LexThe Punjab Prohibition of Cow Slaughter Act ,1955
Punjab · state statute
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Registered No. P-3Cfr f
U^>- Punjab (Stabernment <§ujttit
EXTRAORDINARY
Published by Authority
CHANDIGARH, WEDNESDAY, JUNE 27, 1956
LEGISLATIVE DEPARTMENT
NOTIFICATION
The 27th June, 1956
No. 24-Leg/56.—The following Act of- the
Legislature of 'the State of Punjab received the
assent of the President on 21st June, 1956, and is
hereby published for general information :—
Punjab Act No. 15 of 1956
THE PUNJAB'PROHIBITION OF COW
SLAUGHTER ACT, 1955
AN
ACT
to prohibit the slaughter of cow and its progeny in
Punjab.
BE it enacted by the Legislature of the State
of Punjab in the Seventh Year of the Republic of
India as follows. :—
£ 1. (/) This Act may be called the Punjab Pro
hibition of Cow Slaughter Act, 1955.
(2) It extends to the whole of the State of Punjab.
(5) It shall come into force at once.
Price : Re 0-2-0 ( 877 )
Short title,
extent and
commence
ment.
• y '••? ' Fwaj
N.._
J... ,
878 PUNJAB GC GOVT GAZ.(£XTRA.), JUNE 27, 1956
Definitions. 2 In this Act, unl^s there: is anything repug-111 una 4 xv», in.
nant in the subject or .context
V
• M "beef means flesh of cow m any form but
^ does n^t Include flesh of cow contained
fn sealed containers and imported *nto
'*(i) byproducts include extraction from
j (^V "cow" includes a bull, bullock, ox, heifer,
^.uM^^^j' or calf ; ' 4 -
(<f) "prescribed" means prescribed by rules
made under this Act ; • .
,(e) ".slaughter" means killing by any method ;>
whatsoever and include^...maiming and
mfficting of physical injury which in the
ordinary course will cause death ;
(f) "Government" means the Government of
Punjab' ; and
... :(g) "uneconomic cow" includes stray, un
protected, infirm, disabled, diseased ; - or
barren :cow. • •: • .
T^wb,'^'°. 3. Notwithstanding anything'contained in any
slaughter!.'.other law for the time being in forpe; or any usage
" Or'custom to the contrary j no person sriall. slaughter
or cause to be slaughtered or offer or cause to ;be
offered for slaughter any cow in any place in Punjab :
Provided' that killing of a cow by accident or in self defence will not be considered as slaughter under the Act.
Exceptions. . 4. (i) Nothing in secy on 3 shall apply to the slaughter of a cow— I
•••.... / • (a) whpse suffering,is such as to render its
• •; destruction desirable according to the-^---
certificate of the Veterinary Officer of
the area or such other' Officer of the
Animal Husbandry Department as may
be prescribed ; or ' ' >• ,j••-•
(b) which is suffering from any contagious or
infectious disease notified a^'such by the ' f • ^ Government ; or
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PUNJAB GOVT GAZ. (EXTRA.), JUNE 27-, 1956 879
(c) which is subjected to experimentation in
the interest of medical and public health
research by a certified medical practitioner
of the Animal Husbandry Department.
• (2) Where it is intended to slaughter a cow for
the reasons specified in clause (a) or clause (b) of
subsection (/) it shall be incumbent for a person
doing so to obtain the prior permission in writing of
the Veterinary Officer of the area or such other Officer PL fit
of the Animal Husbandry Department as may be 3v4*! «* ?y
prescribed. tstf^AaJLauAMf-t *> **"
5. Except as herein excepted and notwithstand- prohibition
.ing anytlung contained in any other law for the time of sale of
*being in force, no person shall sell or offer for sale beef-
or cause to be sold beef or beef-products in any form
except for such medicinal purposes as may be pres
cribed.
6. There shall be established by the Govern- Establish
ment or by any local authority, when so directed by jj?!?
the Government, institutions for the reception, main- {j^s""
tenance and care of uneconomic cows.
7. The State Government or the local authority,
if so authorised, may levy such fees as may be pres
cribed for care and maintenance of uneconomic
cows in the institution.
. 8. (7) Whoever contravenes or attempts to
contravene or abets the comravention of the provi
sions of section 3 or_5. sji&l be guilty of an offence
punishable with rigorous imprisonment for a term
which may extend to^/two veajs or with fine which
may extend to one thousand rupees or with both.
(2) Whoever fails to lodge the information in the
man^ <fc#& within the time stated in subsection (2)
of QazU*^ 4 shall-be-gtiiUy-of-an- offence -punishable
with simple imprisonment for a term which may extend
to one .ye.ar or with fine which may extend to two
hundred rupees or with both.
(3) In any trial for ap^offence punishable under
subsection (/),or, subsection\2) the burdern of ^rov
ing that the slaughtered cow'belonged to the class
specified in clause (a) or (b) of subsection (/) of section
4 shall be on the accused.
Levy of
charges of
fees.
Penalty. A ,
**
Burden of ... £
proof.
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PUNJAB GOVT GAZ. (EXTRA.). ?WM
ffl
fi-Wv ?tt!j.,n0n' sable and non-bailable. .
^>« W ,o ' "i<T" •wTTte'stote- GOvejnmant may make.rules
J&L° for Aepurpose of carrying &to effect-ttw.provmons make rules. for fa* purpose
of this Act. .. ••-„«
(2) Without prejudice to the generality of fore-.
• going powers, such rules may provide Jor— .
(a) the conditions and the circumstances under
which cows may be slaughtered under _
subsection (/), of section 4; /
(b) the manner in which diseases shall be notified
under subsection (1) (b) of section** ;
(c) the manner in which permission sball be'
obtained under subsection (2) of section 4J;
(d) the form and contents of the certificate
mentioned in sub-clause (a) of subsection
<x *.,t 0) *,i • J * Of) of section 4 and the authorities com-
tn&b^ Pt» fc*. a*foi ^ petent to grant it;
(e) the manner in which and conditions under
which beef or beef-products are to be
sold under section 5 ;
(/) the matters relating to the establishment, i
maintenance, management, supervision! ]
( and control of institutions referred to m
section 6 ; •>,'
(g) the duties of any officer or authority having "€f
,. .. jurisdiction under this Act, the procedure
• - to be followed by such ofEcer or authority • <V
and • /»
(h) the matters Which are to be and may be>«X
i prescribed.
SHAMSHER BAHADUR,
Secretary to Government, Punjab,
^ Legislative Department.
939 LR—1558-28-6-5C>- CP arid S., Pb., Chandigarh.
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*THB PUNJAB PROHIBITION OF COW SLAUGHTER
(AMENDMENT) ACT, 1981.
PUNJAB ACT NO. 2 OF 1981.
[Received the assent of the Governor of Punjab on the 27th February,
1981 and was first published intheP«n/d6 Government Gazette (Extra
ordinary) , dated the 27th February, 1981.]
AN .ACT to amend the Punjab Prohibition of Cow Slaughter Act, 1955.
BBit enacted by the Legislature of the State of Punjab in the Thirty-
second Year of the Republic of India as follows: —
1. (/j This Act may be called the Punjab Prohibition of Cow Slaughter Short title aj
(Amendment) Act, 1981. commene
" (2) It shall be deemed to have come into force on the 12th day of Decem
ber, 1980. *
2. In section 2 of the Punjab Prohibition of Cow Slaughter Act, 1955 ^c0nndmon* I
• (hereinafter referred to as the principal Act), after clause (c), the following pu^t, Act j|
clause shall be inserted, namely :— ^ of 1956.
A'(cc) "export" means*"to take out from the State of Punjab to any
place outside that State ;".
3 After section 4 of the principal Act, the following sections shall be Insertion of s
inserted, namely :- JJj» *fe
Punlab Act
' "4A. No person shall export or cause to be exported cow for the of 1956.
purpose of slaughter either "directly or through
Restriction on ex- his agent or servant or any other person acting
port of cow. on his behalf in contravention of the provisions
. of this Act or with the.fknow!edge that it will
be or is likely to b; slaughtered.
%i
( 4B. (1) Any person desiring to export cows shall apply for a permit
j to such officer, as the Government may, by
. i Permit for export. ' notification, appoint in this behalf, stating the
j reasons for which they are to be exported as
ki\ ' also the number of cows and the name of the State to which
they arc proposed to be exported and shall also file a declaration .
: • - - - 'to-the^eftect^thatVthe" cows-'for which the permit 'for export is'• '• \ J
required shall not be slaughtered. " ' ' -
(2) The officer appointed under sub-section (/) shall, after satisfying 1 ••'
himself about the genuineness or otherwise of the request of the '
applicant either grant or refuse to grant him a permit for the
export ot cows specified in the application :
Provided that an application for the grant of a permit shall not be
refused unless the applicant has been afforded an opportunity of
being heard and the reasons for the refusal are "recorded.
. (3) The fee for issuing permits shall be such as may be prescribed.
A. 4C. The Government may issue special permits for export of cows if !
ft-fal-n*. ^'s:^ opinion that it will be in the public ! <Zn-,.;.i «.r -. WJMUIVH inai it win be in the DU
Special permits. interest to do so.". P
. . . ,w-<
soctloa 8 of and figures section 3 or 5', tnewpras>,*'B««c» v^**i
*™>j* Act 15 4A,' section4B or sectipflj? shall be substituted. . . ; •« J
*>
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-insertion. o* •ec-
tions 9A and • oB In Punjab Si 15 of 1W6.
/
5. After section 9 of the principal Act, the following sections shall be
inserted, namely :—
4i9A. Any police officer not below the rank of Head Constable or any
person authorised in this behalf by the
P°y<g •nt«r» Government may, with a view to securing
seize, etc, . compliance with the provisions of this Act, or
for satisfying himself that the provisions of this
Act have been complied with,—
(a) enter, stop and search, or authorise any person to enter, stop and
search any vehicle used or intended to be used for the export of
cows ;
(6) seize or authorise the seizure of "Cows in respect of which he sus
pects that any provision of this Act has b3eu, is being or is about
to be contravened, along with the vehicles in which such cows arc
found and thereafter take or authorise the taking of all measures
necessary for securing the production of the cows * and vehicles
so seized, in a court and for their safe custody pending pro
duction ; •^"
(c) the provisions of section 100 of the Code of Criminal Procedure
1973, relating to search and seizure shall, so far as may be, apply
to searches and seizures under this section.
9B. No suit, prosecution or other legal proceedings shall lie against
any officer of the Government for anything
Protection of action which is in good faith done or intended to be
taken in good faith. (j0ne under this Act or the rules made
thereunder.".
ft! iy^^^ of subjection (2),
the foUowng clause shall be inserted,' namely .:— •
Y "(dd) the form in which the permit under section 4B is to be granted
and the fee in respect of issuing such permit;".
Amendment of Mctioa 10 m(
Punjab Act 15
of 1956.
S
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PUNiABGOVT.GAZ.(EXTRA),NOV.21,2011
(KRK30J^33^AKA^
PARTI
93
DEPARTMENTOF LEGAL AND LEGISLATIVE AFFAIRS. PUNJAB
Notification
The 21st November, 2011
No. 44-Leg72011.—The following Act of the Legislature of the State of
Punjab received the assent of the Government of Punjab on the 11th November,
2011, is hereby published for general information :—
THE PUNJAB PROHIBITION OF COW SLAUGHTER (AMENDMENT)
ACT, 2011
,' (Punjab Act No. 31 of 2011)
AN
ACT
further to amend (he Punjab Prohibition of Cow Slaughter Act, 1955.
BE it enacted by the Legislature of the State of Punjab in the
Sixty-second Year of the Republic of India, as follows :—
1. (1) This Act may be called the Punjab Prohibition of Cow Slaughter Short title and
(Amendment) Act, 2011. commencement
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. In the Punjab Prohibition of Cow Slaughter Act, 1955, in Amcndmentof
section 8,— scction 8 of
, Punjab Act 15
(i) for sub-section (1), the following sub-section shall be substituted, of 1956
namely:—
"(J) Whoever contravenes or attempts to contravene or abets the
constrravention of the provisions of section 4-B shall be
punished with regorous imprisonment for a term, which may
extend to two years or with fine which may extend to one
thousand rupees or with both.
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*
PUNJAB GOVT. GAZ. (EXTRA), NOV. 21,2011 94
(KRTK30.1933SAKA)
(I-A) Whoever contravenes or attempts to contravene or abets the
contravention of the provisions of section 3, section 4-A or
section 5 shall be punished with rigorous imprisonment for
a term which may extend to ten years or with fine which
may extend to ten thousand rupees or with both.";
(ii) in subjection (2), for the words "shall be guilty of an offence
punishable", the words "shall be punished" shall be substituted; and
(Hi) in sub-section (3), for the words, brackets and figures "sub-section
(1)", the words, brackets, letter and figures "sub-section (1) or
sub-section (1-A)" shall be substituted.
GOBINDER SINGH,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
0045/09-2012/Pb. Govt. Press, S.A.S. Nagar
i
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PUNJAB GQEVT. GA7. (EXTRA), DECEMBER 18,2013 287
CAGHN 2V, 1935 5AKA)
I
GOVERNMENT OF PUNJAB
1': i'ARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
Ihc 18th December, 2013
Wo. C»4-Lcg./2013.-Tho following Act of Ihe Legislature of the Stale of
i'm^tb received the assent of the Governor of Punjab on the 4th Day of
1 H-cembc;\ 2013, is hereby published for general infonnation:-
T3FIE I'UNJ.vi; PJlOITUilTlON OI" COW SLAUGHTER
(AMKrlDMENT) ACT, 2U13
(Punjab Act Wo. 53 of 2013)
AN ' :
AGT
further to amend Ihe Punjab Prohibition of Cow Slaughter Act, 1955.
BE it enacted by the Legislature of the Stale of Punjab in the Sixty-'
IVnirth Year of the Republic .of India as follows:- •
(}) This Act may be called the Punjab Prohibition of Cow Slaughter
(Amendment) Act, 2013.
'(2) It shall conn- into force on and with effect from the date of Us
publication in the Official Gazette.
,-. In the Punjab Prohibition orCow Slaughter Act, 1955 (hereinafter referred
lu as the principal Act), in section 2, after clause (cc), the following'clause
shall be inserted, namely:-
"(ccc) "Laboratory" means a Laboratory already established for
Northern Region i.e. the Regional Diseases Diagnostic
Laboratory (RDDL), Jahutdtar£ •
">. In the principal Act, after section 5, the following section shall be inserted,
namely:-
"5-A Wherever any djsptitc arises ns to whether thcporticularmcnt or
'resting or meat, body part is that ot tnc cow or;not, then sumplc of such
ur My i'aM- . meat or body part shall be-scnt-to the LaboraiC-iy X§&
Icsting.Thc result of thc.Lnboralory shall be treated as final and binding for all
intents and purposes of this Act.".
.1LV.S. MAHAL, •
Secretary to Government of Punjab,,
Department of Legal and Legislative Affairs.
2V9/12-2Q13/Pb. Govs. Press. S.A.S. Nagor
Mmi
•£32&!1V. li
Short title and
commencement.
Amendment in y
scclion 2 of
Punjab Act 15
oft 95 6.
Insertion of new
section 5-A in
Punjab Act 15
of 1950.
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