The rajasthan animals & birds sacrifice ( prohibition ) act,1975

 
Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975. 
LAW DEPARTMENT 
NOTIFICATION 
Jaipur, April 24, 1975. 
 No. f. 2 (10) Vidhi/73.- In pursuance of clause (3 ) of Article 348 of the Constitution of India, 
the Governor is pleased to authorise the publicatio n in the Rajasthan Gazette of the following 
translation in the English language of the Rajastha n Pashu Aven Pakshi Bali (Nishedh) Adhiniyam, 
1975 (Adhiniyam Sankhya 21, San 1975): 
ENGLISH  TRANSLATION 
THE RAJASTHAN ANIMALS AND BIRDS SACRIFICE 
(PROHIBITION) ACT, 1975  
( Act  No. 21 of 1975) 
[Received the assent of the President on the 24 th  day of April, 1975] 
An 
Act 
 to prohibit sacrifice of animals and birds in, or within the premises of the temples or places of pub lic 
religious worship in the State of Rajasthan. 
     Be it enacted by the Rajasthan State Legislature in the Twenty-sixth Year of the Republic of Indi a, 
as follows:– 
1. Short title, extent and commencement. – (1) This Act shall be called the Rajasthan Animals 
and Birds Sacrifice (Prohibition) Act, 1975. 
(2) It shall extend to whole of the State of Rajasthan. 
(3) It shall come into force on such date* as the State Government, may, by notification in the 
Official Gazette, appoint. 
       2. Definitions .– In this Act, unless the context otherwise requir es,– 
               (a) ‘Temple Premises’ means a mandap , building attached to the temple , and a land            
attached to the temple,  which is generally used fo r the purpose of worship, in the temple, 
whether such land is a property of the temple or no t, and includes whole of the area attached to 
the temple, where a fair is organised or a Yatra is performed. 
      (b) ‘Sacrifice’ means killing or mutilating a n animal or a bird with the intention or for the 
purpose, of pleasing a deity or a god; 
               (c) ‘Temple’ means a place, know by whatever name; which is being used as a public plac e 
of religious worship and dedicated as a public place of religious worship; and 
       (d) ‘Place of public religious worship’ mean s any place intended for use by or accessible to,     
the public or a section thereof; for the purposes of religious worship or adoration. 
3.  Sacrifice of animals or birds in, or within the  premises of temple; or in any place of public 
religious worship prohibited.– No person shall sacr ifice an animal or a bird, or assist in sacrificing 
it in temple or within the premises thereof, or in any other place of public religious worship. 
4.   Performing of a sacrifice etc. Prohibited. – N o person shall, – 
   (a) officiate or offer to officiate at, or 
   (b) perform or offer  to perform, or 
   (c) serve, assist, or participate, or offer to serve, assist or participate in. – 
    any sacrifice in a temple or its premises or in any other place of public religious worship. 
       5.  Prohibition of use of a temple or temple  premises or any other place of public religious 
worship for a sacrifice. – No person shall, knowing ly allow the performance of sacrifice at a place, 
which is: – 
        (a)  situated in a temple or its premises or in any other place of public religious worship; and 
        (b) in his possession or under his control. 
 
Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975. 
      6.  Punishment. – (1) Whoever shall contraven e or assist or abet in contravention of, the 
provisions of section 3 of this Act, may  on convic tion, be punishable with imprisonment which may 
extend up to 6 months or with fine up to Rs.  500/- or with both simultaneously . 
        (2) Whoever shall contravene or assist or a bet in contravention of the provisions of section 4  or 
section 5 of this Act, may be punishable with imprisonment which may extend up to 3 months or with 
fine up to Rs. 300/- or with both simultaneously. 
      7.   Hearing of offences. –The offence fallin g under this Act shall be heard by a Judicial 
Magistrate of the First Class. 
      8.   Issue of prohibitory Order. – (1) If, on  receipt of a complaint or any information, the Executive 
Magistrate is satisfied that a sacrifice is going t o be performed in contravention of the provisions o f 
this Act; he may issue an order prohibiting the persons arranging or performing such sacrifice or those 
connected therewith. 
       (2) Whoever, having known that a prohibitory  order has been issued against him under sub-
section (1), contravenes it, may on conviction, be punishable either with imprisonment which may 
extend up to 1 year or with fine up to Rs. 1000/- or with both.                               
                        9. Duties of an In charge o f a Police Station for making an application for a prohibitory order or 
for filing a complaint. – (1) On receiving the info rmation that a sacrifice has been arranged or has t o 
be performed, the Officer-In charge of a Police Sta tion, shall, unless there are reasonable grounds 
which shall be recorded in writing for not believin g the said information, make an application to the 
Executive Magistrate where the sacrifice is going t o be performed in contravention of the provisions 
of this Act for obtaining a prohibitory order under section 8.                
                                    (2) On receiving the information that an offence under this Act ha s been committed, the 
Office-In charge of a Police Station shall, unless there are reasonable grounds which shall be recorded 
in writing for not believing the said information, file a complaint as early as possible before the 
Judicial Magistrate having jurisdiction to try such offences. 
 
        lEirjkt fla?kh  
               Sectretary to the Government 
 
 
 
 
 
Government Central Press, Jaipur 

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