Chhattisgarh act 021 of 1976 : The Chhattisgarh Pashu (Niyantran) Adhiniyam, 1976.

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; -,,,r'iii., ' MADHYAIRADI|SII r\C',I' l, :

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.,'.^:i. ;; i ' No: 2L or 1926. ; 'rttl',. i : i

" ''',i THb IvrADHya PRADESI{ p.A.sHU (NITANTRAN) ' : :I ADHINIYAM, 1976) i .1r,.;,'; :,'r : i, , {itteiCivcd. the'assent of the",Governor.on the gtir \{argh; 1970; assent firsr r ' .': pgbliih-ed-in thc ''M-adhya Praclesh. Gazctte" (Eitraordinary), dated : ,h: 27th March, 1976.1 i

,

,Ani.Ait io p.rovide in the interests of the genei:al Pulriic fqr tlie I .. . niaintenance and nrovement of cattle. i I

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,^.' ni it enicted by the Madhya Praclesh illegislature iri^thc

. Twentys'cventh Ycar of the Rcpublic of Jndia aslfollou,s :-

i ''tl

r i 1j :(1) r'I'his Act may bc callccl the i\{adhya I'raclcsh I':tslnr ' (Niyantran)'Adhiniyam,' 1976. i '. ,: : t

,,:i:'

'⁽²⁾ It exterpds to the whole of^the State of }{adhya Praclesh. it iii

' :i (3) ilt shall come intoforce onsuch clate and in such arer.s as ;Jithe'Statb Government may, by uotification, appoint dnd different ' dates iuiay be appointed for clifferent dreas. i :

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, ' .2'. iIo tl',is Act, unless the context,otherwise requires,-. i-. ;.t.. . atr ... '.',"::: : I : i , i.i"';,",,(;) "iattle", means any of the animals i specificd in the

. j ', ,, ' Schedule; L: '" ;: l : l -il ! I '.:,1';I i (6) "corporation'1 .means an1,Ie4, corpoLateconstitutecl or i :, I, ! ii registered under any enac.tmbntforlthe time bcirigiin- '.r' :,r:i i I iiforce'hnd inclildes:a comfany, firrir oi othcr associa- , i i' i i , tion of inilividuals; ' ,'' i ''il';ij i : : , , :, . (b) "director" in relation to a fiun tneans a partncr in thc ::'i ' 'firm;' : ' j ".!iii :'^{:. i} i ({) "notified. ord.er" means. an order notihed in.the official

.; ,' i, t- . Gaecttc. !'. : I

' li

'The State Govertment may, by notificaiion in the official

G4zette; add to or alter lor amend thd Scheclule and on such hoti-

i.fication.being issrrecl, the Scl:cilule shall bc dccnrcd to bc anrcnclc

accordingly.' :. ; .. :,l

, ,:'+,i⁽¹⁾ If the State Government is of the opinion that it^is

necessar), or expedient so to do for the purpose of promoting the

publicsifet_f 9f pu.bLiq convenience or pirbliclhgalth, i1 m3f.,ibf^a

notified order, prohibit or regulate the keeping, maintainii:g^or

movement of any cattlb in any particular placb ot'arca spe'cified

'; .i;- . - .l i.' : ;! I , i

,', ;: (2).ilYidhout prejudice to the geperality oI thb pou,ers confpr:red

, by.sub;section (1), and 'an order nral{e thcrerinqler may priol'icle--

I i ia) for prohibitirig or regulating stalling o{ heriting.oh fiarrle

,' .,iⁱⁿ regard to the n.umber thereof, aiid the plac'e^{ito be}

uscd for thc puri;osc; 'i : i

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1 :,i x 1, l ', f Slrort l titlc, cxtcn!'and

commencemcnt. i

Definitions. Amendment

ScheCule.

Po'lvers to maintcnance,'^' suppry,; dNtit tion, etc. i

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=- PubucatioD and g€rvice of orders. qqsr+{r trqTd , fe.{.itr 2 7' rirf 1e76 .:."1;l

(6) for tle inspection of the battle_ ancl rc$rrl:rting the ionstrrr- i'ctrod, dirncr)sio,,, .,.,lrjl_r!,;",]l - il;h;;;;;,"

"["ilil;, ora:_n age-and tvater sup in

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th e -o

c cu p att;;,fl ;:[;:'rX, uffi f;.,i1!i: ;]:*i. o1,ry men or milk Leiter;. I - - -:" .i""' "iliJ"'L'i'5i'l,1iio"'1.fi ! 1""'

rollowing the tiade oi

(c) for establishment _or ;onstru*ion of Gwala' : arirl.r- rnj

"rrtl. p.,rr; .r l"'

" ,'". i cSlonies, (d)for proh_ibition o, ,.gJI",,or, ", ',".,lp"r, "r "jrrl i" *"I '

specined ptace oiafe3;

lrf:'"

"' ul'[l] '+^me t4^f"l :.glli:,:g p ri.^*^.j, p.,-it J. {, r,..*i," ,,oJ "r ,r,.: matters under the Aot;.- ,l

-- -- f- .,i l-

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'' 't l l or iⁱ. oarrles a d

cattle o n".ttt"'iol ior crvai o ,

I

i i';l(/) for any incidental or suJ chargiflg of th" f"".'iPIt-entary matters' including the

';:';I 5. (1) A" order made unde{ section 4 s!all_: i i ''' "';I.ffi ;'t'r' ::f,H:i t ty al:i,;:H$^j, :r *",^"r

(6) if it is "n order'rfi""ri,lo eh ;-r:,.:r..-,

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Peoalties.

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____ vevJvlr ru )uurr co ql ons, ll any,,a$jn]aybe specified in thc order. ' --" , ...

,

_ 6. The Stati Governmen, *iI, bI qotifiert ordg1, ajr.ft tf,r.the po\ryer to rirake orders unrlersection 4 shali be exerijrii" al.o by l^r.1.:T.:'

or aulhoriq, jnctuding ;;, ;;;;;] #i r",",, on r.e srlcJr matters and subiect " : to s ch nditi , if v.tas,r,.,r,

:

",",5'u)"rT'j:o:, ilj;lHl *.".., : ::l.ll :: :^p erson^was oy,, u- tle,,reruiremenis,ti:;;:#"i;;,iii:?"ii:"Hil j:f.rl,hT:iXj:X sh all be conclusive proof tbat !! 1iy2s 5e-^- irf";.;;:;'r;?11", . t compty with the said reouir othei means ,ir;; ;;;".";r"",,ement shall not :prdclude prgg-!; .1.;

.. .: I i,

:. , O) y.^any person contravcn:s ;iny order made undei

'l,ll

:

tion { r,"'.i,, o,, iJo,;:_;" r#:;Y;:i:ffii:;j*.n".i:term vhicli,may extendlto or. y.rrlo. ,"i,i, nirqj:'-'-. . i i

(2) Any Couri trying the co'trrL.r,tio" or l"irl o.a.; .r!, {u".,that any cattte i,, ,..p."i of *r.i"r. fu. c""r;il l;;;;.;d";ru",o:1...T.h"" been contravened, and aly ,.h,;;;;;;-. *h;chlth^e court is s atisfi eJ n;, 0..#" 0 *,

";dti i Ji"t| litt oerson having the .ontrol iheieof for J*",,r!-.r.

ir,,ii,iorfeited," ;";;';J;;;:

!,!r rur ru.io*r'"t s-uchi Lrattre''l'"ll o" i:''r,ili i,i. ir

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ttrr. ! 'orcler. l:, :, ! i I r:{i:rjr r' 9. ',r'(1) lf tlr,o Di:rsorl ct.rntrrve-nirr :'1359

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ri;)irl t1., Bl i i nttcn:ptr I aryl

Abctmcnt.

'{l'i'ltip::'i ( 1 h'c pi:r r:n

nt e i rg nn ord.!,. rnrtlc uucicr . scction 4 ,is a corl'lorntion, cvcry llcrson, who, at thc tirnc ttrc ,.contravention.w-as tommittlct, wor ii', char'ge of, ancl wrrs responsiblei to 'the gorporxtion for the conduct .of the busintss c,f the corporation ''ds lvell'ai-the corpo_ratiqn,.shail be cleepecl to bg guilry of thercontravention: and shail be: liable' to be proceeIictiagainst,irncr puniihed I accorclinglt i

-

:

--^- -" "- ''""""1':" -E i, t'ii. ,it,i ,l- -, 1, i, : , ',i i i

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, i.i , P5ovided

"

ttlat^, nothing.i contained in this 'ldrib-section, Lir rrt rienddi hny such.person liabie to any punishmenil lid tre.proveli.that .:l:,;,:!ri^Ifi it:,ti;Ti[.'"i:"iy;,],:+1,,]':"H-il|Erlr;.:,i,,${$i{,:[.:.:',',.'i,ill:i: ':'l,i':i , I , .,it.,. Illli ,i:i. 'r'::

12) Notwithsianciingi anything contained irrilsilU-.".,io.ri |(f ), where an iofferrce under irrir a"t hrE L.,een .o**ittla by ^

.

"orporr-,.tionjancl iit is proved ttrt ihe on*L"'rr..-u"";i;r"i*irted rvith .,1{]. "ol:er-rl

ol' cor:nivance of, or is attribtrtablc tcj 'any neglccr, on 'the p.elt ot, any director, tnanager, secretarv oil other ohcer: of the,corpo,r'atioa such director, .r."irg.r, ...r"inryjor other officer

shall also,be deemed to be guilry of that oli,ence ind shall be liable 'to be ; procecdecl against "ancl' pr.ri.n.J- ;.*t,lrpgly. - rl

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19, ,1t1 ,Wo Court shall take cngnizance jof any offence !3cniz1oe punishabl,e.ulder thjq Act, except on a report in writing of 'the oftences. I

facts; conitituting s.ch offence made by sucrr offi.cer

".

-*ry b.^{. i} authorised by tlre State Governmcni , . t

i

, : (2) The-Starc Gover:nment orsuclr. ofiicer as'maV be authoris_ i ed mav, i either rrefore or "rt.r-ttr. ;r;i*;i;"-"#^;iy';r"ceedings : : for any'offence p.unishable

""ii.i-ifrir^Act, accept from -any person : charged with:sucrr offence uy v'ay-or ;";;;iri;-o] tr," offenee i ? .rrrl. of money not excecdirg oir. th";;;;A- ;;".., ^"a direct i

' the release of carrrc, veJricre

"? o.rr.r, rvrrich ir;I-L;.; seized as liable'lo jforefeiture-uncler lL. a", on pa),ment,of such f-urther I tur o{ go-ney- as he rnay deem nt i-,", exceeding the varue thereofestimated by him. :1i,.;

(3) On paynent of tlie composition rnoney ancl aclclitional sum of, money, as providerl il;:;"b_r..,i"" fij, i" .r"r, of'cer,the perso,n, if in ":::?jy,rhriib;:;;"LriL;;t;# ii*,iy pro.""d_ ingg:havi been instituted-;;r;;"ar.n person rpt a,ly criminalcourt,,, phe composilion shril te.lli."r.a to amoun[.to in ;ili;;;i' and-in:no case shail anr{u1th.ei-pi;;i;d'il i,iil lg'ainst;quci, pgrsoqlpa cattle ,vehicle 6r ,r.is.iin'respect of th( .nrr,. oii.n.Lltt' fLi Th., gfi::l',.compounding '"r,y, "*.r.l,i-.y "ra;j i,r,"canceifatio_n qf ?rll licenie o, p.i.*i. granted under thi.*i"+1.'tire' ofender,, cr:: if IioJ empow;r;J;";;^;;; ;6";#r;*T;,;officer sr;emporvcrec!, for ttrf t",i""lration of such ri&nc'e'or"p[rr?i.

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"rummarilv' for the ir"*i'.lie'iE'r.y ,n 1 -1um-mary way the offenceg ipebified " rn sub-sectierrr*(iT of section 260 of.tr*t"a"'"t c.r*i.",ii?ri::;ilI; ; i973 (No. 2 or'i6zii:-ry, o., uppti.r,i"'" i"this behalf b,eiirg mad.e ! y llTr_"..:ytion, iry_in;""o;il,;;;;;[ ihl';;^fft""d:f:tained,i.:.,p: i in .secti-ons ?62:ti zriS "i.,n. ":;il"i;; '''l ' ;;;;;;H;.i:i.' " LvJ vL:LLrtr saru ':o' "J' offence i:lrushable , Protection o! I i

.r:::Ht-i#l:l#1.;1jjr*.::li#'"'"",1tifr";,:,t'iJ:H:J"l;t:i*:,:oi1 tnder i Act. rte'agarnst.an-f rperson for anythiiqg which is ii go6d A tf, aSoa- o, , ; inte.nded to LJ done in p*.rf,i". of ,anyg"?i.i-*jiEl""a.,

I'i section4. l','- ,l

-l-'i"'--''^'l*l ,::::'

' (zl No suit or otrrer legar lpro...air,fs ishall ti. .g"lor, ,h"

i anything:whi-ih, is,in gooa fritfl a""a Jr i"tended. to .baidone;,.in

lta.."'.^f ,o-',.^-,lI-

--J^i..-:^- ^---.

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: ' I^Drrl\ryilcⁱr :r - d

oi h done

o ntended

-beidone;,in i pursulnie ::of :any ,ordEr made i""J;; .;;;ir- 4.- * "Y

1: ,-' +' i :'. ;; i, | -- : lti

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to Eqake

",,*,-'^i' .r]X[::1,*:-c1":'lment, *,rI,ibv notificiti'1.,, ,r,d ,",ri .i: ,,.i. i suDJecI {o .th€ condltron of previous publicption, mak{ rulis for ,;r,, ,carryrngoutthe.purposeof tl:isAct.- I .: il:. cr ; r

u r-

n faitli dfine r i ,ir.r[

"t ;yi ?a;;;ftf1"" .,:: I r: : I r I -'l*I':*.:

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. P).' The rules made underlsub-section '{t; ,t"tt^ibe ilLid on 'the Table:of the Legislative Assembly. , i' ' --- -i- .t , :

i

| ' i ,il:.1 ,^Z. -Bullocks I : 'l : ii,^:

iiir..rrij:i Cows.i L , ii: .: . 4. Heifels. I I , ' :

: : Schedule : : lit :ⁱ1. Bulls. r i .: , . : l.i i l,il,:

. , ilⁱ '. I Ii r I : i 'l'i'.^. i I 'r !, :

6. Buffaioes. I i iir , 7. Goats.t I :l ii. . 8.Sheep. i ,i ilr , I liii,i liii, :';liii..:'i

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+rfi4trorrqq, qlfl'q, fqzitrs', qillilqT tet vmftf .{eaqaqT, ERtjst {lid;aqln+rfuT-^r

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