Madhya Pradesh act 006 of 2004 : The Madhya Pradesh Govansh Vadh Pratisedh Adhiniyam, 2004

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^fi!7r.-rrlq :m .E-j- .-.^ .- t ^^-r- ^\1r \r!r14, l\1tq) zY *ilrl zuu4

. No. 6 oF 2004. f '

- .'i t .. :

TIIE ]\{ADTXYA PRADIiSH GOVANST.I VADH PRATISHEDH

MADHYA PRADESH ACT

TnBLE ().i{ CONTENTS.

3. . Appoiptmenr of'Vererinary efficer. : 4.. 1 Prohibitron of slauglrter 'cf ccvr progeny.

5. :Prohibirion on possessioJr of beef.

6. Prohibition on tiansport of cow progeny for slaughter.' '.. l'l: lowel to make rules.' ' .

18. ' Repeal .and taving. \ :.r\ Pvqr . qtru savlug. ' "il.:j-: .r. l:' :: .

/a..

Ir.b/ \{-/

^'.rTrqer, RiiH, 29 m{ 269a

,l

I. Slrort rirle, cxrrirt arrd comnjenccl)le nt.

2. Definitions. i ' .d'a 10. Offences t,r be-cognizable and non_bailable. =+, ll. power of entry and inspection.

12. Reliabilirarion.

. 16.' ,power to remove difficulty,

6

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l. .i,. :'. . ,-,,, . MADHYA PRADESI{ ACT l:', (1): .Thls Aet m+yr.Ue called th'e I.,{ndhyi Pradeslr .Govansh \ratlh Pratisirecih , . ACftniyarn, JQ[,1.

'.. " '.r '" ij.r.;.. .. ;i'.,,, !': : ,, ... :

'', .(2):1,^I( exrcnd9-.^{to thq} *hoie of the State of Madhya Prarlesh. ' : i

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1.,,j, ,''.i,,i',,.,t..',-r,,'...i,. .. I' l. iiii'i111(3) i it1,;Lat!1co+1e'ilto fo.fcq fromqhe date of its publicltiqn iri the "Madhya Prad{si i....t:ir;':.8,azi.ttj1rl.1ri,;.t.j.),..'.....,...

l:.;..:!1.,.:l-:i::i;:l.t:..';,.1..

..^ .'{ct :qqLUne.te,lti4ttlhtttjyl'irne.ans l,,Perqs. appointed by the State Government^by' r l':.nstificatiol to, perfonn.in ariy loca! ,arpa specified thetein,,lhe functions of a ]-,..a'.''CompetentAUthorityunderthisAct;

, . -i .

".

... .t::. .,1,t

. . ,,,'Gl,;iry1i1fiJ:"1,,!ii"r1s anr,'chgiiqule, institqlion resistered yntler anv "ru"r*"{, for'the

,,: , . ,

'.

.,:tire being,i,l force, established fqr.$g: purpose of keeping, breeding^and ., ,, .;:,i;i . ,' I'..j1;llLfl-tl!.1..t^l1ns199y:,910s9lr,ot lor:l the;,-pjurposg .of .rgceptlon' protection', care',

: 1.,...ir:.;.ri,-.gl,rytp-e,qihllln.q:JTealmelt of infir.m, aged and diseased cow progeny; Sirori^.i iiie;

cxtcni &nd ,:onl-

trlencement.

Definitions,

Appointm ent'of

Veterina15

Oflicer.

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i.B!.ihqI'a9Fd''!y.th.e.M.ad!ryaPradeshLegisliturqintheFifty-fifthyearoftheRepublic --...:i... '-.!..:{.,-r--,- .--;,-:. .--- .- , o['Indid-,as :fl61l'61\i$rijiii]"'----;-j---' I . :

l. . ' .,, i,.,(?)"::t"9fl-nleanp;ltesfi o[cow progenyr whrlse:slaughter is prohibited unclcl this,Act; whAtsoever and includes maiming or inflieting

course will cause death;^{I '}

7

1e8 (6)

qtactyr.rmr{ Rri+, 2e qrd 2oo4

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il'Xiljl':l"oorj ,, '

,4''No.per.sbn shall slaughter Dr caus€ to be slaughrered or o(rer or cduse to be offered; for ,p1og';n;

-- ''" slaughter of any cow progeny. i , .. .,,,: :

'Prohibitoh

, on :

possesston of 1 'J' fl

pt:t:n shallr have i'l ,hil possession.beef of, any cow,progeny slaughteretl in .beeiconlraventionoftheprovisionsofthisAct' : .i-: : ' . lr.,' :^:l(3) Ihe::.9f,8:."tl.tl:!!iv ;i-ttr9,..yete",1,ru offlger. 91 ,aqrrnenon, airtrrorised by th ';. :jr': -.r!:, :..,. i,::. :

.'

t', i,,iilt-(a) The-nro-visi;;';isection I00 of the code of.criminal procedwe, 1973 (No. 2''of tgjt 'r.';' iela.:in.q.l" :Jqf.ql,u-1d.,r"i1|f: shalf, :9,f*,as niay be, apply ro searches and seizures undt .:..,. ..i - ;. I .: l

,.l,.lil]:l# .. 6 No,person shall.transportir offfr for transpofl or'cause ro be transported^any cow progeny nlos.ny for l5oT anr nl.1ce;vi{tin !tr1 fdale to anylplace outside the statp, for the purpose or it. rtuugr,,,L in ' slsushler' c9.nT1lEtio1.or !|1e provision of this Alct or yithlthc khowledge rhat it will be or is likei] r, bc, .,,..:.,-..,,:...,j .. I .^,,,. li:ii r: . .-:-lr:i, .... . .1,.r. .,..:. r.. . i.

sirengtherringLl ,r'::"i:r';7:irhe.state Gou"rnm.nt shall ta,Le netessary steps for 5trengthening of institutions ,rhich ' 'T.'L*lT;l'l*i ,: ur" engageit in'wetrare "";i"i,';tt;i;-,1-;r;-*-' --'-, -' '"-'?-'::r

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..'1' . ''' .;.- ,.- .. .'. '\.' ,- . : I ' e t ';i1-:':it:.:i.iii' ,-i,i.,,;i",lii,i. - ,',' I . ' ..*'f

olclrarc: ;. '' U..'th9.,P"t.on incharge o1'the insititution lnay Ievy such chargbs as:may be prescribed, Ior ,l-'.,. i . ,.; .,,, .carg and maintenance gf infirm,'ageq alrd diseased cow progeny from ttleir owners. ,.i''r'..'',j...|:j: .;-:,..-'. i.. .tl:,.,r,r. I l. , . . . ,

.-i:i., . of Sectigti'ta,s:gridi61'shqll bb'punishedlwith impri.onm"nt oi eittrerio"rLipfol-ror.q rerm.urhich :,;

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'i , :imav exterd to tliiee l"*nl or ,yith a nire which iav exten,t io ren rhouland.ru;;s,brrilil i,;,;.' ,:oriiia#tt[j,'t. . .'- r-' ',; -- I., .. , : :. :.;rr"I#,;;J;,., .l i0' iiotwitirstanding anything,coritaine{i in the'Co :

':r'i':ir!":'' ',"'; the v.e1€ritSrJ offrc9r-or any p.ersonfauttroiisea by ihe compeieni.Airthority oi rtre vete,inar). -....,;.:,,.,i:..-. " -:

i,i:r...ir,I-. ,l.:. -, r. " 1r.i,'.1.

'tttcat !imi1s.of hisiuriqdigtion, *hirc lg tr"s reaio,n to believe ihat a, offenc"unier ttris Art har ,, : ,.i: .:'beeh,is,u.eing.o.'i3..tit"tytoul.o,*lir.o.....,:'.:,,, -,t' l.*r,,.r, .,. ., :. ;',r*lid;ililiri;*if[r.,g"Jm

'' i;';,-1:',,::i',,,i,.1ti,nqrqon,|iui6oiis"oi,#irt;',

l'::..: ..:.).'.i:.. , '. ..i : ' '.'; , ii",1 .i1., .. r-r:.r,

i r..'. .,: :..

:i.i..r''.,'ii-:,:: .':: i.'r ..... ._l' ;i,;i.;! r;1;,.,,' ;., ,;,,,,. :.,;.,.,,,...,:..:..,.; ' ,' '' i I " ..^*.1]1_-^',1"_.Y.9T.,P:,9111,"::ll:ilY.ol thi,Y?perilgr {r1ger

or,any penbn h i . .'' ". ,'.:,,,':". '' ., competenqAuthoriry"oi iii. v;tdihdi'om[.r ini'*ri,irr,'i;,ni.'oi,talf, shall have power ro sro

,

t, I . ,-., i..ir ;.i. , j: .. .','.,:.... i,i':...:',,..:.,:,.'']...'."'..,'... ll!

;-9t1.ll gtc,lPatloqr of any such premises as is specified in sub-secrion (l) stial the Competent

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ye{n}oll yhall, a[te1 coming inro force of this Acr, make rules fi:r tt

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s'11 $llTI[:::iXlil'Ji;JJ'iHT,-"lT:rs and orher person$exercising porvers under Penal code,. t reo 1+s-ot ,tuol. ':-l-Y oor vatlts

.within

'the rneaning of Sectio ,, ,i ,i ,na"rno,o, '',.

be instituted against

undcr this Act ttr the

any person Proieeliotr of ac-

rules nia6c tion tat]:en in

6ouri frirl,.

(z)

Officers !xercls-

lng pol,elrs un.

dcr ttri! Act

deemed fo be

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make

Govansh Pratishedh Adhyadesh,

(No. I of 2004) is2004 Repeal andl saving.

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Providqd that the repeal shall not effect_:_ respect of any offence committed forfeiture or

4

continued or imposed as if 'd.

9