The KERALA ANIMALS AND BIRDS SACRIFICES PROHIBITION ACT, 1968

THE KERALA ANIMALS AND BIRDS SACRIFICES 
PROHIBITION ACT, 1968 VJ “ep 
(Act 20 of 1968) 
4, CONTENTS . wa 
P Cb? REAMBLE. an\ 
SECTIONS 
C) 1. Short title and extent, 
2. Defintions. 
_ 3. Sacrifice of animals and birds in temples or its precincts 
prohibited. 
4. Officiating at sacrifice, etc., prohibited. 
5. Temple or its precincts not to be allowed to be used for 
sacrifice. 
6. Penalties. 
7. Inquiry and trial. 
8. Repeal. 
THE KERALA ANIMALS AND BIRDS SACRIFICES 
PROHIBITION ACT, 1968* 
Act 20 of 1968 
An Act to consolidate and amend the laws relating to prohibition of the 
sacrifice of animals and birds in or in the precincts of Hindu 
temples in the State of Kerala 
© Preamble. —WHEREAS it is expedient to consolidate and amend the 
laws relating to prohibition of the sacrifice of animals and birds in or in 
the precincts of Hindu temples in the State of Kerala ; 
O BE it enacted in the Nineteenth Year of the Republic of India as 
follows :— 
1. Short title and extent.—(1) This Act may be called the Kerala 
Animals and Birds Sacrifices Prohibition Act, 1968. 
(2) It extends to the whole of the State of Kerala. 
  
* * Published in the Gazette Extraordinary No 226, dated ¢7th-September, 968. 
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2. Definitions—In this Act, unless the context otherwise 
requires,— 
(2) ‘precincts ’’, in relation to a temple, includes all lands and 
buildings near a temple, whether belonging to the temple or not, which 
are ordinarily used for purposes connected with the worship conducted 
inside the temple or outside, and in particular the mandapams, 
prakarams, back-yards front-yards and foot-yards of the temple, by 
whatever name called, and also the ground on which the temple car 
ordinarily stands ; 
(6) ‘*sacrifice ’? means the killing or maiming of any animal or 
bird for the purpose, or with the intention, of propitiating any deity ; 
(c) ‘*temple’? means a place by whatever designation known, 
used as a place of public religious worship, and dedicated to, or for the 
benefit of, or used as of right by, the Hindu community or any section 
thereof, as a place of public religious worship. 
3. Sacrifice of animals and birds in temples or ats precincts prohibited — 
No person shall sacrifice any animal or bird in any temple or its 
precincts. 
4. Officiating at sacrifice, etc., prohtbited.—No person shall— 
(a) officiate or offer to officiate at, or 
(0) perform or offer to perform, or 
(c) serve, assist, or participate, or offer to serve, assist or 
participate, in any sacrifice in a temple or its precincts. 
5. Temple or its precincts not to be allowed to be used for sacrefice.—No 
person shall knowingly allow any sacrifice to be performed at any place 
which— 
(a) is situated within any temple or its precincts, and 
(6) is in his possession or under his control. 
6. Penalties.—(1) Whoever contravenes the provisions of section 3 
shall be punishable with fine which may extend to three hundred 
rupees. 
(2) Whoever contravenes the provisions of section 4 shall be 
punishable with fine which may extend to three hundred rupees : 
Provided that if the offender is an officer, servant, authority, 
trustee or priest of the temple or the holder of any office in receipt of 
emoluments or perquisites for the performance of any service in the 
temple, he shall be punishable with simple imprisonment for a term 
which may extend to three months, or with fine which may extend to 
three hundred rupees, or with both. 
  
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(3) Whoever contravenes the provisions of section 5 shall be 
punishable with simple imprisonment for a term which may extend to 
three months, or with fine which may extend to three hundred rupees, 
or with both. 
7. Inquiry and trial.—No offence punishable under this Act shall be 
inquired into or tried by a court inferior to that of a Magistrate of the 
first or second class. 
8. Repeal.—The Madras Animals and Birds Sacrifices Prohibition 
Act, 1950 (XXXII of 1950), as in force in the Malabar district referred 
to in subesection (2) of section 5 of the States Reorganisation Act, 1956 
(Central Act 37 of 1956) and the Travancore-Cochin Animals and Birds 
Sacrifices Prohibition Act, 1953 (VII of 1953), are hereby repealed. 
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