THE MADHYA .PRADESH GOVANSH
VADH PRATISHEDH ADHINIYAM, 2OO4{ [No.6of 20041*
[Received the assent of the Governor on the 26th March, 20041 assent first published in the "Madhya Pradesh Gazette (Extra-ordinary)" dated the 2fth March,
2004.)
'[An Act to provide, in the interest of general public and to maintain communal harmony and peace, for prohibition of slaughter of cow progeny' and for preservation and conservation of cow progeny and for matters connected therewith or incidental thereto.]
Be it enacted by the Madhya Pradesh Legislature in the Fifty-fifth Year of the Republic of India as follows:-
l. short title, extent and commencement.-( I ) This Act may be called the Madhya pradesh Govansh Vadh Pratishedh Adhiniyam,2004.
(2) It extends to the whole of the State of Madhya Pradesh.
(3) It shall come into force from the date of its publication in the Madhya Pradesh Gazette.
2. Definitions.- ln this Act,. unless the context otherwise requires-
(a) "beef' means flesh of cow progen), whose slaughter is prohibited under this Act;
(b) "cow progeny" means cows, bulls, bullocks and calves of cows;
(c) "Competent Authority" means a person appointed by the State Government by notification to perform in any local area specified therein, the functions of a competent authority under this Act;
(d) "institution" means any charitable institution registered under any enactment for the time bg,i4g in force, established for the purpose of keeping, breeding and maintaining cow progeny or for the purpose of reception, protection, care, management and treatment of infirm,aged
. and diseased cow progeny; t[(e) "staughter" means killing by any method whatsoever and includes maiming or inflicting of physical injury which in the ordinary course will cause death or doing any act with the intention of causing unnatural death:
(ea) ..transport" means to carry cow progeny from one placeto another either by any vehicle or.on foot, except when such transport. is fo-r bonafide agricultural or ancillary purposes;
* published in Madhya Pradesh Rajpatra (Asadharan) dated29-03-2004 at pp. 198-198 (7). l. Subs. by M.P. Act No. 43 of 201l.
2. Subs. by M.P. Act No- 43 of 201I
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M.P. Govansh Vadh Pratishedh Adhiniyam,2004 [ S. 3-6A (eb) "transporter" means and includes the person,-
(i) who is the owner of the vehicle carrying the cow progeni or beef, ifthe cow progeny or beef has been booked under his instruction or within his knowledge;
(ii) who forthe time being in charge ofthe vehicle and his assistant, carrying the cow Progeny or beef;
(iii) who is in charge of transport company, for the time beirig, transporting the cow progeny and beef, if bookinghas been undertaken under his instruction or within his knowledge;
(iv) who is the partner of a transport firm, if the bookinghas been undertaken under his instruction or within his knowledge;] (0 "Veterinarl Officer" means a person appointed as a Veterinary Officer under Section3;
(g) ..vehicle" means any mechanically or manually driven conveyance used on land, water or air.
3. Appointment of Veterinary Officer.-The Comm issioner-cum-Director ofVeterinary Services, Madhya Pradesh, may,,by a geneiil or special order, appoint forthe purposes of this Act, any person,or class of persons, to be the Veterinary Officer for a local area specified in the order. ' ,
r[4. Prohibition of slaughter of cow p.rogeny.-No person shall slaughter or cause to be slaughtered or offeror cause to be offered for slaughter ofanycow progeny by any means.
5. Prohibition on possession and transport of beef.- No person shall have in his possession or shall transport beef of any cow progeny slaughtered in contravention of the provisions of this Act.]
2[6. Prohibition on transport of cow progeny for slaughter.-No person including transporter shall transport or offer for transportor cause to be transported any cow progeny himself or by his agent, servant or by any other person actingin his behalf within the State or outside the State for the purpose of its slaughterin contravention of the provisions of this Act or with the knowledge that it will be or is likely to be so slaughtered.
6A. Pr6ltibition of export of cow progeny and grant of permit.-( I ) No person including transporter shall export or cause to he exported any cow progeny himself or by his agent, servant or by any other person acting in his behalf fromany place of the State to any place out side the State without permit as provided in sub- section (2).
(2) The Competent Authority inay grant a permit within seven dayson presenting application in this behalf, in such manner as may be prescribed for export of cow progeny from Madhya Prgdesh for agricultural of dairy farming purposes or L Subs. by M.P. Act No. 43 of'201 l.
2. Subs. by M.P. Act No.'4? of 201l.
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M.P. Govansh Vadh Pratishedh Adhiniyam ,2004 [ S. 68_ll for participation in a cattle fair and like purposes except for the purpose of slaughter.
(3) Any person seeking permit under sub-section (2) aggrieved by u, &,te, of the compete.tAuthority may make an application within thirty days from the date of receipt of the order to the Divisional Commissioner, and the Divisional Commissioner rnay upon such application call for the examine the record of the case for the purpose of satisfzing himself as to the correctness, legality or propriety of any order and may pass such order as it may deem just and p.ope, and the order passed by the Divisional Commissioner shall be final and shall not be called in question in any civil court.
68. Prohibition of transporting cow progeny via Madhya pradesh and grant of transit permit.- No person including transporter shall transport cow progeny via Madhya Pradesh State and if any person including transporter wants to transport any cow progeny from one State to other via Madhya pradesh State, then he shall take transit permit from competent Authority in such manner as may be prescribed.l
7. Strengthening of institutions._ The State necessary steps for strengthening of institutions which activities of cow progeny.
Subs. by M.P. Act No. 43 of 20il.
Subs. by M.P. Act No. 43 of 2011.
Government shall take
are engaged in welfare
8. Levy of charges.- The person incharge of institution may revy such charges as may be prescribed, for care and maintenancp of infirm, aged and diseased cow progeny from their owners.
- t[9. Penalties.- ( I ) Whoever contravenes or aftempts.to contravene or abets the contravention of the provisions of Section 4 shall be punished with imprisonment for a tenn which shall not be less than one year but which may extend to seven years and with fine whicrr shail not be ress than five thousand rupees.
(2) Whoever contravenes or attempts to contravene or abets the contravention of the provisions of Sections 5, 6, 6,4 and 68 shall be punished with imprisor.rment for a term which shall not be less than six months but which may extend to three years and with fine rvhich shalr not be less than five thousand rupees.]
10. offences to be cognizabre and non-bairabre.- Notwithstanding any'thing contained in the code of criminal procedure, 1973 (No. 2 of 1974) all offences under this Act shail be cognizabre and non-bairabre. ^ '[11. Power of eniry, inspection, search and seizure.- ( I ) For the purpose of enforcing the provisions of this Act, the competent Authority of any person authorized bythe CompetentAuthority in writing in this behalf shallhave powerto
enter and inspect any premises within the local limits of his jLrrisdiEion, where he
has reason to believe that an offence under this Act has beer, is being or is tikery to
be committed and shall take necessary action.
(2) Every person in occupation of any such premises as is specified in sub- t.
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M.P. Govansh Vadh Pratishedh Adhiniyam,2004
Is.uA section (l) shall allow the Competent Authority or any person authorized by the Competent Authority in writing, such access to the premises as he may requird';or the aforesaid purpose, and shall answer any question put to him by the Competent Authority or the person authorized, as the case may be, to the best of his knowledge and belief.
(3) Any police officer not below the rank of Head constable or any person authorized in this behalf by Competent Authority may, with a view to securing compliance of the provisions of Sections 4, 5,6A and 68 or for satisfoing himself that the provisions of the said sections have been complied with' (a). stop, enter and search any vehicle used or intended to be used for the export ofcow progeny or beef;
(b) seize or authorize the seizure of cow progeny, in respect of which he suspects thatany provision ofSections 4,5,6,6,{ and 68 has been, is being or is about to be contravened, along with the vehicle in which such cow progeny or beefare found and thereafter take or authorize the taking of all measures necessary for securing the production of the cow progeny and vehicle so seized, in a court and for their safe custody pending the trial.
(4) The provision of Section 100 of ttre Code of Criminal Procedure,1973 (No. 2 of 1974) relating to search and seizure shall, so far as may be, apply to searches and seizures under this Section.
(5) In case of any violation of Sections 4,5,6,64' and 68, the police shall be empowered to seize the vehicle, cow progeny and beef, and the District Magistrate shall confiscate such vehicles, cow progeny and beef in such manner as may be prescribed.
llA. Appeal against order of confiscation.-( I ) Any person aggrieved by an order of confiscation under sub-section (5) of Section I I may, within thirty days of the order, or if fact of such order has not been communicated to him, within thirty days of date of knowledge of such order, prefer an appeal in writing with certified copy of order of confiscation, accompanied by such fee and payable in such manner as may be prescribed, to the Divisional Commissioner (hereinafter referred to as the Appellate Authority).
Explanation.- The time requisite for obtaining certified copy or order of confiscation shall be excluded while computing period of thirty days referred to in this sub-section.
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(2) The Appellate Authority referred to in sub-section( I ) shall, on presentation of memorandum of appeal, issue a notice fortearing of appealto thepfficereffecting seizure and to any otherperson who in the opinion of the Appellate Authority,is likely to be adversely affected by the order of confiscation, and call for the record ofthe case :
Provided that no formal.notice of appeal need be
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M.P. Govansh Vadh pratishedh Adhiniyam, 2004 [S. llB_l2A :I,-:,"*:ling seizure and any other person tik"m by the Appellate Authority.
(3) The Appellate Authority shall appeal to the District Collector. send intimation in writing of lodging of P.ogeny in such manner as may be prescribed.] l. Ins. by M.p. Act No. 43 of 201 t.
(a) The Appellate Authority may pass such orders of ,,interim,, nature forcustody or disposal (if necessary) ofthe subject matter of confiscation as may appear to be just or proper in tlre circumstances of the case.
(5) The Appellate Authority, having regard to the nature of the case orthecomplexities involved, may permit parties to the appear to be represented by theirrespective legal practitioners. f the appeal or on such date,to which the
Authority shall pursue the record and hear
on, or through any agent duly authorized
order or con nrmati on, reversar o., oa rri'.ulll'#:ii::Til;IJff
ed to pass an
Provided that before passing any finar order the Appeilate Authority may ifit is considered necessary for proper decision of appeal *uk. fr.th"r enquiry itserfor cause it to be made by the District coilector and may arso ailow parties to fireaffidavits for asserting or refuting any fact that may arisafor consideration and may allow proof of facts by affidavits.
(7) The Appellate Authority may also pass such orders of consequential nature, as it may deem necessary.
(8) Copy offinal order or oforder of consequential nature shall be sent to District collector for compliance or for passing any appropriate order in conformity with the order of Appellate Authority. 11B. Revision before Court of sessions against order of Appeilate Authority.- Any party to the appear aggrieved by finar order or by order ofconsequential nature passed by the Appeilate Autrrority, may within thimy days ofthe order sought to be impugned submit an application for revision to the Court ofSessions within the Sessions division whereof the head quafters of the Appellate Authority are situate. ' Explanation.-rn computing the period ofthirty days under this section, the time requisite for obtaining certified copy of order of Appellate Authority shall be excluded.l
12' Rehab,itation.- The State Government shar, after coming into forceof this Act, make rures for the economic rehabiritation of such person, if any, to be directly affected.
t[12A. Maintenance of seized cow progeny.-The State Government shailtake necessary action for the purpose of feeding and maintenance of seized cow
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15y effie crEfft, qFrA m ffi zn rsq ei-<'jw qtr-d-dpif d qr+ i rot gq sTfrf, + qri-srt 41, 3;rdr cfrFrFrd s{+ eic}-sTc+ EE ar+srfurif gnr H vr} fi ergr t H+rrTl
161 afre fr ST{r$ + fu f+a fr .,ri f,rts fr, qr tfr Hrts d, pqs4166 S-{sd TqFrd fr qrq, eiTfrm qrffi sTFrlq qr qRfro+ 6tr *{ sTfrf, + csr+Tt dt, qR a H.i scMd d d ffid s-,i tqr frfud t sqt sq t crFrf.d Bq rq ffi .3TFr6dt ; qfia qT ffi EFT q{qrfr + qr6a, S:Er$ 6tTr 3ft Ts+ crqr(3TFr6rur + sTrkr dr gfu 6{i, st s€)qr st scidnr qri or 3n}w crtrd 6+ + fuq ermr frrn , crtr 6H BTfdc ailtvt cTfrd +-r+ + {d, qR 3Tfrf, + sirrd EtriqT } Feq qr orzr{-.rs sr{r !ilrq d sTfrd qrFls,lt sTFdtrqf, qrq cr d H{i s.t qtrn qr ffior omEt t +rer t'+.qT sft ffi tt aq +r, fr ffi s(Td A, rgtrrqT urs+ ort + rdq, qqTsrtt d vrqq-ci qr{d a,{i + fuq fr e6r t qhTr sfo dqi } u-qa su-rr anr R w} fr et3tr t s+qrr
(7) sTfrm Hffi qrffis ssq * \+ 3iltvr fr crtrd E{ q+rn *t f+ +r err+wr+ srlr
(8) oifrTc ailkr mqr clftrnfmssq + 3TIt{r fr cfr ei-Jcrf,r + frq qr eTftf, crffi + srrtw t qw *i erq qEd qrhr crRf, 6d + fW, frdr 6eFEi d +fi qrqtr
ll-EI. sTfrd mk+lt * sTltyr * kca tTrr qrqr+q * sqeT =a1qtur.-
ffi
qr fr$ tfr q{sR, i sTfrm crffi rm qrRa f+q ,rq sifrq onirT t qr qrnsrtr+ssq b snkr t qEd A, ss 3{t{r +, ffi f6 fua sTr*c EaT srnr fka t, a-s Rr + fir{, uq +flT =n{nqrq +i Sqtq"r + fdq stTifi rEd 6l qhrn, m fun urs } frfi sTfrf, HFrfft 6r g@rsc Rrc dr
s€atur.- {q sRr t elfr{ frs fff d 6rf,rEtr fr {rrurqr 6d t, q6 HrFr qqqffi?r s.t f,Eqr qqrn + 3Ttrf, cr$rflt + etqr fr trqrFrd sFd sTFTqrH s$ + frq .3TERrd rrr ir1
12. grqiq.- {rq vrdr! w orFrfrqq t r+e fr} * qrqr( tt qfm, cR +t$ d, * m Sst reqtrt' nqrF{d d, + 3{rEfE g{qis + idq fffiq+r stfrr r[12-6. erFrr1fr.foiVr ar ffi.- {ret Irr6R, sIFrIfid'lfd{r d fueri-FrdT} s+{ s$ ts.T + rfrqq tg \fr tfr t enewm 6rffi 6tt it n r{trd fr qrqrl l.c c. orFrkqq s. 43 st 20t I Eto era:srfrar
10
M.P. Gor"ush Vadh pratishedh Adhini
'am,2004 I s. 13-18 other Iegal pioceedings shall be irrtitut"Ju!"i ---
--o-. r,vvvvv,rrSr rrr4rr u
rnsur teo agarnst any person for anything which ,s in good faith done or intended to be done under this Act or the rules made thereunder. ]1i1L:i::1:n
of proof on accused._ Where any person is prosecuted for Lr
Pruscculeo l ::::T::::::'il" provisions of this Act, the burden of proof that he had not ::::'j::-t1", :T"l*- : n er the .provision s ;i ; ; ;;,, ;ilffi "; ;'il]T ;:i:::::::::^,', ,n u position to produce the primafacie evidence ;,;;ffi ;, ;il:first instance.] l. Ins. by M.p. Act lrtcr 43 of 20fi.
14 ng powers under this Act deemed to be public
::;:ffi Authorities, Veterinary Officers and other persons Act shall be deemed to be public servants within the meaning Indian penal Code, lg60 (45 of lg60). ct._The provisions of this Act shall have
stent therewith contained in any other law
rument having effect by virtue of anv law
the p in giving "U..,,o
such provisions or give
be necessary or expedient for removingas appears to it to
I
make R y notification, the date ve effect from
(2) The Ru thi's behalf' published, be laid 'as soon as possible after they are lg. Repear
e Assembly.
Adhyadesh,2004 Pradesh Govansh Vadh Pratishedh ealed :
Provided that the repeal shall not effect._
11
erRr 13_181
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r ^ '[13-o. HqilErs{R .fig* * fu. .wa fr{ qffi, Sq sTgtrqq + sqi.qi s er++ Effi e{q{q + fu 3*ffi fuqiqrf,r t mr rR .,F#* rzt'ffi: us+ f{Geqr{qqr Hrrrr r
sFrar, t860 (r860 *, or, frT* rru
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