The rajasthan camel (prohibition of slaughter & regulation of temporary migration or export) act, 2015

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The Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) 
Act, 2015.   10 
LAW (LEGISLATIVE DRAFTING) DEPARTMENT 
(GROUP-II) 
NOTIFICATION 
Jaipur, March 16, 2016 
 No. F. 2 (29) Vidhi/2/2014.- In pursuance of Clause (3) of 
Article 348 of the Constitution of India, the Gover nor is pleased to 
authorise the publication in the Rajasthan Gazette of the following 
translation in the English language of Rajasthan Oo nt (Vadh ka 
Pratishedh aur asthayee Pravrajan ya Niryaat ka Vin iyaman) 
Adhiniyam, 2015 (2016 ka Adhiniyam Shankhyank 2) :- 
(Authorised English Translation) 
THE RAJASTHAN CAMEL (PROHIBITION OF  
SLAUGHTER AND REGULATION OF TEMPORARY 
MIGRATION OR EXPORT) ACT, 2015 
(Act No. 2 of 2016) 
[Received the assent of the President on the 25 th  day of February, 2016] 
An 
Act 
to provide for prohibition of slaughter of camel an d also to regulate 
temporary migration or export thereof from Rajasthan. 
 Be it enacted by the Rajasthan State Legislature in  the Sixty-
sixth Year of the Republic of India, as follows:- 
 1. Short title, extent and commencement.-  (1) This Act may 
be called the Rajasthan Camel (Prohibition of Slaug hter and 
Regulation of Temporary Migration or Export) Act, 2015. 
(2) It extends to the whole of the State of Rajasthan. 
(3) It shall come into force at once. 
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The Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 20 15.  
 2. Definitions.-  In this Act, unless the context otherwise 
requires,- 
(a) “camel meat” means flesh of camel; 
(b) “camel” means an animal of camelus genus; 
(c) “Code” means the Code of Criminal Procedure, 1973 
(Central Act No. 2 of 1974); 
(d) “Competent Authority” means Collector of a District  and 
includes any other officer who may be authorized in  this 
behalf by the State Government by notification in t he 
Official Gazette to exercise the powers and perform  the 
functions of the Competent Authority under this Act  or the 
rules made thereunder for such area or areas and fo r such 
period as may he specified in the notification; 
(e) “Divisional Commissioner” means a Commissioner 
appointed by the State Government under section 17 of 
Rajasthan Land Revenue Act, 1956 (Act no. 15 of 1956); 
(f) “export” means to take out of the State of Rajastha n to any 
other place out of the State of Rajasthan; 
(g) “famine and scarcity affected area” shall mean an a rea 
affected by famine or scarcity in respect of which a 
declaration has been made by the State Government u nder 
an appropriate law by a notification in the Official Gazette; 
(h) “slaughter” means intentional killing by any method  and 
for any purpose whatsoever; 
(i) “transporter” means and includes,- 
(i) in the case of a goods carriage as defined in the 
Motor 
Vehicles Act, 1988 (Central Act No. 59 of 1988),- 
(i) the owner, if the booking is undertaken under his 
instruction or with his knowledge; 
(ii) the person for the time being incharge of the 
vehicle; 
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The Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) 
Act, 2015.   12 
(iii) the person for the time being incharge of 
booking of goods or livestock; 
(iv) the Managing Director, Executive Director, 
General Manager or Chief Executive or any other 
person incharge of business, as the case may be, 
(where the owner is a company) when the 
bookings are undertaken under his instruction or 
with his knowledge; 
(v) the partner, in the case of a partnership firm, if 
the booking is undertaken under his instruction or 
with his knowledge; 
(ii) in the case of Railway Goods Train,- 
(i) the person for the time being incharge of 
booking of goods and livestock at a Railway 
Station; and/or 
(ii) the person who prepares Railway 
Receipts at a Railway Station; 
(iii) the consignee to whom the livestock is to be 
delivered; and 
(iv) in any other case, the person carrying or 
accompanying the livestock. 
 3. Prohibition of slaughter of camel.-  Notwithstanding 
anything contained in any law for the time being in  force or in any 
usage or custom to the contrary, no person shall sl aughter or cause to 
be slaughtered or offer or cause to be offered for slaughter any camel. 
 4. Prohibition of possession, sale or transport of  camel meat 
and camel meat products.- Notwithstanding anything contained in 
any other law for the time being in force, no perso n shall possess, sale 
or transport for sale or cause to be sold or transp orted camel meat or 
camel meat products in any form. 
 5. Prohibition of export of camel for the purpose of 
slaughter and regulation of temporary migration or export for 
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The Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 20 15.  
other purposes.-  (1)    No person shall export and cause to be 
exported any camel himself or through his agent, se rvant or other 
person acting in his behalf from any place within t he State to any 
place outside the State for the purposes of slaught er or with the 
knowledge that it may be or is likely to be slaughtered. 
 (2) Notwithstanding anything contained in sub-sect ion (1) 
temporary migration of camel from the famine and sc arcity affected 
areas of Rajasthan may be allowed by the Competent Authority to 
other States in India for grazing purposes under a valid permit in the 
manner prescribed and hereinafter laid down. 
 (3) Any person residing in any famine and scarcity  affected area 
and desiring migration of any camel shall apply to the Competent 
Authority having jurisdiction over such area statin g the circumstances 
necessitating the proposed migration together with the number of 
camel and name of the State or States to which migr ation is proposed 
and the period for which the permit is required. 
 (4) The Competent Authority after satisfying itsel f about the 
genuineness of the request of the applicant referre d in sub-section (3), 
may grant him a permit in the prescribed form and m anner which 
among other things may provide for affixing of iden tification mark 
before such temporary migration of camel is allowed  out of the State 
and in no case the period of said migration shall e xtend beyond the 
month of August next following the date of grant of the permit. 
 (5) On return from temporary migration the applica nt referred to 
in sub-section (3), shall inform the Competent Auth ority in writing 
about the number of camel brought back by him toget her with the 
explanation for variation, if any. 
 (6) If any person does not bring back such camel i nto the State 
and also within the period specified in the permit he shall be deemed 
to have contravened the provisions of sub-section (1). 
 (7) The Competent Authority may issue special perm it in the 
prescribed manner for export of camel from Rajastha n for agricultural 
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The Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) 
Act, 2015.   14 
or dairy farming purposes or for participation in a n animal fair, and 
before granting such permission for the Competent A uthority shall 
also ensure that such export in no way reduces the number of such 
camel below the level of actual requirement of the local area. 
 (8) Any applicant referred to in sub-section (3) o r any person 
seeking special permit under sub-section (7), aggri eved by an order of 
the Competent Authority made under sub-section (4),  sub-section (6) 
or sub-section (7) may make an application, within thirty days from 
the date of the order, to the Divisional Commission er and the 
Divisional Commissioner may upon such application o r suo motu call 
for and examine the record of the case for the purp ose of satisfying 
himself as to the correctness, legality or propriet y of any order and 
may pass such order as it may deem just and proper and such order 
shall be final and conclusive and shall not be call ed in question in any 
civil court.  
 6. Transporter to be abettor.- Whenever the camels are 
transported by any means of transport in furtheranc e of the object of 
commission of any offence under this Act, the trans porter shall be 
guilty of abetment of the said offence and shall be  liable for the same 
punishment as is provided under section 8 of the Ac t for person 
committing the said offence. 
 7. Custody and disposal of camel seized. - (1) Whenever as a 
result of search or seizure or as a result of inspe ction or otherwise the 
camels are seized, the custody of the seized camels  pending final 
disposal of the case may be entrusted by an order o f the Competent 
Authority to any recognized voluntary agency workin g for the welfare 
of such animals: 
Provided that where there is no such voluntary agen cy in any local 
area, the Competent Authority may entrust the custo dy of camels to 
any such agency outside the area or to any other su itable person, who 
volunteers to maintain such animals. 
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The Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 20 15.  
 (2) Whenever any case is finally disposed of, furt her orders 
regarding custody or permanent entrustment of camel  shall be made 
by the Competent Authority subject to such terms an d conditions as 
may be deemed proper. 
 (3) Any person aggrieved by an order made under su b-section 
(1) or sub-section (2) may, within thirty days from  the date of the said 
order, appeal against it to the Divisional Commissioner. 
 (4) On such appeal the Divisional Commissioner may  after 
giving an opportunity to the appellant and the comp etent Authority or 
any other officer authorized by him in his behalf t o be heard, direct 
the order to be stayed pending disposal of the appe al or may modify, 
alter or annul the order and make any further orders that may be just. 
 (5) Whenever any camel is seized under this Act th e Competent 
Authority or the Divisional Commissioner shall have , and 
notwithstanding anything to the contrary contained in any other law 
for the time being in force, any other Court, Tribu nal or other 
Authority shall not have jurisdiction to make order s with regard to 
possession, delivery, disposal or release of such animal. 
 8. Penalty.- (1) Whoever contravenes or attempts to contravene 
or abets the contravention of the provisions of sec tion 3 shall, on 
conviction, be punished with a rigorous imprisonmen t for a term 
which shall not be less than one year but may exten d to five years and 
with fine which may extend to twenty thousand rupees. 
 (2) Whoever contravenes or attempts to contravene or abets the 
contravention of the provisions of section 4 or sec tion 5 shall, on 
conviction, be punished with the rigorous imprisonm ent for a term 
which shall not be less than six months but may ext end to three years 
and with fine which may extend to five thousand rupees. 
 9. Punishment for causing hurt.- (1) Whoever causes bodily 
pain, disease or infirmity to any camel is said to cause hurt. 
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The Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) 
Act, 2015.   16 
 (2) Whoever intentionally causes hurt to a camel s hall, on 
conviction, be punished with rigorous imprisonment for a term which 
may extend to two years and with fine which may ext end to three 
thousand rupees. 
 (3) Whoever abets the commission of an offence und er sub-
section (2), shall be guilty of abetment of the sai d offence and shall be 
liable for the same punishment as is provided for the said offence. 
 10. Punishment for intentionally injuring any came l.- (1) 
Whoever intentionally causes grievous injuries to a  camel shall, on 
conviction, be punished with rigorous imprisonment for a term which 
shall not be less than one year but may extend to t hree years and with 
fine which may extend to seven thousand rupees. 
Explanation. - For the purpose of this section grievous injury 
shall include,- 
(i) emasculation (in the case of male camel), 
(ii) permanent privation of sight of either eye, 
(iii) permanent privation of the hearing of either 
ear, 
(iv) privation of any member or joint, 
(v) fracture or dislocation of a bone or tooth, 
(vi) any hurt that endangers life or which causes 
the sufferer severe bodily pain and ultimately 
renders unfit or unserviceable. 
 (2) Whoever abets the commission of an offence und er sub-
section (1) shall be guilty of abetment of the said  offence and shall be 
liable for the same punishment as is provided for the said offence. 
 11. Burden of proof.- Where any person is prosecuted for an 
offence under the provisions of this Act, the burde n of proof that he 
had not committed the offence under the provisions of this Act shall 
be on him. 
 12. Power to enter and inspect places. - (1) For the purpose of 
this Act the Competent Authority or any person auth orized in writing 
in that behalf by the Competent Authority (hereinaf ter in this section 
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The Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 20 15.  
referred to as “the authorized person”) shall have power to enter and 
inspect any place where the Competent Authority or the authorized 
person has reason to believe that an offence under this Act has been, 
or is likely to be committed. 
(2) Every person in occupation of such place shall allow the 
Competent Authority or the authorized person such a ccess to that 
place as may be necessary for the aforesaid purpose  and shall answer 
to the best of his knowledge and belief any questio n put to him by the 
Competent Authority or the authorized person. 
(3) For the purpose of enforcing the provisions of this Act, the 
Competent Authority or the authorized person, in ex ercising the 
powers of entry upon, and inspection of, any place under this section, 
follow, as far as may be, the provisions of section  100 of Code, 
relating to the search or inspection of a place by a Police Officer. 
 13. Person exercising powers under this Act deemed  to be 
public servant.-  All persons exercising powers under this Act shall  
be deemed to be public servants within the meaning of section 21 of 
the Indian Penal Code, 1860 (Central Act No. 45 of 1860). 
 14. Protection of persons acting in good faith. - No suit, 
prosecution or other legal proceedings shall be ins tituted against any 
person for anything which in good faith is done or intended to be done 
under this Act or rules made thereunder. 
 15. Power to make rules. - (1) The State Government may, by 
notification in the Official Gazette, make rules ge nerally for carrying 
out the purposes of this Act. 
(2)All rules made under this section shall be laid,  as soon as 
may be, after they are so made, before the House of  the State 
Legislature, while it is in session, for a period o f not less than 
fourteen days which may be comprised in one session  or in two 
successive sessions and, if before the expiry of th e session in 
which they are so laid or of the session immediatel y following, 
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The Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) 
Act, 2015.   18 
the House of the State Legislature makes any modifi cation in 
any of such rules or resolves that any such rules s hould not be 
made, such rules shall thereafter have effect only in such 
modified form or be of no effect, as the case may b e, so 
however, that any such modification or annulment sh all be 
without prejudice to the validity of anything previ ously done 
thereunder. 
 
       czts’k dqekj Mkaxjk] 
Principal Secretary to the Government.                         
 
 
16 
Government Central Press, Jaipur. 
 
 
 
  
 
  
 

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