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No. 1606/XVII-V-1-43-79 . Dated Luchnow, June 26, 1979

IN pursuance of the provisions of clause (3) of Article 348 of the Consti- tution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Govadh Niwaran (Sanshodhan). Adhiniyarn, 1979 (Uttar Pradesh Adhiniyam Sankhya 24 of 1979), as passed by the Uttar Pradesh Legislature and assented to by the Governor on June 26, 1979 :

THE UTTAR PRADESH PREVENTION OF COW SLAUGHTER, (AMENDMENT) ACT, 1979

[U. P. ACT NO. 24 OF 1979) (As passed by the Uttar Pradesh Legislature)

AN

ACT

further to amend the Uttar Pradesh Prevention of Cow Slaughter ilet,:%.19 :

IT IS IITAEBY enacted in the Thirtieth Year of the Republic of India a:?.:

follows :-

1. (I) This Act may be called the Uttar Pradesh Prevention of Slaughtel (Amendment) Act, 1979.

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9;(611.1117T /re', 26 r, 1979 3 2. After section 5 of the Uttar Pradesh Prevention of Cow Slaughter Act,

1995, hereinafter referred to as the principal Act, the following section shall be inserted, namely:—

"5-A. (1) No person shall transport or offer for transport or cause Regulation on to be transported any cow, or bull or bullock, the

transport of COW', slaughter whereof in any place in Uttar Pradesh is etc. punishable under this Act, from any place within the

State to any place outside the State, except under a permit issued by an officer authorised by the State Government in this behalf by notified order and except in accordance with the terms and conditions of such permit.

(2) Such officer shall issue the permit on payment of such fee not exceeding five rupees for every cow, bull or bullock as may be prescribed :

Provided that no fee shall be chargeable where the permit is for tans- port of the cow, bull or bullock for a limited period not exceeding six months as may be specified in the permit.

ll'here the person transporting a cow, bull or bullock on a permit for a limited period does not bring back such cow, bull or bullock into the State within the period specified in the permit, he shall be deemed' to have contravened the provision of sub-section (1).

(4) The form of permit, the form of application therefor and the procedure for disposal of such application shall be such as may be prescribed.

The State Government or any officer authorised by it in this behalf by general or special notified order, may, at any time, for the purpose of satisfying itself or himself, as to the legality or propriety of the action taken under this section, call for and examine the record of any case and pass such orders thereon as it or he may deem fit."

L In section 8 of the principal Act, in sub-section (2), after the word en tent of and figure "section 4" the words and figures "or contraavence the provision of section

nib-section (1) of section 5-A" shall be inserted.

By order, R. C. DEO SHARMA,

Sachiv.

Insertion of new section 5-A in U.P. Act no. I of 1956.

tovrozwro--qo 1).0 90 11-011:10--.16--3-79---( 1024)-1973-650 (kir()) I

an? win WW were, 26 aft, 1979 2. After section 5 of the Uttar Pradesh Prevention of Cow Slaughter Act, i955, hereinafter referred to as the piindpal Act, the following section shall be inserted, namely :— - " ”5A. (1) No person shall transport or olIer for transport or cause Regulation on [0 be transported any cow, or bull or bullock, the transporter cow, slaughter whereof in any place in Uttar Pradesh is O‘C‘ punishable under this Act, from any place within the State to any place outside the State, except under a permit issued by \ an officer authorised by the State Government in this behalf by notified order and except in accordance with the terms and conditions of such permit. (2) Such oflicer' shall issue the permit on payment of such fee not exceeding five rupees for every cow, bull or bullock as may be prescribed : Provided that no fee shall be chargeable where the permit is for tans- port of the cow, bull or bullock for a limited period not exceeding six months as may be specified in the permit. (3) Where the person transporting a cow, bull or bullock on a permit for a limited period does not bring back such cow, bull or bullock into to have contravened the provision of sub-section (1). (4-) The form of permit, the form of application therefor and the procédure for disposal of such application shall be such as, may be prescribed. ' " (5) The State Government or any officer authorised by it in this behalf by general or special notified order, may, at any time. for the purpose of satisfying itself or himself, as to the legality or propriety of the action taken under this section, call for and examine the record of any case and pass such orders thereon as it orhe may deem lit.” 3. In section 8 of the principal Act, in sub-section (2), after the word and figure “section 4” the words and figures "or contraavence the provision of sub-section (1) of section 5A" shall be interred. By order, _ R. c, DEO SHARMA, Sac/1ft). goqamofioflqo fro 90 ,m r:'az'o——26‘s—79——(iC:4)~—1979«-650 (tiara) l the State within the period specified in the permit, he shall be deemed" Insertion of new SCCtion SA in U.P. ACt no. 1 of 1956. Ammdment of section -&