The Punjab Veterinary Council Act, 1981

PUNJAB GOVT. GAZ. (EXTRA.), MARCH 10, 1981 33 
(PHGN. 19, 1902 SAKA) 
{ PART 1 DEPARTMENT OF LEGISLATIVE AFFAIRS 
Notification 
The 10th March, 1981 No. 12-Leg./81.—The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 6th March, 1981 and js hereby published for general information: — 5 Punjab Act” No. 11 of 1981. P THE PUNJAB VETERINARY COUNCIL ACT, 1981 
AN 
Act fo provide for the registration of veterinary practitioners in the State . of Punjab and for matters connected therewith. . i BE it enacted by the Legislature of the State of Punjab in the Thirty-se cond Year of the Republic of India as follows ; — A 
a, 1. (I) This Act may be called the Punjab Veterinary Council Act, Short title and 3 1981. commencement. 
(2). It shall come into force on such date as the State Government may, by notification, appoint. 
2. In this Act, unless the context otherwise requires,— Definitions. 
(a) “Council” means the Punjab Veterinary Council established under section 3 ; 
(6) “Director” means the Director of Animal Husbandry, Punjab ; 
(¢) “member” means a tember of the Council ; 
@) “prescribed” means prescribed by rules made under this Act 5 
(e) “President”’means the Prosident of the Council ; 
(f) “Register” means the register of veterinary practitioners prepared and maintained under section 17; ; 
(g) “registered veterinary practitioner” means a veterinary practitioner registered under this Act ; 
(h) “Registrar” means the Registrar appointed under section 16 ; 
(1) “regulation” means a regulation made under this Act 1 
(j) “Schedule” means the schedulo appended to this Act ; 
(k) “State Government” means the Government of the State of Punjab. 
3.0) The State Government shall, as soon as may be, after the commence- Establishment of ment of this. Act, by notification, establish a Council, to be called the Council. we + Punjab Veterinary Council and such Council shall be a body corporate “" haying perpetual succession and a common seal with power to acquire, hold and dispose of property, and to contract, and may by the said name sue and be sued, 
(scanned with OKEN Scanner
XTRA), MARCH 10, 1981 
'T GAZ. (E 
34 PUNJAB GOVHGN. X, 1002 SAKA) 
e Council sha so act as d n advisory bod y to e otatc 
( ) shall als | ‘ 
ern 
ment in ail po licy matters concerning the veterinary p ofession, veterinary 
! ; , 
education and development of animal husbandry 11 
Constitution of 4. (1) The Cone shall consist of the following members, namely: — 
Council. 
] oo 
(a) the Director, Animal Husbandry, Punjab, ex-officio ; 
aa 
LL 
(#) the Dean, Punjab Veterinary College, Ludhiana, ex-officio ; 
1 faculty which deals with veterinary 
be elected by eac! A 
(c) one member to y State of Punjab ; 
education in a University in the 
(d) four members to be elected from amongst themselves by the | i 
veterinary practitioners, residing in the State of Punjab and re- 
gistered under this Act ; and 
to be nominated by the State Government from 
terinary practitioners residing In the State of Punjab 
BR 
(¢) two members 
amongst the ve a 
and registered under this Act : 
Council the members referred to in 
Provided that in the case of first 
d by the State Government from 
| 
clauses (d) and (¢) shall be nominate 1 
amongst veterinary practitioners residing in the State of Punjab and 
qualified to be registered under this Act and the term of office of the members . 
of the first Council shall, notwithstanding anything contained in this Act, not 
exceed two years. . . 
(2) The Director shall be the President of the Council. 
Election of 5. The election of members under clauses (¢) and (d) of sub-section (1) 
membere. of section 4 shall be held at such time and place, and in such manner as may be 
prescribed. 
Nomination. of 6. In the event of the requisite number of members not being elected 
members in under clauses (c) and (d) of sub-section (I) of section 4 within the prescribed 
Sele of e period, the State Government may fill up the vacancy or vacancies by nomi- 
nating the requisite number of registered veterinary practitioners residing 
in the State of Punjab, and a person so nominated shall be deemed to have 
been duly elected under clause (c) or clause (d), as the case may be. 
Publication of 7. The name of every person elected i i Fillion at 7. Tip nin ected or nominated under section 4 
ay 0k ssells hall be published by the State Government in the Official 
Leave of absence 8. The Council m: i 1 ; nay permit 4 me : 
0 members. meetings of the Council for a period wip Jo Cog Ri Tie the 
Occu e of 9. (J { 
casual vaonsie. his seat : % A pasibr of the Council shall be deemed to have vacated 
(a) fails to accept office withi ; office ‘ . ; 
nation or eloction, or within one month ‘of the dato of his nor AN 
(6) absents hi i 7 
be sufficient g pnd cause, as may in the opinion of the Council 
(c) is absent out of India for q or iocutve meetings of the Couneil, of ndia for a poriod exceeding six consecutive months: 
(scanned with OKEN Scanner
PUNJAB GOVT GAZ. (EXTRA.), MARCH ,lo, 1981 35 
(PHGN. 19, 1902 SAKA) 
(2) On th: occurrence of a vast i i On ths od «ney under sub-section (I), the President shall forthwith report the same to the State nt 
10. The State Government may, by notification, remove any member Removal of 
iio ia opinion, has been guilty of misconduct in the discharge of his members. 
Provided that before the State Government notifies the removal of 
any member, the reasons for his proposed removal shall be communicated 
riting and he shall be given an opportu nity of tendering an explanation in 
1 . 
11. Inthe event of oceurretice of a vacancy im the membership of the Filling of casual 
Council as a result of death, resignation, removal or otherwise the same shall vacancies. 
be filled within three months by fresh election or nomination, as the case 
may be. 
12. (I) Theterm of office of a member of the Council shall be five years 
from the date of his acceptance of office. Term state: 
(2) A parson ceasing to be a member by reason of the expiration of his 
term of office shall be eligible for re-election or re-momination. 
13. (I) Tha President, and inthe absetce of the President another member Quorum and 
to be chosen by the members present from amongst themselves shall voting. 
preside at a meeting of the Council. 
(2) Save as otherwise provided in clause (8) of sub-section (I) of section 
26, all questions arising at a meeting shall bedecided by the votes of majority 
of the members present and voting and in the case of equality of votes the 
person presiding at the meeting shall have and exercise a second or a 
casting vote. 
(3) Five members shall form a quorum at a meeting of the Council : 
Provided thatif a meeting is adjourned for want of quorum, no quorum 
shall be nzcessary at the next meeting called for transacting the same 
business. 
(4) No act o- proczedings of the Council shall be invalid merely onthe 
ground of existence of any vacancy amongst its members, or by reason of 
defect or irregularity in its constitution or any irregularity of procedure not 
affecting the merits of the case. 
14. (I) Subject to th: provision of this Act and therules made there- Regulations as 
under, the Council may make regulations inrespect of— to meetings. 
(a) the time and place at which meetings of the Council shall be held, 
(b) the issue of notices for convening such meetings, and the conduct 
of business thereat. . ] } ] 
(2) Until such time as the regulations referred to in sub-section (/) come in 
to Jperation, it shall be lawful for the President to summon, by a letter addressed 
to each mambs:, a meeting of the Council at such time and place as he may \ 
deem expadient. 
PRAEGER 
(scanned with OKEN Scanner
pXTRA.), MARCH 10, 198] 
nembers of the Council such travellj, 
hall be paid to the o time, be specified by regulation, Povey wf 18 ‘ Eaanin 
Niwgnrs 10 pnd dnily allowances as tay, from me ; 35 etrihers "Oni sei " jon (3) of sectioft 30. venite under clanee (7) of cob-tection 
16. (D The Council— 
1 of the State Government, appojp; - 
(a) hall, with the previous approva 
a Registrar | 
(h) may grant leave to such Registrar and appoint a person to act 
in his place. 
h other employees as it may consider | = Tha il ma oint suc ; 2) The Council may app of this Act. i necessary for carrying out the purposes 
(3) The Registrar and other employees shall receive such salaries ang 
allowances as the Council may, subject to the previous Eh oh Sas Government, determine, and their conditions of service shall be such as may 
be prescribed : 
. f the Council shall Provided that the Registrar or any other employee of i not continue in office after the last date of the month in which he attains the age of superannuation fixed from time to time by the State Government 
for its employees. 
(4) The Registrar or the person appointed to act in his place shall act 
as Secretary of the Council. 
(5) Every person appointed under sub-section (/) or sub-section (2) shall 
be deemed to be a public servant within the meaning of section 21 of the 
Indian Penal Code. 
Pieparation 4nd 17. (J) The Council shall, as soon as may be, cause to be prepared and 
maintenance of maintained a register of veterinary practitioners. 
rofister, 
(2) The register referred to in sub-section (J) shall be prepared and 
maintained in such form as may be prescribed. 
Registrar's func- 18. The Registrar shall maintain the register in accordance with the 
tions in respect provisions of this Act and any order made by the Council and shall from time 
of fegisier, to time wake all necessary alterations in the registered qualifications addresses or appointments or titles, of the veterinary practitioners entered 
therein, and erase the names of any veterinary practitioner who has died. 
Persons entitled 19. (1) Every person holding any of the veterinary qualifications incluced 10 be registered. inthe Schedule and every personfor the time being registered under any Act for the regisiration of veterinary p-actitioners in force in any other State in India, if reciprocity of registration has been arranged with the authority administering such Act, shall, subject to the provisions hereinafter containe 
and on payment of suchfees as may be fixed in this behalf by regulations made i A under clause (b) of sub-section (3) of section 35, be entitled to have his name 
entesed nthe register : 
Provided thay the Registrar shall refer to the Cou ngil an application for entry in the register from a personin ‘espect of i hat in th ¢ ; whom he considers tha the Council may wish 10 procsed under sub-section (/) of section 26. 
(scanned with OKEN Scanner
PUNJAB GOVT GAZ (BXTRA.), MARC A Ds CH 10, 1981 (PHGN. 19, {503 SAKA) ’ 7 
" 2) The Registrar, if so directed by the Council, shall refuse to register the name of any person notwithstanding the fact that he is in possession of veterinary qualifications included in the Schedule: 
Provided that no such direction shall be given by the Council unless the person concerned has been afforded an opportunity of being heard. 
(3) The State Government after consultation with the Council may, by notification in the Official Gazette, amend the Schedule so as to include therein any veterinary qualification or exclude therefrom any qualification, and thereupon such Schedule shall be deemed to have been amended accordingly. 
20. (1) The Council shall have power to request the governing body , Power of Council or"authority of an Institution which grants veterinary qualifications included fan oy ata in the Schedule— tations. 
(a) to furnish such reports, returns or other information as the Council 
may require to enable it to judge the efficiency of the instruc- tions given therein, and 
() to provide facilities to enable a member deputed by the Council in this behalf to be present at the examination held by such Insti- tution. 
{2) If such body or authority does not comply with the request made 
under sub-section (7), the State Government may, upon report by the Council, 
exclude from the Schedule the veterinary qualifications granted by such 
Institution. . : - 
| . ; 
(3) No veterinary qualification included in the Schedule shall be excluded therefrom under sub-section’ (3) of section 19 or under. sub-section (2) of this section unless an opportunity of representing its case has been given to the 
Institution which grants such qualification. 
21. Every person who applies to have his name entered in the register Information re- shall— ly hd °7" quired of _ appli- 
cant for registration 
(a) satisfy the Registrar that he is in possession of a veterinary qualifi- cation included in the Schedule ; 
(b) inform the Registrar of the date on Which he obtained the veteri 
nary qualification which entitles him to claim registration unde® this Act ; and 
(c) give the Registrar any information which he reasonably may require for the purpose of discharging his duties under this Act. 
22, If a person whose name is entered in the register obtains any title _ Entry of new or qualifications other than the title or qualification in respect of which he titles and gualifica- has been registered, he shall, on payment of such fees as may be fixed inthis ‘00S 10 register. behalf by regulations made under clause (h) of sub-section (3) of section 35, be entitled to have an entry stating such other titles or qualifications made against his name in the register, either in substitution for or in addition to, any entry previously made, 
(scanned with OKEN Scanner
H 10, 1981 , GAZ. (BEXTRA), MARCH 10, 
" PURIAT GONG io, 1002 SAKA) 
: cesta 
Disposal of fees. 23. All fees received by the Council les 105 Act shall, in the manne 
prescribed, be applied for the purposes of this . 
3 hiensiitult ihe ¢ ision of the Registrar refusin Apes) 10 24. If a person is eg Hn a in the register, ho may ye 
Council from to enter any title or qualification of ; ch decision appeal to the 
Registrar, ‘ any time within three months from the date of such pp 
So Council. ‘ 
: : ich i the satisfaction of t Sreaouem and 25. An entry in the register which is proved to the sa he ’ ! ;: Lt tly made may be erased under Council to have been fraudulently or incorrectly 
incorrect entries. an order in writing of the Council, after affording to the person concerned 
an opportunity of being heard. 
P ower of Council 26. (I) The Council may upon reference from the Registrar pF other 
to prohibit entry in wise prohibit the entry in or order the removal from the regis name 
roe ae or of any veterinary practitioner— 
etc, ] 
imi t or a court martial to (@) who has been sentenced by a criminal court rt 
imprisonment for an offence indicating in the opinion of the 
Council such defect in character as would render the entry or 
continuance of his name in the register undesirable ; or 
(2) whom the Council after inquiry, in which an opportunity has been 
given to him of being heard, has found guilty, by a majority of 
two-thirds of the members present.and voting at the meeting 
of infamous conduct in any professional respect. 
(2) Nothing in sub-section (7) shall be deemed to justify the exclusion or removal from the register of the name of any veterinary practitioner on the ground of his adoption of a theory of veterinary medicine or surgery not in accordance with the accepted view for the time being or of his associa- tion with an unregistered veterinary practitioner, so long as the unregistered veterinary practitioner— 
(@) is in possession of a veterinary qualification included in the Schedule ; 
(b) is not a person whose name the Council has reason to believe has been excluded or removed from the register by it under sub- section (1) or would be so excluded if applicati istrati thereof were made. Roatan it regia 
secti m as the case may be. ction (7) shall be entered or re-entered 
Appeal to State 27. (I) Anappeal shall li i 
o o St , An appeal shall lie to the State Governme ision 
Government fre “wh of the Council under section 24 or section 26. i Wie every decie 
(2) Every appeal under sub sect ( sub-sectio ithi months from the date of such decision Uy stile Pred ho Yes Bar 1o suits and other ogi] Pacend- 
IDE. 
28. No suit or other leg; i 8. No suit gal proceedings shall ie i act duns Jn L he sigeciss of power conferred by this Act on the State Government ouncil or any of its mempors or offlice-bearers. 
a 
L.-T 
resin 
iit 
RE 
= 
(scanned with OKEN Scanner
AL. i) oy M/ 1 [ 
(PHGN, 19, 100) ARS hy, 1934 . 
0. (I) Every Registrar appointed under corres 5 " 
tion p ml and Deaths Act, 106d under section 7 of the Regittra- = Notice ofdeatC, / en th THOT who receives notice of death of a person And ensur® whose name he k nows to be entered in the register shall forthwith oh pn nates from 
py post to the Registrar of the Council a certif : i register. \ C k rtificate ; i by "and. stating. particulars of the. time an he ® 9 uch death, signed by 
(2) On receipt of such certificate, or other reliable i ati ardi sent Tie Regithar Shaky on iable information regarding ase the name of the deceased from the register. 
30. If a person whose name i i : 
{it 15 80 ho aw or uses in Te 1% hat entered in the register falsely pretends penalty on that 1115 8 r SCS m connection with his name or title any words or unregistered person 
Jetters representing that his name 1s entered, he shall, whether any person is representing that he 
actually deceived by such representation or not, be punishable, on conviction, i registered: 
by & Magistrate of the first class, with fine which may extend to three hundred 
rupees. 
31. For the purpose of any inquiry held under section 26, or of any Proceedings in 
appeal under section 24, the Council shall be deemed to be a court within inquiries and 
the meaning of the Indian Evidence Act, 1872, and shall exercise powers of a 3Ppeals. 
Commissioner appointed under the Public Servants (Inquiries) Act, 1850, 
and every such inquiry and appeal shall be conducted, as far as may be, in 
accordance with the provisions of section 5 and sections 8 to 10 of the said 
Public Servants (Inquiries) Act, 1850. 
32. No person shall be competent to hold an’ appointment as a veteri- Reservation of 
nary physician, surgeon or other veterinary officer in any veterinary hospital certain appoint- 
which is supported partially or wholly by public or local funds, or in any - ments for regis- 
public establishment, body of institution or as a veterinary officer under po 
a local ‘authority, unless he is registered under this Act. : 
33. (J) No certificate required by any law to be issued by any veteri- Veterinasy prac- 
nary practitioner or veterinary officer shall be valid unless the person signing porge certifi- 
the certificate is registered under this Act. cats, etc, 
(2) No prescription by a veterinary practitioner or veterinary officer 
shall be dispensed by chemists unless the person prescribing the prescrip” 
tion is registered under this Act. 
(3) No person shall be qualified to give evidence as an expert under 
section 45 of the Indian Evidence Act, 1872, on any mutter relating to 
veterinary science unless the said person is registered under this Act. 
(4) No registered veterinary practitioner shall bo required to serve 
on any inquest unless he desires otherwise. 
34. (J) The Registrar shall once in every five years om or bofore a pyplication of and 
date to NL in os behalf by the Council, cause to bo printed and an a 
published & correct list of the names for the time being entered in the register to entries in list. 
sotting forth— 
(4) all names entered in the register arranged in alphabetical order 
according to the surnames ; 
(b) the registered address or appointment of each person whose 
name is entered in the Register ; 
t istered titles and qualifications of each such person, an% 9) Be regu: which each such title was granted or each such 
qualification was 
(scanned with OKEN Scanner
(ARCH 10, 198] 
£TRA) A 
pusant 0OVT ae 1902 SAKA) 
1] 
pm v a — 
to be printed and published an app, ; all ato cau howing therein the correction Mag 
aptement in 8 erie up to the 3st December pragy 
at a erson whose name is enter 
(3) Peery cont chal precame (Ce \ der fis Az ud that a pore 
in the tatest of such I tered is not registered under : 
whow name is not ase of a person whose name Joss not appear 
Provided thet, a. ed ” v signed by the Remsett o the entry of the 
in wih Ahn the register shall be evidence tha such person i 
name 5 
vepistered under this Act. 
» The State Governmen 
a make rules for ca 
t may, after previous \ publication, 
rrying out the purposes of this Act, Rashes god perils ‘ o 
tions from time to time, 
and without prejudice to the generality of the fore. 
A les may provide for all or any of the following matters, poing power, such ru 
namely :— 
(a) the time at which and the place and manner in which election 
shall be held under section 4 ; 
(b) the form of the register of veterinaty practitioners to be prepared 
and maintained under this Act; 
(c) the conditions of service of persons appointed under section 16 ; 
(d) utilization of fees realised under this Act; 
(¢) the procedure to be followed by the Council for— 
(i) conducting any inquiry under section 26, and 
(ii) disposal of . a pial from the decision of the Registrar preferred 
A 0 
may, with the U 10 the power conferred sanction af by sect il tions for— previous sanction of ho State Iii Mo ho eu 
(0) the allowances payable fo 
(b) the members of the Council 
Capes) of Couggif % accounts, 
y Stale vo 90 Wat any dime Government. ~~ Council hag f, fy Hag 1 shal) appear 
upon it by of © CXCICISE or hue atl Lo the Sate 
iby or upge, “ude this Ag, bas exgoeqeg or ab ale Government that the 
eXCess puder this Act, the Sty has faile to oro used any power conferred orabuse to py of, © Sate Gey, Perform any yt i 4 upon | 
Council, ang jf yy ($1 Serious page MEAL may, iF if gone ouch ihre i onsiders such fa g p Council fa; ure, : C45 may be fixeg Ee Balls 10 reme, ory he Particulars thereof to the 
T 
he Stag Xcess oy ¢ or abuse within such Gov Bment, it may dissolve the 
(scanned with OKEN Scanner
PUNJAB GOVT GAZ. (BEXTRA), MARCH 10, 198] 41 (PHGN. 19, 1902 SAKA) 
Council and cause all or any of the powers and duties exercised and performed by such agency and for such p fit : i 
Provided that it shall take steps as soon anew Council under section 4. 
of the Council to be 
eriod as it may think 
as may be convenient to constitute 
37. Every rule or [regulation made under section 35 shall be laid as soon as may be after it is made before the House of the State Legislature “while itis in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive session aforesaid the House agrees in making any modification in the rule or the regulation or the House agrees that such rule or regulation should not be made, the rule or regulation, as the case may be, shall thereafter have effect only in such modified form or be of no effect, as the case may be ; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or regulation, 
(scanned with OKEN Scanner 
Rules and regu-~ 
lations to be laid 
befors State Legis- 
lature,
EXTRA), 
Govt GAZ (py SARA) 
MARCH 10, 1981 
42 PUNJAB HON. 
To “yp SCHEDULE 
6 
(See sections 2,19, 20and 2 ) 
Veterinary Qualifications 
PARTI 
Granted by Institutions 11 India | 
—_— 
Tear . 
“Abbreviation 
for 
NER. 
| 
S. Institution Qualification 
bbreviation 
No. 
| 
® 
0 
1 2 
; 
B.V.Sc. & A.H. 
Bachelor of Veterinary 
Science and Animal: 
Husbandry 
1. Agra University 
Bachelor of Veterinary 
Science and Animal 2. Andhra University 
Husbandry 
Bachelor of Veterinary 
Science and Animal 
Husbandry 
3. Bihar University 
4. Bombay University Bachelor of Science 
* (Veterinary) 
5. Calcutta University Bachelor of Veterinary 
Science 
6. Gauhati University Bachelor of Veterinary Science and Anji Husbandry ml 
7. Kerala University | B 1 Bachelor of Veter: teshelo eterinary 
8, Madras Universit ¥ Bachelor of i onclor Veterinary 
9. Osmania Univers | smanta University Bachelor of Veter . 
Science | Sartvary - Rajasthan University Bachelor of So Of Veteringr ) 
nce ¥ . Sagar University Bache] helor i 
) 
ay of Veterinary 
« Utkal University 
Bachely N ; of Veter lence ang Ammar y 
—_— 
(scanned with OKEN Scanner 
B.V.Sc. & AH." 
B.V.Sc. & AH. 
B.Sc. (Veterinary) 
B.Y.Sc. 
B.V.Sc. & A.H. 
B.V.Sc. 
B.V.Sc. 
B.V.Sc. 
BVS. & A.H. 
B.V.Sc, 
B.V.Sc. & AH: 
|
PUNJAR GOVT GAZ. (BXT 
Science and Animal 
Husbandry 
University 
Bachelor of Veterinary 
Science and Animal 
Science 
RA), MARCH 10, 1981 (PHGN, 19, 1902 SAKA 
#2 
Serial ituti : or Institution Qualification Abbreviation for registration 
a Tel 
13 Vikram University i} Bachelor of Veteri * 
4 1 | nar B.V.Sc. Science and Anima] y 5 & AR. Husbandry 
‘14 Assam Veterinary Graduate i i : ollege Science. neki SV 15 Bengal Veterinary (i) Graduate of Ben al College Te ih Veterinary Coleg . ve 
(ii) Graduate in Veterinary Science 
16 Bihar Veterinary © Graduate of Bihar GB.V.C. College Veterinary College - 17 Bombay Veterinary’ Graduate of ‘Bombay GB.V.C. College Veterinary College 
18 Madras Veterinary Graduate of Madras G.M.V.C. College Veterinary College 
19 Puajab Veterinary Bachelor of Veterinary B.V.Sc. & AH. © College Science and Animal Husbandry 
20 Haryana Agricultural Bachelor of Veterinary B.V.Sc. & AH. 
B.V.Sc. & A.Sc. 
(scanned with OKEN Scanner
GOVT GAZ. 
a WR/AS © (PHGN. 19, 1902 SAKA) 
(BEXTRA), MARCH 10, 1981 
PART IT 
Granted by Institutions outside India 
Abbreviation for Serial ~~ Country of Qualification registration 
No. Institution 
= 4 1 2 3 a 
- 1 United Kingdom Member of the Royal M.R.C.VS. College of Veterinary 
Surgeons 
2 Punjab Veterinary (i) Licenciate Veterinary L.V.P. College (Lahore) Practitioner, prior to 
the 15th August, 1947 
(ii) Graduate of Punjab G.P.V.C. Veterinary College, 
prior to the 15th August, 
AFTAB SINGH BAKHSHI, 
Secretary to Government of Department of Punjab, Legislative Af: fairs, 
(scanned with OKEN Scanner

‹ Prev All Punjab acts Next ›