The Chhattisgarh pashu (niyantran) Adhiniyam, 1976

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+fe;1:j'SR7IT u;;iqt';f, fcf.ii"qi 21 itr=cf 1916 
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13 :, 
MADRY A,J!RAD.ESH ACT !: 
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1 •. i ,; · : : ! No: 21 op 1976. . . , . : .... r I •• i . i 
·I .. _i·•:·1t~THE MADHYA PRADE~H PASHU.(NitANTR/\N) 
.1 . ' : ADHINIYAM, 1976 l 
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!' . · rFRcceivcd die assent of the Governor on the 9th March, 19 76; assent firs• 
' I .• :,, published in the '"Madhya Pradesh . Gazette" (Extraordinary), dated 
. . the 27th March, 1976.] : ; ' 
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,;An/Adt to provide in the interests of the general Public fcir thC 
; , . · . n;ai.nteriance and movement of cattle. . i 
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: ._: B_e it enacted by the Madhya Prade sh · Degislaturc i.q the 
Tweri.tysbventh Year of the Republic of lnclia as!follows :- ; 
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'·· ·: L :(1) :This A.ct may be called the Madhya Pradesh 'Pashu Sll<Jrt ti tic, 
extent 'and :, '(Niyanti;an )' Adhiniyam,' 1976. f . 
· . , , · ·commen _cemcnt. 
: _(2) ;rt eitejds _to the;_~hole ~f the State off'1adhya rra.desh. 1 • 1 • • • • ~ • ' r: i 
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. · :: . (3) :It sha~l come int~ force on such date and in such are::.s as 
;}rth{St'at~ Government m'ay, by notification, appoint and different 
: · ?afes : ~ay be appointed for different areas. ! ! 
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. ; ••·· 2'. : In ~is Act, unless the context : otherwi~e requires,..:_ Delinitions. . . fr: ,·. :; •~.-. : :\ I •• • .i · • "1 ' .. • • •••• • • • "· ! ' . ' 
: i.\ :./S-: : (~) "cattle" : II1e~~s · any of the animals l specified i1} the 
. , , • • Schedule , . ; 
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· · :: ;:: ~ i ! (bJ ff;dorpor.ation '~ means· any body corpo ate constitut;d or . 
; . : '1_ 'J: j .. ii •. regi_stered vnder any enac_tment for!th e time bci11g ;iri-'· " I · I . 
::: ':-'·l! ! (; force· ·and includes a company, firm or other associa-
, i '\· :; , ,; tion of individuals'; · , . ! . · • , 
.,:; _;:~, i! (~) "director" in .relation to a firm mean ~ a partner in the. 
:_ . . ; : firm·: · • · 
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··,. : '.: (d) "notified order" means· an order notified in ·the official 
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::,.. . : • . ! Gazette.· .( 
· 3; ;Th~ State G~v~rn,ment may, by notification in th~ official Amendment of 
G;i:ie~te; adcl to or alter ;Or amend the Schedu ]e and on such noti- Schedule. 
', fieniion: -being issued, the ScheJulc shall be decn1cd to be amended 
· ac~ordipgly . : · · 
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. ;- ",: :4.i' (1) If th·e State Go~ernment is of th~ opinion that it is Powers to c~n.tro . 
·· necessary pr expedient so. to _do for the purpose of promo_ting the maintc_nance'.' · . 
. ' pu~lic:.safety o; pub;i~ convenien~e or public1~:~alth, i~ :g:i.p_,j by a s:-ipply,; d1.Str1b~· 
nob.fie a order; prohib1~. or regulate the keepmg, mmnta1ruµg or tlon, ~tc, 
m.ov·ernent -of any cattle in any'pa rticubr place or area spe'cified I 
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:-. ;; ·(2) .Without prejucllccto the.generality of ti1,~ powers con.£:erred 
[ ~y-.s~b~sec~~n ,(1 ), . and :an . orde~ m£de. therelJr:i-~er may :P_l:O~~<le-"'."" 
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(a) for prohibitirig or regulating sta1ling.o} herding of q:at.t1e 
· · in regard to the numbe r thereof, aii<l tbc pladc \to be 
used for the purpose · ,\ ' . > ! 
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l'ublica.tion and 
service ·of orders. 
Penalties, : 
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+r~~ ~er, r~ 21 m=.t· 1976 
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(b) for the in~pection ~f the tattle and rc~ulnting the • ~onstru­
. r-ctioif, 'dimension, 'ventilation, lighting,: cleaning, 
· drainage 'and w ater supply of dairies and C:attle sheds, 
: . inl the occupation of persons following tl:\e :trade of 
d • "lk 1 11 · . . . ' -: airy men or ml re er; : . . . . ; . : I 
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(c) for establishment or Jonstruction of Gwal~ . c'
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oioni;s, 
· :.: dairies and .cattle pe1ri.s;· .. . . : 1 • l " . l . I 
(d) f~r pro~ibi _tio~ or regJlation of :~1:ort _of c~t~ in the 
; specified p~ace or afef; 1: '. . · i . 
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(e} for regulating py licenc4, .permit or otherwise \an, of the 
·: matters under the Adt;· ; : ·.\ : , i : I • - ; · 
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(!) for any i~cid~ntal or suJpleme~tary Iriarte.rs'. in9lu4ing the 
chargino- of the feesl i . 1 ; , · 
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5. (1) An order made unde~ secti~n {s~all- ' \ 'i . 
(a) if.it i~ an 'order of gene ~1 n~tur/ · Jr affectin~ a\ hrass·:,of 
. persons, be notified in the official Gazette;
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(b) if it i~ an order ' affecti~g· an · {ndivi1dual persJn; ·or:' ;n 
, individual corporati~m be: served in ~he 11.re'.scribed 
: manner. · _;; · \ '; -· 
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(2) WheFe a question arises whether a 'pb~son :was \ duiy '.; 'in- , · 
ormed of an ordet made in pursua~ce of s~ction f ,. copipli:).n~f-With ·•. 
the requir:emen~ \of sub-section (1)\or· th~. rule~ :ma:~e tlie~~~p;d~r . 
shall be conclusrv;e proof that he i,yas so \ rnformed; · but fail1tre to 
comply with the , said requirement . shall not !preclude pro.of by 
other means thaf -be was so informed or aff~cti the validi'.tJ': pf ;the 
.order. ·· · . ·\ •: · : 
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6. The State Govern ment may, by notified, ord~f ,_d~e~~ tp.at 
the power to make orders under section 4 shall be exercisabie li.ls6 bY . ' ' . : . . ,:: ·t '. : 
· _such officer or , aurh9rity including \ocal authoritt and in \ r~~ation 
to such matters and subject. to such conditions, if ;any, ! af inay 
be specified in thd order. ; \ · :' : 
'J. (1) If any person contravcn::s any orddr made u~d~~ sec.'. 
tion 4, he shall. on tonvi ction be pun\ished with: {rnptisdnm~n~Wof a 
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term ·whicli~~ay' e#ent :to;:one year.
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or with fi~4f , >: . \ \\\: . . 
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(2) Any Coudtrying the contralventio~ of\a~\Orde~ : ma'y '.d:~ecf 
that any cattle _ in !~espect of which fhe C°Jurt \i~ s~tisfied t1at\ :_t1ie > 
ord~~. has been contrave .ned, an d a_r1y vehide prt{esse~ or, I a11,1.1ma1 
whl.ch.1the Court is s~tiifie'd I~~s beeh Used with fii~1J~nowierlg~ d£ {he' 
. per~~ti h aving .t~e cop tr?l tQ~~eof for 'darryin~ sue~\ ¢att1
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d, s~at\ · ;be .. 
forfe~ted to Governrµen t. \ : ' i : \ ,1 
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: ::~:tt)~- +r~ u~m, fc;"r\icf; 27 m~ '1976 
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: ::if :[ifi':f' s'.': ·\ i,ny ;icrso_ri' ,vb; attempts to contravc~e·; or abets\ a ~~~~nie~t. ! ~- · 
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·: j:· t~·d~t?i;~~tion of, a;-iy order m:.-de·undcr section 4 s~all be decn\cd · · 
:> :\~\'.1 ~;y¢: lc~nt~avened tl7at:; order. . . . .\ . : . 
·;::;: .. :Ir;;/2·);:_irJ(T). l~ th~ l1erson· ~o~travcning :rn orutl' !11[H.k un~1cr-0_1Icn~c~.: nll d 
, · ·· · , , . · l ' l . . • th corporat10ns. ' ;_ section 4: iis a · corporntion, every person, w 10, ;i,t t 1c time· . e 
. _contravintiori was committ~d, was in charge of, and was r~spons1~le 
.. f ·tc{ 'the corpor~tion for tbe condtict .of the business of the corpora~on . . 
'1111s. ·wen: a~ the ' corporation; :shall be dce'(Iled td. b~ guilty of the : ,··-. t ·:·: 
'cohtraveh:tion:· and . shall •.be; liable• to be procee~cd· against 1 ~d I 
. . .. 'p~nis~e .d: acqirdingiy : . , j ; .. Y ·. ! · 
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· : ; I •• ~('.\~.:erivided/trr~t . no~i~g; : coritain.ed in this _~: ib-section),hall . i i•/,'. 
: : , te"ndet,:~n;r su_c~·-.person. liabl~ to. ~ny pun~hrnent~ ·, he pro~<r~I ~hat _ .; ·1 
. 'r' ·. II ·the 'c?11tr,ave~_t10~\1~o?!c ,plac_~·w1tho~1t hts kn~~} ge -9~Jij·wrr~ ;:,.l,:\'\!W:::1 : 
c: exerc1s~d1 all:\d ,ue'., d1)1gence ,to prrvcnt such,·cw ravent11·~-d~-1 · :· : ,:-t,t !. · 
t · , , i : {;\. ;/; ): t,w;,~;\~ndinJi . .,;y~i~g . contained · i; 1 it, b-sectiJ h )• ' : ',, ',,,, l, ,:;;' r· : -~-1 , ;, ··. where an loffei"ice under this Act has been ·comrruttN by a corpora-
' ·::~.-~_-.i_·: l,. : ;< ',ti9n i and :it is 'proved that the. offence has beeri lc?mmitted with 
• 1, · :.the consent or connivance of, or. is attributable to: any neglect on 
, . . :l ! 1_· •.. ·.:the P.ai:t ~f, -· ·any director, manager, secretary ori other officer of 
the corpdratioji such director, manager, secretary lor other o~cer 
. . s];iall,atso: be deemed tci be guilty of that offence aii.d shall be liable 
· to be: : proceeded . against and punished accoi:tlingly. 
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. .lQ.f ly):No Court shall tak.e cognizance jof any· offence ~~~:~~ 
: punishable under thi~ Act, except on a report in :writing of the 
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facts; con~tituting such offence made by · such oijiter as may: be 
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authorised by the State Governmen t. 
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. (2) Tl~e State Gove1:nment ~r sucli officer as·~ay be authoris­
ed _may,] either before or after the institution of any proceedings . 
·_ '. for ari.y' off ente punishable uncler this Act, accept from any person 
: · charged with;-such offence by way of composition of the· offenee 
a: surri ; ci~ money not exc;eding one thousand rupees, .and. direct 
: .. ~e re}ea~e of ~attlc, vcl11cle _ot vessel, which has been seized as 
. liable ; to 1fore,fe1tt1re under this .-Act, on p aymenf of- such further 
sui:n o(moncy ~s _he may deem: fit not exceeding the value thereof 
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estimated. by him. · ' · 
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. . . (3) :On payment · _of the composition money and additioi1al 
· _sum.: of: Il/-on~y! as pro','.ided under sub-section . (2)~ to such officer, 
. · ~he pe~so;n, 1f in c_ust?dy, shall. ~e set at liberty an_~ ,if any pr?c~ed­
••· mg~ h;tv~ been 1~~tttuted aga111st such- person 1p.: any cnmfnal 
.·- cour~,, FP-.~ con:ipos~t1on shall be deemed to .amount to an acqutttal 
'. aµdTnirrea$e shall ~ny; ~ rt~_er p~os;~edings ·b~. £~~_en ~gairnst:~u~l1._ 
peti_o~\p_I; cat~le ,vehicle-or vcssehn respect of t~<i same offen~e . 
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. , · ( 4) 'f'he, · officer _corripoundiqg any• offencJ :i may· order \ the 
cancelfat~on ~f ?t:-r licence or permit granted u#der this ~~t to 
. the ofte1tder; •, pr, ,I,f not· ~i:npowercd to do so, mp.y approap~ .i an · 
officer so: empowered, for the cai1cel1ation .of such licence or pe1\11it. · 
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i- .;· . :;1360 ,rS!(JR,r 1J~'lof, fs,fi,;lz7 ~I 1976 •-Ci 
t ~ ; =j.~;~;;~~=;,=w=_=_=~=,=_==11~.=. A~- ~cy~-.~M~.=a~g=~;tr~a~fu~o=f~.;~~~~fi=rn=t=~~u~.=i~p=~=i=aU==y~~~~;~ 
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ence .rumman y. f&I' th ...: ·b ·~ ! t t · 1 · th - ff. ' ' · ; 'fi· d •. · ·• _ _ .. ". · ··- • e L1ffie e~g o ry m a summary -. way e o ence~ spec1_ e · 
~~· __ ;_i,_,.:;_:: ___ ;'. __ :. ___ ·: : . · : . . ·\ . . , 
1
1°97su3b(~Nsecti
2
pnif(17 of)section 260 ofli~he _Co~e of Crbimfoalbfr9cedure, . 
:· . i o. o 1974 ··.may, on app cation :m ~is ehalf ,eing made 
i by the prosecution, try in accord ,ance with the provisions contained 
· Ju i: i in .sections 262 , to 265 of ·the iaid Code a~y offence p~nishable 
.;!: - under.this :AC:~- I · i : i. · .· 
;~~~:tion t;;0 12.' ,.(l) ,N,o.suit, prosecutidn or oth-er le~al proceekJ.ig .shall 
. under Act. . ... lie_·against ,.anY,:p.erson.~or anythf:g which is in .gooc! 'fai~ 1one .'or 
. .. . I mt~nded tr be ; -~one m pursulnce of :.iY I order . midt -~n~er .· 
. ,· : ; section 4. ; . . , 1 · . · • , j: · 
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; : · ; · (2) Np s~it or ~ther leg~ prnceedin~s bhall lie •tairist the 
1 State Go-vernme/ltfor any dama e causeµ or likely to be q&;'us~d ~y 
i anything :Which, 1 -is :in good faith done or int~nded to -b~ .\done ; ··in 
. . :1-i. 1 pursu~~c_e l~of ,fap.Y, order made l u,nder _section 4. _ : . ; t . . : 
._}~-f . T • · Po'"" ;;, make 13. · (1) ~he State Goveri;ment, ,;, ay, '. by n~tificlti~ii, a~d 
J\\} • · i{(' f,\:~I~~ -: subje~t , .tcLthei <;:cindition of prfvious p11~1ic
1
ation, -~aki 7
;u;les for 
f~tf~'/> ' . ,,;: '"7z~\t' :r~p:::eu:d:t~::~Ction \1 ) sh~! bl !l~d 1n . 
,,.
n_._.·,::.'.·;•··:;.:_':~;-:.,'. . the Table (of t~e : Legislative t sembl~ . j I . : ; I f!r: 
//} Schedule : j :!.j: :: 
( . · · . 1. ·nulls. · i ; ;: '. . · 
1 ·• .·. ·. 2 .. Bullocks. . :! . ·' . 
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~ :· i-1.. 7 · GoD.ts .. t\<;_ ,.,. iL - .. , i a:. Sheep'.. •. 1· 
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