LexThe Punjab Livestock and Birds Disease Act, 1948
Punjab · state statute
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•' ThL PUNJAB LIVIiSCrCK AND BIRDS
DISLASLS ACT ,1948.
BAST P-UNJAB ACT. NO 47 of 1948.
'{ Received the assent of His Lxcellency the Governor en
the 15th November , 1948, and was first "published* in the.
Bast Punjab-Government Gazette-- ( Extraordinary) of
/ November 20, 1948. ).
r
Year No.
i i
./1948 47
Short title
The Punjab live-.
stock and^JwTds
Diseases Act ,1948
Whether repealed or otherwise
affected by legislation
Amended in part by the
of Laws Ord^ST, 1950. .
Amended by Punjab Act 33 of 1'9gl|
Amended by Punjab Act 25 of im"
An Act to provide for the prevention- and control of
AC diseases affecting livestock and birds).
- Uhereas it. is expedient to provide for t he pr eve nt ion
and control of 4( diseases affecting livestock and birds). ,
it • is hereby enacted as follows. .
• CHAPTER I_PRi.LIMiMRY
1 5(1) This Act may be called the Punjab Live-Short title, extent
stock and Birds "Diseases Act, 1948 )
••'„• "•. . • • "•"'
1 Por Statement of Objects and Reasons, see Last Punjab Gove nmettfc Gazet
Cbx-traprAinary)-. t§48. Page 262. For.the Select Committee^ Re?6rt, see
,'see ii'ast Punjab Government Gazette, 1948, Part' V, pages 8-18. Per
• -
2For statement nf objects and Reasons, see Punj-ab Government Gazette .
statement of obj_e^ts_and Reasons, see Punjab Government Gazette
tr a-ordlnary ) , 1 gfii ] ffflffft T^ ,
_r Statementof obje_gfc.s_ and He*-.,
c&ctra ordinary), f%47pages 935-37.
Substituted for the word" contagious diseases affecting animals"
by Punjab Act 33 of 1961, Section 2.
1 Sub-section (f) substituted by Punjao Act 33 of 1961, section 3. :
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v- (2) It extends to the whole of the-1 (State) of 2(Punjab).
' (3) This section shall come into £orce at oncf and" the
it State)'Government may be notification bring the rest of
l the Act, or any part of it, into force in the 3( btafcej or in
*'" any-area inthe 3(State) on s-uch dat* and for such period
as may be specified in the notification,
.Pow€* "A^x,ainpt 2t Notwithstanding anything contained in section 1,
areas i, ymthe the 3( State Government may be notification exempt any
proviso!;''s of this area from any or all of the provisions of this Act, or direct
Act. \ "that any provision-of this Act shall apply to any area with
such modifications as may be specified.
Definitions 3, In this Act, unless there is anything repugnant in
the subject or context, —
\->(a)f Livstock' means all. domesticated animals
. maintained oh. farms or by individuals including *
horses, donkeys,'mules, Elephant s," cattle, buffaloes,
goats, sheep, dogs, cats &z such other
animals as mayw from time to time be specified
by the State Government by notification,
Caa),birdt means a domesticated fowl, goose or". .
chick,'""'and includes such other b ird as may from
time to time be specified .by the State Government by
notification,). . •
fb.) 'an infective 5( -Livestock or birds) 'is one which
is affects with a scheduled disease or has recently
been-in contact with br'incloSe proximity to
5( livestock #c bird) s0 affected,
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1 Substituted for the work ' Province ' bythe Adaptation of Laws Order,
1950.
' 2 Substituted for the words" Last Punjab' by the Adaptation of Lows O^dei.
, -1950.,
' 3 Substituted for the work ' Provincial' by the Adaptation of Laws qrde r,
• 1950.
4 Substituted for clause(a)'by Punj ab Act 23 of 1961, section 5.
5 Substituted forthewords'Animal or ' an animal' by Punjab Act 33 .of 1961
section 4»
Last ?b. Act 47. ) Livestock and Birds
DlSlASLS
(Nj '-prescribed' means prescribed by regulations
1' ^|; rules made under t his Act,
1 schedule-3 disease' means any disease.for the
time, being included in the schedule in Ap_
. pendix I,,
4i -The diseases specified in the Schedule in Appendix wscheduled Diseases
X shall in the first instance be scheduled diseases for the
purpose of this Act., but the'State Government may,
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by notification -
(a) delete any entry from the Schedule, or
ft J include in tae Schedule any communicable
disease of 2( livestock or birds J bo which it is
expedient in their opinion that the pr0v sions
.• of this Act should apply,
5,(1) Tlie 1( State ) Governs© nt may either by name Veterinary Surgeons,
/ or designation appoint any person holding the office of
jifckginflgy Assistant or Veterinary Assistant Sugeon,or
Wm graduate of a r«cognised veterinary college whom
t'hUy think fit to be a Veterinary Surgeon for the purposes
of this Act, any may define the area within whrch he shall
exercise the powers and perform the duties of a Veterinary
Sturgeon under this Act,
i(K (2) A Veterinary Surgeon shall have all the powers
oi an Inspector under this Act., and may exercise such -
powers concurrently with his powers as Veterinary Sur
geon.
6. The 1 ("State J Government may either by name'or Inspectors.
designation apooint any\perscn it thinks fit to be an in
spector for any or all of the purposes of this Act, and ,may
define the area within which he shall exorcise;the powers
and perform the duties incidental to Such J opposes, .
7..Any person appointed under section 5 or section 6 Status of T^teri-
XLV of Shall be""deemed to be a" public servail, within the nary Surgeons
1860, meaning of section 21 of the-Indian Penal Code . and Inspectors.
/'' Substituted for tjj* word! ?roy.--—•-•. w ;••- Adaption of Laws Order ,1950,
2 Substituted for the wordT animals' byPunjab Act 33 of 1961, section,^
-j:J •• Livestock andBirds (1948* ^ast Pb, Act 47.)
, * Diseases
lowersVQ£ Inspec- 8. An inspector may ,subo <- ct to any rules made in
tors* thisbehalf'by the r( State) Government, enter and inspect
any land or building or other place or any vessel or vehicle,
for .the purpose of exervising the powers or performing the
duties conferred andinpoSed on him by or undex this Act,
CBAPTIfl II- The Control of Disease,
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Power-to^guiate 9(1) The 1( state) Government for"the purposes 0f interest ate trade . preventing ti.-e outbreak or spread 6£ any scheduled
and to" control disease , may, by notification prohibit or regulate-in
•transport of" live- such manner and to such extent as they may think fit-
stock or birds fa) the bringing or taking into the ?/, State ) of
and thing which - 2( Punjab) or any specified place therein of any
may Spread disea- 4(Live stock 0r birds), alive or dead or 0f any parts
Ses« of animals, or of any'kind of fodder, bedding or
other thing which may, in their opinion, carry infection,
(b) the removr.l. fcr. , «w -^e^-fied part of "the" •
2( Stat-..of 3(PunjabJ oi any such 4(livestock or
birds), parts of 4 ( livestock cr birds), or things,
.. 4...
-./ (2) The H stat. ) Government may, by notification,
specify tbs Sfe£.son or seasons during which and the route
cr rout'-s by which 4 ( livestock or birds)-may be imported
into the 2( StatO and no person shall import A.( livestock or
.birds) into'th^ State).othorv^ t^5 5^iP!S **e *eas0n
and by tneBHJ route s0 appointed.
(3) The 1 (""State) CT.ivprnmr.nt "»?*v# *st?.blisjj oiiaran-
ff *e stat ions 'for the Inspection and'detention of such
-J . Hyestock or birds) alo^ng x the route appointed under
s •#sect ion (2).
(4) The period of detention of 4( livestock or birds)
at a quarantine station for the purpose of inspection,
vaccination, if necessary, marking and issuing of'a permit
for the release of 4( livestock 6^ birds) from the station
she"*! be such as may b< prescribed by the 1( State) Government,
1 Substituted for tna wgrdfi Provincial" by th* adaptation of laws <-rder, t
1950.
2 Substituted by adaptation of -^aws Order, 1950, for " Last Punjab."
4 Substituted for tha word " x.ni.ials » by Punjab Act 33 of 1961, section 4
(5) The 1 (livestock or birds) So detail-] Sjjpll remain
under the carg of tl;^ ,r ... ... ..-0. . ._ -"..^.1 ^respon
sible for their feeding and upkeep and for the payme*nt
of fe<- for their vaccination and Harking as may be prescribed
• by the 2( State) Government
10. The 2( State G ••7r.rnniefc::, f • r the purpose of pre.. Power "to control
venting the outbreak £: ^-.«5«a 01 &jy scheduled difteafleiding of'
may, by notification, prohibit or regulate, in markets, fairs, etc.
Such manner and'to- such extent as it may think fit v
,vth^'.hc7!i:^ Cf ' f r ' fi:'... ^:l£!:Lti*& or other
concentration: of livestock or birds) in any specific area,
11, The 2( State) Government may be regulations pro-Power to control
hibit or limit th'- sale of or other traffics in traffic in infective
infective stock or biJSds}, or in the carcasses - 1( livestock or
of 1( livestock 0?- birds/which at the time of the- birds).
ir death were "infective or in any parts of such
1( livestock or birds), or litter, feeding utensils or
other' things which may carry infection.
12.01) Ivery vessel or vehicle used by a common Cleansing and
carreer-for. the transport of 1 ( livestock or disinfection of
bir; -shall be cleansed and disinfected per iodicallyvessefcs and vehi-
in st..,aa manner as the 2( State). Government may by cles,
regulations prescribe,
(2) The 2 ( .State) Government may appoint places, where
an.-Inspector may detain and inspect °ry such vessel or
vehicle and, if it is not in a 9a&ita?y condition, the
Inspector may require :U to o* ,xt,^Cu uu.ax^meCTeu in
the manner prescribed within such time as h-i may appoint.
leansed and clis_ -
specter may , v
the vxpense of its
(3) if such vessel or vohiclv, is not so cl«
infected within -.ha appointed time tns IIJSJ
Cause it to be c.l.eanr>ed nin~1 ii s: • 1 fe 3'•:H3 at*"
owner,
(4) This section shall not aoolv to th? rolling stock
of any railway or azy airoi'ii^s •.» P*«.«
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sr
1( Substituted for the word" by Punjab Act 33 of 1961 , section 4.
2Substrcutcd for the w0rH • Provincial" by the adaptation of I**
Order 1950. - „•••,»
3 Substituted for the words" animal market s animal faoxs aniaal
exhibitions 0r other concentrations of animals" -,;, Punjab Act 33 of
1961, section 6,
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uty~of certain 13, ..very owner or person in charge or everyper.
ersons to report s0n bringingwinto thelfSt&to) of 2(Punjab) and every"
cheduled disea- 3(livestock or bird) which hehas reason to Relieve to bev
se . ' • infective shall forthwith report the fact to the Inspector
exercisijig powers in the area.
?ower"of Vety, 14. Subject to Such rules as-may be made in this *
Surgeon to hold behalf by"the 4( State; Government , the Vety, Surgeon
Post-mortem, niay make or cause to be. made a post-mortem examina^ "
tion of any 3fLivestock or bird; which at the time of its
death was infective, or is suspected to have been then "in
fective and for this purpose he may caus*. the carcass of
any such animal to be exhumed,
15. (1) ^here an inspector has reason to believe
Power to isolate that any 3( livestock or bird J is infective he may, by ord er
infective 3(lives„m writing, direct the owner or-person in charge of such
tock or birdsj, 3( livestock or bird J to keep it where it is f0r the time
being or to remove #it or allow it to be removed to Such
place of isolation or segregation and within such period
as may be specif Ud i:it he" order,
Provided that -Where there is no pers0n in charge of
the 3( livestock or bird), and the owner is unknown or the
order cannot be communicated to him without undue
delay or thepers0n in charge of the 3(livestock 0r bif-dj
refuses to do as ordered above the Inspector may Seiie...
the 3C livestock or bird J and remove it to a placr-: 0f
j isolation or segregation.
if2) The Inspector shall forthwith report every order *
of seizure under this section to the Vety, Surgeon,
Examination'by the ?6; On receipt of a report under sub-section(2) of
Vety. Surgeon. section 15 the Vety, Surgeon shall'examine the
3(livestnek or bird) "as Soon as possible and may also
examine all 3( livestock or birds) which'it has been in
1 Substituted for the word' Province' by the Adaptation of
Laws Order, 1950.
2 Substituted dfor the words n Bast Punjab' by the Adaptation of
laws Order :1950,
3, Substituted for the words 'an-mal' or " ananicial " and
'animals' pb Unjab Act 33 of 1961, .Section 4,
4 Substituted by adaptation of laws Order. 1950, for'
Provincial",
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and for thi: contact with or in close proximity to,
may submit any 1^ Livestock or bird'' to any tost-which
2 > 5tatc > Government may be regulations prescribe in
this be galf• ,
purpose
t h c
.
' 17 M )Xf\ af.ter s
Surgeon is of
not' 'infective
Action after
examination by
uch examination the Veterinary
opinion that any 1 ^Livestock or bird/ i:
? the Inspector shall forthwith return it the Vetarincry
en titi ed to Surgeon, .to.;-..the parson uho in his opiriion i
Possession of- it : • -
/'^i, ,.; roVided that where such person cannot uith out un
file \ "/bonveniencs be found,' the iTisgcctor shall send the
I'^^iv^stock or bird'' to the nearest cattle-pound, or deal
•uith it- in .such other manner as the 3^ State ) Government
maip by rules prescribe 'in this be'half,
^2^ if after such examination, .the veterinary Sur
geon certifies in writing that any T-A Livestock ^or bird)
] a'ffe. J?d with a scheduled disease, deal with it in such
other manner as the 2^ State ' Government may bc'ruJjes
prescribe in this behalf.
' (3) If, after such exami
is
\
:gao.n certifies that the
ination, .,the Veterinary
1 •• Livestock or bird ^ i
S.ur-
.s inflective
•though not diseased, the; animal shall bedealt with in suoh
martnb-or as ,the 2^5'tate) Government fh'ay> by- rule, pres-
-cxibe in-trh.is behalf. /
Gornpsn settlor
infl '^Livestock'
iesti
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18, Compensation may bo paid to the owner of
1 ^"-ivestock or bird) if destroyed under section 1.-7,,
;suc.n compensation shall be' determined in accordance 'birds)
• with- rules- to be. made in this behalf b'ythe 2^5tate) Govern-
'merirt;*' . .
.Provided that-
Vi) no compensation shall be paid to any person
, convicted of any 'offence punishable under this
Act, committed in respect cf such 1 ^livestock'
or bird),
Hi) No compensation shall be paid in respect cf any
\ ^livestock or bird) which, when it was brouqht
•into- the 4(St3tc of 5 Punjab J was affected-
with the disease,on account of which it was destroyed,
for
or oyed^
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''\ ^ub stitu.tqd for the words animal " or an animal- and animals by Punjab \
:Actf33 of 1961 ,Section 4. «'
ouosfitutBtori for the word Provincial by the Adaptation cf. Saws D^dc?*:?,
i^Mi • , • z: '
3 Substituted for the worbl'!local ' by Punjab' Act 33 of 1961 , S^ctian 7.
i5,jbs/ '^ut'ed for the word Prqvihoe" by the Adnp'tati cn of Laws O'rdcr; 1';.: u 0.
E ^-;^.;.i'i.:ui:cc fir the words a East Punjab" bytho' Adaptation of Laws' Order,/
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19(lJ Subject to rules to be made in this behalf
bythe 1 ^StatoJ Government, the Veterinary Surgeon may", Pouer to require
by -order in uriting, require tho ouner, occupier or person din infection
in charge of any buildi g, yard , vessel or vehicle inuhich of infected
therehas .been an infective 2 livestock or b.ird^ to have promises, vesae
such building, yard, vessel or vehicle disinfected and the or vehicles.
^internal fittings thereof and other things found therein
Kj%-iear' thereto be disinfected or destroyed in such manner
and| to such extent as may be specified in the order,
(2) Subject as aforesaid, if such cunor, occupier or
person fails to comply with the requirements of such
order uithin a reasonable time, the Inspector may Cause
such building* yard,vessel or vehicle to be disinfected,
and -"-he internal fittings and other things tc be disinfected
or.- stroyod at the expense of the ouner.
20 M ^ If the InsP-ctor has reason to believe that Declaration of
there is an infective 2(livestock or bird) in anyficld, yard priv.'-tjc infect.,
or building in uhich 2 ^livestock or birds.) are Kept, tern- places,
porarily or otherwise, hra shall at once by order in writing,
declare the place to be an infected place and shall deliver
a copy of the order to the ouner, occupier or person in
chargc of the place and report his action tc the Vc-ty.
Surgeon.
\2) This section shall not apply to any place ouned
by or under the control or management cf any local autho- "
rity or railuay administration or to any airfield uhero
2 ^Livestock or birds) are temporarily kept for sale, exhibi
tion or in transit,
21 M/ The Vcty. Surgeon shall, as soon as
possible, examine, the infected piece and the 2 M_ivestcck or Examination of
birds,) kept therein, and may cancel or confirm tho order infected plac-
of the Inspector. Vcty, Surgeons.
^2) If he confirms the order he may cause netic- to
be served on the ounars, occupiers or persons in chargc of
all places in uhich 2(Livcstock or birds) are kept tDmpo-
tfarily or otherwise, uithin a radius not exceeding one mile
from the infected place, declaring such places to be in
feetod places,
T' "' J " '"" iin' ' ii "* ----- -"•-- -
1 substituted for the uord 'rovincjjal by \\\ e Adaptation^ of Lays Order ,'195 '.
fcxStala 2 Substituted for ther uords animal and animals by Punjab A,ct 33
of 1961. Suction 4.
The . "uerinary Surgeon shall forttouith report his action under thit
sub-section to the authority prescribed by the 1 ^Statn ) Govcrnmei
-half.
22. M > Whorp the l/etorinary Surgcon has reason uV,laratinn :.f
to believe that infective 2(livcstcck or birds> public infecti
are or have bc.,n in any place ouned, controlled or rrujnaB&dcbs. pia<
any local authority, or railuay administration or aircraft
Company uhcre 2 ^livestock or birds') ars1 temporarily
kept for purposes of sale, transit or exhibition, he may, by
nt in t
'O
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ti bc infected place. order in writing, declare such pla
iZ) The Voty. surgoon shall ca-so a copy of such
order, in the vernacular of the locality , to becxhibitrjd
prominently in th... infected place, and he shall deliver
copies at the office of the local authority, or to the nearest
station mastgr of the reiie0y wuniinistration, or oo the
C officor-in-charge of the air-field as the case may be and
hall also sjnd a copy to the nearest police station, and ho
w. B11 report ,his. action forthwith to the authority pres
cribed by the 1 (State) Government in this behalf;
23 M > On receipt of the report of the Veterinary Z.clrr
•Surgeon .under sub-section 2\ of section 21 or under sub-.. _' ^'~
section (.2) of section 22 and after such further inquirry, If*1
any, as it may think fit, the 1 VState ) Government-
(o. may Cancel any declaration made under sec
tions 20-21 or 22 , or
(b ) may confirm such, declaration either uith or
without modifications,
(2) Where the 1 ^Stato' ) Government Cancels any
declaration, the Inspector shall give notj.ee of the cancel
lation to all persons to uhom copies of such declaration
were delivered or on whom notice's of such declaration
wore served.
^3 J Where the 1v State) Government confirms such
declaration cither with or without modifier.tions the
d :
.on o f
roas by
Govt.
1 Substituted for tho word " Provincial by the Adaptation of Laus Order
1950.. *
2Substitutod for the worb" animalsa by Punjab A,ct 3J Of 1961, Section 4.
1\ State) Government shall, by notification defining the limits of the
area to which the nctificciionshali apply, declare- such area to be an
/• infected area,
4 J On the issue of such notification any pi3cc declared by the
Inspector or l/ety, Surgeon to be an infected place and not included in
the- infected area sc defined shall seasa to bo an infected place, and
Inspector shall give notice accordingly to the owner, occupier or
person in charge of such place.
. (5) The Inspoctor shall cause to be exhibited in some prominet pi oca
in the infected area and inthe vernacular 'ofthe area, 0 copy cf ti ;
notification under sub-section(3 )9 andshall also cause to be sc JXhibit
a copy of any subsequent notificatior adding to , amending, vary ing
3 ««». i or rescinding sUch notification. removal 3
- 2 Uivt24,-' s ) 1^0 person shall remove from any infected, area of place any 2 V .'.;:
;ock .ors'tfik k or birdJ, dead or alive, or any part of 2 ^livestock or bi.?d'* or
.res« any "^fodder, bedding or other thine used inconnectAd?* wktrf* 2 ^livestock or
'©r birds), save in accordance uiththe con Jit ions 0? a licence or v;
lings Inspector.
•om in-(-2) Nothing in this section shall fpravont t'. ':.r ,:; by r -, ii,
:ted aran infected area or place of any 2VLivostock or bird ) or thim
laces. Provided ,that where any 2'^livestock or r Lr ' or other t i
'sub-sectiond ) while in transit through an infected a ma or pla:
th'e-rein, it shall no I: be r.moved ther from save in accord
j niii
25. Uhore any 2 livestock or bird > or thi-nr is removed f -.-;. en
or place otherwise than in acccres-nc : uith a -licence granted ur
24, any_ Inspector or police officer may r : ir . the punar c i.e.
ower
0 re-
rn
estock
birds) 1 Substitute- f( 1 the word u u-D*»*pQiai
c. to 2 Substit tod for tho words animal' pr
acted area's. 33 of 1961 y Section 4.
en
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: uy r.i
•; rough
jcribed
-' v unl c
sub *-se 1
;ted a
s 0 c t i L-
-
n
uy the ^U^ifjtdtion of u;
ai: amo 9s. .; * ani.rials bv
wc Order
Pb. Act
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in charge of such 1( livestock or bi~d; or thiag to return
it to such area or place, and if the owner or person in
cjbaec<?e fails to do Bo within a reasonable txae, may cause
it to'be returned at ti.e expense of the owner without
further delay,
Provided t,:at -toSiiiftg in ti.
powers of an inspector under 8ec;iou
fective 1 (livestock or bi-'dsj.
*
i section snail affect tfhe
5 to leal wit;, inu
26. i/heTe by any notice, requisition, or order under T rr.ie f
'••his Act or .uider any notification or rule -wSsued t^ereundwath a
-er any person is rer-u.u:ed to take any measures or to do Xajaanto
any th-u\z ~n respect of aoy property owned or occupied
by him or m hx,B charge, 2 reasonable tJioie s^all be specified
in such notice, requisition or order within which such
measures s^all be taken or such thing s^all be done, as
t;.e caS(- may be.
or comply
nd e of ore
t orders,
'
27. -vere any action may be taken under this
Chapter in respect of "any property at the exper.
se-of the owner thereof, the Officer taking such
action nay, frame a certificate, statin* thev amount
of wt 'he expense incurred "and^ the per son-from
w jio mv sue h. aao unt is r e c o c er ab %e , a nd any Meg istr- at
-etc whom such cert if icate is presented may, after
' ' sueh inquirty as he may t! ink fit, r.-. cover Such
a;:ovnt as .if it were a fine->.i^oosed by him on such
person,
- v e co was. o £ $££P4&~
i|ncurred'r -:!er
: rater.
.2Q. ... #ho.ever: -
•••-
•
yiEk-.
fa) i-f moves fi'cm any pi;rt of the 2(StateJ of
y I J? uiij - b; ary 1 (livestock or bled) , alive Q&''
dead, or any part of 1( livestock or birdj, or
a:.:/ fodder,, bedding or other" thing in contra
vention of a notification issued unde^ section
9,. or imports 1 (livestock or bird;.-in contra
vention of sucn-Section(2j of that section,
T7""2uVst"Itutf-d for"t.te words"*~ahimar^r"or an anraB~and
animals" by Pun,,a" Act 33 of 1961, Section 4.
\2' Substituted for the word'!Pr0vince» by the Adaptation
l£,naws CVder/l.^C..
tibstitutGd Jor the words" Last Punja b» oy the Adapt a
:r.pf -:-aws rd-er,. 1950.
. -Penalties :for- '
•co nt'r ave ntle ns vof
aM$
m
or ypppGJ$>M$ or takes part in. any market, •
3r, exhibition or x».ot:Jer concentration of
pr est n ck or b ir d s) i n c© ntrave nt io n of a not If i c
Ion issued under section 1*0.
n-^p\or otherwise traffics m, or attempts to Se
°: P^lc, in, an"infective!(livestock or bird;' , 0r
Cart ^€ ^ntioned in section 11 which may .
h\Z~i{ LlafevKion. or the carcass 0f 1(livestock or
,^'7Ljfh'ch X'^he time of .tft's death was mi
•rf contravention:0f section 11,
^f^!:A Common carrier fails to cleanse or dis-
ini|.ct^mr. vessel or vehicle used for the trans
.1 (livestock or birds} in such manner as
required under sub_secticn(1 j of •-.
.
: Bt . .
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section 12 or as may be required by the Inspec
tor under sub-section(2) of that section,
(e) fails in contravention of section 13, to report
that l(livestock or bird) is infective,
(f) fails to comply uith an order made by an in
spector under sub-section( 1) of section 15,
v
'<v
ys
p %ails to comply with;an order made by the
K |eri*ary Surgeon under sub-section(1) of
I ction 19,
\i$i) removes any l(livestock or bird) or thing from any
infected place in contravention of section 24,
shall be punishable uith fine uhich may extend, in the
case of a first conviction,to one hundred rupees, and, in
\hp ra.=;p nf a second or subsequent conviction, to five le case o
yndred rupees.
29, Whoever keeps or grazes in or on any forest,
open field, roadside, or ither uneoclosed land to uhich
other persons have a right of access for their l(livestock or
birds) anyl(livestock or birds) uhich he knous to be infec
tive shall be punishable uith fine uhich may extend in the
case of a first conviction to one hundred rupees or in the
case of a second or subsequent convictionto five hundred
rupees,
1 Substituted for the uords" Animal" or !l an animal" and'^nimals"
A.ct 33 of 1961 , Section 4,
by Punja
3D. Whoever brings or attempts to bring into anymar-. penally foe
ke-t, fair, exhibition or other concentration of l(livestocK bring-ing
l(liv$6/tiock or or birds) any 1(livestock or bird) uhich he knous to be
jji-f-ac/tave shall bepunishable uithfine uhich may estend
.jjTith'e "Qa.se of a first conviction to one hundred rupees
or in the case of a second or subsequent conviction to five
Hundred rupees.
M
bird)
market!
I
31. Uhoever places, or causes or permits to be placed,
in anyriver,.canal » or o-ther uater, the carcass or part"
'p"f: the carcass of any l(livestock or bird) uhich at the time
of its'death uas infective o-r uhich has been destroyed-as
bein'g;.4i.nfective or suspected of being infective shall' be
punishable uith imprisonment for a term uhich may
3.nd to six months or uith fine uhich may extend in
"iy^ case of a first conviction to one hundred rupees or in
case of a second or subsequent conviction to five
<»n dared' rupees, or uith both imprisonment and fine:.
PenaIty for
piapin^,
carcass or "
infective
l(liye^-'S^ock
or biri) in
rive £•
for 32, whoever, uithout lauful authority, disinters or penality
.causes^ to be disinterrrea the carcass or part o?f the carcass disinf
of any :i(livestock) or bird) uhich at the time of its death terrirtig cares
uas infective or uhich has been d-estroyed as being infective -s of idisea-se
cr suspected or being infective shall bepunishable 'uith ":fine 1 (i,i«^stic/ck
uhich may" extend inthe case of a first convictionto one olr bird),
hundred rupees or in the case of a second or subsequent
conviction to five hundred rupees.
33v: (1) Uhoever being an Inspector maliciously penalty
afi vexatiously entexrs or inspects any land or building or cious $" vexa-
1-er place or any vessel or vehicle or seizes or detains tiOLS ient.ry
l(livestock or bird ) shall be punishable uith imprisonment. •°I] ?-?j&^r
. 11 •, •.
i
•
iiMMlO .<
//
' -11-
for a term wMc* Day extend tT'six *W 4* with *!»#* by *«-
fine, which may extend to tm ua&HA rupees, ep..ct0r.
or with both* , . BUn11 K„ .„of ,4..-*.. J
(?) Ho prnsocuuirn under tiu« section shall oe inst-i^-d
after tJte «fl*tty 0* one month from the Slate on winch che
off en 0, is alleged to have been commit tevcL
;4 ( x x x 2
>v.
..Substituted for the tebrds " animal" by Punjab -Act , 33 nf ^61. ,
S. ct ion 4t
2 Section 34 omitted by Punjab Act 33 of 1961, Section 8
.InstitTrtion of 35. No prosecution image this Act, except under sec_
'Woceedih^s* tion 33 shall be institute 1 except by or under wt.he author
ty of the Veterinary Surgeon 1 •' or the Inspector),
J ur id *. cat io n dcaxxsaxxKiszix
of 36. No ma.~j.3tr ate s:.ail try any offence under th-S
magistrates. Act unless he is a(JudiCiCl Magistrate of iirst class
or a Judicial /.lag-scrate of the c-cond class ^pr-.c-ally
eiapow. red 1:1 th'-S behalf by tj.e Ki£Ji O'o'.Vt.
3(23? of cla_m to37.Save as provided for in c. ction 18 no person Shall
Compensation, be entitled to <~ny condensation in respect of the
destruction of a^r 3(-,,.vestcck of birds) cM thing or
inr«spect of any other loss, i^ury, detriment or
inconvenience caused to him by reson of anything lona under
this Act in good faith.
Delegation. 4 (3 7.-A. The Sate Goveruaenfc may,by notification,
delegate all or any of -ts powers under this ~rt to any
of its ofx.LCers,
Peer of "State 38(1 JT he 5 (Sat ejGovt. may oake 6rules consistent with
•Govt, to this act for al.. or any of the following purposes
, make r egulat iousna raeJy,
and rules,
(c) to -lefinethp powers 0f entry and insepction of
2Kx any inspectos under se ction 8, b
(b;to prohibit or regulate the holding of markets,fairs
exhibitions or oti.er concenturations of 3fLive-stock
or Birds) under Section 1.
(c)to appoint places for the disinfections 0f vessels
or vehicles under sub.section(2) of Section 12
and for the isolation 0r Segration of 3(livestock
or Birdsfunder section 13.
(d)'to regulate post-mortem examination of 3(i/j.vestock
^ or 3 12d s)und er sect.«.nrs 14 and t he Iisp0sal of
3(livestock or Birds; under sub-Section (1) (2)
and of section 17.
(e)to provide for tne determination of i:,e
compensation payaolt under section 18 ,
(£) to regulate the exercise of t,,e power S01 Ve'tf '
of the Vety. Surgeon and laspecto under section
19.
j.
,mn„.»i*W«i'
/z
i } i
•}':
\
V s
V
r->-- -W- . V ~
^f Added b.7 Punjab!^,#3 of 1961,.Section 9. , \ ' , " _iht|C1i •
| Substituted for tSLiorde" mgllSiratc of t,|ie first class, o*U magistrat
of the ••second class specially empowered «.n tfcis be half, by the
State- Go vex- nr^nt " by Punjab Act 25 of 1964.
3 Substituted for the words "animal" or. animals" by Punjab Act 33 of
1961, Section 4.
}, inserted by Punjab ~ct 33 of 1961, Section 10.
|Substituted for the word " Provincial5' by the Adaptation of Laws
W, 1350,
5 ite rules, se-. Punjab Government Notification N0. 25-95-V«ty«.5V1534|
dated I8fch -rgust, 1953, contained inPunjab Govt. GraSettee, 1955,
part l,pp. __
-(g) tS $r eflcxt.be ti.f. 'authority referred to in sub
section (2) of section 21 and sub-Section (?.) of
section 22,
\h) to prescribe the form and contents of the
licences to be grant, d by an Inspector'.-'un/.er
section 24 and the circumstances under which
they may be granted,
i£) to pr. scribe the isolation, detention, treatment
(including sterilization and inoculaticnj, and
disposal of 1 (livestock or birds) which are infec
tive'or suspected of being infective, and the
disposal of carcasses and parts 0f carcasses,
(k)to regulate the duties and powers of inspect o*Bi
and prescribe t.,,e..r qualifications,
M
/to reseTibr. ti# manni
ice under the Act shall bi r.iade or given
ter in which any report or
ihi to prohibit or regulate the entry into tne
2{St3.t-e; of 3 (Punjab; or any specifi.dpart-.br
place thereof, and tne movement 'from on'b
place to another, in t£a 2(Statt) of 3(Punjab)
y
-.
of 1 (lives;0ck or birds; alive or dead, or"parts 0f
H livestock or birds) 0r fodder, bedding or other ;
thing, .... ,;:.v
(n) to prohibit or limit sale or traffic in infective
l(;livestock or birds) nr carcasses of infective
1(livestock or birds),
.
'^) to regulate the disinfectionof vesseis or vehi
cles used by common carriers, thecleansipg and -disinfection
of buildings,yards and ther places used for (Livestock
^i&K1
1 Substituted for the uord "Animals" by Punjab. Act--2Z of 1961,. Section
4, 2Substituted for the uord" Province" by the Adaptation of Laws'
Order,1950,3Substituted for the uords"East Punjab" by the Adaptation
of Laws Order,1950
i
•j \
vestock
P o we r
1 to pr
other places used for l(lives.tock ir birds) and
the destruction of infected matter orthings
found therein or near thereto).
(p) to prescribe the tests to be applied to l(li
a£x nr birds) suspected of being infective?
(q) t((|,. pr.escribe the manner in which l(livestock
.-.^r .;b;-ircls) shall be destroyed, and the manner
in which carcasses or parts of carcasses,
fodder, bedding or other things seized under ,
the Act shall be disposed of ,and
to prescribe the period of detentionand the / /
amount of fee for vaccinationand marking at / /
the inter-2(state quarantine stations,
>V-C" in making a rule under this sectionthe 2(State)
, .we.rnment maydirect that a breach of it shall be punish
able withfine uhich may extend inthe case of a first con-
victionto one hundred rupees or in case of o second
or subsequent conviction to five hundred rupees,
39. (1) The power to make regulation's andrules
avians & conferred by this Act is givensubject to thecondi
^subiect ' the regulations or rules being made after previo
9vie us pub*
tlp.n.,
cation,
tio
us
n of
public
"• ~-# •-.„—8B
(2) All regulations and rules made bythe 2(State )
Government under this Act shall be published inthe'
official Gazette,
Protection to- 4C, No suit, prosecution or other legal proceeding shall
persons acting lie against any person for anything wh-ichis &i in good
jnder this Act. done or intended to be done under this Act,
. r
w ISubstituted for the word " Animals" by the Punjab Act 33 of 1961
Section 4. '
2 Substituted for the uord » Provincial" bythe Adaptation of-te-mrj Order, v_^v~, •''
T
t,
•
.
• -•.•i*"*. •MM* •MMMM :
APPENDIX I
) L(
English names*
1i Rinderpest or Cattle Plague.
Foot-and-Mouth Disease
3, Haemorrhagic Septi-caemia.
4. Blackquarter,
I ' 5, Anthrax.
*j%< Tuberculosis.
7,Joh«e''s Disease.
8. Glanders and Farcy.
9. Epizootic Lympthangitis.
10. Dourine,
11. Rabies.
Vernacular names.
1. Plata, Uah, Sitla, Plok,
Zehmat,
2. RorajNun-Khur.
3 Gal-Ghotu, Garhi.
4,Phar, Suja.
5, Sat, Goli.
6. Tap-i-Dik,
7,Purana Dust,
8, Bad Kanar.
9. Zeharbad,
£0. Atshik-i-Aspan.
11. Halkapan,Baulapan,
Pagalpan,
12. Surra. 12.Pheta, Tebersa, or Sokra
•~
I •;;
•
'..«-«^