GOYER T,J M IN1"
SIKKI[Y
EX'IRAORDINARY PUEI,$HBD BY AUTI{OR.rIY f[o. tr10
GaEBtn:(, Wednesday July 3, l9BS.
GAZETTE
I
'l l'otin"ruonNo.4/LD/85 GOVERNA{ENT OF SIKKIM LAW DEPARTMENT
GANGTOK
Dared the 29iI June, 1985.
I
I
. Th. fallowixe Act ofthr Si(kim oleAi.larive Aqsembly ba\ilg receivcd the asseEt ofurc uovernor on rhc 28rh Jay oi Jtrnc. l9B5. is hereby prbt;.b;d f;.8;;";r.iiliri.ruuon, _ T.irE sIKi(IM iLJl'EsIocr< aND LryEsTocK pRorucTs CoNiRoJ,) AcT, re'r.
( ACT NO. 4 OF rrBJ )
AN
ACT
ro provitl., in rhe inL.!.sis ot rlr titrr;nr.or r,"qi ..rin.a;;
",,;;,;.;;',,,"1is''''r-lpu)'ric. Ior'nrryorherl,hyri,.:o(ki1o'h. s,ar"of -h"..,i,,.^-i. " r-;;-";.;;i.:i;,1-'.'!;:"'"' PUbri''rorrc-!rr,:nsr,,.i.,.:.'"narrio";,.pr,.+ ,^m:n.in,,r,ri.., .;,,, ,. ,";.; ;,;;i; .i i,[sLra ,iuprrv/'' n'r 'onrL'' prir"' .: m -, ' a Lh. s Ftu]'pubri. ,,,rh-\,! o,'\,: kjmi;J;".,,,1;;J:;;:;;l;ilTl,li':::;:r:,.,;ii:il:,"rr""+","a"rr'rai"a"1,.i".' ."".,""r,fi;;i:):I::rtPh'qjDsikkiDbeinsro'atedonhierrartitudeshavecor.r.rimatowheremcaris
ANb w '.Rr^s ,a r.h. in,erar.,n-,1"_!::":1, pt,]r l, r,m:ssdry,oF,.ure r.nr.r suppty orh^.i,luiv,..,.-t.torhu,a*coa(Lmb,;or"nJ".ko,o.tr,.r,hct.vgi""r,,",a,,r..,li".,"..i*i",, ,o,o.lo
naLg
',-,cd as Jt o r , ori,,r rir r, Srt;r (L.rtjlyo, -*,. , *,.
".",1,8 p,i_ ,-;; ,;: ;;;t:li;:J; , AND wrttREAS rtrar i5 l.lr,p r o si(ki,^'orwl :"h r:ur,r..,d con.i,,-.,i.1, ";i'r"]ro"9.:iof:ng141L\'r Jn'r illiPn:ndustr:e' n irrc\',re ,rr.oi:bt, t.i-. "
'''i"''JqrlulPruoJtooJhrdu''"d'.rns"ndotlcrl'cvo.ki,:rces:rrlar
il- il.r r.-.r t'r. r\c Icqi;Lrive A\w,1r,u ^r \.11,* :_-L r.lndia as lollows, Dam.ty:- ' iss€D16ly of sikkih in the Thirty{ixth i'ar olthe Repubtic of '. (,) Thi' Acr ..'-, be callxl rI. siLkirn (L,vesrock and Livcstock prcdtcts Sho titte, Control) A.t, 198r. , .xtefit a d
(1) lt exieods to tlD eholc oi Sihknn. 'omtuencement' I t) l: Jrail ro,nc i r,o lore ar orcc. ,.ItthisA.t,unlestbicontcxr:otherwistrequires,-
(i) .'arpoinre{t dat,, -**
""
*" ,..'--.,,cemehr ot rh. Acr; ' Dctuitioas-
(ii) "Govenimerr,' nrnns rlie Gov.mhe;t of SikkiD; ', rii,, ,'ti," ro. t . in(tud"s buffJo. ,h."p. ,t,ni,, pig. tjo. r, "ow, go,q tid, Lutbcl. .,tt, .x. nk, jho, or n,,,oLnJnorLrho,r,eranie,IsJsmJr' lt. noriti",] t,y rhe Cnvernmen, b, nurjfi.",io1:
1
' 'J ,,i.1 i -,,'^"'t:', ,i:r" 1; ' l'"" ':":;,....,' ' ' n I bl ''' uo"r''n''"' n' 'r'r1'o'' ," IIo'^'l r"'l]Pn 1o "'''ro'\ vl"'l '] ''-"
, r.,"te or "'lo'r'n''"o'"'"r'i''n 'r
ir'ro" rh rbl' 1''r"
; . rrl' '\''l' '\rr'- 'rgo'r'.
1 h i' Fh r{ o--- \r-i''
o, ld ,..,o,r .,", l:.i: ,l;.. i"..u., lrl:,jll;\.isirh or ulth'th' rc'omPrn\in! rr 1",,.. .';, ',;'; , 'i"'n' "roo'r ' "'
-"
''r 'on'rr " ' r'pa' '
;:;";.i" i,; "ia *t'i't' "'"
not sfa.ted rrom l in the frocessot
,l:,:,:i;;';,1;;;.,-;;' i*i"a' **4" i'rund in 'lh" iips' snon!
or cars;
i,,, li"",,n'.r""" neans a n'tii'arioD 1ruLlisled ir thc ofllciil Ga?-e1t';
rl'''o''rI:
.tir 'r,,,,,' '1r'| '',i!\',
.,'.,',',;l 'l"e *'' ,"''':oL" :",iiil'?,'";.;, i:i lil!::l.i Lirrble d"islnhurun ot lr\Aro'k proau(t\ ai' ,,1,,.,,,",",-'.r) 'o,h'"o'' lo*r'' '.E( 'is" "''n"'i,'"*ll::j :',,'.'i", '.,,r . ."- ' ... . I '. i'. ' "r r "dP Jr"' or ''r'
(r) A nori{i'irion mi'ie under sul sccrion (r) maY Provide- 'lr sur"rnd slrr ghret
rheLenri
(1,) ,.; ::;,,", '* o*'pl*' "'
whicn anv or the livestock producrs na'r ie
"- o '| ''rnr '"
''' o"i r' li'ei ' ' 'jol' 'r orl''
"", iiv "r' *l' i l'r 'l':
:;J:.,1::.:,': :;:h'^:r:;:;:J^. : ;:'1i::il; '"'i'l:; ,;::,',;";l i;"i -'-.' " '" " ' '.: ' d rh'ri'c'r '3"n or 'h'
Go!'rnncnti
," .,',..'i,, .' ir' rL"'i'.ur'\ 'r 'F"ro ''5'lJr'r'or Pro\'l'r g
1 " L 'e '' onrr
nr ' i'rrr "'on vl ^r
rtP
;J;I"::',".P'-i 'neotic,:: '";'a'''' \:{o "r, ',r rlow n't-' 'on 'i' "'n' '"'
e 'olr'P"c''o'' "'r roo'"'
. ,,.'' '"r ''''""1 ' "g ' ""r' "'1 'wn"t'":
rL r,'carr . r no"''rEo1) 'rv"^'^ l^1','t, ; ,,. "; ' ':",' '
i'r '|-.'' '^5' r r"r'1
rr'r'rir's i' Pr1dr'
I : ". i
"- *., ' 'r p-'"*"*t ' o\ ' P \'1
'.,,|,.ri"', .' I -\' ""
d' ' i'
'Fsr'" ur rir '' nl' ' rL\F 'o r Pr^' :i,:,. 1,-,:;,'r, n, /Fri o'| ro 'ri ' r'd o''r1\'" 'or lli,i.,L.""n"';"''.is heing or is trt'jout to t*co nitted; ,, '" 't *-"" i" I o'-li' '''" P''f''i
' ^r o ''" o r r"anJ r\e
tn,oLnq ut lees therelor;
"l':,'."
.",',,. .p".,.1", d,:-,'.
"I,il:;t:-:i ;:l! : :,ih, :l ;'',:.::J:"': ;j", ;' "'l;;,;;"'';;";',''i'"'';,,'' "' tiU.ation
\.",'.-"'t'r ''-'l'lrodur'
'rr b" Jlov "'r 'o ' ' ' rc rghr 'in'o
r5'
s'-. .. er iI '{ as ' d)D' no
irFd '\ 'ln' L '' rlm'nr ' P'i'l
in s Ll
;,:; ;.".,., 6" o''r:"'li" r'''s"id 1or'r'i'or',,,- c... .-,' i :t::1".'.1":,,:).;,;l:...1:,';iir.,::il;',1.;',:T.l
".J" 'i",:.rr" ^rr,,,l-:",.",*".];::,1, 1". ,.,a.,",r ,.,.+a r*,.cr,peoriE ol ln
L) 1'' n !r on ' olrc" ' 'ugl "l h"'"", '*1,'': l',-' ,1':
,, ,,,4, , 1,":r" c"*,'-'''' t' 'i ' " *- 'o.'i "" oer l'e'd or ''ve''o'k
Lr",i-L,r,,...,,.no..n-a,,. i " I I,:, "ll:j:.:1.;L'1":::,Ul .;r\ nn,i6, atlon from tLm' ro rime sfccrry
2
3
1- L,' ' :r, :::1 rhc ippoinred di), no person orher thar rhe Corcrnment i :.::raorii.l agenr, slull deat in tt). trade rd .onnnerce .t tri.tes ::r :{1.. ol sr.h c.kgories ol liresro.k i:, rhe Cove,nnrenr miv, Lv no, : L. cov--rnnlit nriv, bv notill.rrior, ippoint any-
,r) corpo,ition owned or conirolled by tle Govemment; or
,. ..-'ri\.oi,rrrtl, 1 L.pbF.nFi.r.d
.,,1.r.\..\1,.i n, -trrj.. (o,...P \.. e78 rr.,: e,o,
ai ic aqdlt to dcat in rrade and conrmcr.e ot hidcs and skins
.in.l or\cr ljv€stock p.od!.ts
(l) The ag.nr nulh..ise.l or appointed under sob-secrion (,)shalacrxnder rh.: .lir..1i.D, codnll iid n,peNtsior of rh. (iovcrnncot. Elrry itirc._ rion or orlo-issu(i Lry thc Govermrorr st,rtt tt bindirrg on ttrc igcnt so rurhorised or .ppoinrcd.
.. rr, ,'r,,.. ,t^ir."'Jl r",. ,i.e.,.,,t ..,,. .. 'i p.^ .,. .l-..i,.i o,\r".c,t\ 1,,r, -jr ,olr o:- ,,!,i,"., \,.ni,.,,.ijp l,..,r. !,o\. or-ru,1.... Lr ."u,..,i.,,.; o e.o,..t r.i
pa)ment ol lees spccili{)d iD this behrll bv noiiicaiio
e. On and lron the appointcd dry, no o'"ner ol hi.l.s ind sknrs shtrI s,^lt thcDr to aDv pered othcr tlun th. core,,,ne.r or irs .uthorjsed ag.!r at slch pri.es as tl,e c."erJ
rncDt niv, bI notlh.ition, spe.ifu.
ro. 'l'he Golernincnr Dra.i, lmd Linn, ro rirnc, l)l trotifi.rri.n, Ex rtie narinnun retiil D.lces lor srlc ol various rvp,s anrl classcs o! mcat
',. A. oo1. 11. L ,, t-i,,,,. ,,, ,.s, r.ti,h r,,,-
rrr "t-,... I 'l . ,, .'t..,\:,tj...o , r r.r ,iol..p..i.
rL (r) On in.l n.on) thc csrrl)lislnenr oi Co(rnnr.nr stiughrer l,ouses, no Ii{)
sto.k shill lE slaughr.kd ir a placc ort,er .htrn d." Co,".,".nt,t",gt,t".
ho,rscs
(?) Thc prcvision ol sub se,lion (r) stratt norappllro staughrer ot livesrock
lo. p.rsonil ana i.mily purposes.
'r. (r) Thc cdcmnNr mry makc rulcs rcgulatnrg drc slil,ghrer of lilrsro.k in thc Govrrlnrnt slaughrer houses. (d)
G)
(f) (c) (h) Garenhleftl to estab- (,) Such rules mv p.oyide lor all or ary ol rhe lollowing matrers, namcllr-
(a) d1e nEnnq in s+ich livqrock ol differedr carego.i.s js to Le slaughreredi
(b) pltrcing oi idenrifrcarion narks on thc slaughtere,l Livestock;
(c) (llsposil ol the slaughrered liycstock whj.n is uDfit tor human J p.,.,, . r(. noaior o- to-ion o rl..1J'8 p,.d i".r ,k 'l. .l-.r. rd,na,ivn.',, lor h,m ,,"*.-!,'"",
disp"*L .f ."aste m'te.iats ol the slaugl,rekd tivestoct ; p,.,. .,,FsJ.,.uo..'.,,.1s,.pFn.i.n oj ti.erc..or .n.rr if L1 r !Lrl F.irio, si r;xition of age of dirTdcnt citegorics ol li'estock tor slaughtcrj , .rlr,. r.1 .1.., ".li.i..,ot.Dfo.it.d |,h., 1,"h4, h,,!s. r
(i) Ge p{:,n,ns rvlo may bc atlorved to cnic. rhc slaughter hous.;
(j) scparation of lilesto.k lor slaughrer;
(k) closurc ol sliughter louse;
(l) an), othir nuller on which it is ne.es,rar) to make nrtes. ra.
-Thc C.'-Nnenr oi its rthorised agenr acltng ii puhu ,( ol rtris Act shrl Ofttindry ancotio s intcrlnr !-itl rhc or.linarl alo.ntio.s ol ltf. an I th. .rjo);lcr,L ot prop,-rtr t titrtc as al|f. ; be inlct nray Lc conuut with thl) gcDe.al inrcresrs ol rhe prLlic. fe"ttut ||ith.^ title
at--::'..
4
'i. \r'f-',r .l .r,r,u. .. i,...r. t'..\ .",. or ,1.i. \. , "l^o.r '.d, ,h.A., .,..:r L. d .r I oi. \.cor:.aycncd slch pr.!ision oi 1h. A.r, .flc or notiliciri.n, rlte casc nry l,e. \^l ., o1.,.,'J ,\ \,,...' .'-,.,ni.rP I,.o ...r).,..r,
p. o, "1o,. .i ii".h ..,.i ,.t. . .ir. :tr i;
hr:ines ol rhe .o paDr as 1,el[ as the .omfanl, shnll be decnl.d io t.
qrilty ol tl,e ofcn..,nJ shail bc iiablc r. b. trocce.l.d ag.11nrr ind
Iunirhc.l 1.c.rf.li,,gl)l
Provid..l thal noilri g .or,.ijDed in rhis srb sccrjor shrlt .(ndcr
a r rch p$son liil,. !o anv fuiirhnc.t, il h provei diar rh. ol};nc.
w.s conlDiled lvirlrout his loo\Ll..ln. o. that lr. had ex.r.ls.d all .lxe
cliligmcc r. p':"elr .ohftjs.;ion of s;h oF€.ce.
(,) N orn' i rl,itand ing an) rhing ccnrai i.d n1 sul s..tion ( r ), vh.rc ary o..h.c
Lni.r this ,j,.t ha5 L,ei connnitid by a co,rp:ry and it is pro,rd thr
lhe ofi.Dfu i-^as L....ornmit,rd vidr the coD&rt or corli,rn.e ot, or is
.,) rrI-roc,h.ti- o. nr dr..'o'. ,'i!,.
. .,. ,.., . ^.\c. , F,, .r rl ..onl.r.. .1,:,oi .r,.,,,,3.r.,., - trry or cthrr of{icers shall alro 'oc C.on.d to be gnily ol thar off.nce ard shrli b.lial,le to L,e proc.cd.d agrhst and punished ac.o,dinglr. /:rf/dr.r.r,n.- Ior the furpscs ol d,is s..iion:
' G) ii.o,npaol" reins any LodJ coryontc anrl includes a fi,m or orlier aso.iarjon ol nii!id(nhi
(b) "dire.ror" in r.lation ro a (]rra, m*n: a pnrrn.r in thc nD!. ,7. i\n/ tcrsonwho conta'cncsrhe prolisions or' t\h A.t,rny nle made or.otj- 6.rarioi iidld rnid lhl5 A.r.hall, on.onvi.tion, br pxni5hal,le {ittr lnrprnonmert cl eirir.. .i:r:crjpii.n {;.r a tcmr *li.h Da./ .rt,)d to on. y.ar or i.iih lilc qlrich ma\/ cx t.n,l to llrc tloi's:r,.] rryq, c,r silh l,o,h.
r8. Nn.vidrrtardlnr u)'rl,in? .oititue{i h tlv: lar.r,:lat;rg ro Criri^al Pro.edLirc l;i fh,r r:nE b,:ing io lbr.c in thc Staiq, it :,ial1 Le hwtul iirr ,r jtidi.iil t',llgistr.r. of thc
l] 'ri Cli* to ras i ssiicn.e or 6ne crc.cdn,g rhc liclniar1, linils slyrciflcd nr n,ch . l. oi'. ., ' d o. ,.. \..:".
-a', i. r'; ., ',,'.'. ., ') ,-n,,.1. .r n.r h.. iio. ,: rcrl tl,rr. un.lcr
Ir. IlDitvitl)riinylitrg a.ything cont.tnrc.i iD the lzrv rcla(ing to Criminal Proce(lure lor th. tiarc bci,,S in lor.e i,t the Starc all olir:nccs InJcr this Act shall la cogrlzai:,lc ,o. (:) ]\lo $1i1, prnse.utio. or or]tr I.gil pro.ce(lings slnll Iie ag,irst any p.r:on lor anlthi:rg wlLich is io goo.t lr.irh donc or iirterd,;d to bc none ln pur
siincc ol rhis A.t.
(.1 No mit or olicr lci.n fro.cedings shatl lie agalnst the Go\errnrnt, irs
.ff]..r o. iis a(thorjs.d agcDl lor anr ddrSe c ts9d or likcl- to |e .aused
bt rnlil,i.g s,l,i.h is in good i.th.lone or i!1tende.l io lr doh.i ! Dn.. ,anc e
ol int prov;io! ot1li. A.i or rulc mid. or notiiiclri.h lsied thercu1.l.r.
, r. lf ar)' di"iicnity tises in li'nrg .ffeci: to ie provision .l ihis Act, thc Coyennlenr Nr1, by orCer, rot inc.n.,iric,it wirh th{, t.o'irions ol this Act, r,imov.thc diiflculty:
Pro,ided rh.t no snch orrter slull te madc aiter tlro eapiry oi a p.ri.,d of ts,o
;tm f|on tl. .pFoi.r.d i.y.
,r. (r) TL, Corrrnnl:nt rn,t', Ln.otifi.^tion, m:Ic ml,r lor co,rlnrg out the
ffrPoscr ol this Act.
.rl t.. t.,- ,,. r,q''l,,or . )o'' .,:. a. 1 ll- '..',, o...
o: .,... lr..'i I y.,,, . ,."'. 'h- .,:. q.' .1., .r , L ...I.d.
\,"1 ..t .l .).,r'o .l:.. .) i.'v.-,i...io,. .,1 1, ,..oin- ,. ...,r.
i,'. .o..y-: .',.t'', .'. lJi;,'i,. P,r I'r. ',ii".ror .i,r:.or pr'ia n"
anC N.r such inlcstigarion, l.arl procc4ding or remedl. rnay bc i$tituieii, contniacd or criir,:ed and anv uch gtnrlty, forLiirxr. or puisllrert miy he i.rpos.rl as il tliis A.t had nol to:n r:peaied.
B. R. PRADI{AN,
Secretary to the Covt. of Sik(im;
Law I)epaftment.
F. No. 16 (165) LDi82.
]
i PRtlilED AT lilB sl$.Kltd G:)?il?.l{td,]dl ?RqSS. .'i\\GI':)1{,
4
GOVERNMENT
SIKKIM
PUDLISHED BY AUTHORITY
GAZETTE
EXTRAORDINARY
tlo- I(E
Cangtok, Moday, September 15, 1986. No. 9,tLD/86
COVERNMTNI OF STKKIM
LAW DEPARTMENT . GANCTOK
NOTIFICATION
Dated the 8th September, 1986.
8.. R, PRADIIAN,
Se@etary to the Govt, of SikaiE, Law Depaltmetrt.
( F. No. 16 (165)/LD/82/86. ) Thc followine Act ol the Sikkim Legislative Assembly having receiv'd the assent of .tr. coren-1oi on rtr" 6lh day of Seprernber. 1086 is bereby pubtisbed for Seoeral iolormatio!:-
THE SIKKIM (LJVESTOCK AND LIVESTOCK PRODUCTS -
CONTiTOL) AMENDMENT ACT, 1986.
(ACT NO. 9 0F 1986)
JAN
ACT
to an'rend the Sikkio (Livestock and Livestook Products Cootrol) Act, 1985.
Be it cnacied bv Ihe tegislarive Assembly otSikkim iD lhe Thirty- seventb \ e.rr of lbe Republic of India as lollows:-
I (lr This Act mav be called the Sikkim (Livestock and Livestock shatt t ledd ' ''' Fi"ir"ii'c""t'.olt -Arrenclment Act, 1986. conthd@ent !2) ll shsll cotnc inlo force at once.
2. Afier secrioD 2l of the Sikkin (Livestockand Liveslock PPduct! rj*"- 'r conrrolr Acr. I98s, tle roltowjns sch"d;il";i;ii'dJ'"r,a tiiii'diaeimlii s"i"a'a -
always to have beell inEerted namoly:-
..SCHEDULE
( See section 6 )
LIST OF LIVESTOCK INTENDED FOR.SLAUGHTER
1. Bullock; Buffalo, Sheep, La b, llwe, Wether, Pig "
PRTMED AT TEE SIX4TM GO1tsRNMENI
pnESS, GANGTOIL
5
SIKKIM
GOVERNMENT GAZETTE
EXTRAO R DINA RY
PUBLISHED BY AUTHORITY
cangtox rrrursaffi GOVEBNI\4ENT OF SIKKIM LAW DEPABTMEN-T
GANGTOK
Dated: 14.09.2017
NOTIFICATION
passed^by rhe_Sikkim I egislat.ve Assenbty a10 having received on u" uay ot Seplenbe,,20i7 s nereby pubtished f;r generat No:1 9/LDi/1 7
The iollowing Act
assent ol the Governor
inlormaiiont
rHE srKKirIL (.,u."rx"#fL?J_nlyESrocK.pRoDucrs coNrRoL)
(ACT NO. 19 OF 2017)
AN
ACT
iurther io amend the Sikkim (Livestock and 8E ir enacled by rhe Leg:slature oi S \kim India as tollows
Short title, 1, (i)
extent
12)
(3)
Lrvestock Producls Control) Act, i985. ln lhe Sixty-eighih year of the Bepubtic of This Act may be called the Sikkim (Livestock and Lrvestoc^ ProoLtcrs Control) Arrendment Aci. 2017. It extends to the whote of Sikkim.
It shall come into torce ai once.
commencement
Amendment ol 2
Seciion 4
ln the Sikkim {Livestock and Livestock producis Control) Aci, 1985, hereinafter referred to as ihe ,said Act,, in section 4.-
(i) Ior lne .existing margindt heao rg ,proh bilio- on enlry ol catlle etc_ in the State and tevy of enrry rai.,, tte narjinat heading, "Prohibitioi on ertry ot cahle etc. in lhe Slate;nd tew oi enhy fee,,, sha I oe sLbsrituted;
6
Substitution of refere[ce 10 cenaih expressioD by
certain other
expression
(ii) after sub-section (2), the lollowing new sub-seciion shall be insened, namely..
"(3) The.e shall be constituted a Fund to be called a Special Developrnent Fund where the fees as wili be realized under the Act shall be parked for its utilizaiion including utilization for ihe purpose ancillary or related to the object ot realization oi the Jee".
ln the said Act, throughout tho Acl, unless othenvise expressly provided, for the words "a tax" and lor the words "a levy,,, wherever they occur, the words "a fee" shali be substituted. Jagat B. Rai (SSJS)
LB-cum-Secretary)
Law Department.
s.G.p.c, " 4a/ con,6/ea2enenoo Nos./ Dt:- 14.09.2017,
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM (LIVESTOCK AND LIVESTOCK PRODUCTS CONTROLS) ACT,1985 (ACT NO. 4 OF 1985) AMENDED AND
UPDATED UPTO SEPTEMBER, 2017
7