The Chhattisgarh Live-stock improvement Act, 1950

GOVERNMENT OF MADHYA PRADESH 
P ASHU P ALAN VIBHAG 
The Madhya Pradesh Live-Stock Improvement Act, 1950 
(20 of 1950, 06-05-1950) 
DIRECTORATE OF VETERINARY SERVICES, MADHYA RADESH 
MADRY A PRADESH ACT 
NO. XX OF 111950. 
MAD HY A PRADESH LIVESTOCK 
IMPROVEMENT ACT, 1950 
TABLE CONTENTS 
Preamble. 
Sections. 
1. Short title and extent 
2. Definitions 
3. Power to specify area 
4. Prohibition to keep a bull unmarked 
5. Intimation about unmarked bulls 
6. Submission of bulls for inspection 
7. Certification of bulls as approved 
8. Marking of Castrated bulls 
9. Castrating of unapproved bulls 
10. Castration of bulls without owners 
11. Power of Live-stock officer to inspect or mark bulls 
and to enter premises 
12. Marking to be made free of charge 
13. Service of notice and order 
14. Maintenance of registers 
15. Duty of officers to report offences, etc. 
16. Penalty for unauthorize d marking 
1 7. Penalty for other offences 
18. Cognizance of offences 
19. Bar of Proceedings 
20. Power of make rules. 
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GOVERNMENT OF MADHYA PRADESH 
LAW DEPARTMENT 
THE MADRY A PRADESH 
LIVESTOCK IMPROVEMENT ACT - 1950. 
(XX OF 1950) 
As amended by the Madhya Pradesh Extension of Laws 
Act, 1958 (23 of 1958). 
REWA : 
GOVERNMENT REGIONAL PRESS, M.P. 1959. 
------- --------- - ---------------- -- ~~ ~ -
MADHYA PRADESH ACT 
(No. XX of 1950) 
MADHYA PRADESH LIVESTOCK 
Ii\1PROVEMENT ACT, 1950 
(Received the assent of the Governor on the 6
th 
May, 1950; assent first 
published in the Madhya Pradesh Gazette on li
11 
May, 11960.) 
An Act to provide for the improvement of livestock m Madhya 
Pradesh. 
Preamble 
Whereas it is expedient to provide for the improvement of live-stock 
in Madhya Pradesh; 
It is hereby enacted as follows:-
Short title and extent. 
L (1) This Act may be cited as the Madhya Pradesh Live-Stock 
Improvement Act, 1950. 
(2) It extends to the whole of Madhya Pradesh. 
Definition. 
2. In this Act, unless there is anything repugnant the subject or context-, 
(a) "approved bull" means a bull certified as such under section 7 
or supplied by Government in a local area for breeding purpose; 
(b) "bull" means a male calf above such age as the State 
Government may, by notification ·, prescribe for any local area; 
( c) "Definition" means Director of Veterin ary Services, Madhya 
Pradesh; 
( d) ""Live-stock Officer" means the Director and includes any 
officer authorized by him to exercise all or any of the powers 
under the Act; 
( e) "prescribed" means prescribed by rules made under this Act. 
1. For statement of Objects and Reasons, see Madhya Pradesh Gazette, 
dated the 3rd March, 1950, Part IV(A), pages 85 to 91. For Report of 
the select Committee, see Madhya Pradesh Gazette Extraordinary 
dated the 3rd April, 1950, pages 729-738. For Proceedings in 
Assembly, see i'vfadhya Pradesh Legislative Assembly Proceedings, 
2 
1950, Vol. IX, pages 40 to 44, dated the 23rd March 1950, pages 6 to 
13, dated the 24
th 
March, 1950; and pages 68-69, dated the 5th April, 
1950. 
2. The Act was extended to the whole of l\1adhya Pradesh by 8.3( 1) of 
the M.P. Extension of Laws Act, 1958 (23 of 1958). Vide item 64 of 
Part 4 of the Schedule to the said Act, with effect from Ist January, 
1959, vide Government of M.P. Law Department Notification No. 
41773-XXI-A-(Dr.) dated 31-12-1958 published on page 17 of the .P. 
Gazette Extraordinary dated 1-1-1959. 
3. Substituted by S. 3 (3) of the M.P. Extension of Laws Act, 1958 (923 
of 1958) for the words "It extends to the whole of Mahakoshal 
region." 
Power to specify area. 
3. (1) The State Government may, by notification, declare any part of 
the 1 (State) to be a specified area for the purposes of this Act and thereupon 
the provisions of section 4 to 20 shall come into operation in such area. 
(2) No such notification shall be issued unless the State 
Government is satisfied that the number of bulls in the specified 
area which are fit to be certified as approved under section 7 
together with such number of bulls as may be supplied by State 
Government in any local area for breeding purpose will be 
adequate to maintain the rate of propagation of the species. 
(3) The State Government may after recording reasons for doing so 
cancel at any time a notification issued under sub-section (1 ). 
( 4) The validity of any notification issued under sub-section (1) or 
(3) shall not be called into question in any proceeding before 
any court or authority. 
Prohibition to keep a bull unmarked. 
4. Except as provided by or under this Act, no person shall keep in his 
possession any bull which has not been marked in accordance with the 
provisions of this Act. 
Intimation about unmarked bulls. 
5. Every person, who on the date of issue of the notification under 
section 3 has in his possession any bull or who, at any time thereafter, 
comes into possession of any bull which is not branded with a 
distinguishing mark prescribed under this Act, shall give intimation of 
3 
such possession to the Live-stock Officer within such period as may 
be prescribed. 
Submission of bulls for inspection. 
6. On receipt of the intimation under section 5, or on his own motion the 
Live-stock Officer, may by order, require any person keeping a bull to 
submit the bull for inspection at any reasonable time and at a specified place 
in the village in which the bull is usually kept and thereupon it shall be the 
duty of the person keeping the bull to submit it for inspection accordingly 
and render all reasonable assistance in connection with such inspection. 
Notification of bulls as approved. 
7. Where on such inspection of a bull, the Live-stock Officer is satisfied in 
that the bull is capable of being used for breeding purposes, and -
(a) is not of defective or inferior conformation and is not likely to 
be get defective or inferior progeny; or 
(b) is not suffering from an incurable, contagious or infections 
disease of from any other disease rendering the bull unsuitable 
for breeding purposes, or 
( c) is not, of a breed which it is undesirable to propagate in the 
specified area or part thereof, 
he shall certify the bull as approved and cause it to be branded 
with a mark prescribed for the purpose. 
1. Substituted by S.3(3) of the M.P. Extension of Laws Act, 1958 (23 
1958) for the words "Mahakoshal region." 
Marking of castrated bulls. 
8. Where on inspection, the Live-stock Officer is satisfied that a bull is 
effectively castrated , he shall cause it to be branded with a mark prescribed 
for the purpose. 
Castrating of unapproved bulls. 
9. (1) Where on inspection the Live-stock Officer is satisfied that a 
bull is not fit for being certified as an approved bull and is also not 
effectively castrated, he shall order the person keeping the bull to have it 
castrated within such period as may be prescribed from the date of the 
service of the Order. 
4 
2. Such castration shall be performed or caused to be performed by the 
Live-stock Officer free of charge, unless the owner of other person keeping 
the bull desires to make his own arrangements for complying with the order. 
3. If the keeper of the bull fails to comply with the order within the time 
allowed under sub-section (1 ), then without prejudice to any action 
that may be taken under section 17 the Live-Stock Officer shall get 
the bull castrated free of charge. 
4. The Livestock Officer shall cause every bull so castrated to be 
branded with the appropriate mark. 
Castration of bulls without owners. 
10. (1) If after such enquiry as the Livestock Officer may doom fit to 
make, he finds that any bull is not owned or possessed by a known person, 
he shall cause the bull to be seized and inspected. 
(2) If on such inspection, he finds that action under section 7 or 
section 8 is appropriate, he shall take such action; and if he 
finds that the bull is not fit for being certified as approved and 
is also not effectively castrated, he shall have it castrated and 
cause it to be branded with the appropriate mark. 
Power o{Live-stock Officer to inspect or mark bulls and to enter premises. 
11. (1) For the purposes of this Act, a live-stock Officer or any other 
officer or person authorized by him in this behalf shall have power at all 
reasonable times-
(a) To inspect any bull; 
(b) To brand any bull with a prescribed mark in the prescribed 
manner; 
( c) Subject to such conditions and restrictio ns, if any, as may be 
prescribed, to enter any premises or other place where he has 
reason to believe that a bull is kept. 
(2) If the Live-Stock Officer on inspection of an approved bull 
finds that the bull has contracted a heritable disease or has 
otherwise become unfit to function as an approved bull, he may 
take action for the castration and marking of the bull afresh in 
accordance with section 9. 
Marking to be made be made free o(charge 
12.Every marking required to be made under this Act shall be made free of 
charge. 
5 
Service of notice and order. 
13 .Any notice or order which is to be served on any person under the 
provisions of this Act may be served in the manner which may be 
prescribed. 
Maintenance ofregisters. 
14.The Live-stock Officer shall maintain in the prescribed form such register 
giving particulars of inspections, castrations and markings made and 
bulls approves under this Act, and such other particulars as may be 
prescribed. 
Dutv of Officers to report offences .etc. 
15.It shall be the duty of all persons entrusted with the performance of any 
duty under the provisions of this Act and of all officers, of such grade as 
may be specified by the State Government by general or special order, of 
the Veterinary, Agriculture, co-operative and Revenue Departments-
(a) to give immediate information to the nearest Live-stock 
Officer of the commission of any offence or of the 
intention or preparation to commit any offence punishable 
under this Act, which may come to their knowledge. 
(b) to take all reasonable measures in the power to prevent the 
commission of any such offence which they may know or 
have reason to believe is about, or likely to be committed; 
and 
(c) to assist the Live-stock Officer in carrying out the 
provisions of the Act. 
Penalty for un-authorized marking . 
16. If any person without lawful authority brands or causes to be 
branded any bull with any mark resembling such prescribed mark intending 
by means of that resemblance to practice deception, he shall be liable to 
imprisonment which may extend to three months or with a fine which may 
extend to five hundred rupees. 
Penalty for other offences. 
1 7. Whoever-
( a) Keeps a bull in contravention of this Act or of any rule or 
order made there under, or 
(b) neglects or fails to submit a bull for inspection when 
required to do so under section 6 or section 11, or 
( c) neglects or fails to comply with an order served under 
section 9, 
6 
shall be punishable with fine which may extend to fifty 
rupees and in the case of a second or any subsequent offence 
with fine which may extend to one hundred rupees. 
Cognizance of offence. 
18. No magistrate or Court shall take cognizance of any offence under 
this Act except upon a complaint made by a Live-stock Officer or any 
person authorized by him in this behalf. 
Bar o(proceedings. 
19. No suit, prosecution or other proceedings shall lie against an officer or 
servant of the State Government for any act done or purporting to be 
done under this Act without the previous sanction of the State 
Government. 
Power to make rules. 
20. (1) The State Government may make rules to carry out the 
purpose of this Act. 
(2) In particular and without prejudice to the generality of the 
foregoing provisions, such rules may provide for-
( a) all matters required to be prescribed under this Act, and 
(b) the powers and duties to be exercised and performed by officers 
acting under this Act and the procedure to be adopted by them 
in so acting. 
(3) All rules shall be subject to previous publication; 
( 4) In making any rule, the State Government may direct that a 
breach thereof shall be punishable with fine which may extend 
to fifty rupees. 
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I t~:~ ;t~~ i~~~i;tz~!t;~; ~,f r•[~~;g:;~ ::1aJ pros er i bad . from 
: . 4.:::0 ,"'u,J1 c~:.str2t:rpn sl12.J.1 Do performed. or c:·us ea. to be 
!if ~~~t: ~4;ijit!i:}~~~:~~;:[m: ~~i ~~!i''10~ii~;: L~!~:e 
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Mairrt!dt/e.rL08 .. 
Of ''I s/g ~3 :t G :· s\, . 
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,· Power-1of 
. •Live-i tock . • . , . I • . 
of'fic,sr .: ·.· 
· to ib(pe&f. · .. o· l't m::i ,,;i,,; . b: 1,1· J.:· ,, . .... "•"''-".L'._Ll,. . i,,.._. .. ._, . . . ! . . 
BJ}d ·td: : 
h ·,;;_Q.,_. /' ... . 
e :l u1~,1. I pre~ . m1~€<:'..•· ' . __ .., ~ I . . 
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c".1_ ·h•~l --for· 1·~sDG·C
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_·.t-ne gle cn:s or :;_ 2,1.:..s 1 _ ::: .• V• u ,,,___ _ •• 
. ~icm ·whE:n rec1uirs:i to doe- so ·0,r1e18l.' section: 6 I 
O.'""' c/9--, i-~(')n·1•1 r"'r • 1.); ,._, \,, '-> .J..l~~, . . _ ' u 
with an .or- der. 
I . 
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! ·1. . (sbtill ,: be pun:i.sh:'. bl e \•/J.. "C,(l fine -which me,Y extend tJ :{fty. 
.\ruP~es and ln :t:c1s ct:.-:se of a : second or any subsso usnt 
·~ " -"' ,. •;1 p• 1 • 1,-, 'y·- -,--'- r" t~ -n· hu•n,;~;:,, r1 :•ni:::-:ic 'vlJ..E:{iC€ vll.Cfl .11ns·\,]0.lCL~ UlE ,;"-' -'•t,,SdC Ou.,::;;.• - •'-'•':,.:·~, ".·~ ·-"'-''-''11· 
, • : l 
GOgni ⇒ a~da ! . ; 18; lfoiMagis trots or Goh~t shall tats ccgni z~nc S \ 
of~ · ,~ '. ·· · :cf: any offence under· this Act sxcspt upon E\ cor:1plait 11t 
on encE-ss. . , J:11:'.ds by a LivEJ-;Jtock Off'icGr or· ,mv person autht:ri- \ 
·: sa·ifl b'i :n~_m i~n tr1ls 'bal12,1_· f. · · '· · 
: . ~ 
to 
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shi:11 
PoiJol: t o - -.. I 
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- Ci '. ''' f It _. l , ·, :· 1 , , ~ _ ,.;_1 
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';· 1.·· 
~ . "j .. , ••. ,· ! : 1. 
· ·• 
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· •, ::·_•_-,::: :,::.·:_ l --·~--:.'_h __ :.~;, ,.i~r--'·~·/l~f-r·, ."'.!10.
1
lrl, t,v"~: 
~-- ~~J~ ! v- -- . -Lr person □ r -
i ii.· houct:hjJ.c1 ° 
i ' i:' ! . •.' 
1.·,.. : I, . ) I. T -<:: (' H . T . r <: Q f' t_r ... _8 ,·T,:i_ i/c•: ;::_,· ~- 2,._n,1-1·· 1: ti ~J. ::,J.. ..... j, 1.w~•.-- ... ·-· .''· r.J:....,-.... .;j,_J.l..:. ,...,,..," \,,.., .. l..\.-;;;....,.~ - .,... ,:;--- VI, - M-
u ;'' I !kfJi'i;Jis .~11JJJf:1sOwl1etB i s kn~wh /then by r agiStcfo d 
: • ' I :n~~~H~~:~•; ;igis~;o!5o~0~i~Df!~( ~~;en ~~1tf~1 ~1r□ g 
·1 · ~ j · I :. 1 
(,J°) ' ➔ Lt h~i]:,.:. of ths -B.foresaid t1e2:ns ;are ave.ilable , by affix­
!.~:· i:~ifthd same at sons- ccnsp icuous placs in the locality. l ') ;_ i,.· I 
/ ·]' • ' . I , , 
, )i.clJ;·In the of-. Jbint cw:1orship,' it shall be s1...1ffieisnt 
t d dsr\]:i:) tnci' 
1
hoti±ce .o.t order on e.ny cn,2 o,f such owners ~ 
·; ! . ~ ;: ;: ; ·! ': l, 
.u.r1e1e l' section 14 shr:,11 be i.n ·1von1 X., 
the.se. ·rtil6s;<shall bl3 pubi .$hable 
to fifty ;~jess ~ 
'"- ' • ·- · • · · 1 ~ • P,,7 :. 11"'"1rr. t':,.'-i:(C~EiSl1 , lJi vs -s t:x K ..LD.,~;l'O VG,J. n ~ "'\-i..cG S: .I..~ 0~ , 
-•.l-.. -1- ,vt.7<:.::r, .. ~,='-''-' •. ,o_,_<:c,,.l,!'-.;,;J.~ •. ,b there;c(j iri f•D!'Ce in 2ny l'Bgion 
::.•_: __ :_]_i,::_i.:i,]f_t,:;_._J,;;:;~~~-~:::::.~:: ~;~~:~~::;;~ :;c ;;;;r::;;;; ·;;:;;:~:: 
.. ,., . '' .....,. 1 ~:,i•.!.:t,.,-·t•_C;,}.~_•7•.f✓~ct~.-! .. __ ;_:t,-r,::.f .~ .. 1•·0•;_.·•.,,·;/ ""' .. ,,-.,~. -fv•',•. ~_-,;_i,,(. ... ,~,.· .1...:; .J..r.lC;c:,1,L:,;J.sr;~;p 0, ,v "" 0.1 _. ~ ..'.' _ ,_;-,;._ - ::: ,_ . ..c:.-::. ::-ules, bs deGm:ec1 
to ha-~8:; be.on• k.bns 01: thl;i.m under ths COJ; ~'JSporidiDg pr<vvipions Of' th6/s._~_.' 'i~lii~)s~ ., . 
i· .. ::- ! ;., \ 
! t, 
;}I.jr 'o~~19r: and, 'in the 1.1er:w of the GJvi1~;~ot' cf lvra(fay2 Pr-ads sh: 
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(Sae rule 3 ) 
; ·j1clr.r1 ov;lo Cr~s.rt10n t ·of 
:'i 
Bull 
........ • . ...... _' village :• 
" ill __ , hereby intimate that 
•o·,•••••••.,•·• ;1 
11••·••• ... • ·•.e.,-,,i~" 
bull 
ir:timation 
4 -· :I- ,j• :lt - ~ .• " -
by :loU :~ · 
Bull 
. >t -s·· ~ ' .,t, $ ~'\ -~- ~ \lo f 
Livestock 0.ff iccr~ 
-----=--=--=--=--=---=----=-~== ----:-==- :__=-=~=--=-==-~= _=-_- _- ---=-=--=--- -: - _ ---:-- -~ -_ 
/1/'. '.:}{k/L'i• ,;f~: 
1 !j:!m/Iif:if I/ 
To 
. i · 4 . r,1 / •' ~ ~ 1 
:I :i .· !! iI r, 1' ·: 1· .. ·• ' l'' . ' : : ,j I,;: j I:' ricr ,[ii,, 
'·f [.J, :, 
1!,; 
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ti, ; 
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I 'R• 7 7 · f:o_r,, Tnc:ncnti on .... .,u___ -~ ........ i,--~ ~ . ....... .... -! 
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tJ11s:i"eG3::o:1l fgiy,c:, date) 0 •••••••••••• • ,, ••••••• ., it has· bE1sn 
ne.clc'!'toi ~p~~f,;:/ tci'!n;, tnatsou· keep a bul l ;or bulls; I 
~i,: {~!~)~t~t!~iti~z :~!};l ~;~; f ~~;!i!·~t!f ~ b~~l:
0
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, : : i ··1 , .• ,., . ,., . . • . .,,., . I -~ • .. •·• ,: ..• 6. •: t •.. " •.•••••.•• ~ •••• nou.l.,s ·:.Dr t:1s ·:purp os e on '"ne ••.•.•.••.• 
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r'l av Of ·, • J, •. • .: k '/ " ,, • l ;:_.l':,·• • qt ' t ")1.-ce) 'in· vn 1 'J "l'CJ i .. , ·•'. •-:•. • .• <. ,-, .. 0 > • a O •. , > •. • ••.• • O '•, J:, . C, , ; ,~ J .' .l.."";-·'-• .G'- ! 
,:'.ay 
I ...•. , .• ..•. . .- . .. , .. , ··r1:;.st1~ic t •..... ·/ •· 
in connection 
of 
Li vestob}:: ,, 
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♦ • fl ......... f • ..... ., ••.•• ' • t 
L 1 ffas t;,jck ·Officer. - . ., . 
. , 
I ·1 .·Ii'•! 
! ·•I :, : : , 
To · ,. ·"1.-,l.r::i':I 
=• <,) • e- r ""· . .. =. • ~: :;,.. , • • .. . ... ~ .. 
., o .. " ... r,·1 . .C:"' ·· r,.,o· .·,., . C' ~ s ... +.a'+-;') h : 
-0..1,. . c1.._ l,u •. · t.r • ._;-, ... l:{ 
•· i I :J.,; 1.: ! . :.•;. · . . . 
!.' •'.) t • ... o·w .J11•'l'" • • • ;••• • ,... • • • 
. '>
1
1; ~ch~d;~H~f ;HtH~t ;~:;~g t6 G ;~r~r~?~i ill :p:;,~~c~0 ~~~i°~o; f~11 
: pl I iJ (' ·c 7 yn 'I . ..,. .· C c'·C; r ;-: 'ii T e.,-7 , . 
- :: :;i ~+:n{~;ri;~; !; (~n ti~ rcis 8 Clf the po,1s t C(J n f errs d,
0 
b[ s~ ~~ . 
,./ 
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:secc1con i (TI..): of : sec-c1on 9 . J::: ·cne l:iladhyE. i?2::1ssh v~ v·2stoc4 .L"1
1
11:;-1ve­
:µsnt 4-ct_;j 19.5p:J I: h._~ef5by rsciu:i :ce you tJ h::~ ys t-:•:3 said bc:.11 cc:1.strat1
1
:id ,d ... 1--,;;·, ... _.:.io: ct"a· ~)'.·~ lf---m ~h.,.; r 1 a-t-e o·" ~ . ...,_/' ~ 
1 
.r.> .,_,.,..;- "rdi::"' "' -'- :.,7,.;.,,,J. '-,' L ,1
1
.:J ,'' .i.''~'1,, l.,ol'..:, l;. I.,;; ' .L ,:;. f:..1. LC<::. V.l. ,' l..10.l..:J V I... c.l." • 
, : ., I :l'· ii 'i :i . . , . 
·!iOTj'J-,!~ Y6(1ri~'ti;entton .is ' clrawn to· ssc_tfon 17 of th<l sa:.d A.ct, "-1clej, 
,, .• . ,1 1·· '· •. ., ·t· ~ -~ .l. 1 - •1-1 ,..,,.,., 
iu1:J.c1'1. ,e. 1.pet•son, WfrJ DGg.i.ec s or 1a1.1s co comp y ·w1·u:.: an O.i.'.1!,~ 
Se.t.',/o·J'. q.n}er section ·s l shell be punishable With fim: ',-Jhichl I 
,iq.ay :~~,tend, 'to :fifty rupse.s end int h,.3 cc:-1se. of i.1 sGc•--;nr:1 o:r 
;~f,!~~\1-l'nt ;<offeaoe wl.th fine which ~1ey extend to one· hun'1.rsj1 
, ~- ., ,,'· 
·, 
1·· 
/· 
l
!Dats(tfuhis. ~i,;L.;.; ..... , ... '•••t: ...... :. !Jclay· ·o{ ~lt~~ii .. ~_*19 ~ J 
. i,. I 1 •. 
i· ' - Li~;~;f~~l~·orrit:r. I 
l 
-1 
- . . -"'-:---,-• . 
., 
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'. /. ! ': 
CS'· ~ ... ·q .1) · « 9 •. ~ - ~ !~ • ,_,. _· Q. 
!· i 
EQi}r(_TI; 
( See .t·ul2 7 ) 
C~stratian o~ a Bill 
i . : : •. • !:{ ~ '· '. j-
••• ,: ... .... ' ;: ·,,· t 
; : -~ ~:. _: .• • • ., : ~) • ;ct 11/i Iii -. 11- 9. a -s·- q • 
~1'1Li,Ja~ i'~Mi:'lhil¼ f,.,,G~ to cc,ricly wi-cb th e ocd•r seiveit on you 
' ,. . ·. '· • !.:f,;~; i· l; :, j:., ::·., ~, reqt;;_;:i!Jg you~to have the bull kept 
:Jy yo~ ~.t;Lrt:~i3.·:t1d-· tefona : ••.. ,, • ~ •• · : •••. ,ql9 ,. 
Now , 'thi::?t,ifo.re,': no=t;i t,i::, .; s lJ,,rr.:ii.,•y·· fi. " ~n' ·th!:lt tha said· btiJ.l , . : . I i-~,,r1 ,: . . : ::-· , .---: ~h ·'"' --:·~ .L.• "'°4 . - ~ •. ,__, 
dJe cas·cz:aJed !:e,9. requtred: ·oy st.1b sectLcn (3) o'f sect.ion 9 of 
1'1~~0~f ,_P.;fic1esp;iL,i ~9.sfoc,k ~nprov trusnt Act: 1'250 .• · 
DC'. t,(3{l : t..h..!..~ ,·.,: , .•.• ~ •.• .: ••• ~ •••• {l.2y of . 3 •.••••••••• 19 
. i 
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st.all 
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' li.LVCStCick Offtco)~. ' ' I 
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-,., { 
i \ ' .r:nown onne r ·. s i. 
<'.'°' 
o.f ; the · Bull 
Li vest ed:: 
• = _, i.t•4al 
0-ff' ·i (: ,..., ,,1 . -..:J.: ...... ,-,~ .... 
E' O ·RH . 
. -
it1·S pS· c ·t C) r 
p t',,Ll5_ S 8 S • 
17III ~-._.-
·l , 
b1..1ll 2nd/or 'to 
br ~i;~t Dull ( ,at' r~ th.o 
a ••• Q. 3, ~. ~-s ••.. · •• •·111. ;arsa)·· 
• (.r:12ine 
bull 
an~/ 
purp<Js~1 
L:t ·ye~-Coclt 
tt.i.e 
' . . . 
p:csnJ.se s/pl c::cc_ 
' 11) ·1t II i1 t :)" ~ ~ ~ t ,s 
Bull 
_said 
19 
L:l vestJck 
'! ! 
To 
E,t 
Dat~-
:>'; 
•; .. •·• ... t••1'••·~--
' ~! 
. C . ,:, '.! 
i,-
i r1; Jr •. P. ·Jvr . · · I J~ 
'I . : . . . 
_ ..j~Ss6 ··.rule 
i}f ;entt'J-.•. in to 
F O R lvI 
( 8 G G -~,q ~ 7_ r., 
~-- -~- ~-~.-.-i- ■~-~~- . ·.: 2 3 4 _,_. 
..,-· ..• .<'. 
.I 
•• ,. • ·• • • , . r• • • ~ .a ~ * -- • ., 
85-gne,ture 
Of:fic,:;;..r·, ot. Officer 
or persa~ duthorised 
·1Jy'" ,_~i re • 
-. 
1ran1e 
l~dc1snt°" 
_fi catlont' 
rnP.rks 
ac1c1rsss 
of 
6 ? , 
- ~- -} ·"'·it 
8 
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t. 
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--:-.~.- - ..... ~ - -®'-t·.,... """"""'."~ - ---~ .. ~- ..... ,, 
) . 
... ,, _______ ----~_-,.,.--~ --- ---·--. ,_----.......... . 

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