DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Animal Preservation Act, 1958
Act 10 of 1958
Keyword(s):
Animal, Preservation of Animal, Slaughter
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[ l b k i i : tk Act X
'[TAMIL NADU] ACT No. X OF 39532. . ' I
[Received t l~e assen& of the Governor on the 28th April 1 958, first prrblished in the Fort St. George Gazette on the 7th May 1958 (Vnisakha 17, 1880.)]
An Act to provide for the preservation of rzrtain animals by repllating the s!r ughter thereof.
. WH~REAS it is expedient to provide for the prcservatios
of certain animals by regulating the slaughter thereof ; .'; BE it enacted in the Ninth Year of the Republic of India
as follows :--
Short title, ex- 1. (1) This Act may be called the '[Tamil Nadu] Animal
Preservation Act, 1958.
(2) It extends to the whole of the S[State of Tamil
Nadu]. n such 4d.a3e: as the notificatio~, appoint.
this Act, unless the context otherwise requires-
"animal" means a bull, bullock, cow, calf, o or she-buffalo or buffalo calf ;
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"--- . - - + _ ' - -- I--. j . , '
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Animal' Preser vaiton .
. ,
person in occupiiion of an$ su& rompc\ent ' authority or the
mess to the paemisems ntay be n
se and shall answer tb the
ef any question put to
uthority os by the .authorized person : . d that no persod shall be compelle question or give c vid
-- .I 4 . r i , *bi .
I . = b> 1, '**
, * ;::q$$ . , ,. ",-h:A. -+
" i ()ever poisons, maims o r readers useless Penalties. . < ., ,& !:;$ with intent to make, o r knowing that .hezis ' . - , - rt... +$ nirnal fit for slaughtei uadeI: +:* r ., . - --.& ,. rr,->g
4 . shall'be punished with imprison-' y2 :* A$$
extend to three years or with fine (. 3% . .<$ * ' .. ' , qs housaild rupecs or with b&. - i-I ' ' . 5% , - .; ,a; .; -*'. 4f
(2)' Wl~oever contr;~vencs any otl1ctcl. provision of this , . sm
~ c t ' or of any rule lnade thereunder shall be punished with . 9 - , ' 2
- il~pri~oument for a term which may extend to six months . ,
r - or with fine which iliay extend to one thousand rupees or . : - . , 4 .
.
9. Whoever abcts any offencc punishable under this ~ b e ~ r n c n ~ ~ - , Act or attempts to commit any such offence shall be ancl punished with the punishment provided i:l this Act for such aucmpts*
10. The competent autliosity and cvery authorized certain' pcrsons to person while exercising any power or perrorming any duty be
under this-Act, shall be deemed to be a public servant within the' meaning of section 21 ~f the Indian P e ~ d Code (Central Act XLV of 1860).
1 1, No suit, prosecution or other 1zga.l proceedings PlOtec'ion - of action . shall lie against any person for anything which is in good t*ken la ,
faith done or intended to be done under this Act or the good faith.
tales made thereunder.
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, by lgeneral' or special order Exemptions; ns and conditions as they may
rder, direct that the provisions . to the slaughter 01 ally animal , research or tcaebiag purposes ring caused by jl1ju TY 'or disease, , , ' granted shall be siil)ject t&;the
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A.aimals asd 'Birds
mil Nadu] Aot XXXCI G o v m e p t : Lt:gmy, by lio t exercisable bg, tbem by or
I ust nlaces a-pid 'uudor su ified in the notifimti subordina$e to the Government. to: 5 14. (1) The ~ove&nt. es. rules for carryjag out tho purp I (a) the proceduret to be followed by the competent -:-I - authority in the e'xcrcise of i t s functions under this A'& ;
(6) the form of tlia application under se and tlie particulxn which that form shall contair. ;
id, the for ln of, a d the fees payable for, theacer1i- L
. ' 80at 0 td be grarited u n b r s&t ion 4 ; (4 the plaws in, which
ad in pursuance of this Act ; ,
has to be, or m y + ,
6- - " >. ' Y I - - iy;if.41143r, . I:,: (3) All rules made and a.tl notifications pu .w. . '. . .. - under this Act, shall as soon as possible aft
- _I are 'made or published, he nlaced on the table of Houses of th: Legislature and sfsall b,: subject -2 rrzodifications by way u f a111endmen.t or repeal as the
,
, , - Legislative P sscmbly may n ~ : ~ k o within i'onrteen days on which the Mouse act uolly sits ci!hcr ill tho suiuc scssioi~ or
3 + in more than one session.
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r I 1 r'
' - , . ! *.lr
--.-.,r- -----.------- '
' . ihe~e ~ o r d s WCre ~ubstituted for the * ' Madras
- - - % " d l Nadu Adaptatioit of Laws Order, 1969, as amend
. .- -. - - . - - - 'Fami! -- -- Nadu Ad4otation o l L a ~ s -- - (%con4 t$iqc~ximcot) Or&
< .
to
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