LexThe Chhattisgarh agricultural cattle preservation Act, 2004
Chhattisgarh · state statute
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€h11~:PI~ ~, ~ 11 ~ 2006
CHHA TIJSGARH ACT
(No. 28 of 2006)
THE CHHATTISGARH AGRICULTURAL CATTLE PRESERVATION ACT, 2004
TABLE OF CONTENTS
Section:
I. Short title, extent. and commencement.
2. Definitions.
3. Appointment of veterinary officer.
4. Prohibition of slaughter of Agricultural cattle.
5. Prohibition on possesion of beef.
6. Prohibition on transport of Agricultural cattle for slaughter.
7. Possession of seized Agri'cultural cattle an<l monthly report.
8. Strengthening of institutions.
9. Levy (J f charges.
I 0. Penalties.
11. Burden of proofon accused.
12. Offences to he cognizable an<l non-bailable.
1.l Power of en1ry and inspec1ion.
14. Provision of hai I.
15. Rehabilitation.
16. Protection of action taken in good faith.
17. Officers exercising powers under this Act deemed lo be pub I ic St'rvant, .
18. Act to have overriding effect.
19. Power to remove dificulti es.
20. Power to make rules.
21 . Repeal and Saving.
Sched ule
I
I , ,.
456 (6)
Short title, extent and
Commencemerit.
Definitions.
Appointment-of vete
. rinary officer.
•' . -
·f'.rohibition of Slaugh
ter · of Agriculttirnl
cattle . .
(.·
CHHA TTISGARH ACT
(No. 28 of 2006)
--· ---- ~·-===
THE CHHATTIS GARH AGRICULTU RAL CATTLE PRESERVATlOl\i
ACT, 2004
An Act to provide, in the inte,re:;t of the ge11eral public and to n;aintain communa l
harmony and peace, for prohib ition of s!augther of Agricultural cattie and for matters
connected thereto.
Be it ena cted by the Chh attisgarh Legislature in the fifty -fifth year of the Republic of India as
follows: -
1.
2.
3.
4.
(1) This Act may be calle d the Chhattisgarh Agricultural ca ttic Prese rvation Act.
.2004.
(2) It~extends to the whole of the State of Chh atti sga rh.
(3) It sha ll come into force from the date of its publication in lhc O fficial Ga zelle:
In this Act, unless the context otherwise requir e~,-
. .
(a) "Beef' means flesh of Ag ricultu ral cattle ;
(b) "Agricultural catt le" means an animal specified i~ the sc hedul e :
(c) "Com pete nt A uthorit y" means a person appointed by the Stat e Gove rnme nt by
notifiction to perform in any local area spec ified therein , the functi pns ofa
Competent Authority under this ,:',ct;
· (d) "Instituti on " means any charitable institution reg istered und c'.r any e nac:rncnt lc ;r
the time bein g in force , es tablished forthe purpose ofke epi ng, r1reeding and main
tainin g Agricultural untie or for the purpo se oi' r~ception. prntec!ion. ca re.
management and treatment of infirm , aged and dis eased cow prog eny:
(e) "Slaugther" mea ns killing by any met hod whatsoeve r and inc ludes rn,:in ing or
inlicting of physical injury which in the ordinary cou rse wili cause dcat :1:
(f) "Tra nsport" means ca1Ting Agricultur al cattle tl;rough veh ick or 1hro ugh wa lking
or thro ugh any other mea ns;
(g) "Vete rinar y• Officu" mear.s a: person appo inted as a veter ,,:ar; officer uncler
sec tion 3; · ·
(h) "Vehicle' '. means any ~1echani cally or m~nually driv en conv ?y,, n..:c used on hind.
wate r or air .
.The State Government, may by a general or spec ial order, appoi nt for the p,;r;)Ose of this.Ac t. .
any person, or class of per S-Ons, to be the veter.inary.offic _er for a local are:t.
No person shall slaughter or cause to be slaughtered or offer or ~i1usr; to h,n1-;·C,~1cd. slaug hter
or any Agricultural cattle. '
5. No person shall posses s beef of any Agricultural cattle slaughtered in co ntra vention of the pro
visions of this Act.
6. No person shall sell, or transport or offer to transport or.cause to be transported any Agri cul
tural cattle from any place within the state to ahy place within the state or outside the State.
for the purpose of its slaughter in contravention of the provision of this Act or with the knowle
dge that it will be or is likely to be, so slaughtered.
7. Till the conclusion of prosecution, seized Agricultural cattle will be under custody of nearest
regist ered Goshala, Gosadan, Gorakshan sansthan or other register ed sansthan and they are
requir ed to provide monthly report to concerned court in prescrib ed proforma.
8. The State Government shall take necessary steps for strengthening of institutions which are
engaged in welfare activities of Agricultural cattle.
9. The person incharge of the institution may levy such charges as may be prescribed , for care and
maintenance of Agricultural cattle whose custody was given to the institution under section 7.
from their owner s.
I 0. Whoever contravenes or attempt to contravene or abets the contravention of the provi sion s of
section 4, 5 and 6 shall be punished with imprisonment of either desc ription for a term which
may ex tend to three years, or with fine which may extend to ten thou sand rupees or with both.
I l. In any trial. for an offence punishable under section l O for contravention of the pro vision of
section 4, 5 and 6 of this Act the burd en of proving that the slaught er, traps port or se ll of Ag ri
cultural cattle was not in contravention of the provisions of this Act shall be on the accu sed.
12. Noth withstanding anythin g contained in the Code of Criminal Proced ure, 1973 (No. 2 of 1974)
all offe nces und er this Actshall be cognizable and non -bailable.
I 3. (] ) For the purp ose of enforcing the provisions of this Act the Competent Authority
or the Vet erin ary officer or any person authorised by the Co mpetent Auth ori ty or
the Veterinary offi cer in writing in thi s behalf, shall have power to enter and
inspect any prem ises within the local limit s ofhisj urisdictio n, where he has reason
to believe that an offence und er this Act has been, is be ing or is likely to be
committed .
(2 ) E very person in occup ation of any such premi ses as is spec ified in sub-secti on ( I )
sha ll allow the Competent Aut hor ity or the Veterinary Officer or any person
aut hor ised by the Competent Auth ority or the Ve terin ary officer -in writing. such
access to the premises as may be requir ed for the aforesaid purpo se, and shall
answer any question put to him by the Competent Authority. the Veterinary
officer or the person authorised, as the case may be, to the best of his knowl edge
and belie f. · ·
(3) The Competent Authority or the Veterinary Officer or any perso n autho;·ised in
writing, in this behalf , shall have power to stop and search ·any vehicle to ensure
the compliance of section 6 of this Act.
(4) Th e pro visions ofsection 100 of the Code of Criminal Procedure. 1973 (No. 2 or
1974) relating to search and sei zure shall, so far as may be, appl y to searches and
seizures under this section.
14. No person accused of an offence punishable und er this Act shall be released on bai I or on his
own bond unless the public prosecutor hasbeen given an opportunity to opp ose the application
for such release. · ·
-+ :i () 1 1 ,
Prohibition on Posses
sion of heel"
Prohib ition on tran s
port of Agriculturnl
cattle for slaughter.
Possession of St'izcd
agricultural cattle
and Monthly reports.
Strcngthcn(\1g of in
stitutions .
Levy of charges.
l'enalti·cs.
Burden of proor on
accused.
Offences to he cogni
za hlc and · non-lrnil
ahlc.
Power or entry and
ins pection.
l' n •,:ision of h,1il
456 (8)
Rehabilitation.
Protection of action
ta ken in good faith.
Officers exercising
pow ers under this
Act , deemed to be
public servant.
Act to have overrid
ing effect .
Power to remove dif
ficulties .
Power to made rules.
Repeal and Saving.
15. The State Gove rnment may make rules for the economic rehabilit:.llion oi' su~l1 per,( ,ns. if ,rn y.
to be directl y affected by this Act.
16. No suit, prosecution or other legal proceedings shall be in:,tituted ag:1inst any 1x:r,o n l'• J1· .111,
thing which is done or intcnd(d to be done in good faith under this Act. or the rules 1n,1de then:
under.
17. Al! Competent Auth"riti es, Veterinary Officers and other persons excrcis1n;; pmvcr, under this
Act shall be deemed to be puhi ic sevants within the meanin g o l Sccti qn 2 I , >I the lndi:1 11 Pc11"1
Code, 1860 (45 of 1860).
18. The provisions of this Act shall have an (•vc1Tiding effect notwithstanding ,111 , ti11 ,,_. .. ,_-(i'11 t.111ll'1.l
in any other law for the time being in force or any instrurnent having effect hy ,. 11111( , ii :rn, !,11\
other than this Act.
19. If any difficulty arises in giving effect to the provisions of this Act. 1i1c Stale G(\,·c111111 cnt may
make such provisions or give such directions not inconsistent 1vi1h tl11.:· prO\ 1s1(1 11 s ,,1 · 1hi:; Aci.
as appears to it to be necessary or expedient for removing the dill1cult ic~.
20. (] ) The State Government may by notif::ation . make rult:s i'iir carry111~ nui the J)!( J \ i
sions of this Act which shall have effect from the date o!' its publication ( ,r I mm such
other date as may be specified in this behalf.
(2) ·· The rules made under this Act shall, as soon as possible aft er they arc puhli, hcd
be laid on the table of the Legislative Assembly .
21. Agricultural Cattle Preservation Act 1959 (Act No. XVIII of 1959) is .hereby repealed. the
repeal shall not effect :-
{ I) the previou s operation of any law so repealed or anything done or sullcr cd 11lcrc
under; or
(2) any penalty, forfeitu re, or punishment incurred in respe ct or any o\le11cc c\1rn1111-
tted against any law so repealed; or
(3) any investigation , legal proceeding or remedy in 1T spcct ol,rn y pc11;i\t,· lm lc:il11rc
or punishment as aforesaid ; and
any such investigation, legal proceeding or remedy may he in.'ilitutcd. uintinucd (\J enl'orced .
and any such penalty, forfeitur e or punishment may he imposed a~ iftliis Act had not hccn
passed.
Agricultural cattle -
1. Cows of all ages.
2. Calves of cows and of she buffaloes .
3. Bulls.
4. Bullocks.
5. Male ancl Female buffa loes.
SCHEDULE
Section 2 (b)
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14 ( 8)
Short title, extent
and commence
ment.
Amendm ent
Section 2.
of'
Amendment of'
Section 3, Section 13
and Section 17.
Amendment
Section 6.
of
CHHA TIISGARH ACT
(No . 3 of 2012)
THE CHHATTISGARH AGRICULTURAL CATTLE PRESERVATION
(AMENDMENT) ACT, 201l
An Act to amend the Chhattisgarh Agricultural Cattle Preserv ation Act, 2004
(No. 28 of 2006).
Be it enacted by the Chhattis garh Leg islatur e in the Si xty-seco nd Year of the
Republic of India as follows :-
I .
2.
3.
4.
(]) This Act may be called the Chhattisgarh Agricultural Cattle Preservation
(Amendment) Act , 2011 .
(2) It extends to the whole of the Stat e of Chhatti sga rh.
(3) It shall com e into force from the date of its publicati on in the Official Gazette.
For section 2 of Ch hattisgar h Agricultu ral Cattl e Prese rvat ion Act, 2004 (No. 28 of
200 6) (hereinafte r refe rred to as the Prin cipal Act ), the fo llowing sh all be suhs tituted ,
namel y:-
"2. In this Act , unless the cont ext otherwi se requi res,-
(a) "Agr icultural Cattl e" means an animal specified in Schedu le I:
(b) "Agr icultural Cattl e Welfare Officer ·· means an officer who shal l
work for the impleme ntation of the provisio ns o f this Act as sea rch
and se izure of agricultural cat tle, search and seizure of vehicles, to
take cattle in to custody and to initiate prosec ution;
(c) '·Bed ' means flesh of agruc iltural cattle;
(d) "Co mpetent Auth ority" means such authority or perso n as may be
prescribed ;
(e) "Institution" means any charitabl e institution reg istered under any
enactment for the time being in for ce, esta bli shed fo r the purp ose of
keeping, breeding and maintainin g ag ric ultural cattle or for the pur
pose of recepti~n , prot ection, care, management and treatment of
infirm , aged and disease d cow progeny ;
(t) "Schedule " mean s schedule appended to this Act ;
(g) "Slau ghter" means killing by any method whatsoev er and include s
maiming or inflicting of physical injury which in the ordinary course
will cause death ;
(h ) , 'Tran sport" means carr ying agri cuJtural cattle through vehicle or
through walking or through any other means ;
(i) "Vehicle" means any mechanically or manually driven conveyance
used on land water or air."
In Section 3, Section 13 and Section 17 of the Principal Act the words "Veterinary
Officer" wherever they occur shall be substituted by the words "Agricultural Cattle
Welfare Officer".
(1) Section 6 of the Principal Act , shall be renumbered as ;
"6 (I)"
5.
6.
(2)
0ffift'I~ ~. ~ 13 ~ 2012
After sub-section (I) of Section 6 of the Principal Act , the following shall be
added. namely :-
"(2 ) Whenever any person transports or causes to be transported in
contravention of provisions of sub-section (1) any agricultural cattle
as specifi ed in the Schedule, such vehicle or any conveyance used
in transp orting such animal alongwith such agricu ltural cattle shall
be liable to be seized by such authority or officer as the State
Governm ent may appoint in this behalf.
(3 J The vehicle or co nveyance so seized under sub-sect ion (2) shall not
be released by the order of the court on bond or surety befo re the
ex piry of six months from the date of such seizure or till the final
judgment of the co urt, whichever is earlier and such veh icle shall
also be liable for confiscatio n at the end of the trial."
In Section IO of the Principal Act, for the word "three" the word "seven" and for the
word "ten" the word "fifty" shall be substituted.
The Schedule appended to the Principal Act, shall be substituted by the following ,
namel y:-
"SCHEDULE-I
l See Section 2 (a) ]
Agricultural Cattle-
1. Cows of all ages.
2. Calves of cows and of she buffaloes.
3. Bulls.
4. Bulloc ks.
5 . Male and Femal e buffaloes."
Amendment
Section 10.
Amendment
Schedule.
14 ( 9)
of
of
cfi
10- 2012_;,
- 01-20 12