule shall render the party liable on conviction before a Magistrate, to a fine not exceeding rupees fifty and in default to simple imprisonment for a term not exceeding one month.
7. Existing by-laws deemed for be rules.- Any by-law made and prescribed by the State Government under the principal Act before the commencement of this Act and in force at such commencement, shall be deemed to be a rule made under the principal Act as amended by this Act and shall continue in force accordingly, unless and until rescinded, amended or wried under the principal Act as so amended.