[ 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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Animal' Preser vaiton .
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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
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" 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 .
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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$e to the Government. to: 5 14. (1) The ~ove&nt. es. rules for carryjag out tho purp I (a) the proceduret to be followed by the competent -:-I - authority in the e'xcrcise of i t s functions under this A'& ;
(6) the form of tlia application under se and tlie particulxn which that form shall contair. ;
id, the for ln of, a d the fees payable for, theacer1i- L
. ' 80at 0 td be grarited u n b r s&t ion 4 ; (4 the plaws in, which
ad in pursuance of this Act ; ,
has to be, or m y + ,
6- - " >. ' Y I - - iy;if.41143r, . I:,: (3) All rules made and a.tl notifications pu .w. . '. . .. - under this Act, shall as soon as possible aft
- _I are 'made or published, he nlaced on the table of Houses of th: Legislature and sfsall b,: subject -2 rrzodifications by way u f a111endmen.t or repeal as the
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, , - Legislative P sscmbly may n ~ : ~ k o within i'onrteen days on which the Mouse act uolly sits ci!hcr ill tho suiuc scssioi~ or
3 + in more than one session.
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' . ihe~e ~ o r d s WCre ~ubstituted for the * ' Madras
- - - % " d l Nadu Adaptatioit of Laws Order, 1969, as amend
. .- -. - - . - - - 'Fami! -- -- Nadu Ad4otation o l L a ~ s -- - (%con4 t$iqc~ximcot) Or&
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to
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