Vol XX Aizawl, Tuesday 26.3.1991 Chaitra 5. S.E. 1913 Issue No. 57
NOTIFICATION
NO.H.12018/7/91-LJD, the 13thMarch. 1991. The following Act of the Mizoram Legislative Assembly which received the assent of the Governor published for general information. The Mizoram Act No. 5 of 1991
The Mizoram Animal (Control and Taxation) (Amendment) Act, 1991
Received the assent of the Governor of Mizoram on the 13th March, 1991.
AN
ACT
To amend the Mizoram Animal (Control and Taxation) Act, 1980. Be it enacted by the Legislative Assembly of Mizoram in the Forty Second year of Republic of India
1. (1) This Act may be called the Mizoram Animal (Control and Taxation) (Amendment) Act, 1991.
(2) It shall have the like extent of the principal Act.
(3) It shall come into force on such date as the Governor may, by notification in the Official Gazette, appoint.
2. In the Mizoram Animal (Control and Taxation) Act. 1980 (Act. No 4 of 1980) (herein after referred to as the principal Act.) in section - 2
(i) in clause (b) in between the word "includes" and the word "pigs," the
"word" shall be inserted:
Short title extent and commence-
ment
Ammendment
of Section 4.
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(ii) after clause (c) the following clause shall be inserted as follows :- "(cc)"
"Court" means a civil court or a criminal court in Mizoram.
3. In the principal Act in section 4, for clause (a), the following clause shall be substituted as follows : "(a) "Fowls and Pigs shall be kept in confinement".
4. In the principal Act. in Section 4, for clause (a), the following new section shall be inserted as follows, namely :-
29 A. (1) The owner of the animal who has been granted licence ujnder th provision of section 29 shall keep the animals in the area in the manner and conditions as may be specified in the licence and also as may be directed by Government but in no case such animals should be allowed to trespass upon the land or property of any other persons wether private of public.
(2) If, in violation of the conditions laid down in the licence due to negligence of the owner of animals, any animal enters upon land or property of any other persons causing damage or loss thereto, the owner of such animals shall be liable to pay com- pensation to the extent of the loss or damage caused to that property.
(3) Notwistinding anything contained in, and withouth prejudice tothe other provisions of, this Act if any person allows his animals to stray in any street, place of public or upon any property or land of other persons whether public or private, he shall be punishable with a minimum fine of two hundred rupees which may extend to five hundred rupees, when the same persons committed the same ofence for the sec- ond time he shall be tried by "the court and shall be punishable with fine of one thou- sand rupees with simple imprisionment for a term of fifteen days which may extend to two months.
Sd/-
K.N. Srivastava
Secretary to the Govt. of Mizoram
Law, Judicial & Parliamentary Affairs Department.
Ammendment
of Section 4.
Insertion of new
section 29 A
"Special provi- sion for keeping animals in the prohibited area and penalties for violation thereof Ex-57/91 - 2 - Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram Printed at the Mizoram Government Press, Aizawl.
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