LexThe Punjab Livestock Improvement Act, 1953
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PUNJAB GOVERNMENT
LEGISLATIVE DEPARTMENT
I i
The Punjab Livestock Improvement Act, 1953
(PUNJAB ACT No. 47 OF 1953)
(As amended up to 31st December, 1961)
PRINTED BY THE CONTROL2^?|&3 AND OTAJTONBW|
1962 PUNJAB
Price : Jfe. 0t5 ^
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TABLE OF CONTENTS
SECTIONS.
1. Short title, extent and commencement.
2. Definitions.
Prohibition to keep a bull unmarked.
4. Intimation about unmarked bulls.
5. Submission of bulls for inspection.
6. Certification of bulls as "approved".
7. Marking of cas'.rated bulls.
8. Castration of bulls without owners.
9. Officers competent to inspect or mark bulls and to enter premises.
10. Marking to be made free of charge.
11. Service of notice and order.
12. Maintenance of registers. itie,
and
13. Penalty for unauthorised markings. we.
14. Penalty for other offences.
15. Cognizance of offence.
16. Bar of proceedings.
17. Power to make rules.
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THE PUNJAB LIVESTOCK IMPROVEMENT
ACT 1953
(PUNJAB ACT No. 47 OF 1953)
[Received the assent of the Governor of Punjab on the 3rd November,
1953, and was first published in the Punjab Government Gazette
(Extraordinary) of the 9th November, 1953.]
1 2
Year
1953
No.
XLVJI
3
Short title
The Punjab Livestock
Improvement Art, 1953
4
Whether repealed or otherwise
affected by legislation.
Extended to the territories which, im
mediate before the 1st November,
1956, were comprised in the State of
Patiala and East Punjab States
Union by Punjab Act No. 5 of 1959.
AN
ACT
to provide for the improvement of livestock
in the State of Punjab
IT is hereby enacted as follows: —
1. (/) This Act may be called the Punjab Livestock Improvement
Act, 1953.
1,2) It shall extend to the whole of the State of Punjab.
(3) It shall come into force, in/an* specified area, on such Mate
as the State Government may by 'notification appoint ; aad different
• dates may be appointed for different aYcas.'
2. In this Act, unless the context otherwise requires,—
(a) 'Approved Bull" means a bull certified as such under
section 6 of this Act, as fit for breeding purposes in a
local at*ea ;
Short title,
extent and
commence
ment.
Definitions
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*For Statement of Objects and Reasons seepwijab Government Gazette
(Extraordinary), 1953, page 548, and for proceedines in the Assembly and Council,
see Punjab Legislative Assembly and Council Debates, 1953.
2For Statement of Objects and Reasons, see Punjab Government Gazette
(Extraordinary), 1958, page 1487.
'Enforced fin the territories which, immediately before the 1st November,
vl956, were comprised in the State of Patiala and East Punjab States Union
V&h effect from the 27 th January, 1959 by Punjab Act No. 5 0." 1959;
/and in the territories which, immediately before the first September, 1956, wer^
-eomrised in the State of Panjab with effect from th> 1st September, 1961
by Punjab Government Notification No. 8102-AH(II)'61/5732, dat:d 19th August,
1961.
K
LIVESTOCK IMPROVEMENT [1953 * Pb. ACT47**
{b) 'Bull' means an uncastrated male calf above such age-
as the State Government may prescribe for any locals-
area ;
(c) 'Cow' includes a heifer ;
(d) 'Director means the Director of Veterinary Services, Punjab; \
(e) 'Livestock Officer'means the Director and includes any other
officer authorised by him to exercise all or any of \the
powers of a Livestock Officer under the Act ;
•
(/) 'Prescribed' means prescribed by rules made under tjhu
Act ; [ Jjjj
(g) A person is said to 'keep a bull' if he owns the bull or h*|
the bull in his possession or custody, for the time-
being ;
>•.
(h) A bull is said to be 'castrated' if it is rendered incapable of"
propagating its species ; and
(0 'Local Area' means the whole or a part of the area to which
this Act applies, and in which an approved bull is, in
the opinion of the Director, fit for breeding purposes
Prohibition 3. In any area to which this Act applies, no person shall keep . a .
to keep a,bull OUu except under and in accordance with the provisions of this Act.
Intimation 4. Every person, who, in any local area, keeps any bull which is
about not branded with a distinguishing mark as provided under this Act,.
Ib"m^rked shall give intimation of such possession to the Livestock Officer within .
such period as may be prescribed.
Submis- '• On receipt of the intimation under section 4, or on his own
sion of motion, the Livestock Officer ritay, by order, require any person keeping -
hu\h for a bull to present the bull for inspection at any reasonable time and
inspection. at a place specified in the order and thereupon it shall be the duty
of the person keeping the bjjdhfo produce it for inspection accordingly
and render all reasonable assistance in connection with such inspection.
Certifica- **• After such inspection of a bull, the Livestock Officer, if
tion of satisfied that the- bull is suitable for being used for breeding purposes
bulls as in the local area shall certify the bull as 'approved* and cause it to be
approved, branded with a. mark prescribed for the purpose.
t.
Marking of 7* (/) If, after inspection, the Livestock Officer is satisfied that
castrated a bull is unsuitable for breeding purposes ^ in a local area he
bulls. shall cause it to be effectively castrated or specify by order a period
during which such castration shall be effected.
(2) Such castration shall be performed or caused to be perfected \ ^j
by the Livestock Officer unless the owner or the other person keeping.
the bull desires to make his own arrangements for complying with the- ,
order and if the bull is not castrated within the time allowed by the
Livestock Officer, then without prejudice to any action that may be.
taken under section 14. the Livestock Officer shall get the bull castrated.!
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53: Pb.- Act 47 ] LIVESTOCK IMPROVEMENT
(3) The Livestock officer shall cause every bull so castrated to be
branded with the prescribed mark.
8. (7) If after such enquiry as the Livestock Officer may deem Castration of
fit to make, he finds that any uncastrated bull is not owned or possessed owners'
by a known person, he shall cause the bull to be seized and inspected.
(2) If on such inspection, he finds the bull not fit for being
certified as 'approved' he shall have it castrated and. branded
with the appropriate mark and if he finds such bull fit for breeding
purposes, he shall mark it as an approved bull.
9. (1) For the purposes of this Act, a Livestock Officer or
any other officer or person authorised by him in this behalf shall have
power at all reasonable times : —
r
Officers
competent
to inspect
or mark
bulls, and
to enter
premises-(a) to inspect any bull;
(b) to brand any bull with a prescribed mark;
(c) subject to such conditions and restrictions, if any, as may
be prescribed, to enter any premises or other place where
he has reason to believe that a bull is kept.
(2) If the Livestock Officer, at any time on inspection of an
approved bull, finds that the bull has become unfit as an approved bull he
may take action as for an unapproved bull, in accordance with section 7
10. Every castration or marking required to be done or made under
this Act by a Livestock Officer shall be done or made free of charge.
11. Any notice or order which is to be given or served on any
person under the provisions of this Act may be given or served on
the owner or keeper of a bull primarily liable to comply with such
notice or order and in case of doubt or when he is unknown, it may
be given or served on the person last kjpovyn as owner or keeper thereof,
and any seizure or inspection under seeXioi^i 8. shall be deemed to have
been done after compliance with the notice aforesaid.
12. The Livestock Qfficer shall maintain in the prescribed form a
register giving particulars oX inspections, names of owners or keepers of Main-
bulls, castrations and markings made, and bulls approved under this Act, |2??C* of
and such other particulars as may be prescribed, l ers"
Marking
to be
made free
of charge.
Service of
notice and
order.
o
this
13. If any person
be branded any
Act or with any
without lawful authority
bull with any mark
mark resembling such
causes
under
mark.
brands or
prescribed
Act or wnn any inarK resemoung sucn prescribed mane,
he shall on conviction be punishable with imprisonment which may extend
to three months or with a fine which may extend to five hundred
ilfpees or both.
14. Whoever—
(a) keeps a bull in contravention of [thisf'Act or of any rule or
order made thereunder, or
Penalty for
unauthorised
markings-
Penalty for
other of
fences-
LIVESTOCK IMPROVEMENT [1953: Pb. Act ^7
Cognizance
of offence.
Bar of pro
ceeding
(b) neglects or fails to produce a bull for inspection when
required to do so under the provisions of this Act, or obstructs
any officer or person in the discharge of his functions under
this Act or rules made there under, or
(c) neglects or fails to comply with any order under this Act or
rules thereunder, shall on conviction be punishable with
fine which may extend to fifty rupees, and in the case of a
second or any subsequent offence with fine which may extend
to one hundred rupees.
&
15. No Magistrate or Court shall take cognizance of any offenc
under this Act except upon a complaint made by a Livestock Officer 01
any person authorized by him in this behalf. ._Ji(
16. (1) No suit, prosecution or other proceedings shall lie against
an officer or servant of the State Government for any thing which is in
good faith done or intended to be done under or in pursuance of
this Act.
Powers to make rules.
(3) No suit or other legal proceedings shall lie against the State
Government or against any of its officers for any damage caused or
likely to be caused, by any thing in good faitli done or intended to be
done under or in pursuance of this Act.
17. (7) The State Government may make rules to carry out the
purposes of this Act.
(2) In particular and without prejudice to the generality of the
foregoing provision, such rules may provide for—
(a) all matters required to be prescribed under this Act ;
(b) the powers and duties - to be exercised and performed by
officers or persons acting under this Act and the procedure
to be adopted by them in so acting; and
(c) the approved age o^ay bull for purposes of breeding, in any
local area. £
(5) All rulafc. shall be subject to the condition of previous
publication.
I ;n.
1. For rules'- see Punjab Government Nolificaiion No. 3889-Vety-59/254l,
dated 23rd May, 1959. 1
n &,
15227—LR—3,000—C.P., & S., Punjab, Chandigarh.
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Punjab Livestock Improvement Rules,1958 *
Punjab Livestock
Title of the rules, regulations, orders,bye-laws Improvement
Rules,1958
Date of enforcement of the Act under which the Rules, -i «. e * h
regulations, orders,bye-laws,have been framed. * P _
Date of publication of rules, regulations, orders . bye- _., . . ., ,.-_«,
laws in the Govt. Gazette. 22nd Aprll,1958
There was no provision
in the Punjab Livestock
Date of lying of the rules regulations, orders,bye-laws Improvement Act,1953
on the table of the house, if there is a provision in the under which these
Act. rules were framed for
being placed on the
table of the house.
Remarks
Notification
Chandigarh: dated the 22nd May,1959
No.3889-vety-59/2541 :- In excercise of the Powers confered by section 17 of
the Punjab Livwstock Improvement Act, 1953,tyhe Governor of Punjab is
pleased to make the following rules, the same having beenpublished with
Punjab Government notification No.846-vety.58/479, dated the 22nd april
1958:-
RULES
1. Short title
• These rules may be called the Punjab Livestock improvement
rules, 1958.
2. For the purpose of section 2(brw the Punjab Livestock Improvement
Act.,1953,(herein after reffere&to as "the Act") an uncastrated male calf
of the age of two years and six" months or above shall be regarded as a
bull.
3. Every person, who , in any local area to which the Act applies keeps any
bull which is not branded with a distinguished mark,shall/give intimation
thereof to the Livestock Officer within fifteen days, and where a bull is
brought into such area after the enforcement of the Act there in, then
write within fifteen days from the date on which bull is brought into that
area.
•1. Immideatly after the bull has been certified as approved under section 6
of the Act , the Livestock Officer of the Local area(other than the
Director) shall/apprise the Deputy Director or District Animal Husbandry
Officer concerned of such approval.The bull shall be caused to be
branded by the Veterinary Assistant or Veterinary Assistant Surgeon with
mark "A" on the left hand thigh except when the bull is supplied from the
government Livestock Farm,Hissar.
5. If, after inspection, the Local Veterinary Assistant or Veterinary Assistant
Surgeon is satisfied that the bull is unserviceable for breeding purposes
in a local area , he shall report the matter to the Deputy director and the
District Animal Husbandry officer concerned and upon hearing from the
'atter, he shall castrate the bull immideatly so as to render it
6.
unserviceable for breeding purposes, and if any such bull is branded with
mark "A" it shall be crossed with mark "X".
a. For the purposes of the Act the Livestock Officer of the local area
or any other officer of the Animal Husbandry Department
authorised in this behalf by him, shall have the power at all
resonable times to enter and inspect at any time of the day before
- sun-set and after sun-rise any house,land or building or other
place in which or in respect whereof he has reason to suspect that
a bull is kept or possessed.
b. Such officer before entering shall, if required ,by the owner or
occupant of the place or person iuncharge of the bull or land,
house,place or building state in writing , his intension and reason
or reasons for entering and inspecting the Animal and the owner
shall there upon witout demuror obstruction allow him to perform
his duties under this Act.
7. The Livestock Officer concerned of the local area shall maintain a
register in the following form :-
Register of approved stud cow/buffalo bulls maintained in the Civil
Veterinary Hospital Tehsil
District
T
! Name . (
of the
owner !
or ; Date of
cwr%keePer ...u«« branding-,. Desription,. . . . _... , ..Place of _ ,
SNo- !nfH,» ! when «f Price: _:. Height Girth Length. „-. Remarksj
1.
of the i. . , . of . ., ,br*nded , . bull | marking
with
full I
address,
marks
*?.
*
location
•