The Madhya Pradesh Govansh Vadh Pratisedh Adhiniyam, 2004

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. No. 6 oF 2004.
f ' - .'i t .. :
TIIE ]\{ADTXYA PRADIiSH GOVANST.I VADH PRATISHEDH
MADHYA PRADESH ACT
TnBLE ().i{ CONTENTS.
3. . Appoiptmenr of'Vererinary efficer.
: 4.. 1 Prohibitron of slauglrter 'cf ccvr progeny.
5. :Prohibirion on possessioJr of beef.
6. Prohibition on tiansport of cow progeny for slaughter.'
'.. l'l: lowel to make rules.' ' .
18. ' Repeal .and taving. \ :.r\ePvqr . qtru savlug.
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^'.rTrqer, RiiH, 29 m{ 269a
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I. Slrort rirle, cxrrirt arrd comnjenccl)le nt.
2. Definitions. i
' .d'a 10. Offences t,r be-cognizable and non_bailable. 
=+,ll. power of entry and inspection.
12. Reliabilirarion.
. 16.' ,power to remove difficulty,
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,-,,, . MADHYA PRADESI{ ACT
l:', (1): .Thls Aet m+yr.Ue called th'e I.,{ndhyi Pradeslr .Govansh \ratlh Pratisirecih
, . ACftniyarn, JQ[,1.
'.. " '.r '" ij.r.;.. .. ;i'.,,, !': : ,, ... :
'', .(2):1, I( exrcnd9-. to thq *hoie of the State of Madhya Prarlesh. ' : 
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iiii'i111(3) i it1,;Lat!1co+1e'ilto fo.fcq fromqhe date of its publicltiqn iri the "Madhya Prad{si
i....t:ir;':.8,azi.ttj1rl.1ri,;.t.j.),..'.....,...
l:.;..:!1.,.:l-:i::i;:l.t:..';,.1..
..^ .'{ct :qqLUne.te,lti4ttlhtttjyl'irne.ans l,,Perqs. appointed by the State Government by
' r l':.nstificatiol to, perfonn.in ariy loca! ,arpa specified thetein,,lhe functions of a
]-,..a'.''CompetentAUthorityunderthisAct;
, . -i . 
". 
... .t::..,1,t 
. . ,,,'Gl,;iry1i1fiJ:"1,,!ii"r1s anr,'chgiiqule, institqlion resistered yntler anv "ru"r*"{, for'the
,,: , . , '. 
.,:tire being,i,l force, established fqr.$g: purpose of keeping, breeding and
., ,, .;:,i;i . ,' I'..j1;llLfl-tl!.1..t^l1ns199y:,910s9lr,ot lor:l the;,-pjurposg 
.of .rgceptlon' protection', care',
: 1.,...ir:.;.ri,-.gl,rytp-e,qihllln.q:JTealmelt of infir.m, aged and diseased cow progeny;
Sirori .i iiie;
cxtcni &nd ,:onl-
trlencement.
Definitions,
Appointm ent'of
Veterina15
Oflicer.
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i.B!.ihqI'a9Fd''!y.th.e.M.ad!ryaPradeshLegisliturqintheFifty-fifthyearoftheRepublic--...:i... '-.!..:{.,-r--,- .--;,-:. .--- .-
, o['Indid-,as :fl61l'61\i$rijiii]"'----;-j---' I . 
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l. . ' .,, i,.,(?)"::t"9fl-nleanp;ltesfi o[cow progenyr whrlse:slaughter is prohibited unclcl this,Act;
whAtsoever and includes maiming or inflieting
course will cause death; I '
1e8 (6) qtactyr.rmr{ Rri+, 2e qrd 2oo4
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il'Xiljl':l"oorj ,, ' 
,4''No.per.sbn 
shall slaughter Dr caus€ to be slaughrered or o(rer or cduse to be offered; for,p1og';n; -- ''" slaughter of any cow progeny. i , ..
.,,,: :
'Prohibitoh 
, on :
possesston of 1 'J' fl pt:t:n shallr have i'l ,hil possession.beef of, any cow,progeny slaughteretl in
.beeiconlraventionoftheprovisionsofthisAct'
: .i-: : ' . lr.,' :^:l(3) Ihe::.9f,8:."tl.tl:!!iv ;i-ttr9,..yete",1,ru offlger. 91 ,aqrrnenon, airtrrorised by th
';. :jr': -.r!:, :..,. i,::. : .'
t', i,,iilt-(a) The-nro-visi;;';isection I00 of the code of.criminal procedwe, 1973 (No. 2''of tgjt'r.';' iela.:in.q.l" :Jqf.ql,u-1d.,r"i1|f: shalf, :9,f*,as niay be, apply ro searches and seizures undt
.:..,. ..i - ;. I .: l
,.l,.lil]:l# .. 6 No,person shall.transportir offfr for transpofl or'cause ro be transported any cow progeny
nlos.ny for l5oT anr nl.1ce;vi{tin !tr1 fdale to anylplace outside the statp, for the purpose or it. rtuugr,,,L in' slsushler' c9.nT1lEtio1.or !|1e provision of this Alct or yithlthc khowledge rhat it will be or is likei] r, bc,
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. li:ii r: . .-:-lr:i, .... . .1,.r. .,..:. r.. . i.sirengtherringLl ,r'::"i:r';7:irhe.state Gou"rnm.nt shall ta,Le netessary steps for 5trengthening of institutions ,rhich' 'T.'L*lT;l'l*i ,: ur" engageit in'wetrare "";i"i,';tt;i;-,1-;r;-*-' 
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..*'f olclrarc: ;. '' U..'th9.,P"t.on incharge o1'the insititution lnay Ievy such chargbs as:may be prescribed, Ior
,l-'.,. i . ,.; .,,, .carg and maintenance gf infirm,'ageq alrd diseased cow progeny from ttleir owners.,.i''r'..'',j...|:j:..;-:,..-'.i.. .tl:,.,r,r. I l. , . . . ,
.-i:i., . of Sectigti'ta,s:gridi61'shqll bb'punishedlwith impri.onm"nt oi eittrerio"rLipfol-ror.q rerm.urhich
:,; 
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'i , :imav exterd to tliiee 
l"*nl 
or ,yith a nire which 
iav exten,t io ren rhouland.ru;;s,brrilil i,;,;.'
,:oriiia#tt[j,'t. . .'- r-' ',; -- I., .. , : :.
:.;rr"I#,;;J;,., .l i0' iiotwitirstanding anything,coritaine{i in the'Co<ie oi,Criminai Prrcedure, i973 (No.2 ot.,::.::otlul'....l9.74)a!l9ffen9es.u1$91thisActshall|becognizableandnon-bailabie.
, :irilfsy-,:61 .entri,:,.1:; '" i i, ,rrr.,-^_ ... _ l, : I - - 
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':r'i':ir!":'' ',"'; the v.e1€ritSrJ offrc9r-or any p.ersonfauttroiisea by ihe compeieni.Airthority oi rtre vete,inar). -....,;.:,,.,i:..-. " 
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'tttcat !imi1s.of hisiuriqdigtion, *hirc lg tr"s reaio,n to believe ihat a, offenc"unier ttris Art har,, : ,.i:
.:'beeh,is,u.eing.o.'i3..tit"tytoul.o,*lir.o.....,:'.:,,,
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' ,' '' i I " ..^*.1]1_-^',1"_.Y.9T.,P:,9111,"::ll:ilY.ol thi,Y?perilgr o{r1ger or,any penbn airthorised by th
. .'' ". ,'.:,,,':". '' ., competenqAuthoriry"oi iii. v;tdihdi'om[.r ini'*ri,irr,'i;,ni.'oi,talf, shall have power ro sro
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;-9t1.ll gtc,lPatloqr of any such premises as is specified in sub-secrion (l) stial
the Competent
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'':..'--r iilr 12, ye{n}oll yhall, a[te1 coming inro force of this Acr, make rules fi:r tt
of such person. if inv- to be rlireerlr'off..ro.t ''i ',:.qt' n"ri-1; i11r11i),1 ai*1tti?tre.c.r9g,,l,''.,,.1:ir'..*;'ii.z
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s'11 $llTI[:::iXlil'Ji;JJ'iHT,-"lT:rs and orher person$exercising porvers under
Penal code,. t reo 1+s-ot ,tuol. ':-l-Y 
oor vatlts 
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'the rneaning of Sectio ,, ,i ,i ,na"rno,o,
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be instituted against
undcr this Act ttr the
any person Proieeliotr of ac-
rules nia6c tion tat]:en in
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j
i
i
I
Porver lo I
I
renrove diflicrrl(;,,
Porver to
rules.
make
Govansh Pratishedh Adhyadesh, (No. I of 2004) is2004 Repeal andl
saving.
l.\
r
Providqd that the repeal shall not effect_:_
respect of any offence committed
forfeiture or
4
continued or
imposed as if
'd.

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