Sikkim act 007 of 2000 : The SIKKIM STRAY DOGS ANO RABIES CONTROL ACT,2OOO

GOVERNMENT

SIKKIM

EXl't{AOlllllN^Al{Y l"UBLISI Illil) IIY AUl'HOltlTY

GAZETTE

TueBday, 'l8th Aprll ,²⁰⁰⁰ Dated the 17th APril,2000 The following Acl ofihB Sikklrn Lo{llslaliv€ Assonrry havinu rocolved lhd asseni 6f lhe Governor on 7ih dav o{ Ap l, 2OOO is h€reby pLlblishod 1or oenorrl inl' ,inalion -

THE SIKKIM STRAY DOGS ANO FABIES CONTBOL ACT.2OOO

(AOT NO.7 OF 2oOO)

AN

icT 10 prov d€ {or regulalilg th€ up koopi lg olpslanima s and destruclion of Iabidanimalsand' iorlhspravontalio; andc;nllolrltirr tlisoas€ nlhoinlerosiollhepublichealthandlormail€rs connecled thorowith snd incl( lollinl lllcr)to.

Bd it enaclod bv tho LoijlslalirrLr ol Slkkim in th6 Fifiy_tirst Y€ar of RepubLlc oi lndla Short titlg and

commencbmenl,

GOVERNMENT O SIKKIM

LAW DEPAF'- .,/IENT GANII}TOK

NOT|FICATION

No.7/LD/2000

1. (1) lhis^Act mEybocdllod lho lllllhillr Slrny oogtr and Rabies Control Acl 2000

(2) ll shal' Exlorrl lo tlro w rot ol li^kkln

(3) lI s\allcorre r,loro,!', ol r^lco 2.⁽¹⁾ 'n rh's Ad, u_loss lio crrl6xr othEn ise require:

(a) 'animal' 6ans any rr rrrlrlllal ol spoclos naturally quscop!ib l6 lo rabias €xc€plman:

lb) 'aulho^ly' rnEans lh€ Slkkhrr Li..snsing and Rogisiasling Authorilyaonstiluled LlndeI

(c) 'aJl'ro sod o,lrcor' 1lonnr nn olliccr oDpoirled bv l\s Depadnent lo 'ssJe 'icence undoi ihis Acl c,r to carry olri any lunoiion !rn

(d) 'dops(mont' n roans I io o olarlrnonl ol Anlma H usbandry and Veie{nary S eruices:

(6)'dog'moansaflanlmalbokvuinglolhosp6cios(Mammals)CanisJanriliariesollhe ordar ol mammals Carrrivorai

rr).t.o66olorabi6s'rle,"!Bl)6rsonor6nollralDsi'gblllenscralchedor"cksdby orhavlngbeirgotl"orrl.raclpl)yBcilcir"lru:lwilnJ.abodoUoradog'olre'arinalssLspecied of berng ellocl€d wil\ robios.

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(g) 'lnfgclod alea^mea n6 an aloa !!hicn ls docla(6d lo os an inlecl60€I€a fo^I lhe pu ro0se

connsctsdvrilhlhoconlrc'titJntmtinnr'not^Uit'Uyenold8r0!theDspaflmenl:

{h)'llc€nc6'mesnssl'coocogttrntcdundsrlhisAclsndincud6sanyp€rmit apprcval

or otii;r lorm ol sulhonualloni

ilt.localoutholily,mosllolhonlt,nrttotsollhepublicauhons€dbyth€0epanm€rl0( lh€ l;6lpsnchsyat/ localurbnn t'oolud ol ths oroa colcarnso:

. 0) ,notitlcalion' msans 5 nolillcallrrr publlBherl in the Ollicial Gaz€n€; {k) 'owng/ moanB ov'rY Porson *ho l! llro 6ole^6r

paa own€t^ol Eny anmsl snd includes

any polson who is ln'cha'p'e'Jiin r,lnilnof' anO rfto oc'cuPi€r of tno ptemises on vii;ch any

anlmsllslound shallbs d€"iti to i'" ii'"1"""i"r *dl animsls untiltneconlrary .s pro\'€d

(l) 'pr6!c bod ' nEans prcdcibod by nios mad€ lndor this Acl;

(m) 'Sl''lo GovommGnl moqrli tho gov3lnmentot Sikrdm;

(n) '6troy !t'og'mo6fl! any (r'g nol kopl in comPliancs wilh lho rggulatoat ol rabios

conlrol;

(o) 'valnfilEllon' m€sns lho sdrnioislrelloo ol all aPProvsd 6nl;I6bie6 vsccina lo an

anit^ali

Ip) 'v'ls nary hosp al' moan$ orl inslilullon or c€nlre^by whsl6v6r nams call€d whar€

such'animtlt Er5 admlll'

(q) 'vEtodnery olllca/ monnB nn rooblorod Val6nnary Pleclitronsr sppointed by lhe

Govsmmdll lo rocolvo lnl;;;;;;;i";;;lt ""d

carc'a56os alloctsd or suspocled ol

boing al,.ctcd $rlth tpecilili'i-r""tii'"i iJi irl"'"re" i" which ltre animal or cercass 6'isls.

Notics ol RebioB oI 3. A paraon who hnow or sljspocl lllEl I lr I animal i8 6'ipo!6'l to laDles ot was al lhB trme ol

1,"i5i.,":J.H;'":' ;n*.,i,i;.*r;t,**,[*rm,::il";m'#';"Jsi:J"'];il":Hg,H:Til t#il;j;i;;;;'li*"'ii"'""iri" ''"i""0 r,,in'" rn rh€ most€xpodirroLs manner rn arr

c..s to th. Vot'rinary ollicor'

4. Whars tho'OepellmBnl bohov€s o( luEpocls lhal 'ab;Bs eri$6 in an area^may Dy o-d€r

I*ri,i ir,iiii"",is""* wrrrr onv Dd,ornrns ar€s lnta which he con6id6r6 thore mav be a

I;iii'ti;1"i,." lr*drns to hr an tntecteo erea lor rn€ pulposs6 connocred wirh ths control and 6radics on ol fialdls0lr30'

o6re lond 5 (1) Th6 vilernaryOllcor tholl cd'rlo srry oogolhel anrmaB beannq prool o'!aid

iiliiJii""","", ,accination t,avins,'es'"t#tt:l'*iili.1;lllli:,1,'1ii5:L:H:::iJUX'li." j:ii doo/6rDo6edto rovacclnarod or ro uo rior6"Y 'l'lYl":' lll::::: :::-' i- -,*""r"" r*.. a .onrr'^{r" rne} i""t*"?**'- volennsry su(u.lll€nc€ The do!r' ollrcr urrinror3 tr lst be presonled twrc€

Vol€ nary Olllcol

(2) A Vstodnary Ollicor shDll sause any Elroy/dog sny olhd animals which has^been

€xPossd'

(a) to s dog/ any other snimals ot uuspsclod or unknown Gbi€s slalusi to be desvoyed

iviihout paymonl orany componsathn to lhe ownor; lb) loaknown lablddoo/ary oll0l rullid Snimalsto bodeslroyed lonhllith Llnclerlhe poners

' lonlerredbv suU's€clon (2)r'l$tr'llfir^I;i veeinationoldogE6,(1)Th6Doperlmenlmllyr6(ltulollu\l611oogsove/lheageo|th'€En,orlnssltalbe and olh6r rnhals hlacoinuted agatnst 'uo'aJ

u"i'i''rii'' "'"'"lit'r"i "-

l be rsp;ated everv lwel!e monllrs'

an in,6cled ar6a. 12) Th6 vucclnsiofi 6hBtl bo oa lod !,ol bY tho DoPartm6nl al such Place and as such

trme;ilh lhe col'sDoIsl o ol lho lDr:n' irtrl'ro'lv'

Ogclaratlon ol

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BogiEtrellon snd licenaing ol dog3. tt\ all 6wn6rc shall Drosont llGir dogs lor vscciMlron' lhe Vstonnary Oliic€r shall provl# me owner.ttt a corlillcalo olv;ctinsllonⁱⁿ ths lorm app€ndsd 16lhrs Acr'

(4) Any own€r not prssonllng'hb/ ho r dog or dogB for vaccination shallbe guilty ol an oflonco und6r tho Acl,

7 rlr rh.d shdll b6 conslllul€d atr aulhodly lo b6 called lhe sikkim Llc6ming^and i"ofiilrino uufno"tV

"on"lstlng ol lhs Vel€dnary Otllcals poeled !r hln th6 stel6 ro cEUs€ r€gi6l6lio; ol dogs ov6r lho 006 olllroB lnonlhs and lhaloanor annuany {2) The dog ownBrs shBll'

(al Dlosolll lho doo on lft| ollo[lln{r lllo 6{p o!lhr"e monhs^el such ijm€ anO pleco^as dere hed by ttre Oepo-rtmonl lol r6gislrulion nd liconsng o' do09;

(b) produco a o8rtllcata llul lho dog had t'aon vEcd'al€d at lhe Pr€iod of nol moro lhan tw6lv€ monthr; 8nd

(c) pay euch raglslrallon aflal lican6lno 160 s!^mty b€ dol6minod by lhs O€prnmonl by notlrb6uon.

(31 Ths LicenEing end Rogistorlng Aulhor'ly Bhall'

{s) poviflll fio o'iJn6r}^,lth s c6nlEris^ol t€Uislralion ol the dog;^and tb) provldo dbtinouishlng tokorl aoller ss.ptool ol r€gistrelion'

(4) Every adull dog shdll bo rugblorod and liosft€d in wlry trdolYB nonth6'

(6) arry ownor nol prosonllng lholr dog or (logB lor annusl t€gbtrElion/lican6rno 3iallbe guilti ot an itlenc€ und€r thls Act nnd shsll b€ lhbl' lo a lin€ ol rupee8 on€ hundtBo wnrcn mey Bxland to rup3os llvo hundrod.

16) Tho lcenco snd the corliillato oi regislr6lion shall bo rongw€d in 6uch manner as

may b6 p.oscib€d.

{7)^Tho SlBls Govomn|orll nny. lrv ilollliEaliort in lho Olliclal Gaz6lts' ta)alcorlaln llml vocclnrlion llur ol dogai

ibi doclorc tlmo^tor llovldlng bomterdosei

ici orgoars annual schsdulo ol rasslralion;

ioi'poiponu togr"r.r,nn

"clredul;6 lol want ol vaccine stock lor unavoidable circum6tanc6S,

s ill A Velorinary Otllc6r, an Olllc€r ot lho locEl authollly ot Olfic6rln'Chargo ol^ih6 '"-l"iv" i"ri"" Si"1i* rov, trlloI^duo

nolico has b6on giv€n to tha mambe6 oi lho Publc

in iie aroa. seizs and aeuin or d66troy any slray dog ln lhe sraa duly applyhg lh6 provlsDns namBlyi

ltl Tho t,)r6loulhontv shalltakoall rpaso' rauo sl6p! lo draw tho atloniron ol members .l1h;bubllc in rholr at0! li lho 0ddmsa or lonFlion ol i'ny placa ar whlch clo!16 ssrz6d uroer iut.iicrion ti)'ro^a rjo'ioo o 3 davs unloos clurmed bv oron behall or il6 own€rwnn'n 'nar pedod:

(bl An owner clalminq lris do! kom 0 placo ol dolenlion und$^thg provisions ol sub' sucrilri (rtsna,r uu tialto ti oPproiti",u ponottt"" and linos il it is oslablished lhal h€ has commifled oflencee under6ubsoclion (5)ol6oction 7 ol tho Acl;

r.\ whar6 a doo selrcd und€r thrs soclioo ls nol claimod by or on bahall ol lls own€r *irf,liiin" pl;"a

"p".'iri"a untlor clnr r80 In, olsub-Eoc on (1, ol section 8' !h6 locar 6ulho rirv may ordoiR to be dostroyed and dllrlrosqd ol its c€rcar;3:

I.ll wh€ro circt,m6ta^cos trrovonie i 'log which is liable io be seizsd underlhls seclion r,".iiri io t"o",i,ⁱⁱ

"r, oll bo lfil\,i(rl l0r rl V0l;Inary ollicer or an Oliice^r of tne local aulhorily

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or OlJiceFln'chaQo ol lhe rcsPecliv€ Polico Slalior lo clesllov the dog withoul seizing ir

(o) ThB Dspadm€nt 6hu I issus^g uidellnos on lhs rnethods to be applied tor destruciiorl

. ol stray dogsi (q A v€rodnary ollicsr' sn ullrcor or lha local oulhorrty or Olllcertn-Charge oi^lhe r6soeclvo Potics Slation may onlorony larrd lorlh€ purpos€ olse zrng and destroying a dog

whrch is liable io be 56ized undorthis^Ac1

(g) Th6 local authorlly wlll bs rclpolrsiblo lor lho colteclion and sale distosal ol ihe

cerca;ses ol any dog dostroy€d ufdur lhis Acl

otiences, 9.^Any persorr wno.co lravonos any p ov'srorls ol Lr r:rAcl -rler' nol lical o_s o d recl ons

issu€dtn6'€under.6nsro6p-n'slt^b:;w:!lrai1€olBs5OO/(Pupeeslvehurded)ora' irfpisonmeni lor a period ol ono monlh' or wilh bolh'

Poiler lo firake l0 (1) The Staie G ovemmonl nray bynolliicalion' rnake rules (o carry oul ailor anv oithr,

rules. Purposss ol lh:s Ac'

'

12) ln padicular, and wthoul DI€iudic€ to lile generally ol the ioregoing power' such rutee may provlae tor a L oI any ol lho lollowirrs matlar'' namely:'

(a) Charges to b€ lovi€d for rirgislrEtion a|d vaccination'

(b) Ivlannsr ol disposaloi csloass und cho$e ol lls oisposal

(c) 'Cost of cl€skuclion ol slr6y onimnls alleclod wih rabies' Power io romovo 1 1 . lf any dillicully a sos ln^g ving G llec l lo th o^p rovis'olr of ih is Act lhe-Stale GoYerf rnent .ftcu[i6s. nra,/ bvq€rerolorspocratorierpiirtsnod'rtroott'c'urGaz€tLe'1a(6sucrorovrs'o1:not illli."li"i* irl ii," ii",rioru oitrtn^n"r o" may "ppearlc be n6ce$sary orexpedienrlorrh€ ' removal of th6 dillicullyr Providod thsl no slch oldor 6lru lbo mBdo all€r ll€ sxpiralion ol two years trom

lhg commonc€rnonl o{ llri6 Acl'

BY ordor ollho Govolilol'

T, D. FINZING,

SECRE ABY fO THE GOVT.^OF SIKKIII'1,

. LAW OEPAATMENT.

F.N0. 16(82) LD/77'2000 Prlhted dt Slkkln Goventnenl Pre86, Aattgtok

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