Maharashtra act 009 of 1977 : The Maharashtra Animal Preservation Act, 1976.

Section 1.Short title, extent, commencement and application.

(1) This Act may be called the Maharashtra Animal Preservation Act, 1976.

(2) It extends to the whole of the State of Maharashtra.

(3) It shall come into force on such date¹ as the State Government may, by notification in the Official Gazette, appoint.

(4) It shall apply to cows ²[bulls or bullocks] and to scheduled animals.

1. 15th day of April 1978, vide G. N., A and C.D., No. SIT-1076/28233/3-ADF, dated the 13th April 1978.

2. These words were inserted by Mah. 5 of 2015, s. 4.

Section 2.Declaration of State Policy.

It is hereby declared that this Act is for giving effect to the policy of the State towards securing the principles specified in article 48 of the Constitution of India.

Section 3.Definitions.

In this Act, unless the context otherwise requires,-

(a) "Competent authority" means a person or body of persons appointed by the State Government under section 4 to perform the functions of a competent authority under this Act ;

(b) "cow" includes a heifer or male or female calf of a cow ;

(d) "Schedule" means the Schedule appended to this Act ;

(e) "scheduled animal" means any animal specified in the Schedule; and the State Government may, by notification in the Official Gazette, add to the Schedule any species of animals, after considering the necessity for preservation of that species of animals; and the provisions of sub-section (3) of section 16, in so far as they relate to laying before, and modification by, the State Legislature, shall apply in relation to such notification as they apply to any rule made under that section.

Section 4.Appointment of competent authorities.

The State Government may, by notification in the Official Gazette, appoint one or more persons or one or more bodies of persons to perform the function of a competent authority under this Act and specify the areas within which they shall perform such functions.

Section 5.Prohibition of slaughter of cows, bulls or bullocks.

5. Prohibition of slaughter of cows, ¹[bulls or bullocks].- Notwithstanding anything contained in any other law for the time being in force or any usage or custom to the contrary no person shall slaughter or cause to be slaughtered or offer for slaughter any cow ²[bull or bullock], in any place in the State of Maharashtra.

1. These words were added by Mah. 5 of 2015, s. 5(b).

2. These words were inserted by Mah. 5 of 2015, s. 5(a).

Section 5A.Prohibition on transport and export of cow, bull or bullock for slaughter.

¹[5A. Prohibition on transport and export of cow, bull or bullock for slaughter.- (1) No person shall transport or offer for transport or cause to be transported cow, bull or bullock from any place within the State to any place outside the State for the purpose of its slaughter in contravention of the provisions of this Act or with the knowledge that it will be or is likely to be, so slaughtered.

(2) No person shall export or cause to be exported outside the State of Maharashtra cow, bull or bullock for the purpose of slaughter either directly or through his agent or servant or any other person acting on his behalf, in contravention of the provisions of this Act or with the knowledge that it will be or is likely to be slaughtered.

1. Sections 5A, 5B, 5C and 5D were inserted by Mah. 5 of 2015, s. 6.

Section 5B.Prohibition on sale, purchase, disposal in any other manner of cow, bull or bullock.

No person shall purchase, sell or otherwise dispose of or offer to purchase, sell or otherwise dispose of any cow, bull or bullock for slaughter or knowing or having reason to believe that such cow, bull or bullock shall be slaughtered.

Section 5C.Prohibition on possession of flesh of cow, bull or bullock.

Notwithstanding anything contained in any other law for the time being in force no person shall have in his possession flesh of any cow, bull or bullock slaughtered in contravention of the provisions of this Act.

Section 5D.Prohibition on possession of flesh of cow, bull or bullock slaughtered outside the State of Maharashtra.

No person shall have in his possession flesh of any cow, bull or bullock slaughtered outside the State of Maharashtra.].

Section 6.Restrictions on slaughter of scheduled animals.

(1) Notwithstanding anything contained in any law for the time being in force or any usage or custom to the contrary, no person shall slaughter or cause to be slaughtered any scheduled animal in any place in the State of Maharashtra, unless he has obtained in respect of such animal a certificate in writing from the competent authority that the animal is fit for slaughter.

(2) No certificate shall be granted under sub-section (1), if in the opinion of the competent authority,-

(a) the scheduled animal, whether male or female, is or likely to become economical for the purpose of draught or any kind of agricultural operations ;

(b) the scheduled animal, if male, is or is likely to become economical for the purpose of breeding ;

(c) the scheduled animal, if female, is or is likely to become economical for the purpose of giving milk or bearing offspring.

(3) The State Government may, on an application by any person aggrieved by an order passed by the competent authority refusing to grant him a certificate, made to it within sixty days from the date of receipt of such order, or at any time suo motu, call for and examine the records of the case for the purpose of satisfying as to the legality or propriety of any order passed by the competent authority under this section and pass such order in reference thereto as it thinks fit.

(4) A certificate under this section shall be granted in such form and upon payment of such fees as may be prescribed.

(5) Subject to the provisions of sub-section (3), any order passed by the competent authority granting or refusing to grant a certificate, and any order passed by the State Government under sub-section (3), shall be final and shall not be called in question in any Court.

Section 7.Scheduled animals to be slaughtered at specified places only.

No scheduled animal in respect of which a certificate has been issued under section 6 shall be slaughter in any place other than a place specified by such authority or officer as the State Government may appoint in that behalf.

Section 8.Power of entry, search, seizure and custody.

8. ¹[Power of entry, search, seizure and custody].- (1) For the purposes of this Act, the competent authority or any person authorised in writing in that behalf by the competent authority (hereinafter in this section referred to as "the authorised person") shall have power to enter and inspect any place where the competent authority or the authorised person has reason to believe that an offence under this Act has been, or is likely to be, committed.

(2) Every person in occupation of any such place shall allow the competent authority or authorised person such access to that place as may be necessary for the aforesaid purpose and shall answer to the best of his knowledge and belief any question put to him by the competent authority or the authorised person.

²[(3) Any Police Officer not below the rank of Sub-Inspector or any person authorised in this behalf by the State Government, may, with a view to securing compliance of the provisions of sections 5A, 5B, 5C or 5D, for satisfying himself that the provisions of the said sections have been complied with may,-

(a) enter, stop and search, or authorise any person to enter, stop and search any vehicle used or intended to be used for the export of cow, bull or bullock ;

(b) seize or authorise the seizure of cow, bull or bullock in respect of which he suspects that any provision of sections 5A, 5B, 5C or 5D has been, is being or is about to be contravened, alongwith the vehicles in which such cow, bull or bullock are found and there after take or authorise the taking of all measures necessary for securing the production of such cow, bull or bullock and the vehicles so seized, in a court and for their safe custody pending such production:

Provided that pending trial, seized cow, bull or bullock shall be handed over to the nearest Gosadan, Goshala, Panjrapole, Hinsa Nivaran Sangh or such other Animal Welfare Organizations willing to accept such custody and the accused shall be liable to pay for their maintenance for the period they remain in custody with any of the said institutions or organizations as per the orders of the court.

(4) The provisions of section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search and seizure shall, so far as may be, apply to searches and seizures under this section.]

1. This marginal note was substituted by Mah. 5 of 2015, s. 7(b).

2. Sub-sections (3) and (4) were added by Mah. 5 of 2015, s. 7(a).

Section 9.Penalty for contravention of sections 5, 5A or 5B.

9. ¹[Penalty for contravention of sections 5, 5A or 5B].- Whoever contravenes ²[the provisions of sections 5, 5A or 5B] shall, on conviction, be punished with imprisonment for a term which may extend to ³[five years], or with fine which may extend to ⁴[ten thousand rupees], or with both:

⁵[Provided that except for special and adequate reasons to be recorded in the judgement of the court such imprisonment shall not be of less than six months and such fine shall not be less than one thousand rupees.]

1. This marginal note was substituted by Mah. 5 of 2015, s. 8(e).

2. These words were substituted for the words "any of the provisions of this Act" by Mah. 5 of 2015, s. 8(a).

3. These words were substituted for the words "six months" by Mah. 5 of 2015, s. 8(b).

4. These words were substituted for the words "one thousands rupees" by Mah. 5 of 2015, s. 8(c).

5. This proviso was added by Mah. 5 of 2015, s. 8(d).

Section 9A.Penalty for contravention of sections 5C, 5D or 6.

¹[9A. Penalty for contravention of sections 5C, 5D or 6.- Whoever contravenes the provisions of sections 5C, 5D or 6 shall on conviction be punished with imprisonment for a term which may extend to one year or fine which may extend to two thousand rupees.

1. Sections 9A and 9B were inserted by Mah. 5 of 2015, s. 9.

Section 9B.Burden of proof on accused.

In any trial for an offence punishable under sections 9 or 9A for contravention of the provisions of this Act, the burden of proving that the slaughter, transport, export outside the State, sale, purchase or possession of flesh of cow, bull or bullock was not in contravention of the provisions of this Act, shall be on the accused.]

Section 10.Offences under Act to be cognizable and non-bailable.

10. Offences under Act to be cognizable ¹[and non-bailable].- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), all offences under this Act shall be cognizable ²[and non-bailable].

1. These words were added by Mah. 5 of 2015, s. 10(b).

2. These words were added by Mah. 5 of 2015, s. 10(a)

Section 11.Abetments and attempts.

Whoever abets any offence punishable under this Act or attempts to commit any such offence shall be deemed to have committed that offence and shall, on conviction, be Punished with the punishment provided for such offence under section 9 ¹[or section 9A].

1. These words, figure and letter were added by Mah. 5 of 2015, s. 11.

Section 12.Persons exercising powers under this Act deemed to be public servants.

All persons exercising powers under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

Section 13.Protection of persons acting in good faith under Act or rules.

No suit, prosecution or other legal proceedings shall be instituted against any person for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.

Section 14.Exemptions under this Act.

Subject to any conditions prescribed in this behalf, this Act shall not apply to,-

(a) any animal (other than cow ¹[bull or bullock]) operated upon for vaccine, lymph or serum at any institution established, conducted or recognised by the State Government;

(b) any animal (other than cow ²[bull or bullock]) operated upon for any experimental or research purposes at the institution referred to in clause (a);

(i) slaughter of which is certified by a veterinary surgeon authorised in this behalf by the State Government to be necessary in the interest of the public health;

(ii) which are suffering for any disease which is certified by such veterinary surgeon as being contagious and dangerous to other animals :

Provided that no animal referred to in this section shall be slaughtered or cause to be slaughtered unless an authority in writing for such slaughter has been obtained from the competent authority.

1. These words were inserted by Mah. 5 of 2015, s. 12(a).

2. These words were inserted by Mah. 5 of 2015, s. 12(b).

3. These words were inserted by Mah. 5 of 2015, s. 12(c).

Section 15.Delegation of powers.

The State Government may, by notification in the Official Gazette, delegate,-

(a) to any local authority, its powers and functions under section 4 within the local area subject to the jurisdiction of such local authority ;

(b) to any officer of the State Government, its powers and functions under sub-section (3) of section 6.

Section 16.Power to make rules.

(1) The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing provision, such rules may provide for,-

(a) the form of the certificate under section 6 ;

(b) the amount of the fee to be paid for such certificate ;

(d) any other matter which is or may be prescribed.

(3) Every rule made under this Act shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall, from the date of publication of a notification in the Official Gazette of such decision have effect only in such modified form or be of no effect, as the case may be ; so, however, that any modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

Section 17.Repeal and savings.

On the commencement of this Act, the following Acts, that is to say,-

(1) the Bombay Animal Preservation Act, 1948 (Bom. LXXXI of 1948),

(2) the Bombay Animal Preservation Act, 1954 (Bom. LXXII of 1954),

(3) the Central Provinces and Berar Animal Preservation Act, 1949 (C. P. and Berar LII of 1949), and

(4) the Hyderabad (Slaughter of Animals) Act, 1950 (Hyd. VII of 1950),

shall stand repealed :

Provided that such repeal shall not affect,-

(a) the previous operation of any Act so repealed, or anything duly done or suffered thereunder ;

(b) any right, privilege, obligation or liability acquired, accrued or incurred under any Act so repealed ;

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment aforesaid ;

and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed:

Provided further that, subject to the preceding proviso, anything done or any action taken (including notifications, orders or certificates issued, appointments or rules made) under any Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force in the respective area accordingly, unless and until superseded by anything done or any action taken under this Act.