Uttarakhand act 001 of 1956 : The U. P. PREVENTION OF COW SLAUGHTER ACT, 1955

125

mRrj izns"k xkso/k fuokj.k vf/kfu;e] 1955 ¿mRrj izsn"k vf/kfu;e la[;k 1] 1956À

THE U. P. PREVENTION OF COW SLAUGHTER ACT, 1955

[U. P. ACT No. 1 OF l956]

126

mRrj izns"k xkso/k fuokj.k vf/kfu;e] 1955

1

¿mRrj izns"k vf/kfu;e la[;k 1] 1956À mRrj izns"k vf/kfue la[;k 33] 1958 mRrj izns"k vf/kfu;e la[;k 17] 1961 mRrj izns"k vf/kfu;e la[;k 23] 1961 }kjk ;Fkk la"kksf/kr

¿mRrj izns"k fo/kku lHkk us fnukad 8 flrEcj] 1955 bZ0 rFkk mRrj izns"k fo/kku ifj'kn~ us fnukad 21 flrEcj] 1955 bZ0 dh cSBd esa Lohdr̀ fd;kA

^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'V~ifr us fnukad 3 fnlEcj] 1955 bZ0 dks Lohdf̀r iznku dh rFkk mRrj izns"kh; ljdkjh vlk/kkj.k xtV esa fnukad 6 tuojh] 1955 bZ0 dks izdkf"kr gqvkAÀ

mRrj izns"k xk; rFkk xk; ds oa"k ds o/k ds izfr'ks/k rFkk fuokj.k djus dk vf/kfu;e

;g vko";d gS fd mRrj izns"k esa xk; rFkk xk; ds oa"k ds o/k dk izfr'ks/k rFkk fuokj.k fd;k tk;(

vr,o Hkkjrh; x.krU= ds NBsa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mRrj izns"k xk so/k fuokj.k vf/kfu;e] 1955 dgyk,xkA ¼2½ bldk foLrkj leLr mRrj izns"k esa gksxkA

¼3½ ;g rqjUr izpfyr gksxkA

Lakf{kIr "kh'kZ uke]

izlkj rFkk izkjEHk

2&& fo'k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa %& ifjHkk'kk,a ¿¼d½ ^^xksekaLk** dk rkRi;Z xk; ds rFkk ,sls lkaM+ vFkok cSy ds ekal ls gS] ftldk o/k bl vf/kfu;e ds v/khu izfrf'k) gS] fdUrq blds vUrxZr ,slk ekal ugha gS] tks lhycUn fMCcksa esa gks vkSj mlh fLFkfr esa mRrj izns"k esa vk;kr fd;k x;k gks(À

2

¼[k½ ^^xk;** ds vUrxZr ¿***À³cfN;k vFkok cNMk+ gS( ¼x½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cus fu;eksa }kjk fu;r ls gS( ¿¼xx½ ^^l{ke izkf/kdkjh** dk rkRi;Z ml O;fDr vFkok mu O;fDr;ksa ls gS] tks jkT; ljdkj }kjk ljdkjh xtV esa foKfIr izdkf"kr djds l{ke izkf/kdkjh ds bl vf/kfu;e ds v/khu vFkok blds v/khu cuk, x, fu;eksa ds v/khu vf/kdkjksa dk iz;ksx ,oa dR̀;ksa dk lEiknu djus ds fy, ,slh vof/k ds fy, rFkk ,sls {ks= ;k {ks=ksa ds fy,] tks fd foKfIr esa fufnZ'V fd, tk;sa] fu;qDr fd, tk;s(À

4

¼?k½ ^^o/k** dk rkRi;Z fdlh Hkh jhfr ls ekj.k ls gS rFkk blds vUrxZr bl izdkj ls vaxghu djuk rFkk "kkjhfjd vk?kkr igaqpkuk Hkh gS] ftlls lkekU; :Ik esa] èR;q gks tk;(

1- mns";ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 30 ekpZ 1955 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k,A 2- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 2 ¼1½ }kjk izfrLFkkfirA

127

¿mRrj izns"k xkso/k fuokj.k vf/kfu;e] 1955À ¿/kkjk 3&4À ¼M-½ ^^jkT; ljdkj** dk rkRi;Z mRrj izns"k dh ljdkj ls gS( rFkk ¼p½ ^^vykHkdj xk;** ds vUrXkZr HkVdrh gqbZ] vjf{kr] nqcZy] v{ke] :X.k vFkok ca/;k xk; gS

3&& ¿¼1½ mu n"kkvksa dks NksM+ dj] ftuds fy;s fd ;gka vkxs O;oLFkk gS] dksbZ O;fDr mRrj izns"k ds fdlh LFkku esa&&& ¼d½ xk; dk( vFkok

¼[k½ lkaM+ ;k cSy dk] tc rd fd mlus ml {ks= ds l{ke izkf/kdkjh ls] tgka fd ml lkaM ;k cSy dk o/k fd;k tkuk gS] mlds lEcU/k esa ;g fyf[kr izek.k&i= fd og o/k djus ds ;ksX; gS] izkIr u dj fy;k gks(

u rks o/k djsxk vkSj u o/k djok;sxk u mls o/k ds fy;s izLrqr djsxk ;k djok;sxk] Hkys gh rRle; izpfyr fdlh vU; fof/k esa dksbZ ckr gks vFkok dksbZ izfrdwy :f<+ vFkok izFkk gksA

¼2½ fdlh lkaM+ ;k cSy dk] ftlds lEcU/k esa mi/kkjk ¼1½ ¼[k½ ds v/khu izek.k&i= tkjh fd;k tk pqdk gS] izek.k&i= esa O;Dr LFkku ds vfrfjDr fdlh LFkku ij ¿***À²o/k ugha fd;k tk;xkA

¼3½ l{ke vf/kdkjh }kjk mi/kkjk ¼1½ ¼[k½ ds v/khu izek.k&i= dsoy rc fn;k tk;sxk tcfd og dkj.k ys[kc) djus ds i"pkr ~ ;g izekf.kr dj ns fd&&

¼d½ ¿lkaM ;k cSy iUnzg o'kZ ls vf/kd vk;q dk gS( vFkokÀ

3

¼[k½ og lkaM+ iztuu dk;Z ds fy;s LFkk;h :Ik ls v;ksX; rFkk vuqi;ksxh gks x;k gS ;k og cSy Hkkj&ogu rFkk fdlh izdkj rFkk fdlh izdkj ds df̀'k&dk;Z ds fy;s LFkk;h :Ik ls v;ksX; rFkk vuqi;ksxh gks x;k gS %

izfrcU/k ;g gS fd LFkk;h v;ksX;rk ;k vuqi;ksfxrk tkucw> dj mRiUu u dh xbZ gksA

¼4½ l{ke izkf/kdkjh] mi/kkjk ¼3½ ds v/khu izek.k&i= tkjh djus vFkok izek.k&i= tkjh djuk vLohdr̀ djus ls iwoZ viuh vkKk dks ys[kc) djsxk ¿***À⁴A ¼5½ jkT; ljdkj fdlh Hkh le; bl /kkjk ds v/khu fd;s x;s dk;Z dh oS/krk ;k mlds vkSfpR; ds fo'k; esa viuk lek/kku djus ds iz;kstu ls fdlh Hkh ekeys dk vfHkys[k eaxk ldrh gS rFkk mldh tkap dj ldrh gS vkSj ml ij ,slh vkKk ns ldrk gS] tks og mfpr le>sA ¼6½ ;gka fn;s gq, micU/kksa ds v/khu jgrs gq,] bl /kkjk ds v/khu fd;k x;k dksbZ Hkh dk;Z vfUre gksxk vkSj ml ij vkifRr ugha dh tk ldsxhAÀ

1

4&& ¼1½ /kkjk 3 dh dksbZ Hkh ckr fdlh ,slh ¿xk;] lkaM vFkok cSyÀ

5

ds o/k ij izo`Rr u gksxh %&

jksxh vFkok iz;ksxkohu xk;ksa ds lac/k esa /kkjk 3 dk izòRr u gksxk ¼d½ tks jkT; ljdkj }kjk bl izdkj foKfIr fdlh lakLif"kZd vFkok lkalfxZd jksx ls ihfM+r gks] vFkok

1- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 3 }kjk izfrLFkkfirA

128

¿mRrj izns"k xkso/k fuokj.k vf/kfu;e] 1955À ¿/kkjk 5&6À ¼[k½ tks fpfdRldh; vFkok lkoZtfud LokLF; laca/kh xos'k.kk ds fgr esa iz;ksxk/khu gks]

Tkcfd o/k mu "krksZa vkSj ifjfLFkfr;ksa ds vuqlkj fd;k tk;] tks fu;r fd tk;aA ¼2½ tc mi/kkjk ¼1½ ds [k.M ¼d½ esa of.kZr dkj.ko"k fdlh ¿xk;] lkaM vFkok cSyÀ

1

dk o/k fd;k tk; rks og O;fDr tks ,slh ¿xk;] lkaM vFkok cSyÀ

1

dk o/k djs vFkok o/k djok;s] o/k ds pkSchl ?kaVs ds Hkhrj] lfUudV Fkkus esa vFkok ,sls vf/kdkjh vFkok izkf/kdkjh ds le{k tks fu;r fd;k tk;] rRlEcU/kh lwpuk nsxkA

¼3½ ml ¿xk;] lkaM vFkok cSyÀ

1

dk "ko] ftldk mi/kkjk ¼1½ ds [k.M ¼d½ ds v/khu o/k fd;k x;k gks ,slh jhfr ls nQuk;k vFkok fuLrkfjr fd;k tk;xk] tks fu;r dh tk;A 5&& ;gka ij fn;s x;s viokn dks NksM+dj rFkk le; fo"ks'k ij izpfyr fdlh vU; fof/k esa fdl ckr ds gksrs gq, Hkh] dksbZ Hkh O;fDr flok; ,sls fpfdRldh; iz;kstuksa ds fufeRr tks fu;r fd;s tk;a] fdlh Hkh :Ik esa xksekal vFkok rTtU; inkFkZ u cspsxk] u ifjogu djsxk] u cspus vFkok ifjogu ds fy, izLrqr djsxk vkSj u fcdok;sxk vFkok ifjogu djok;sxkA

viokn& ok;q;ku ds vFkok jsyos Vªsu ds okLrfod ;k=h }kjk miHkksx ds fy;s dksbZ Hkh O;fDr xksekal vFkok rTtU; inkFkZ casp ldrk gS rFkk HkkstukFkZ izLrqr dj ldrk gS] vFkok fcdok vkSj HksktukFkZ izLrqr djok ldrk gSA

Xkskekal cspus dk izfr'ks/k

¿5&d&& ¼1½ dksbZ O;fDr jkT; ds Hkhrj fdlh LFkku ls jkT; ds ckgj fdlh LFkku dks] flok; jkT; ljdkj }kjk bl fufeÙk vf/klwfpr vkns"k ls izkf/kdr̀ fdlh vf/kdkjh }kjk tkjh fd, x, vuqKk&i= ds vkSj flok; ,slh vuqKk&i= ds fucU/ku vkSj "krksaZ ds vuqlkj] fdlh xk;] lkaM ;k cSy dk] ftldk mÙkj izns"k eas fdlh LFkku ij o/k fd;k tkuk bl vf/kfu;e ds v/khu n.Muh; gS] u rks ifjogu djsxk] u ifjogu djus ds fy, izLrqr djsxk vkSj u ifjogu djk;sxkA

xk; vkfn ds ifjogu dk

fofu;eu

¼2½ ,slk vf/kdkjh izR;sd xk;] lkaM ;k cSy ds fy, ikap :Ik;s ls vuf/kd ,slk

"kqYd] ftls fu;r fd;k tk;] nsus ij vuqKk&i= tkjh djsxk % izfrcU/k ;g gS fd dksbZ "kqYd izHkk;Z ugha gksxk] ;fn xk;] lkaM ;k cSy dk ifjogu vuqKk&i= eas fofufnZ'V N% ekl ls vuf/k vof/k ds fy, gksA ¼3½ ;fn vuqKk&i= ij lhfer vof/k ds fy, xk;] lkaM ;k cSy dk ifjogu djus okyk O;fDr vuqKk&i= eas fofufnZ'V vof/k ds Hkhrj ,slh xk;] lkaM ;k cSy dks jkT; eas okil u yk;s rks ;g le>k tk;xk fd mlus mi/kkjk ¼1½ ds micU/kksa dk mYya?ku fd;k gSA ¼4½ vuqKk&i= dk izk:Ik] mlds fy, vkosnu&i= dk izk:Ik vkSj ,sls vkosnu&i= ds fuLrkj.k dh izfdz;k ,slh gksxh] tSlh fu;r dh tk;A

¼5½ jkT; ljdkj ;k mlds }kjk bl fufeÙk lkekU; ;k fo"ks'k vf/klwfpr vkns"k ls izkf/kdr̀ dksbZ vf/kdkjh] bl /kkjk ds v/khu dh xbZ dk;Zokgh dh oS/krk ;k vkSfpR; ds lEcU/k eas viuk lek/kku djus ds iz;kstukFkZ] fdlh le;] fdlh ekeys ds vfHkys[k dks eaxk ldrk gS vkSj mldk ijh{k.k dj ldrk gS vkSj ,slk vkns"k ml ij ns ldrk gS] tSlk og mfpr le>sAÀ

2

6&& jkT; ljdkj vkSj jkT; ljdkj }kjk vkns"k fn;s tkus ij dksbZ Hkh LFkkuh; izkf/kdkjh vykHkdj xk;ksa dh ns[kHkky ds fy;s vko";drkuqlkj laLFkk,a LFkkfir djsxkA laLFkkvksa dh LFkkiuk

1- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 4 }kjk izfrLFkkfirA 2- m0 iz0 vf/kfu;e la[;k 24 o'kZ 1979 dh /kkjk 2 }kjk c<+k;k x;kA

129

¿mRrj izns"k xkso/k fuokj.k vf/kfu;e] 1955À ¿/kkjk 7&10À 7&& jkT; ljdkj vFkok LFkkuh; izkf/kdkjh] tSlh Hkh n"kk gks] laLFkkvksa esa vykHkdj xk;ksa dks j[kus ds fufeRr ,slk ifjO;; vFkok "kqYd vkns; dj ldrh gS] tks fu;r fd;k tk;A

ifjO;;ksa vFkok "kqYdksa dk

vkns"k fd;k tkuk

8&& ¼1½ tks dksbZ Hkh O;fDr /kkjk 3 vFkok 5 ds micU/kksa dk mYya?ku djs vFkok mYya?ku djus dk iz;kl djs vFkok mYya?ku dk izorZu djs rks og ,sls vijk/k dk nks'kh gksxk] tks dfBu dkjkokl ds n.M }kjk tks nks o'kZ rd dk gks ldrk gS vFkok vFkZ n.M }kjk tks ,d gtkj :i, rd gks ldrk gS vFkok nksuksa }kjk n.Muh; gksxkA ¼2½ tks dksbZ Hkh O;fDr /kkjk 4 dh mi/kkjk ¼2½ esa of.kZr jhfr ls rFkk le; ds Hkhrj lwpuk izLrqr u djs ¿;k /kkjk 5 dh mi/kkjk ¼1½ ds micU/kksa dk mYYka?ku djsÀ

4

rks og ,sls vijk/k dk nks'kh gksxk] tks lk/kkj.k dkjkokl ds n.M }kjk tks ,d o'kZ rd dk gks ldrk gS vFkok vFkZ&n.M }kjk tks nks lkS :i, rd gks ldrk gS vFkok nksuks a }kjk n.Muh; gksxkA ¼3½ mi/kkjk ¼1½ vFkok mi/kkjk ¼2½ ds v/khu n.Muh; vijk/kksa ij fopkj djrs le; bl ckr dks fl) djus dk Hkkj fd o/k dh gqbZ xk; /kkjk 4 dh mi/kkjk ¼1½ ds [k.M ¼d½ esa fufnZ'V oxZ dh Fkh] vfHk;qDr ij gksxkA

"kkfLr 9&& dksM vkQ fdzfeuy izkslhtj] 1898 esa fdlh ckr ds gksrs gq, Hkh /kkjk 8 dh mi/kkjk ¼1½ ds v/khu n.Muh; mijk/k gLr{ksI; rFkk vizfrHkkO; gksaxsA vijk/k gLr{ksI; rFkk

vizfrHkkO; gksaxs

10&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA

fu;e cukus dk vf/kdkj

¼2½ iwoksZDr vf/kdkj dh O;kfIr dks u ckf/kr djrs gq,] ,sls fu;e fuEufyf[kr dh O;oLFkk dj ldrs gSa %&

¼d½ n"kk;sa rFkk ifjfLFkfr;ka] ftuesa /kkjk 4 dh mi/kkjk ¼1½ ds v/khu ¿xk;ksa] lkaMks+ vFkok cSyksaÀ

1

dk o/k fd;k tk;xk( ¿¼dd½ /kkjk 3 ds v/khu izek.k&i= dk izi= rFkk vkosnu&i=ksa ¿***À³ds fuLrkj.k dh izfdz;k(À

2

¼[k½ jhfr] ftlls /kkjk 4 dh mi/kkjk ¼1½ ds v/khu jksx foKkfir fd;s tk;saxs(

¼x½ jhfr] ftlls /kkjk 4 dh mi/kkjk ¼2½ ds v/khu lwpuk izLrqr dh tk;sxh( ¼?k½ jhfr] ftlls rFkk izfrcU/k] ftuds v/khu xksekal vFkok rTtu; inkFkZ /kkjk 5 ds v/khu csps tk;sa vFkok csps vkSj HkkstukFkZ izLrqr fd;s tk;a( ¼³½ /kkjk 6 esa vfHkfn'V laLFkkvksa ds vf/k'Bku j[k&j[kko] izcU/k] i;Zos{k.k rFkk fu;a=.k ls lac) fo'k;(

¼p½ bl vf/kfu;e ds v/khu vf/k{ks= j[kus okys fdlh vf/kdkjh vFkok izkf/kdkjh ds drZO;] ,sls vf/kdkjh vFkok izkf/kdkjh }kjk vuqlj.k dh tkus okyh izfdz;k( vkSj

¼N½ os fo'k;] tks fu;r fd;s tkus okys gS vkSj fu;r fd;s tk;aA 1- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 5¼1½ }kjk izfrLFkkfirA 2- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 5 ¼2½ }kjk tksMk+ x;kA

130

THE U. P. PREVENTION OF COW SLAUGHTER ACT, 1955

1

[U. P. ACT No. I OF l956]

As amended by the U. P. ACT No. XXXIII OF 1958 U. P. ACT No. XVII OF 1961 U. P. ACT No. XXIII OF 1961 [Passed in Hindi by the Uttar Pradesh Legislative Assemble on September 8, 1955 and by the Uttar Pradesh Legislative Council on September 21, 1955. Received the assent of the President on December 3, 1955, under Article 201 of 'the Constitution of India' and was published in the Uttar Pradesh Gazette Extraordinary, dated January 6, 1956.]

AN

ACT

to prohibit and prevent the slaughter of cow and its progeny in Uttar Pradesh WHEREAS it is expedient to prohibit and prevent the slaughter of cow and its progeny in Uttar Pradesh;

It is hereby enacted in the sixth year of the Republic of India as follows:

Short title,

extent and

commencement

1- (1) This Act may be called the Uttar Pradesh Prevention of Cow Slaughter Act, 1955.

(2) It extends to the whole of Uttar Pradesh.

(3) It shall come into force at once. Definitions

2- In this Act, unless there is anything repugnant in the subject or context : -- [(a) "beef" means flesh of cow and of such bull or bullock, whose slaughter is prohibited under this Act, but does not include such flesh contained in sealed containers and imported as such into Uttar Pradesh ;]²

(b) "cow" includes a [* * *]³he ifer or calf;

(c) "prescribed" means prescribed by rules made under this Act; [(cc) "competent authority" means the person or persons appointed in this behalf by the State Government by notification in the official Gazette to exercise the powers and perform the functions of a competent authority under this Act or the Rules made thereunder for such area or areas and for such period as may be specified in the notification ;]⁴

(d) "slaughter" means killing by any method what so ever and includes maiming and inflicting of physical injury which in the ordinary course will cause death ;

1. For S.O.R. see U. P. Gazette, Extraordinary, dated March 30, 1955.

131

[The Uttar Pradesh Prevention of Cow Slaughter Act, 1955] [Section 3-4]

(e) "State Government" means the Government of Uttar Pradesh; and

(f) "Uneconomic cow" includes stray, unprotected, infirm, disabled, diseased or barren cow.

3- [(1) Except as hereinafter provided, no person shall slaughter or cause to be slaughtered, or offer or cause to be offered for slaughter-

(a) a cow, or

(b) a bull or bullock, unless he has obtained in respect then of a certificate in writing, from the competent authority of the area in which the bull or bullock is to be slaughtered, certifying that it is fit for slaughter, in any place in Uttar Pradesh; anything contained in any other law for the time being in force or an usage or custom to the Contrary

notwithstanding.

(2) No bull or bullock, in respect of which a certificate hail been issued under sub-section (1) (b) shall be slaughtered at any place other than the place indicated in the certificate [***]².

(3) A certificate under sub-section (1) (b) shall be issued by the competent authority, only after it has, for reasons to be recorded in writing, certified that- [(a) the bull or bullock is over the age of fifteen years, or ]³

(b) in the case of a bull, it has be come permanently unfit and unserviceable for the purpose of breeding and, in the case of a bullock, it has become permanently unfit and unserviceable for the purposes of drought and any kind of agricultural operation:

Provided that the permanent unfitness or un service ability has not been caused deliberately.

(4) The competent authority shall, before issuing the certificate under sub-section

(3) or refusing to issue the same, record its order in writing. [***]⁴

(5) The State Government may, at any time, for the purposes of satisfying itself as to the legality or propriety of the action taken under this section, call for and examine the record of any case and may pass such orders thereon as it may deem fit.

(6) Subject to the provisions herein contained, any action taken under this section, shall be final and conclusive and shall not bit called in question.]¹ Section 3 not

to apply to

diseased, to

under experi-

mentation

cows

4 - (1) nothing in section 3 shall apply to the slaughter of a [cow, bull or bullock] 5 -- (a)Which is suffering from any contagious or infectious diseases notified as such by the State Government; or

1 - Subs. by section 3 of U. P. Act XXXIII of 1 958. 2- Del. by section 2(i) of U. P. Act XVII of 1961. 3- Subs. by section 2(ii) of U, P. Act XXXIII of 1958. 4- Del. by section 2(iii) ibid.

5- Subs. by section 4 ibid.

132

[The Uttar Pradesh Prevention of Cow Slaughter Act, 1955] [Section 5-6]

(b) which is subject to experimentation in the interest, of medical and public health research,

where the slaughtering is done in accordance with the conditions and circumstances to be prescribed.

(2) Where a [cow, bull or bullock]¹is slaughtered for the reasons stated in clause (a) of sub-section (1) the person who slaughters or causes to be slaughtered such [cow, bull or bullock]¹shall within twenty-four hours of the slaughter, lodge information of the same at the nearest Police Station or before such Officer or authority as may be prescribed.

(3) The carcase of the [cow, bull or bullock]¹slaughtered under clause (a) of sub-section (1) shall be buried or disposed of in such manner as may be prescribed. Prohibition on

sale of beef

5- Except as herein accepted and notwithstanding anything contained in any other law for the time being in force no person shall sell or transport or offer for sale or transport or cause to be sold or transported beef or beef-products in any form except for such medicinal purposes as may be prescribed. Exception-- A person may sell and serve or cause to be sold and served beef or beef-products for consumption by a bona fide passenger in an air-craft or railway train.

[Regulation on

transport of

cow etc.

5-A (1) No person shall transport or offer for transport or cause to be transported any cow, or bull or bullock, the slaughter whereof in any place in Uttar Pradesh is punishable under this Act, from any place within the State to any place outside the State, except under a permit issued by an officer authorized 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 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 being back such cow, bull or bullock into the State within the priod specified in the permit, he shall be deemed to have contravenced 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.

(5) The State Government or any authorized 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.]²

Establishment

of institutions

6- There shall be established by the State Government or by any local authority wherever so directed by the State Government, institutions as may be necessary for taking care of uneconomic Cows.

1 . Subs. by section 4 of U. P. Act XXXIII of 1 958.

2 . Added by section 2 of U.P. Act No. 2 4 of 1979.

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[The Uttar Pradesh Prevention of Cow Slaughter Act, 1955] [Section 7-10] Levy of

charges or fees

7- The State Government or the local authority as the case may be, may levy such charges or fees as may be prescribed for keeping uneconomic cows in the institutions. Penalty 8- (1) Whoever contravenes or attempts to contravene or abets the contravention of the provisions of section 3 or 5 shall be guilty of an offence punishable with rigorous imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees or with both.

(2) Whoever fails to lodge the information in the manner and within the time stated in sub-section (2) of section 4 [or contravene the provision of sub-section (1) of section 5-A]⁴shall be guilty of an offence punishable with simple imprisonment for a term which may extend to one year or with fine which may extend to two hundred rupees or with both.

(3) In any trial for an offence punishable under sub-section (1) or sub-section (2) the burden of proving that the slaughtered cow belonged to the class specified in clause (a) of sub-section (1) of section 4 shall be on the accused. Offences to be

cognizable and

nonbailable

9- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence punishable under sub-section (1) of section 8 shall be cognizable and non- bailable.

Power to make

rules

10- (1) The State Government may make rules for the purpose of carrying into effect the provisions of this Act.

(2) Without prejudice to the generality of foregoing powers, such rules may provide for-

(a) the conditions and the circumstances under which [Cows, bulls or bullocks]¹are to be slaughtered under sub-section (1) of section 4; [(aa) form of certificate, and the procedure for disposal of the applications [* * *]³under section 3;]²

(b) the manner in which diseases shall be notified under subsection (l) (a) of section 4 ;

(c) the manner in which the information shall be lodged under sub-section

(2) of section 4: ;

(d) the manner in which and conditions under which beef or beef-products are to be sold or Bold and served under section 5 ;

(e) the matters relating to the establishment, maintenance, management, supervision and control of institutions referred to in section 6 ;

(f) the duties of any office or authority having jurisdiction under this Act, the procedure to be followed by such office or authority ; and