The Mizoram Animal (Control and Taxation) (Amendment) Act, 1991

V ol XX Aizawl, Tuesday 26.3.1991 Chaitra 5. S.E. 1913 Issue No. 57
NOTIFICATION
NO.H.12018/7/91-LJD, the 13th March. 1991. The following Act of the Mizoram Legislative Assembly
which received the assent of the Governor published for general information.
The Mizoram Act No. 5 of 1991
The Mizoram Animal (Control and Taxation) (Amendment) Act, 1991
Received the assent of the Governor of Mizoram on the 13th March, 1991.
AN
ACT
To amend the Mizoram Animal (Control and Taxation) Act, 1980.
Be it enacted by the Legislative Assembly of Mizoram in the Forty Second year of Republic of
India
1. (1) This Act may be called the Mizoram Animal (Control and Taxation)
(Amendment) Act, 1991.
(2) It shall have the like extent of the principal Act.
(3) It shall come into force on such date as the Governor may, by notification
in the Official Gazette, appoint.
2. In the Mizoram Animal (Control and Taxation) Act. 1980 (Act. No 4 of 1980)
(herein after referred to as the principal Act.) in section - 2
(i) in clause (b) in between the word “includes” and the word “pigs,”  the
“word” shall be inserted:
Short title extent
and commence-
ment
Ammendment
of Section 4.
(ii) after clause (c) the following clause shall be inserted as follows :- “(cc)”
“Court”  means a civil court or a criminal court in Mizoram.
3. In the principal Act in section 4, for clause (a), the following clause shall be
substituted as follows : “(a) “Fowls and Pigs shall be kept in confinement”.
4. In the principal  Act. in Section 4, for clause (a), the following new section shall
be inserted as follows, namely :-
29 A. (1) The owner of the animal who has been granted licence ujnder th provision
of section 29 shall keep the animals in the area in the manner and conditions as may be
specified  in the licence and also as may be directed by Government but in no case
such animals should be allowed to trespass upon the land or property of any other
persons wether private of public.
(2) If, in violation of the conditions laid down in the licence due to negligence
of the owner of animals, any animal enters upon land or property of any other persons
causing damage or loss thereto, the owner of such animals shall be liable to pay com-
pensation to the extent of the loss or damage caused to that property.
(3) Notwistinding anything contained in, and withouth prejudice tothe other
provisions of, this Act if any person allows his animals to stray in any street, place of
public or upon any property or land of other  persons whether public or private, he
shall be punishable with a minimum fine of two hundred rupees which may extend to
five hundred rupees, when the same persons committed the same ofence for the sec-
ond time he shall be tried by “the court and shall be punishable with fine of one thou-
sand rupees with simple imprisionment for a term of fifteen days which may extend to
two months.
Sd/-
K.N. Srivastava
Secretary to the Govt. of Mizoram
Law, Judicial & Parliamentary Affairs Department.
Ammendment
of Section 4.
Insertion of new
sect io n 29 A
“Special provi-
sion for keeping
animals in the
prohibited area
and penalties for
violation thereof
Ex-57/91 - 2 -
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.

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