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MADHYA PRADESH Arr
ND 5 or 2004.
THE MADHYA mums]! GOVANSH VADH PRATISHEDH ADH'INIYAM, 1004
TABLE OF CONTEN'IS,
I. Shun mic, mm and conlmancemcnl
mnmuanx
Appoinmm of Vemlmty 0mm,
thibnian nf slanghler a! cow pmgeny.
ProhihhimI on possession or land.
thImeII on Imspm of cow progeny rm flunghur
Smnglhening a: msllmlions.
Levy of charges. .
Penalties
Io, 0mm; m [1: cogmubl: and non-hailnblc.
II, paw a! any and inspeclion.
I2. Rehabillmmn.
13 Pm|ecliun or win“ um m grand mm.
14. Officer: mmmng powers undcr mi: Ac: mm In b: pnhlic smams,
Is. An u) have owmams «Tea,
16. Powu m [move I cuIIy.
l7. Power In mak: mm.
18. Mm! mm mm.
> mmfilaifizvmflmo
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MADHYA PRADESH ACT
No.6 on 2004.
THB'MADIIYA PRAD‘ESH GOVANSH VADH PRATISHEDH Annmwm, mm.
[W the .nm a! m W .n nu: ma Much, um um um nnmuw In In: many. rude-n
‘ Gum Win-:7)”. Ill-d In: 2m Mann, mu
j An As! no moving, in m: [nu-at nlllu we“! public Ind w m-lnhln communal h-rmouy and
' pun, {rn' pmmhmnn olsllnghur of cow pmmy Inc! (at mum connlckd Illznwlflh
an i: mm by m Mudhyn mum Lnynlahnn in me any-mm ye-r of me chubnc
1, (I) This Ac! my bc cilled the Mldhyl mam. Gavumh Vulh Pmumedh
Aqhiniynm. 7.004,
1 (1y 1: exam: m m whale cf me Sun: or Mmhyn nmuh,
y In mes) -. I: dun chm inlo ram: {mm m: an: uf in pnbnuuon m m: "Mzdhyn Pmluh
« mum
L unless mn‘ cunlexl nflwrwlw wquenf—
/ fining: A
(a) ”bee!" means flesh o! cow Nanny. whim: :hughm is pmhibhod undm: mas Aer.
(h) "m pNgeny" mam cows. bulls, builocks nnd calves o! cows:
(n) "cinnpuem Aulhorily" mm 3 win nppninlcd by In: Sm: Government by
notifinlunn m perform in my local um swarm mmin, me func|ions of a
Cmnpelanl Amlmnty nnan an: Act:
'(h) mum‘- mans any chuimble inslimuon mgisnmd under any aluminum for (he
fime bean. in force. exuhlished {or me purpoxe nr keepmg, Immung nnd
. maintaining cow proguly or {or m: purpos: at flcepliml, pmuclion, care.
y _ management nna “climb!“ of innnn. and um] mum cow progeny;
<5) ”muymr' mum k: 'nz by nny mamod whauoever and mum: maimlng or mflicling
’ol phyuul mm which in me mdinnry wins: will cause danh‘y
(n "Velerim camper men: n persnn nppninwd n; . Vemnnary Offimrmmler
: y , Seclinn 3.‘
('5) "which" mains my mechanically 'nr nnnnunny driven wnvcyanu used on land, wnlgt
m m. '
” 3, The Cémmissigm cnwpimxor afivuerinnry Swim Mldhyz Pradcsh. my, by n
genunrm spatial man. vaoim’xor m yum ox whis Au, any person, on class of nnnons. m
be I}: Vzlgrimry 9mm for I 10681 IM Swifiad m Ihe alder,
slum mle.
mnm um mun
mmlnl.
mhnmm,
Appvhumm ol
Wuhan?!
Wt.
o6?
193 (a) mmififiifiNWIW
23:23:: J: 4. Nii person shiii slaughlar oi cans: io be siiugiiisiod oi offer oi clust io be olfemd, roi
”mm Sizllghler iii iiiy ww progeny.
muiui iiii iii. ,
”mm‘on a. 5. Nu psiiiiii xii-1P hm iii his pouessimi beef oi siiy sow piogsiiy siuughimii iii
M ooiiissysiiiioii iii ihs pioyisioiis oi iiiis Ac|
tummy; “-11: s. No person shuii iiuiispon oi ofl‘cr (or ilnmpofl or cause [0 Di: inhsponsii niiy cvw progeny
”0"”; M iiuiii iiiy piss: wi|hin me siiis io any‘pllce uuuidc me Slalz. roi iho purpose iii us Silugliler iii
iiiiiihiri. coiiinysiiuiiii oi ihs pioyisioii ofmis Am 0! wiih uih knowledge iiiai ii will be iii is likely io be.
m silughipud
susiiluiiiiiii. oi 1. The Sims Goysmhisiii nun inke hocsssiiy sisps for siiuiiguisiiiiig or iiisiiiuiipiis wiiisii
MW" his engaged iii weli’m am s oi :uw piogsiiy
mm m " ’ & Thu pawn iiichaige or ii» inflimlion may levy such chaise: is my be pinstribad: i'ui
um um ihuiiiisiiuiice oi iiii'ii-iii. Iged mild aisssssu cow pingsiiy iiiiiii ihsii swims.
mm... 9 m uoiiimsiiss oi aliempis lo Cunnvem oi sous "w minnvcnlmn or ihs pioviiions
nf Secliom 4 S and 6 Sim“ be. punish=d wiih impi'imnmuil of unlit! dcscripflnn [iii a (mu which
my exieiid lo we: yum, m wnh u fine which may exlclid m |exl ihuusuiid rupees oi wiih huh
ffi‘flffi H1 Noiwiiiuiuiidiiig'aiiyihiiig miiuiiieii in His Code oi Criminal Procmlum, i973 (No.1 or
mn-hlillhk- 1974) I“ offences unidcl lhis Mi Sill.“ {M cognimbl: and non-blilablt.
m" "' "‘W 7 ii. (1) For use puiposs oi enfol‘fillg live pmvisimis oi ihis Act HR Compsisiii Auihiiiiiy of
ma minis
w . ihs Veltnnlry 0mm oi uiiy person uiuhan’suii by [M Compuiuiii Ailiiiurily iii m: Vouiiiiaiy
' 0mm in min; iii his behalf siisii luv: powsi m suisi and iiiipm nny pismiiss wiihiii Iii:
M “ locd him i oi his jllfisdimnn. where he has reason in hsiisve iiuii uii oiisiico uiiiisi [ilk Asi has
hm. ix being or is iy io be comiiiiiu-ii
i2) Evu'y psishii iii occupiiioii iii iiiy such pisiiiisss u is spssirmi iii submiioii (I) shuii
. snow the Csiiipiiisii Ailihiii-iiy 0f iiu vmiiiuy 0mm! iii any pawn iuiimissd by file Campe‘lllll
Auiiuu-iiy iii mung, such Inns in the pumin iis iis iiiuy isquiis ioi lb: aioiesiid puiposs.
. . ind siuii lmwu qhtlliflll pui in him by ii» Compsieiii Amhuiiiy, iii: Vekl'illi'ly 0mm or
i _ , ihs psisoii iuihpi-isod. is '11: sass my be, io ihs besl uiiiis knnwiedga uiid belicl‘.
- . . “ <3) The Compeiuil Auih‘iiiiiy oi uio Vsisiiiiiiy offical oi iiiiy pawn .uiiioiised hy ihs
Cmnpclenl Audiiurily or the Vtwrimry Officer in wn wig, Ill {his behalf, shall have power in swy
I uixjm iiiy vehicla iii uisuisuis complimce of Saclion s or ihii Aci.
(4)111: pmvisiom hiseciioii mo oi ihs Code oi cii ' i mam, i913 mo. 2 iii I974)
isiuiiiiii |fl peach and seizuis shiii iii in as my be apply io smhss iiiid s iss undei
i' Ihis union.
i_z. The Siam Giiyehiihsiu shuii. lfler coming iiiio {one of mi; Acl, Innke miss ioi iho
eo’omiiiis ishuis‘muiioii of such penuu, ir uiiy, m be dimciiy I'Teded.
i
l
1
I
i
CB?)
Wm,ngw:im 199(7)-
mmnnnn nr nihcr legal proceedings :iinii be iniliiultd ngains| any mm?" “Winn. “-5-
is in good inim don: a: inxemled m be dam: under xhls Ad 0- [lie rules mzdc LL12 .237.“ "‘
14.)." CompetemAul-horilies. Velerinlry omnm nnd ailizr pawns cxekixlng pnwers under
"us Act shall b: deemed [0 be public mum wiuiin in: manning oi Scciian 2i of (hi: indinn
Paid Code, issa (as at 1860)
15‘ 11.: pmmionx ni' mi: Au snnii hm :i'l‘acl nuiwiimunding myLIiing Inconsiflcnl
dimmm com-mud in my whet inw (m iii: Lime being in (are: or in any inslmmelil having mm
by Viflue of any law all!" mn lhiJ An.
16 ii any dmcuiiy visa. in giViIIg efieci is me provixions oi Ihis Aci, nix Stale Gomminenx
may Huh Inch pmvisionl or give inch dimnnlli nm incontixlenl wilh the pmvisicns or (Ins Au.
u wens io ii in be mum-y orexpedieni {or removing [I]: dimcniiy.
. i7, (1] m 5m: Guvemmk‘nl my by noiiiicniiun, make rules [or “flying on! [he pmvinons
ni' iins Ac'i which shaii hnv: efim (mm die am of ii: publicnlion nr mm inch mhv due as
my b¢ Specified in iins hehan‘
(2) 11.: miss nude um: ihix Ani she”. I: man u pixnble aim may m published be laid
an die table oi lhu Legulliiv: Amelribly.
13. 11.: Mudhy- Pndnsh Gnvnnsh Vidh Pmishedh Adnyfldcsh, 2004 (No. l n: m) IS
henhy repedisd:
Provided mi [he repel! Ill/all noi efleci~
(i) an pnvms men at any law sn npenied' m nnyfl'ung done or xuiimd murmur:
or ,
(ii) my pen-Hy. {DH-emu! or plllllshflwm inc-ma in mpeci oi any uflenc: cummiuzd
A leiml Iny llw In repefltd; or
my invuiignii‘nn. legll proceeding 01 mnndy in nsptcl or my panniiy, forfeitui: or
punishment .5 lfumlid: and i
any such inveniignuon, iegni proceeding or nmedy may hi: iluiiluiedv continued or
nuanced Ind nny sud: nemi-y, fmleillu'e or punishmcm mly be impnszd as ii
an: Ac! ind um been pusad. V
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