The prevention of cruelty to animals (karnataka second amendment) Act 2017

KARNATAKA ACT NO. 02 OF 2018 
THE PREVENTION OF CRUELTY TO ANIMALS 
(KARNATAKA SECOND AMENDMENT) ACT, 2017 
 
Arrangement of Sections 
Sections: 
 
1. Short title and commencement 
2. Amendment of section 2 
3. Amendment of section 3 
4. Amendment of section 11 
5. Amendment of section 22 
6. Amendment of section 27 
7. Insertion of new section 28A 
8. Repeal and savings 
 
STATEMENT OF OBJECTS AND REASONS 
 
Act 02 of 2018. - The Prevention of Cruelty to Animals Act, 1960 
(Central Act 59 of 1960) was enacted to prevent the infliction of unnecessary 
cruelty and suffering on animals.  The Act also recognizes the need to 
exempt the application of its provisions in certain circumstances.   
Considering the significant role played by the traditional sports event 
of “Kambala” or “Bulls race” or "Bullock cart race" in preserving and 
promoting tradition and culture among the people in the State of Karnataka 
and also considering the vital role of “Kambala” or “Bulls race or "Bullock 
cart race" in ensuring survival and continuance of native breeds of cattle, 
the Government of Karnataka have decided to exempt the conduct of 
“Kambala” or “Bulls race” or "Bullock cart race” in the state. 
Government of India suggested certain modifications in the Karnataka 
Prevention of Cruelty to Animals (Karnataka Amendment) Bill, 2017 (LA Bill 
No. 02 of 2017) Government of Karnataka has considered those changes. 
Accordingly by adopting the changes proposed by Government of India and 
as the Karnataka State Legislative Assembly was not in session and was not 
likely to meet in the near future, the Hon’ble Governor was pleased to 
promulgate the Karnataka Prevention of Cruelty to Animals (Karnataka 
Amendment) Ordinance, 2017 on 20
th July, 2017 with previous instructions 
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of the President as required under the proviso to Article 213 of the 
Constitution. 
This Bill seeks to replace the said ordinance. 
Hence, the Bill. 
[L.A. Bill No.42 of 2017, File No. Samvyashae 42 Shasana 2017] 
[entry 15 of list-II and entry 17 of list III of the seventh schedule to the 
Constitution of India.] 
  
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KARNATAKA ACT NO. 02 OF 2018 
 (First Published in the Karnataka Gazette Extra-ordinary on the 20th Day of February 2018) 
THE PREVENTION OF CRUELTY TO ANIMALS 
(KARNATAKA SECOND AMENDMENT) ACT, 2017 
(Received the assent of the Governor on the 10th day of February 2018) 
An Act further to amend the Prevention of Cruelty to Animals Act, 
1960 in its application to the State of Karnataka. 
 Whereas, it is expedient further to amend the Prevention of Cruelty to 
Animals Act, 1960 (Central Act 59 of 1960), in its application to State of 
Karnataka, for the purposes hereinafter appearing; 
 Be it enacted by the Karnataka State Legislature in the sixty-eighth 
year of the Republic of India, as follows:- 
1. Short title and commencement.– (1) This Act may be called the 
Prevention of Cruelty to Animals (Karnataka Second Amendment) Act, 2017. 
(2) It shall be deemed to have come into force with effect from the 20 th 
day of July, 2017. 
2. Amendment of section 2.- In section 2 of the Prevention of 
Cruelty to Animals Act, 1960 (Central Act 59 of 1960) (hereinafter referred 
to as the Principal Act),- 
(i)  after clause (a), the following shall be inserted, namely:-  
“(aa) “Bulls race or Bullock cart race” means any form of bulls race 
including race of Bullock cart as a traditional sports involving Bulls whether 
tied to cart with the help of wooden yoke or not (in whatever name called) 
normally held as a part of tradition and culture in the state on such days 
and places, as may be notified by the State Government.”; and 
(ii) after clause (d), the following  shall be inserted, namely:- 
“(dd) “Kambala” means the traditional sports event involving  
Buffalo’s (male) race normally held as a part of tradition and culture in the 
state on such days and places, as may be notified by the State 
Government.” 
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3. Amendment of section 3.- Section 3 of the principal Act, shall be 
re-numbered as sub-section (1) of that section and after sub -section (1) as 
so renumbered, the following sub-section shall be inserted, namely:- 
“(2) Notwithstanding anything contained in sub-section (1) conduct of 
“Kambala” or “Bulls race or Bullock cart race” shall be permitted, subject to 
condition that no unnecessary pain or suffering is caused to the animals, by 
the person incharge of that animal used to conduct “Kambala” or “Bulls 
race or Bullock cart race” as the case may be and subject to such other 
conditions as may be specified, by the State Government, by notification." 
4. Amendment of section 11.- In section 11 of the principal Act, in 
sub-section (3), after clause (e), the following shall be inserted, namely:- 
“(f) the conduct of “Kambala” with a view to follow and promote 
tradition and culture and ensure preservation of native breed of buffalos as 
also their safety, security and wellbeing.  
(g) the conduct of “Bulls race or Bullock cart race” with a view to 
follow and promote tradition and culture and ensure preservation of native 
breed of cattle as also their safety, security and wellbeing.”  
5. Amendment of section 22.-  In section 22 of the principal Act, at 
the end, the following proviso shall be inserted, namely:- 
“Provided that nothing contained in this section shall apply to 
conduct of “Kambala” or “Bulls race or Bullock cart race” as the case may 
be.” 
6. Amendment of section 27.- In section 27 of the principal Act,  
after clause (b), the following shall be inserted, namely:- 
“(c) the conduct of “Kambala” with a view to follow and promote 
tradition and culture and ensure survival and continuance of native breeds 
of buffaloes. 
(d) the conduct of “Bulls race or Bullock cart race” with a view to 
follow and promote tradition and culture and ensure survival and 
continuance of native breeds of cattle.” 
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7. Insertion of new section 28A.- After section 28 of the principal 
Act,  the following shall be inserted, namely:- 
“28A. Savings in respect of "Kambala" or “Bulls race or Bullock 
cart race”.- Nothing contained in this Act, shall apply to “Kambala” or 
“Bulls race or Bullock cart race”  conducted to follow and promote tradition 
and culture and such conduct of “Kambala” or “Bulls race or Bullock cart 
race” shall not be an offence under this Act.” 
8. Repeal and savings.- (1) The Prevention of Cruelty to Animals 
(Karnataka Amendment)  Ordinance, 2017 (Karnataka Ordinance No.1 of 
2017) is hereby repealed.  
(2) Notwithstanding such repeal anything done or any action taken 
under the principal Act, as amended by the the said Ordinance, shall be 
deemed to have been done or taken under principal Act, as amended by this 
Act. 
 
By Order and in the name of the Governor of Karnataka, 
 
K. DWARAKANATH BABU 
Secretary to Government 
Department of Parliamentary Affairs 

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