act 004 of 1856 : Cattle Killing Act, 1856 [Repealed]

Cattle Killing Act, 1856 [Repealed]

ACTNO. 4 OF 1856

02 August, 1856

Cattle Killing

Repealed by Act, 17 of 1862

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 8^th February 1856.)

An Act to prevent the malicious or wanton destruction of Cattle.

PREAMBLE

Whereas it is expedient to make provision for the apprehension and punishment of persons who maliciously or wantonly destroy cattle; It is enacted as follows:

Section 1. Malicious or wanton destruction of Cattle to be proceeded of cattle to be proceeded agianist under Regulation XX. 1817 as a heinous offence. Punishment

Within the territories under the Presidency of Port William in Bengal, whoever is charged with maliciously or wantonly causing the death of any cattle, the property of another, may be proceeded against in the mode prescribed in Section XXV Regulation XX. 1817 of the Bengal Code, for proceeding against persons charged with a heinous offence, and shall, on conviction before a Magistrate or other Officer exercising the powers of a Malicious or wanton destruction of cattle to be proceeded against under Regulation XX. 1817 of the Benbal code, for proceeding againest personal charged with a heinous offence, and shall, on conviction before a Magistrate, be liable to imprisonment with hard labor for any period not exceeding three years, or, at the discretion of the said Magistrate, may be committed for trial before the Sessions Judge, and, on conviction, shall be liable to imprisonment with hard labor for any period not exceeding nine years.

Section 2. Provisions of Act XVI. 1850 applicable

The provisions of Act XVI of 1850 shall be applicable to persons convicted of offences under this Act.