The Madhya Pradesh Pashu Niyamtran Adhiniyam 1976

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:^q'Eq'qtr{I ([n1r[\7,, t<ff-T 27 rrTt 1976
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135
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-,,,r'iii., ' MADHYAIRADI|SII r\C',I' l, :
il
.,'. :i. ;; i ' No: 2L or 1926. ;
'rttl',. i : i
" ''',i THb IvrADHya PRADESI{ p.A.sHU (NITANTRAN)' : :I ADHINIYAM, 1976) i
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, {itteiCivcd. the'assent of the",Governor.on the gtir \{argh; 1970; assent firsr
r ' .': pgbliih-ed-in thc ''M-adhya Praclesh. Gazctte" (Eitraordinary), dated
: ,h: 27th March, 1976.1 i 
,
,Ani.Ait io p.rovide in the interests of the genei:al Pulriic fqr tlie
I .. . niaintenance and nrovement of cattle. i 
I
i!l,,.i'i:l:
, .' ni it enicted by the Madhya Praclesh illegislature iri thc
. Twentys'cventh Ycar of the Rcpublic of Jndia aslfollou,s :- i''tl
r i 1j :(1) r'I'his Act may bc callccl the i\{adhya I'raclcsh I':tslnr
' (Niyantran)'Adhiniyam,' 1976. i
'. ,: : t
,,:i:'
' (2) It exterpds to the whole of the State of }{adhya Praclesh.
itiii' :i (3) ilt shall come intoforce onsuch clate and in such arer.s as
;Jithe'Statb Government may, by uotification, appoint dnd different' dates iuiay be appointed for clifferent dreas. i :
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, ' .2'. iIo tl',is Act, unless the context,otherwise requires,-. i-. ;.t.. . atr ...'.',"::: : I : i
, i.i"';,",,(;) "iattle", means any of the animals i specificd in the
. j ', ,, ' Schedule; L: '" ;: l : l -il ! I
'.:,1';I i (6) "corporation'1 .means an1,Ie4, corpoLateconstitutecl or
i :, I, ! ii registered under any enac.tmbntforlthe time bcirigiin-
'.r' :,r:i i I iiforce'hnd inclildes:a comfany, firrir oi othcr associa-
, i i' i i , tion of inilividuals; ' ,'' i
''il';ij i : :
, , :, . (b) "director" in relation to a fiun tneans a partncr in thc
::'i ' 'firm;' : ' j
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:' :. i i ({) "notified. ord.er" means. an order notihed in.the official
.; ,' i, t- . Gaecttc. !
'. : I
' li 'The State Govertment may, by notificaiion in the official
G4zette; add to or alter lor amend thd Scheclule and on such hoti-
i.fication.being issrrecl, the Scl:cilule shall bc dccnrcd to bc anrcnclc<l
accordingly.' :. ; .. :,l
, ,:'+,i (1) If the State Government is of the opinion that it is
necessar), or expedient so to do for the purpose of promoting the
publicsifet_f 9f pu.bLiq convenience or pirbliclhgalth, i1 m3f.,ibf a
notified order, prohibit or regulate the keeping, maintainii:g or
movement of any cattlb in any particular placb ot'arca spe'cified
'; .i;- . - .l i.' : ;! I , i
,', ;: (2).ilYidhout prejudice to the geperality oI thb pou,ers confpr:red
, by.sub;section (1), and 'an order nral{e thcrerinqler may priol'icle--
I i ia) for prohibitirig or regulating stalling o{ heriting.oh fiarrle
,' .,i in regard to the n.umber thereof, aiid the plac'e ito be
uscd for thc puri;osc; 'i : i
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cxtcn!'and
commencemcnt.
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Definitions.
Amendment
ScheCule.
Po'lvers to
maintcnance,' '
suppry,; dNtit
tion, etc.
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1358
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PubucatioD andg€rvice of orders.
qqsr+{r trqTd , fe.{.itr 2 7' rirf 1e76
.:."1;l(6) for tle inspection of the battle_ ancl rc$rrl:rting the ionstrrr-i'ctrod, dirncr)sio,,, .,.,lrjl_r!,;",]l - il;h;;;;;," "["ilil;,ora:_n age-and tvater supin 
. 
th e 
-o 
c cu p att;;,fl ;:[;:'rX, uffi f;.,i1!i: ;]:*i. o1,ry men or milk Leiter;. I 
- - -:" .i""' "iliJ"'L'i'5i'l,1iio"'1.fi !i1""' 
rollowing the tiade oi
(c) for establishment _or ;onstru*ion of Gwala' : arirl.r- rnj "rrtl. p.,rr; .r l"' " ,'". 
i 
cSlonies,
(d)for proh_ibition o, ,.gJI",,or, ", ',".,lp"r, "r "jrrl i" *"I 
' 
specined ptace oiafe3; lrf:'" 
"' ul'[l] '+ me
t4 f"l :.glli:,:g p ri.^*^.j, p.,-it J. {, r,..*i," ,,oJ 
"r ,r,.: matters under the Aot;.- ,l -- -- f- .,i l-
..,,
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(c) for establishment or ion 
i
. oarrles and cattle o.n".ttt"'iol ior crvai colonies,
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i';l(/) for any incidental or suJchargiflg of th" f"".'iPIt-entary 
matters' including the
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5. (1) A" order made unde{ section 4 s!all_: i i
''' "';I.ffi ;'t'r' ::f,H:i t ty al:i,;:H$ j, :r *", "r
(6) if it is "n order'rfi""ri,lo eh ;-r:,.:r..-,
(
II.
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2.
of
Peoalties.
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____ vevJvlr ru )uurr co ql ons, ll any,,a$jn]aybe specified in thc order. ' --" , ... 
,
_ 6. The Stati Governmen, *iI, bI qotifiert ordg1, ajr.ft tf,r.the po\ryer to rirake orders unrlersection 4 shali be exerijrii" al.o by
l^r.1.:T.:' or aulhoriq, jnctuding ;;, ;;;;;] #i r",",, onr.e srlcJr matters and subiect" : to such conditions, if anv.tas,r,.,r,
:
",",5'u)"rT'j:o:, ilj;lHl *.".., : ::l.ll :: : 
p erson was oy,, u-tle,,reruiremenis,ti:;;:#"i;;,iii:?"ii:"Hil j:f.rl,hT:iXj:X
sh all be conclusive proof tbat !! 1iy2s 5e- 
- 
irf";.;;:;'r;?11", . tcompty with the said reouirothei means ,ir;; ;;;".";r"",,ement shall not :prdclude prgg-!;
.1.;
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:. , O) y. any person contravcn:s ;iny order made undei
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tion { r,"'.i,, o,, iJo,;:_;" r#:;Y;:i:ffii:;j*.n".i:term vhicli,may extendlto or. y.rrlo. ,"i,i, nirqj:'-'-. . i i
(2) Any Couri trying the co'trrL.r,tio" or l"irl o.a.; .r!, {u".,that any cattte i,, ,..p."i of *r.i"r. fu. c""r;il l;;;;.;d";ru",o:1...T.h"" been contravened, and aly ,.h,;;;;;;-.
*h;chlth e court is s atisfi eJ n;, 0..#" 0 *, 
";dti 
i Ji"t| littoerson having the .ontrol iheieof for J*",,r!-.r.i ir,,ii,iorfeited," ;";;';J;;;: 
!,!r rur ru.io*r'"t s-uchi Lrattre''l'"ll o"
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qrqqe[ rTcrTe, hm ,., uitrrTu
it',it p, i i +", :p"r.or, ' u,lro litcmpts to .orrtr*r.lr., or abcts I a
; .gltl1ig"tion li arry order nra.te unclcr section 4 sLall be clccrnccl
,.'toi', h4vg , iconfiavened that i 'orcler. " i .,.,toi', ttrr. , !confiavened that i 'orcler. "
l:, :, ! i I
r:{i:rjr r' 9. ',r'(1) lf tlr,o Di:rsorl ct.rntrrve-nirr
:'1359
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ri;)irl t1., Bl i i nttcn:ptr I aryl
Abctmcnt.
r'{l'i'ltip::'i (11 lf th'c pi:rsr:n c.ntrrvenirrg nn ord.!,. rnrtlc uucicr .
scction 4 ,is a corl'lorntion, cvcry llcrson, who, at thc tirnc ttrc
,.contravention.w-as tommittlct, wor ii', char'ge of, ancl wrrs responsiblei to 'the gorporxtion for the conduct .of the busintss c,f the corporation
''ds lvell'ai-the corpo_ratiqn,.shail be cleepecl to bg guilry of thercontravention: and shail be: liable' to be proceeIictiagainst,irncr
puniihed I accorclinglt i - : --^- -" "- ''""""1':" -E i,
t'ii. ,it,i ,l- -, 1, i, : , 
',i i 
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, i.i , P5ovided " ttlat , nothing.i contained in this 'ldrib-section, Lir rrtrienddi hny such.person liabie to any punishmenil lid tre.proveli.that
.:l:,;,:!ri^Ifi it:,ti;Ti[.'"i:"iy;,],:+1,,]':"H-il|Erlr;.:,i,,${$i{,:[.:.:',',.'i,ill:i: ':'l,i':i , I , .,it.,. Illli ,i:i.'r':: 
12) Notwithsianciingi anything contained irrilsilU-.".,io.ri |(f ),where an iofferrce under irrir a"t hrE L.,een .o**ittla by ^ 
. 
"orporr-,.tionjancl iit is proved ttrt ihe on*L"'rr..-u"";i;r"i*irted rvith
.,1{]. "ol:er-rl ol' cor:nivance of, or is attribtrtablc tcj 'any neglccr, on'the p.elt ot, any director, tnanager, secretarv oil other ohcer: ofthe,corpo,r'atioa such director, .r."irg.r, ...r"inryjor other officershall also,be deemed to be guilry of that oli,ence ind shall be liable'to be ; procecdecl against "ancl' pr.ri.n.J- ;.*t,lrpgly. -
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19, ,1t1 ,Wo Court shall take cngnizance jof any offence !3cniz1oepunishabl,e.ulder thjq Act, except on a report in writing of 'the oftences. I
facts; conitituting s.ch offence made by sucrr offi.cer ". 
-*ry b. . i
authorised by tlre State Governmcni , . 
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, : (2) The-Starc Gover:nment orsuclr. ofiicer as'maV be authoris_i ed mav, i either rrefore or "rt.r-ttr. ;r;i*;i;"-"#^;iy';r"ceedings :
: for any'offence p.unishable 
""ii.i-ifrir^Act, accept from -any 
person :
charged with:sucrr offence uy v'ay-or ;";;;iri;-o] tr," offenee i
? .rrrl. of money not excecdirg oir. th";;;;A- ;;".., ^"a direct 
i
' the release of carrrc, veJricre 
"? o.rr.r, rvrrich ir;I-L;.; seized asliable'lo jforefeiture-uncler lL. a", on pa),ment,of such f-urther 
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tur o{ go-ney- as he rnay deem nt i-,", exceeding the varue thereofestimated by him.
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(3) On paynent of tlie composition rnoney ancl aclclitionalsum of, money, as providerl il;:;"b_r..,i"" fij, i" .r"r, of'cer,the perso,n, if in ":::?jy,rhriib;:;;"LriL;;t;# ii*,iy pro.""d_ingg:havi been instituted-;;r;;"ar.n person rpt a,ly criminalcourt,,, phe composilion shril te.lli."r.a to amoun[.to in ;ili;;;i' and-in:no case shail anr{u1th.ei-pi;;i;d'il i,iil lg'ainst;quci,pgrsoqlpa cattle ,vehicle 6r ,r.is.iin'respect of th( .nrr,. oii.n.Lltt'
fLi Th., gfi::l',.compounding '"r,y, "*.r.l,i-.y "ra;j i,r,"canceifatio_n qf ?rll licenie o, p.i.*i. granted under thi.*i"+1.'tire' ofender,, cr:: if IioJ empow;r;J;";;^;;; ;6";#r;*T;,;officer sr;emporvcrec!, for ttrf t",i""lration of such ri&nc'e'or"p[rr?i.
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"rummarilv' for the ir"*i'.lie'iE'r.y ,n 1 -1um-mary way the offenceg ipebified" rn sub-sectierrr*(iT of section 260 of.tr*t"a"'"t c.r*i.",ii?ri::;ilI;; i973 (No. 2 or'i6zii:-ry, o., uppti.r,i"'" i"this behalf b,eiirg mad.e! y llTr_"..:ytion, iry_in;""o;il,;;;;;[ ihl';;^fft""d:f:tained,i.:.,p: i in .secti-ons ?62:ti zriS "i.,n. ":;il"i;;'''l ' ;;;;;;H;.i:i.' " LvJ vL:LLrtr saru ':o' "J' offence i:lrushable
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I'i section4. 
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crer ; Acr. ue'agarnsr-an-f rperson for anythiiqg which is in go6d faitli dfine or, i inte.nded to LJ done in p,ir.r[i". "t ;yi"?a;;;ftf1""a.,:: I section4. r: : I r I -'l*I':*.:
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