PUNJAB GOVT. GAZ. (EXTRA), MARCH 27, 2024
(CHTR 7, 1946 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, WEDNESDAY, MARCH 27, 2024
(CHAITRA 7, 1946 SAKA)
( xxvi-A )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Prevention of Cruelty to Animals (Punjab Amendment) Act, 2019. (Punjab Act No. 6 of 2024)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil .. 21-23
1
21
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 27th March, 2024
No. 6-Leg./2024.- The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 27th day of February, 2024, is hereby published for general information:-
THE PREVENTION OF CRUELTY TO ANIMALS (PUNJAB
AMENDMENT) ACT, 2019
(Punjab Act No. 6 of 2024)
AN
ACT
further to amend the Prevention of Cruelty to Animals Act, 1960, in its application to the State of Punjab, so as to preserve the unique cultural heritage and sporting significance of the traditional Kila Raipur Rural Sports event and fair.
BE it enacted by the Legislature of the State of Punjab in the Seventieth Year of the Republic of India as follows:-
1. (1) This Act may be called the Prevention of Cruelty to Animals (Punjab Amendment) Act, 2019.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Prevention of Cruelty to Animals Act, 1960 (hereinafter referred to as the principal Act), in its application to the State of Punjab, in section 2, after clause (d), the following clause shall be inserted, namely:-
"(dd) "Kila Raipur Rural Sports Event" means a traditional rural sporting event and fair which takes place at Kila Raipur (Ludhiana), towards promoting the spirit of games and sports, and enriching the cultural heritage and tradition of the State of Punjab, which is also a great source of customary entertainment, especially for rural Punjab, on such days, as may be notified by the State Government;". Short title and
commence-
ment.
Amendment in
section 2 of
Central Act 59
of 1960.
22
3. In the principal Act, in section 3, the existing provision shall be numbered as sub-section (1) and after the said sub-section, the following sub-section shall be added, namely:-
"(2) Notwithstanding anything contained in sub-section (1), conduct of bullock-cart racing at the Kila Raipur Rural Sports Event, shall be permitted, subject to such rules, as may be made by the State Government.".
4. In the principal Act, in section 11, in sub-section (3), in clause (e), for the sign ".", the sing and word "; or" shall be substituted and thereafter, the following clause shall be added, namely:-
"(f) the conduct of bullock-cart racing at the Kila Raipur Rural Sports Event, with a view to preserve the unique cultural heritage and sporting significance of the Kila Raipur Rural Sports Event.".
5. In the principal Act, in section 22, in clause (ii), for the sign ".", the sign ":" shall be substituted and thereafter, the following proviso shall be added, namely:-
"Provided that nothing contained in this section shall apply to the conduct of bullock-cart racing at the Kila Raipur Rural Sports Event."
6. In the principal Act, in section 27, in clause (b), for the sign ".", the sign and word "; or" shall be substituted and thereafter, the following clause shall be added, namely:-
"(c) the conduct of bullock-cart racing at the Kila Raipur Rural Sports Event with a view to preserve the unique cultural heritage and sporting significance of the Kila Raipur Rural Sports Event.".
7. In the principal Act, after section 28, the following section shall be inserted, namely:-
"28-A. Nothing contained in this Act shall apply to bullock-cart racing conducted at the Kila Raipur Rural Sports Event, with a view to preserve the unique cultural heritage and sporting significance of the Kila Raipur Rural Sports Event, and such conduct of bullock-cart racing shall not be an offence under this Act.". Amendment
in section 3 of
Central Act 59
of 1960.
Saving in respect
of bullock-cart
racing at the
Kila Raipur
Rural Sports
Event.
Amendment
in section 11
of Central Act
59 of 1960.
Amendment
in section 22
of Central Act
59 of 1960.
Amendment
in section 27
of Central Act
59 of 1960.
Insertion of
section 28-A
of Central Act
59 of 1960.
23
8. In the principal Act, after section 38-A, the following section shall be inserted, namely:-
"38-B. (1) The State Government may, subject to the condition of previous publication, by notification in the Official Gazette, make rules, not inconsistent with any rules made by the Central Government, if any, for carrying into effect the provisions of sub-section (2) of section 3 of this Act.
(2) Every rule made under this section, shall be laid, as soon as may be, after it is made, before the House of the State Legislature while it is in session for a total period of ten days, which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the successive sessions as aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter, have effect only in such modified form or be of no effect, as the case may be. However, any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.".
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Power of State
Government to
make rules.
3074-A/3-2024/Pb. Govt. Press, S.A.S. Nagar Insertion of
section 38-B
of Central Act
59 of 1960.