Chhattisgarh act 021 of 1976 : The Chhattisgarh pashu (niyantran) Adhiniyam, 1976

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+fe;1:j'SR7IT u;;iqt';f, fcf.ii"qi 21 itr=cf 1916

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MADRY A,J!RAD.ESH ACT !:

I -1_'..!!' ·:) l ' . ! ~· - . I , .. i • , ·: ·; •• j · ....^1' 1 •. i ,; · : : ! No: 21 op 1976. . . , . : .... r I •• i . i ·I .. _i·•:·1t~THE MADHYA PRADE~H PASHU.(NitANTR/\N) .1 . ' : ADHINIYAM, 1976 l

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•1 ! ' l . : : , ji !' . · rFRcceivcd die assent of the Governor on the 9th March, 19 76; assent firs• ' I .• :,, published in the '"Madhya Pradesh. Gazette" (Extraordinary), dated

. . the 27th March, 1976.] : ; ' !. -

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•· '. I · i ,;An/Adt to provide in the interests of the general Public fcir thC ; , . · . n;ai.nteriance and movement of cattle. . i · .. : . .', · l ,: I . . . . !. :

: ._: B_e it enacted by the Madhya Pradesh · Degislaturc i.q the Tweri.tysbventh Year of the Republic of lnclia as!follows :- ; .. . ·:: •: i • . . . . l . i

'·· ·: L :(1) :This A.ct may be called the Madhya Pradesh 'Pashu Sll

· . , , · ·commen_cemcnt.

: _(2) ;rt eitejds _to the;_~hole ~f the State off'1adhya rra.desh. 1 • 1 • • • • ~ • ' r: i .. . :·: I • • •

. · :: . (3) :It sha~l come int~ force on such date and in such are::.s as ;}rth{St'at~ Government m'ay, by notification, appoint and different : · ?afes : ~ay be appointed for different areas. ! ! , • I L . : ,:') i

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. ; ••·· 2'. : In ~is Act, unless the context: otherwi~e requires,..:_ Delinitions.

. . fr: ,·. :; •~.-. : :\ I •• • .i · • "1 ' .. • • •••• • • • "· ! ' . ' : i.\ :./S-: : (~) "cattle": II1e~~s · any of the animals l specified i1} the

. , , • • Schedule , . ; : i : j·

· · :: ;:: ~ i ! (bJ ff;dorpor.ation '~ means· any body corpo ate constitut;d or . ; . : '1_ 'J: j .. ii •. regi_stered vnder any enac_tment for!the time bci11g ;iri- '· " I · I . ::: ':-'·l! ! (; force· ·and includes a company, firm or other associa- , i '\· :; , ,; tion of individuals'; · , . ! . · • ,

.,:; _;:~, i! (~) "director" in .relation to a firm mean~ a partner in the. :_ . . ; : firm·: · • ·

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··,. : '.: (d) "notified order" means· an order notified in ·the official I •

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::,.. . : • . ! Gazette.· .(

· 3; ;Th~ State G~v~rn,ment may, by notification in th~ official Amendment of G;i:ie~te; adcl to or alter ;Or amend the Schedu]e and on such noti- Schedule. ', fieniion: -being issued, the ScheJulc shall be decn1cd to be amended · ac~ordipgly. : · ·

.• , . '! .

. ;- ",: :4.i' (1) If th·e State Go~ernment is of th~ opinion that it is Powers to c~n.tro . ·· necessary pr expedient so. to _do for the purpose of promo_ting the maintc_nance'.' · .

. ' pu~lic:.safety o; pub;i~ convenien~e or public1~:~alth, i~ :g:i.p_,j by a s:-ipply, ; d1.Str¹b~· nob.fie a order; prohib1~ . or regulate the keepmg, mmnta1ruµg or tlon, ~tc, m.ov·ernent -of any cattle in any'particubr place or area spe'cified I

. . h d . . I • • I .111;suc .. or er. , · , . . . . . . •. ! ' ii , ··.: _,: •· • ·; r • ! . . . .. . . ·. . . . ~. : ! . . ... :-. ;; ·(2) .Without prejucllccto the.generality of ti1,~ powers con.£:erred [ ~y-.s~b~sec~~n ,(1 ), . and :an . orde~ m£de. therelJr:i-~er may :P_l:O~~

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,! ·, l'ublica.tion and

service ·of orders.

Penalties,:

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+r~~ ~er, r~ 21 m=.t· 1976

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(b) for the in~pection ~f the tattle and rc~ulnting the • ~onstru-

. r-ctioif, 'dimension, 'ventilation, lighting,: cleaning, · drainage 'and w ater supply of dairies and C:attle sheds, : . inl the occupation of persons following tl:\e :trade of d • "lk¹11 · . . . ' -: airy men or ml re er; : . . . . ; . : I

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(c) for establishment or Jonstruction of Gwal~ . c'

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@· _,., !5. ;,1359 .. : _~ • ; i : :~:tt)~- +r~ u~m, fc;"r\icf; 27 m~ '1976

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: ::if :[ifi':f' s'.': ·\ i,ny ;icrso_ri' ,vb; attempts to contravc~e·; or abets\ a ~~~~nie~t. ! ~- ·

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I• ·: j:· t~·d~t?i;~~tion of, a;-iy order m:.-de·undcr section 4 s~all be decn\cd · · :> :\~\'.1 ~;y¢: lc~nt~avened tl 7 at:; order. . . . .\ . : . ·;::;: .. :Ir;;/2· );:_irJ(T). l~ th~ l1erson· ~o~travcning :rn orutl' !11[H.k un~1cr-0_1Icn~c~. : nlld , · ·· · , , . · l ' l . . • th corporat10ns. ' ;_ section 4: iis a · corporntion, every person, w 10, ;i,t t 1c time· . e

. _contravintiori was committ~d, was in charge of, and was r~spons1~le .. f ·tc{ 'the corpor~tion for tbe condtict .of the business of the corpora~on . . ' 11 11s. ·wen: a~ the ' corporation; :shall be dce'(Iled td. b~ guilty of the : ,··-. t ·: ·:

'cohtraveh:tion:· and. shall •.be; liable• to be procee~cd· against 1 ~d I

. . .. 'p~nis~e.d: acqirdingiy : . , j ; . Y ·. ! · ' 'l\ ~ ~ ' "l ',Y. i . I ' . . . ' : . . . . ' I . . . 'i . . ! · : ; I •• ~('.\~.:erivided/trr~t . no~i~g; : coritain.ed in this_~: ib-section),hall . i^i•/,'. : : , te"ndet,:~n;r su_c~·-.person. liabl~ to. ~ny pun~hrnent~ ·, he pro~

. 'r' ·. II ·the 'c?11tr,ave~_t10~\1~o?!c ,plac_~·w1tho~1t hts kn~~} ge -9~Jij·wrr~ ;:,.l,:\'\!W:::1 :

c: exerc1s~d1 all:\d,ue'., d1)1gence ,to prrvcnt such,·cw ravent11·~-d~-1 · :· : ,:-t,t !. · t · , , i : {;\. ;/; ): t,w;,~;\~ndinJi . .,;y~i~g . contained · i; 1 it, b-sectiJ h )• ' : ',, ',,,, l, ,:;;' r· : -~-1 , ;, ··. where an loffei"ice under this Act has been ·comrruttN by a corpora- ' ·::~.-~_.i_·: l,. : ;< ',ti9n i and :it is 'proved that the. offence has beeri lc?mmitted with

• 1, · :.the consent or connivance of, or. is attributable to: any neglect on , . . :l ! 1_· •.. ·.:the P.ai:t ~f, -· ·any director, manager, secretary ori other officer of the corpdratioji such director, manager, secretary lor other o~cer

. . s];iall ,atso: be deemed tci be guilty of that offence aii.d shall be liable · to be: : proceeded . against and punished accoi:tlingly. I l .

. .lQ.f ly):No Court shall tak.e cognizance jof any· offence ~~~:~~ : punishable under thi~ Act, except on a report in :writing of the

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!· .. facts; con~tituting such offence made by · such oijiter as may: be

. ' . I • I • authorised by the State Governmen t.

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. (2) Tl~e State Gove1:nment ~r sucli officer as·~ay be authoris-

ed _may,] either before or after the institution of any proceedings . ·_ '. for ari.y' off ente punishable uncler this Act, accept from any person : · charged with;-such offence by way of composition of the· offenee

a: surri ; ci~ money not exc;eding one thousand rupees, .and. direct : .. ~e re}ea~e of ~attlc, vcl11cle _ot vessel, which has been seized as

. liable ; to

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fore,fe1tt1re under this .-Act, on p aymenf of- such further sui:n o(moncy ~s _he may deem: fit not exceeding the value thereof

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. ' . ·. estimated. by him. · ' · '. .. '. -I

. . . (3) :On payment · _of the composition money and additioi1al · _sum.: of: Il/-on~y! as pro','.ided under sub-section. (2)~ to such officer,

. · ~he pe~so;n, 1f in c_ust?dy, shall. ~e set at liberty an_~ ,if any pr?c~ed-

••· mg~ h;tv~ been 1~~tttuted aga111st such- person 1p.: any cnmfnal .·- cour~,, FP-.~ con:ipos~t1on shall be deemed to .amount to an acqutttal '. aµdTnirrea$e shall ~ny; ~ rt~_er p~os;~edings ·b~. £~~_en ~gairnst:~u~l1 ._ peti_o~\p_I; cat~le ,vehicle-or vcssehn respect of t~

. , · ( 4) 'f'he, · officer _corripoundiqg any• offencJ:i may· order \ the cancelfat~on ~f ?t:-r licence or permit granted u#der this ~~t to

. the ofte1tder; •, pr, ,I,f not· ~i:npowercd to do so, mp.y approap~.i an ·

officer so: empowered, for the cai1cel1ation .of such licence or pe1\11it. · ., : .;

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i- .;· . :;1360 ,rS!(JR,r 1J~'lof, fs,fi,;lz7 ~I 1976 •- Ci

t ~ ; =j.~;~;;~~=;,=w=_=_=~=,=_==11~.=. A~- ~cy~-.~M~.=a~g=~;tr~a~fu~o=f~.;~~~~fi=rn=t=~~u~.=i~p=~=i=aU==y~~~~;~ ;i-,, : 'V .. ' ⁰ence .rumman y. f&I' th ...: ·b ·~ ! t t · 1 · th - ff . ' ' · ; 'fi· d •. · ·• _ _ .. ". · ··- • e L1ffie e~g o ry m a summary -. way e o ence~ spec1 _ e · ~ ~· __ ; i,_,.:;_:: ___ ;'. __ :. _·:^{: .·}: . . ·\ . . , 1 1°97su3b(~Nsecti2pnif(17 of)section 260 ofli~he _Co~e of Crbimfoalbfr9cedure,^. :· . i o. o 1974 ··.may, on app cation :m ~is ehalf ,eing made i by the prosecution, try in accord,ance with the provisions contained

· Jui: i in .sections 262 , to 265 of ·the iaid Code a~y offence p~nishable

.;!: - under.this :AC:~- I · i : i. · .·

;~~~:tion t;;0 12.' ,. (l) ,N,o.suit, prosecutidn or oth-er le~al proceekJ.ig .shall

. under Act. . ... lie_·against ,.anY,:p.erson.~or anythf:g which is in .gooc! 'fai~ 1one .'or

. .. . I mt~nded tr be ; -~one m pursulnce of :.iY I order . midt -~n~er .·

. ,· : ; section 4. ; . . , 1 · . · • , j: ·

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. , • • , _ ; : · ; · (2) Np s~it or ~ther leg~ prnceedin~s bhall lie •tairist the

1 State Go-vernme/ltfor any dama e causeµ or likely to be q&;'us~d ~y i anything :Which,¹-is :in good faith done or int~nded to -b~ .\done ; ··in

. . :1-i.¹pursu~~c_e l~of ,fap.Y, order made l u,nder _section 4. _ : . ; t . . :

._}~-f . T • · Po'"" ;;, make 13. · (1) ~he State Goveri;ment, ,;, ay, '. by n~tificlti~ii, a~d J\\ } • · i{(' f,\:~I~~ -: subje~t , .tcLthei <;:cindition of prfvious p11~1ic

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ation, -~aki 7 ;u;les for f~tf~'/ > ' . ,,;: '"7z~\t' :r~p:::eu:d:t~::~Ction \1) sh~! bl !l~d 1n.

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n_._.·,::.'.·;•·:;.:_':~;-:.,'. . the Table (of t~e: Legislative t sembl~. j I . : ; I f!r:

//} Schedule : j :!.j: ::

( . · · . 1. ·nulls. · i ; ;: '. . ·

1 ·• .·. ·. 2 .. Bullocks. . :! . ·' .

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~ :· i-1.. 7 · GoD.ts .. t\<;_ ,.,. iL - .. , i a:. Sheep'. . •. 1·^.; ,.

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