PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 18,2013 287
(AGHN 27, 1935 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
GOVERNMENT OF PUNJAB
No. 64-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th Day of December, 2013, is hereby published for general information:
The 18th December, 2013
2.
THE PUNJAB PROHIBITION OF COW SLAUGHTER (AMENDMENT) ACT, 2013 (Punjab Act No. 53 of 2013)
further to amend the Punjab Prohibition of Cow Slaughter Act, 1955.
BE it enacted by the Legislature of the State of Punjab in the Sixty
fourth Year of the Republic of India as follows:
3.
AN
1. (1) This Act may be called the Punjab Prohibition of Cow SIlaughter sShort title and
(Amendment) Act, 2013.
ACT
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
"(ccc)
In the Punjab Prohibition of Cow Slaughter Act, 1955 (hereinafter referred to as the principal Act), in section 2, after clause (cc), the following clause shall be inserted, namely:
"Laboratory" means a Laboratory already established for Northern Region i.e. the Regional Diseases Diagnostic Laboratory (RDDL), Jalandhar;".
commencement.
In the principal Act, after section 5, the following section shall be inserted, Insertion of new
namely:
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
389/12-2013/Pb. Govt. Press, S.A.S. Nagar
Amendment in Section 2 of Punjab Act 15 of 1956.
"5-A Wherever any dispute arises as to whether the particular meat or of 19s6 Testing of meat body part is that of the cow or not, then sample of such or body part. meat or body part shall be sent to the Laboratory for
testing. The result of the Laboratory shall be treated as final and binding for all
section S-A in
Punjab Act 15
intents and purposes of this Act.".
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 18,2013 287
(AGHN 27,1935 SAKA)
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 18th December, 2013
No. 64-Leg./2013.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 4th Day of
December, 2013, is hereby published for general information:-
THE PUNJAB PROHIBITION OF COW SLAUGHTER
(AMENDMENT) ACT, 2013
(Punjab Act No. 53 of 2013)
AN
ACT
further to amend the Punjab Prohibition of Cow Slaughter Act, 1955.
BE it enacted by the Legislature of the State of Punjab in the Sixty-
fourth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Prohibition of Cow Slaughter
(Amendment) Act, 2013.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. Inthe Punjab Prohibition of Cow Slaughter Act, 1955 (hereinafter referred
to as the principal Act), in section 2, after clause (cc), the following clause
shall be inserted, namely:-
"(ccc) "Laboratory" means a Laboratory already established for
Northern Region i.e. the Regional Diseases Diagnostic
Laboratory (RDDL), Jalandhar;".
3. Inthe principal Act, after section 5, the following section shall be inserted,
namely:-
"S.A Wherever any dispute arises as to whether the particular meat or
Testing of meat body part is that of the cow or not, then sample of such
or body part. meat or body part shall be sent to the Laboratory for
testing. The result of the Laboratory shall be treated as final and binding for all
intents and purposes of this Act.".
H.P.S. MAHAL, Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
389/12-2013/Pb. Govt. Press, S.A.S. Nagar
Short title and
commencement.
Amendment in
section 2 of
Punjab Act 15
of 1956.
Insertion of new
section 5-A in
Punjab Act 15
of 1956.