The Prevention of cruelty to animals (Punjab Act no. 6 of 2024)

PUNJAB GOVT. GAZ. (EXTRA), MARCH 27, 2024
(CHTR 7, 1946 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, WEDNESDAY, MARCH 27, 2024
(CHAITRA 7, 1946 SAKA)
( xxvi-A )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The  Prevention of Cruelty to Animals
(Punjab Amendment) Act, 2019.
(Punjab Act No. 6 of 2024)
Part - II Ordinances
   Nil
Part - III Delegated Legislation
   Nil
Part - IV Correction  Slips,  Republications and
Replacements
   Nil
..  21-23
PUNJAB GOVT. GAZ. (EXTRA), MARCH 27, 2024
(CHTR 7, 1946 SAKA)
21
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL  AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICA TION
The 27th  March, 2024
No. 6-Leg./2024.- The following Act of the Legislature of the S tate of
Punjab received the assent of the President of India on the  27th day of
February, 2024, is hereby published for general information:-
THE PREVENTION OF  CRUELTY TO ANIMALS (PUNJAB
AMENDMENT) ACT, 2019
(Punjab Act No. 6 of 2024)
 AN
ACT
further to amend the Prevention of Cruelty to Animals Act, 1960, in its
application to the State of Punjab, so as to preserve the unique cultural heritage
and sporting significance of the traditional Kila Raipur Rural Sports event and
fair.
BE it enacted by the Legislature of the State of Punjab in the Seventieth
Year of the Republic of India as follows:-
1. (1) This Act may be called the Prevention of Cruelty to Animals
(Punjab Amendment) Act, 2019.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. In the Prevention of Cruelty to Animals Act, 1960 (hereinafter referred
to as the principal Act), in its application to the State of Punjab,  in section 2,
after clause (d), the following clause shall be inserted, namely:-
"(dd) "Kila Raipur Rural Sports Event" means a traditional rural sporting
event and fair which takes place at Kila Raipur (Ludhiana), towards
promoting the spirit of games and sports, and enriching the cultural
heritage and tradition of the State of Punjab, which is also a great
source of customary entertainment, especially for rural Punjab, on
such days, as may be notified by the S tate Government;".
Short title and
commence-
ment.
Amendment in
section 2 of
Central Act 59
of 1960.
PUNJAB GOVT. GAZ. (EXTRA), MARCH 27, 2024
(CHTR 7, 1946 SAKA)
22
3. In the principal Act, in section 3, the existing provision shall be numbered
as sub-section (1) and after the said sub-section, the following sub-section
shall be added, namely:-
"(2) Notwithstanding anything contained in sub-section  (1),
conduct of  bullock-cart racing at the Kila Raipur Rural Sports
Event, shall be permitted, subject to such rules, as may be made by
the S tate Government.".
4. In the principal Act, in section 11, in sub-section (3), in clause (e), for the
sign ".", the sing and word "; or" shall be substituted and thereafter, the following
clause shall be added, namely:-
"(f) the conduct of bullock-cart racing at the Kila Raipur Rural Sports
Event, with a view to pr eserve the unique cultural heritage and
sporting significance of the Kila Raipur Rural Sports Event.".
5. In the principal Act, in section 22, in clause (ii), for the sign ".", the
sign ":" shall be substituted and thereafter, the following proviso shall be added,
namely:-
"Provided that nothing contained in this section shall apply to
the conduct of  bullock-cart racing at the Kila Raipur Rural Sports
Event."
6. In the principal Act, in section 27, in clause (b), for the sign ".", the sign
and word "; or" shall be substituted and thereafter, the following clause shall
be added, namely:-
"(c)  the conduct of bullock-cart racing at the Kila Raipur Rural Sports
Event with a view to pr eserve the unique cultural heritage and
sporting significance of the Kila Raipur Rural Sports Event.".
7. In the principal Act, after section 28, the following section shall be inserted,
namely:-
"28-A. Nothing contained in this Act shall apply to  bullock-cart
racing conducted at the Kila Raipur Rural Sports
Event, with a view to pr eserve the  unique cultural
heritage and sporting significance of the Kila Raipur
Rural Sports Event, and such conduct of bullock-cart
racing  shall not be an offence under this Act.”.
Amendment
in section 3 of
Central Act 59
of 1960.
Saving in respect
of bullock-cart
racing at the
Kila Raipur
Rural Sports
Event.
Amendment
in section 11
of Central Act
59 of 1960.
Amendment
in section 22
of Central Act
59 of 1960.
Amendment
in section 27
of Central Act
59 of 1960.
Insertion of
section 28-A
of Central Act
59 of 1960.
PUNJAB GOVT. GAZ. (EXTRA), MARCH 27, 2024
(CHTR 7, 1946 SAKA)
23
8. In the principal Act, after section 38-A, the following section shall be
inserted, namely:-
“38-B.  (1) The State Government may, subject to the condition of
previous publication, by notification in the Official
Gazette, make rules, not inconsistent with any rules made
by the Central Government, if any , for car rying into
effect the provisions of sub-section (2) of section 3 of this Act.
(2) Every rule made under this section, shall be laid, as soon as
may be, after it is made, befor e the House of the S tate Legislature while it
is in session for a total period of ten days, which may be comprised in
one session or in two or mor e successive sessions and if, befor e the expir y
of the session in which it is so laid or the successive sessions as afor esaid,
the House agr ees in making any modification in the r ule or the House
agrees that the r ule should not be made, the r ule shall ther eafter, have
effect only in such modified form or be of no effect, as the case may be.
However, any such modification or annulment shall be without pr ejudice
to the validity of anything pr eviously done or omitted to be done under
that rule.”.
MANDEEP PANNU,
Principal Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Power of State
Government to
make rules.
3074-A/3-2024/Pb. Govt. Press, S.A.S. Nagar
Insertion of
section 38-B
of Central Act
59 of 1960.

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