Madhya Pradesh act 029 of 2006 : The Madhya Pradesh Krishik Pashu Paripakshan Sanshodhan Adhiniyam 2006

Department

Animal Husbandry Department

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"nj" L':--. ; -.-l ! anything contained in any.;other law for the time bbing in frlrce or i oi cllslo,m. 1o the'ipntrary;'po person shall slaughtef oicause 'to be rq Madhya Pradesh Krishik Pashu patirakshan Ailliiniyam', 1959. ;sent first puhlished in the ,p{adhya .piadesh

Legislafure Year

I. : ''. : .r:';::..j'1."".'.'.i; :

tfre,Madhya Itadesh

Plirakshai 1'.,...i:' 1':'].,:..r -.,' : "ii.:''r..'"':i ,.: .,-.--.-- '1 ):-:-:----'n':i-1.'. on

-such

dirte as the St'aie Government may,

th.e Madlrya; Pradesh Krishik Pashu.:Parirakshan eai-riniyam,t. 1959 , Principal AiQ,

I iub-section shall be:substitutld, in"meti :-^.'.--.:. -.:..: j...:. . .l, -'' t. .'t' ,i9{ o1gffep or cause-to be offered for slaughtei any agricultural'cattle.^' cattle^ac-ertificate inlwriting; issired^.

the area in wniciiittre caltle i! tolUe'staughterefl, , : ...:.._.. ......,-j:j ".."'.,1, -... :. ,i.,.' .. ,:^i,,,'..ti':.,,',:i-,r':,i' ::' 1'',"r:':-'.i.'.' :'..-'''''i r',

s,'bracket and teiter'iclause ({) ofl'shall be

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sr"S*tti-zli)1i' ,, ., ,' ' i ' I :ii

ii '. I : ,

'. ._ :,

r buffalo- i^.

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; ; i uPd?r section 3,^cfthe M.p.Agr:icr-ri.ir-rrar cah.il-e p,:userv*Jion

"t'.,.1'?',(oo',¹⁸of 'rs59) a-i-L the ','eberinary Asslstarrr! surrgeons]a*o .'ete11narn,o:utstant surhg.n/ ireterr'-no"r:*lrp"rrisci,s (Twc 1rear" !o,r"=" , r]', livTstoch:supervisorg (tv,ro yea:cs

"o-,.*"u) a.re acpcintecl as v*-Jer:iir"

officers for,tt^,e resrrectiE rocal areas for the 'or,"oo=" of thi" aja. !r l,ne

El:r.? nn,i *^"1L r ri,rv .r- *0r_if Secretarrr to Gr:vernrnent

l4adh!.a F

de sh. I'

na.Ty Sr.rperv:i.

I Agriculturl (vety' r..'epartment for infornation'with refero:nce to nlr'" *"ro 6ated

January'196o, sd/: N1C,KAU-qllASH D-i.rectcr of \ieterina.ry,&A. .. .: y-ad:hye. ?radejr,h t-lr 5€IYl-Ce f

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oRDER . : 'i: .' illl.' . i i,,t In supersesslon or tli:is office. order memol lt'.,, -=,ggAfi v'1 .r". ' i ;,1 t l.ij;:'. .t. . . .,,; ! : . ted 4th Feb, 1960 Unde:r pbctioq 3 of thej lreghya er*ii!"n

: : , i llit .l Cattl-e preservatibn Act:. 1959 (tb, 13 of 1gtil aff ittrbi rr'br- : ._. t_.,-fi: _iI. .: :

hnt Surgeons.(Eeterinar.y craduates cnly) Bnct Vet"ri.l["$ ix-

r-<^'(trro+ani non. rt,aA,,a*nl^ .,^i.r\ o-^ '. ^-:; ^.u^, ^'r-otr^*l^*!r,,:'^.1- '(VeterLnaTy Graduates .Oniy) are appoinbect ? s8-'/eiierinail. -: - i ,, : ! ,,, ' , .lii;i: ilirEspectjve loca1 are"p.,to.I'the purpgse of ,t+io O"i,:ii,,i . i . ,':l,i'i'l'i'rii

rli,li:li'il"i195-4, /82/ywrt*ing/sul77-r/E Bhop.al .nar.s6 i, i*p:;;af if gZa. i

si:ij . i'' ii.,i'::,iiit

Drrectar of . it=ii;. I

' , . Mit1h.lrep,r?ir:h!

i Vetei^fnary Serltice r rUrru, onil1o{,r|il" j

SoFrA.F.'.. i ".,, . o ,o:. ; ; o .'. -., I i !t(,Af:1.).1 i.i l:i, i :o,.. . i i.: ii." .,(,41j.)' I ii!' i iii:i,i !.+^-;';.6.i- .j

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Dlrecte.r of fit,erinary *ie.r-;^ices -{L.tsto, rllt*4

sd/-

4.,

Depa this j...::.i,iil Princi'paI v"F. f,'Traini.ng centru' siil"rpr"i/Mahasamjr;a", I . .i.::r.i: i prinaipal Beterin**y|couage }lhowi .rcuaipur.', I i :ii,; i., - i^.o*.p*4 se.utsr. -Lrrqry r rrorrag ti / Jab f ur. ,t .. i l i i r ... : .:" '' : .' ' i i!i:. i Collectors.Distt... . t::,.: . .'. . .(aU) . i, i ,';,i'. i TL^ i<^^r^:rar- ! i ". i ll' :ii,The -isecqetary to colqf.npent of, lX,adfrya,graOesU a::iii4: r.. 1 .:i". ment.Bhopal fbr information qnd ne'ces,saryr ac-tion l,itr,;ie fflce memo I\b. fr94/Vety-Revra. clated4-Z-196,O. I ii

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Dipector of ,;Ve!y l{adhya -Prade l::'"''

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li rl Act, ttib follorwing Sec,tioDl sha,lfl be , i

(bJ t, clause (b), for the words .,coivrs o,r , i i i ana rorlii" ionas .,cn.,o ^r ^^r--^- cllves o.f-cows" occurring. twice i I #lfliih1rtlj:d,;:'xJ,":: :?'""T#'T#';,TTI#H; i I :i;fr, car,r or ,n*p,ci,, ilii:.";,jffi[:, 111,I1i.1i;:,"#ir.H ?;

t Section 17 of the princfimt Act,

the'words .teligiorrs,, shall be srdfi, e*

tqt c?Frt{ril--t

"6C. The Sltate GovernmBnt may issue special peqmits for tranqport ffi specialexponr of qo,w, :.tf "d "]il'"1*l'oirioobuffalo, b,.lJ, or b,uitoet t I "

is of the opiaion trrat;; -ti; i* it. purrt" interest to do so..,.

In Sectio,n 7 o,f the prircipal A,ct,_.

Amendr

(a) for the marginal *_Ttr,^thefo,oudng marginai heading sh,all bb ; substituted, namrely:_

,"Prohj,bition- o,f prurchase, sale otr anrv, othte_ i car,r or coi,

"uu oi,1._r"trt,ro;ii':: ffirHf,,or di,qposar or co,w,

I _ ____^v, "* u

, (b) for the words ..cows,- calyes of ccr$rs or SI".* -rf she.buflaloes,,, thb i ;J'*'#,"#J.* " 'o*,-""r "i" '#mu"r", u"ril,. #rlHli, uhu, 8.; In sub-sectioq (3) of Section 9 of the principal Act,*

(a) in clause (a), for the-w-ords,.cows otr

"ul*,,{corws,,_the wotrds..cow. i calt d go*, calf of tr,e-uonJq-uilfi'tuUo.t,, hall be *Luii,u,.a,

Section

Section II

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tiUe, [Received the assenr of th.: gyer\9r on.tu1 rztn] Septempq n, ,irr:r; uo*ttusr pubrished in t$e "Madh,va nacestr c**rr-d;iil'ilary),: j idared the20thrSep,tembief.tSSt.l'-----: : ,i. ,, iiil:l!; i An Act further *

,r"rlro

the Fracrhya Frarlesh Krishik pashu *rri"*nL"Atlhiuiyam, 19s9. i , i I il,l ;i

enacted uy :ll M1g* pradesbi Legistature in th,e Frirtylrl.#a vdu,

, l. Thjs Act may be cal,IeiI thb MadhVa pradesh Krishik p*to da#utrtan(Sanshodh'an) Adhini.y.arx, ,t%lr, , --l*- i ii,t I

r _ .2. For sub.sectionr !11-"^f g.*i:n 4 of tto Madh1," pra6esn *k# l*rl_ Parira*shhn Adhinivaml, rs5s (N",-iS

"irP., (hereinafter r6feriecrr toidi tfiePrincipal 'a ct), the f"'x'.iri*g *il;;;;'rh'rJfl, be m:bbtituted, namely i- i,i i

"(l) Notwithstaa$s *r*rr* coartained io *rl*rr., ,r#,.ri ,liinl"

$ls;lol!1T,*'*,"li :L:+; :' "F,*';;'iill'Ls,,*; no i

--- -- --L .rr^ I I , I , ,

fEe lrlaOgya.:pnf , :'ii i

I o**r' , i

person sha, starighter oL cause ;; ;; il;#;.r; ;i;uTi:ffiJ:.tobeofferecl,,ifor'slzuglr.ter_ , ----i . t ,l irit i_ __:4v\rrrrqor@qtsltltrl,_ i , I I i 'i;. \ -- i I i :iⁱ(a) cow, calf or

"g.; *ff of Sie-buffalo; UulX^orbultoct;i5r6 i 'i ii i ftrrirr zo fqaF{r I ss

i ;MADHYA pRADESHiAc"x

;

No.21' oElgl : : ;ll:i

(b) any other agricultural cattle unless-h'e has obtained in Lrpuru irsuch cattre { gentificale in wriiti,g issuqd b5r the competeht ,arlttrri- Hil,1"'*'1',1',:;U*:1,'h;;fr 'dI;;ttilt'"*";f; i'ltT

iii'i3. fn Ssction 6 of fh9 principal Act. for,thc wOr$

lsniouft*_I rcattfi ottr,er thhn cow or "rl.r-"1 ""F;;;;;o;.,cow, calf .of cow, caff of ,sh,e.btuffalo, buli or bullock', shall be subs'ti"t.;:" r r : I 4' rn Section 6-,{ of the principal Act,. for Jh1 words

.,cow dr ca* of ;:-,;ffiJ$:$

..cow, *Jr or

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Madhya Pradesh act 029 of 2006 : The Madhya Pradesh Krishik Pashu Paripakshan Sanshodhan Adhiniyam 2006

SECTIONS