DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Delhi Agricultural Cattle Preservation Act, 1994
Act 7 of 1994
Keyword(s):
Agricultural Cattle, Slaughter, Veterinary Officer
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6 . ~ E L I ~ ~ G A ~ ~ E ~ ~ X T M O N ) I N A R Y ' -PRTTV -=---.-=- - , . -- - - - . -~ - i - - - -~ - - r - ( 3 ) m 7 - 1 ~ ~ 4 3 ~ ~h q r % .ri?u- ( b ) 'Coinptcnr Aulhol-ity' -means .the Djrec- <. %E q [ ~ w-1 ~ ~ k r $ r m rn Vfr tor, Animal Husbandry, Government of
Dclhi ; +r{ w k u 3 , y ~ ~ i m am G'r $1 m f r $, $5 FT B; srFnfq~ 6 $- ;r 5~ (5) 'Dclhi' means the ~afionalCapital T~T- zi I ritory of 13ell1i;
(d ) 'Export' means to take out Frol~l ,Delhi
to any place outside .it;
(e) 'Government' means thc Government of the National Capital Territory of Delhi;
(f) 'Slaughter' means killing by any method whatsoever and includes rnalning or , in- flicting oE physical injury which in Lhc- - .
% o ? ~ D Fq, m dm ordinarjr course 'will cause death; ( g ) 'Veterinary Oficcr' means a Derson an- pointcd - as such or invesied-' wit11 ilk
No. F. 13 17(94-Jud1.[fl167S.-The fo l l&vi~ l~ powcrs of a Vetel-inary .Oficer under
Act nf Legklarive Asswnbly received the , assent Section 3.
of the Lt. Governor of DeUli, on t f 6 15th April,
1994 and is hereby published foi nenera]'inf,jr-& 3- Ap~inulle1lt of a -Veterinary Oficer. - - - lion :- ~he-comptcnt autl~ority, may, by a jeheral- cir-
THE DELIT ATrRICULTWE CATTLE special. ordcr appoint. €or the purposc of this Act,
PRESERVATION ACT, 1 9 44 any person or class 01 pzrsons, to be the Veteri- nary OiXcer for n local area specified in the ordcr.
(Delhi Act Nb. 1994) or invcst any person with all o r any of the powcr~ of a Irctcrhiary Oficer in such area.
4. Prohibition on slaughter 01 A p j c ullural Cattlc. I ' ; - -
, .
, , , (As passed by t h e ~ e g i ~ l a t i v ~ ~ s r e m b l ~ bf the Nohviths tmding anything cuntsi.?ed, in any , Nationd Capital oEFDelhi) , . , , other law for the time being force or rn my usagc I .'
.I ' AN.
or ciisto~n to the conrrav, no perscrn shall slfiush,
8 . , ter or cause to bc slaughterzd or offsr or ci11ise to - , m , , .I
:I ' ACT be onered for slaughter any agricultural cat lIc. i! . ,
A , ,
- . ,, , . . lo provide or the preservalion of animaii'suitable 5. '~mllibition on tmnsport or r x ~ o r l DI a~ric)l- , ' .I -
I ! . , formiIch,-draught,-br.eedfilg,or: .-..,': - lural cattle for daughter.
agricultural. p-urposcs , , ( I No pcrsan shall transporl -or offer For I' -
I! , ' ,De i t ellacted by Qe Legislative.. Asscrnl$y : of
I; : thc National Capita!. Tcmtory of. ' Delhi-- in. thc
1 : Forly-Fifth year of thc ~c ~ G h l i c of Miaas' EoI-- I, ' , .
- , Iows :-
I! :I , -..
, ,
.- 1 . Short litle, extent and cornmencement -:-
, m
. ,
1 . This Act may be called thebell*.:4pi-
cultural .Cattle Prresccrvation Act, :1994.
2. Tt extends to the whole' of the.Nationa1
Capital Territory of Delhi. .
3. ft shaIl come into £ o r e on such date aS
the Government inay, 'by notification in .,
, ,
1; the Official Gazette; appoint in this -be- haV.F. transport or cause t o bc tcansportcd
. agricuItnraI cnttlc from any place willlin
Delhi to any'place ouiside Dclhi, for t11c
purpose -of its slaughter jn contraven ti011 % ' of the provisions of this Act or with thc
knowledge that i t will be or is likcly to be, so slaughtered.
(2) No person shalI capart or cause to be
exporled any agricultural cattle forthe 'purpose of' slaughter either di recdy or , tluough Iiis agentbr servant or any other -
. . person acting on his behalf i n contrniren- , tion of the provisions cri this. Act or with the hmowledyc that i t will be or is
likely to be slaughtered. ' j: ! . .
2. Dcfili tions.
13) Any person dcsirinq to cxport an,y a@-
I
! culiural catlle sl~all a'ppIv l o r a permit
Jn this -4ct, unIess therc- 1s anything, repugnant . , to concerned Veterinary Officer staling \ in the suhjcct or conlext, :- . , the reasans for a-hich. they are to, be ex- ! portcd and fl~c nun~ber of apricuItural
i , (a) 'Agricultural CattleI means an an'im:ll cattle with- nee and. sex nnd also the
I specified in the Schedule; nnnlc of rhc Statelunion Territory lo
I
!
I
2
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F . , .,.. ,. - ...: :; .---.-> . , - - , , . , >.--. - ... .- . . ,,> .:--p;;,-
, . . ' . , ' ! ' - < l c ~ _ ' _ . L - I ' - . -. , - -..- .-
J DE i ~ r G A Z - ~ E . : EXTRAORDINARY IPART IV
- --- PP - - - , - . - . - , for their c u s t ~ d y pro- '16. Ofcers ixcrcising powers under this Act.
duction. shall ,be deemed to be public servarits Provided that p2nding trial seized agrr- - ~oiupkknt Authority, Veterinary Oficers . and
cultural cattle shall be handed over only other persons exercising Fowers under this Act:
to the nearest Gosadan, Ghoshala, Pin- shall bc dczmed io bc pubIic scrvarlts within the
jrzpole, Hinss Nivarall Sangh sfid such meaning of scclion 31 of the Indian Penal Code,
other Animal Welfare Organizations and 1860 (XLV of 1860).
the accused sl~all be lialrle to pay fur $heir for the period hey 17. Prolection of persons aciing in good foilh. remain in custody with a q of the said No suit, prasccution or other legal proceeding . insti tu tionlorganizations. shall be instituted against any person for anything which is done by him in good faith or intended to
(4) The provisions of section 100 of- the be done under Illis Act or thc rulez made there- Code of Criminal Proccdurc, .I 973. (NO. bndcr.
2 of 1974) relating to search and sejz-
urc so hr as !nayby , apply: to 18. Constitution of a Board to supervise the pro- scarchcs and seizu~es, n n d e ~ this section. pzr implemcntalion of the Act and Rules
framed thereunder.
12. IJenatty for contravention of sections 4, 5 or 7 The Government slinll co~istitu~e a Board to
7Vhoevcr contravens tl!e provisions of section 4, supzrvise the proper implementati~n of the Act and 5 or 7 shall be punished with inlprison~nent of the rules framed lhcreunder and thc coi~stitution
either description for a tern1 which inay extend to of the Board shaIl be as under :-
five years and firie whjch may extend to rllpces ten
thousancl. (a) Minister-in-Charge of I hc Deptt. of Ani-
inal Husbandry. , -Chairman Provided Illat except for special and adequate ., reasons to be recorded in the judgement uy the (b) Development Commissioner. colrrt such imprisonincut shall nnt be of less than -h4cmber Secreraql
6 montl~s and such fine shal! not be oE less ibari one thousand rupees. (c) 3 M.L.A.s to bc non~inrited by the Goy-
ernment. -Members
13. Penalty for cantravenlion of sections 8 or 9. i d ) 5 Non-ofiicial rc(~rc.:mtalives of socisl Wiiocver coilrravcnes the provjsions of sections and developnie~ital oiganizarlons re-
S or 9 shall be punishcd with imprisonment oE gislered trndcr the rdcvani Acts or the eilher description for a term which may extend to persons nctivcly cnyded in looking after one: year or ftnc which may extend to two Ihou-
, . the wellare of t i le animals. to be nomi-
sand rupees. naicd by the Governn!cr~t. -hfembcrs
14.. Bt~rden of proof on accused.
Ce) 5 Governlncnl ofkials to be nominated
In any trial far an ofTen~e puhi&ablc undei sec- hy the Government, --Membcrs
[ions 12 or 13 for contravention of Ihe provisiuns of ihis Act, t11c burden oE provhg that the slaugh: However, no remuneration, T A or DA mill be
tr:r, transport, export, sde, pnrchrise or possession admissible to non-oficial members. Govt, may also
of flesh of agricultural cattle mas not in cantravcn- corninate as Vice Chsirman any of the 5 nnu- tion of the provisions oE this Act, shall bc on. the official rzprcsentativcr, nomj~~atcii llnder Sccrion accused. ' 13 ( d ) .
3 5. Offences to bc cognizable- jnd ~ D J I bailable. 13. Power to make rules. 4 ,Y:.::~! --, :< 6
, .>?
Nolivithstanding anything c~nta ined in the ,:.-=j li). The Government may, by notifmition,. ,-:, &! .:-a ,:
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(i) the previous operation of any law E pcdcd or anything duly donc or: s~ ed thereunder; or
(a ) rhc forms agd manner, in which appli- cations for perm!t -under Section 5 (ii) any penalty, forfeit~zre ox pinlishmen currcd in rcspzct of any olTence I shall be made arid the fee? 'payable in rnittcd against any law so repealed
( i j i ) m y investigation, legal proceeding c ~nedy in respect of any pen21ty, f o ~
ture or punishmen? as aforesaid; any such penalty, forcfciture or pu d ment may be imposcd as i l this Act
(c) =very r i le illadz under illis Act .shall not been passed.
be laid, as scon as it is made, before the Legislative Assembly of the'- Ma- SCHELIUL,E [See Secfjon 2(a)l
1. Cows of all ages.
2. Calves of Cows of all agc~.
3. Bulk.
4. Bullocks. -
U. P. SIdGZ-T, Dy. < -
Prinrcd by lhc Mana~cr, G w ! . of lndin Press, Ring Road, 'Maya Puri, Ncw U:lhi 1 I G 3 6 4
nnd PubIishcd by the Controller of Ful~l ica~ions. DeIhi-110054, 1994
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