202
law Department (legal Advice)
Notification
LD/D1U/8/78
B. S. Subbam~aJ Under S~cretary" (L~W): Panaji. 4t'h July, 1978. .' ,',
I, ,. 'l
SERI ES 1 No, 15
1 4. E.J:caplioIl3 . - (1) Nothing- in scctl0rl".:,: ."j .~. " ..
apply to the slnughter of a cow, - ., : ,:, :_._ ... _ .... ) '
(a) whose suffering is sll('.h ns to renllf:r i " ~l dI'R"'lIrtion desirable according- to the certille;:t,:
01
Ilt.
(L : or ill. , 'vernnh
Voterinary Officer of the area or' :JIlr:h ffieor of the Animal Husbandry' Di'~,:\!'l ..
may be pre~cribed; or
-h is' suffering from any contagiou:: 'I disease ,notified as such by the Go ·
" (c) \'0' ; ;1<:1\ is subjected to experimentnticHI ill
: the interest 'of medical 0.11d public health rC: I,'. ': ~ ·<:h
: by a eertined medical practitiuller. of the Allim:d Husbandry Department.
,J .
The Goa, Daman and Diu Prevention of Cow <"laughter Act, 1978
(Ac:td'lo'! .,IJ of 19781. [21 It Jun, .,
(2) Whero it Is Intended to slaughter a cow f(~l' the rell~ona specified In cln\l!!e (a) or clause Plj of sub-section (1). it shall be incumbent for 0. pnnoll
r~ doing 80 to obtain the priol' pel'lnissi;ll1 in wri'ing :,~ of the Veterinary Officer of the area. or such ,,1l:l.'r
Officer of : tht> Animal Husbandry Dcpartm""" ,'." :< ',' .: ; ',; .. I, :
'AN . .: , ' ACT
( tiJ prohibit slaughter of cows in the Uni?n territory . 0/ Goa, Daman and Diu.
i Be it enacted by the Legislative .Assembly of Goa, Daman and Diu in the 'fwenty-nmth Year of the Republic of IIndja llI3 follows: - '
1. Bhort 'titl6, extent ((1l1l commencememt. - (~) i This Act may be called the Gon, Damnn and DlU Prevention of Cow Sillughter Bill, 1D78,
! . (2) It extends to tlle whole of t.he Union terrltOl'Y of Goa, Darran, anq Dill·. "'. . " ' . I . '. . " : (3) It sh"ll come inlo·force at Q1lce.:'; :,,' ,.
may be prescribed.
5. Prohi' ·/ion of saZe of beef. - Except as 1H: : ' .. i;~ excepted and notwithstanding' anything contui~ · · .. l : ,
any other law fol' the time beilll~ in force, no 1" i "' ;,;
shall sell or offer for salc or cause to bc sold I,.,,·! or beef-products in any forIn (!xC'l'pt for such Till',:' ·
cinal )lllrpos(,H aa may ' bo prcl:lcl'ilicd.
G. EsiubZi31mlf"Ilt of tnlliitlltiOll8. - There 81111 il ], ,: eslllbIiHIH.'<.l by the Governmcnt ut· hy any locnl /I \! l h,) rlt·; when 80 directcn by lice Government, w: :lI!. ':'
ti, ; for the reception, maintcnancE' and c:;\" \ ,f Ull ;onomic cows. '
t ...... . ' . , . . I , . ~ ,
c t t 1I : t 2. Definitions. - In this Act, unless the con ex f(
Leuyof charges 0/ fu o - The GOVCl'llIl1t:ll i: u r
,(leal authority, if so aulhOl'ised, may levy :;'1':]:
as may be prescribed for care and maintv'·' II, :'
lleconomic cows in the institution. oth~rwise requi,res, - " of
I ". (a) "beef" means fl~sh of cow' in any ~orm but,: .
I docs not include flesh of coW' ('ljntall~l'd 111 sealed. containero' and imported into the UIllon territory
! of Goa, Daman and Diu; . ! i (b) " cow' menns and includes cow, heifer or
calf; :;.
. (c) 'Govel'l1mellt' means the., Go,";,ernlllcnt of 900., ,t Daman and ·Diu; ., , . I,"
(d) 'Bl~~gl;tcr' ~enna killinS- by any method' whatsocye~ ;
. (e) 'notification' menns a notification published in the Officinl Gazette nnd the word 'notified' shall
I be construed accordingly;
(f) 'prescribed' means prescribed by rules mnde under Ac~.
3. Prolullit I- '1£ uf cow s/ultglttel. - Notwithstand- : I lng anything ,lIItained in any other lll.w for thel
.;.
tl.me being in C, 'l'ce or any uaage or custom to thel. contrary, no person shnll slaughter · or'cause to be ' sl,aughtered or offer or cause to be offered for ; sfaughter any cow in IJ.ny pIn.ce in the Union territory . ot Gon, Damn:n u.l1d , Diu: " ,:
b. PCllulty.-(ll Whoever. contravC1H!g or at\ (· llq,:.:; to contravene or abeta the ('ontravention of lh,' ttl ', ,·
vi ~ ions of section a or 5 shall 1>(- guilty of an (,' . "W"
punlRhable with rigorous imjlri:;onmcnt for l.( 1" I'm which may extend to 'two years or wilh fine whie :: may extend to one thousand 1 ' ~I)('e!i 01' with bol I. .
(2) Whoever contravenes the proviMionH or " "b .. -sectIon (2) of seclion 4 shall be g-uilty of an Orr,'il:" punishable with simple imprisonment L. .. which may extend to olle year or with fine ., ... "." may extend to two . hundred rupees or with b l,l h.
(3) III IlIly trial fur an offellce pUllillhable 1;, : ~"I' 8ub-seetion (1) or sub-section (2) the burden o!' ;,; ... . ving that tho Rluughtered cow belonged t.o the ,:i; ,;' :: specified in elRuse (a) or (b) of sub·section (1) of section 4 shall be on the accuseu.
9. Ollc11ces to be c()g1\i,~a/)le aIHl 'IOn-bnila} ,·' " Notwithslalldin~~ anything cOlltaifl(~d in the COik \ Criminal Procedure, 1973 (Central Act 2 of lDH .an offence punishable under 8ub-l;cclioll (1) 'J
Aection 8 ah 11.1 I lxl cognisable anll nOIl-bailnbl.c , \.