PUNJAB GOVT GAZ. (EXTRA.), NOV. 21, 2011 93
(KRTK 30, 1933 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 21 st November, 2011
No. 44-Leg./2011.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 1l th November, 2011, is hereby published for general information :
THE PUNJAB PROHIBITION OF COW SLAUGHTER (AMENDMENT)
ACT, 2011
(Punjab Act No. 31 of 2011l) (i)
AN
ACT
firther to amend the Punjab Prohibition of Cow Slaughter Act, 1955. BE it enacted by the Legislature of the State of Punjab in the Sixty-second Year of the Republic of India, as follows
1. (4) This Act may be called the Punjab Prohibition of Cow Slaughter Short title and (Amendment) Act, 2011.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Prohibition of Cow Slaughter Act, 1955, in Amendment of section 8,
for sub-section (1), the following sub-section shall be substituted, namely :
commencement
") Whoever contravenes or attempts to contravene or abets the contravention of the provisions of section 4-B shall be punished with rigorous imprisonment for a term, which may extend to two years or with fine which may extend to one thousand rupees or with both.
section 8 of
Punjab Act 15
of 1956.
PUNJAB GOVT GAZ. (EXTRA.), NOV. 21, 2011 93
(KRTK 30, 1933 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
Notif cati The 21st November, 201 No. 4 -Leg./2011.—The fol owing Act of the Legislature of t he State of
Punjab received the assent of the Governor of Punjab on the 11th November,
2011, is hereby published for general information :—
THE PUNJAB PROHIBITION OF C S UGHTER
( ENDMENT)
ACT, 201
( unjab Act No. 31 of 2011)
AN
further to e d nj rohibition of Cow Slaught er Act, 1955.
Br it t h egislature of the State of Punjab in the
Sixty-second Year o h publi In i , a follows :(—
1. (1) T A m b c ed the Punjab Prohibi tion of Cow Slaughter Short title and (Amendment) Act, 2011.
com enc ent
(2) It shall com into force on and w h eff ect from the date of its
publication in the Official Gazett
2. In the Pun ab Pro io of Cow Slau ghter Act, 1955, in Amendment of section 8 of
section 8,—
Punjab Act 15
of 1956
(i) for sub-section (1), the following sub- section shall be substituted,
namely :—
"(]) W ver contravenes or attempts to contra vene or abets the
co a of the provisions of section 4-B s hall be
1
(ii) (iii)
PUNJAB GOVT GAZ. (EXTRA.), NOV. 21, 2011
(KRTK 30, 1933 SAKA)
94
(1-A) Whoever contravenes or attempts to contravene or abets the contravention of the provisions of section 3, section 4-A or section5shall be punished with rigorous imprisonment for a term which may extend to ten years or with fine which may extend to ten thousand rupees or with both."; in sub-section (2), for the words *shall be guilty of an offence punishable", the words "shall be punished" shall be substituted; and in sub-section (3). for the words, brackets and figures "sub-section (1)", the words, brackets, letter and figures "sub-section (l) or sub-section (1-4)" shall be substituted.
GOBINDER SINGH,
Secretary to Government of Punjab. Department of Legal and Legislative A ffairs.
PU GAZ. (EXTRA.), NOV. 21.2011 94
K , A)
(iii) (1-4) hoever nt enes attempts contravene abets the contravention t r visi ns t , t A
section 5 shall be punished with rigorous imprisonment for erm hi a year it n hi
a h d s i t "
sub-section (2), for the words "shall be guilty of an offence punishable", th or s " al ni ed" al bstituted:
i sub-secti n ), ords, brackets figures "sub-section )". ords, r ckets, r g s " -secti n (1) or
sub-secti n 7 )" al bstit ted.
ND R N
Secretary to Government of Punjab. Department of Legal and Legislative Affairs.
2