No. 20] CHENNAI, TUESDAY, JANUARY 31, 2017 Thai 18, Thunmugi, Thiruvalluvar Aandu-2048
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2017 [Price: Re. 0.80 Paise. Part IV—Section 2
Tamil Nadu Acts and Ordinances
Ex-IV-2(20) Short title and commence-
ment.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the President on the 31st January 2017 and is hereby published for general information:-
ACT No. 1 OF 2017. An Act to amend the Prevention of Cruelty to Animals Act, 1960 so as to preserve the cultural heritage of the State of Tamil Nadu and to ensure the survival and wellbeing of the native breeds of bulls.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-seventh Year of the Republic of India as follows:—
1. (1) This Act may be called the Prevention of Cruelty to Animals (Tamil Nadu Amendment) Act, 2017.
(2) It shall be deemed to have come into force on the 21st day of January 2017.
2. In section 2 of the Prevention of Cruelty to Animals Act,1960 (hereinafter referred to as the principal Act), after clause (d), the following clause shall be inserted, namely:—
"(dd) ''Jallikattu'' means an event involving bulls conducted with a view to follow tradition and culture on such days from the months of January to May of a calendar year and in such places, as may be notified by the State Government, and includes "manjuviratu", "vadamadu" and "erudhuvidumvizha".".
3. Section 3 of the principal Act shall be re-numbered as sub-section (1) of that section and after sub-section (1) as so re-numbered, the following sub-section shall be added, namely:—
Central Act
59 of 1960.
Amendment
of section 2.
Amendment of
section 3.
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6 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
"(2) Notwithstanding anything contained in sub-section (1), conduct of 'Jallikattu', subject to such rules and regulations as may be framed by the State Government, shall be permitted.".
4. In section 11 of the principal Act, in sub-section (3), after clause (e), the following clause shall be added, namely:—
"(f) the conduct of 'Jallikattu' with a view to follow and promote tradition and culture and ensure preservation of native breeds of bulls as also their safety, security and wellbeing.".
5. The following proviso shall be added to section 22 of the principal Act, namely:—
"Provided that nothing contained in this section shall apply to conduct of 'Jallikattu'.".
6. In section 27 of the principal Act, after clause (b), the following clause shall be added, namely:—
"(c) the conduct of 'Jallikattu' with a view to follow and promote tradition and culture and ensure survival and continuance of native breeds of bulls.".
7. After section 28 of the principal Act, the following section shall be inserted, namely:—
"28-A. Saving in respect of 'Jallikattu'.— Nothing contained in this Act shall apply to 'Jallikattu' conducted to follow and promote tradition and culture and such conduct of 'Jallikattu' shall not be an offence under this Act.".
8. (1) The Prevention of Cruelty to Animals (Tamil Nadu Amendment) Ordinance, 2017 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act. Amendment of
section 11.
Amendment of
section 22.
Amendment of
section 27.
Insertion of
new section
28-A.
Tamil Nadu
Ordinance
1 of 2017.
Repeal and
saving.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
(By order of the Governor)
S.S. POOVALINGAM,
Secretary to Government-in-charge, Law Department.
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