The SIKKIM STRAY DOGS ANO RABIES CONTROL ACT,2OOO

GOVERNMENT
SIKKIM
EXl't{AOlllllN Al{Y
l"UBLISI Illil) IIY AUl'HOltlTY
GAZETTE
TueBday, 'l8th Aprll , 2000
Dated the 17th APril,2000
The following Acl ofihB Sikklrn Lo{llslaliv€ Assonrry havinu rocolved lhd asseni 6f lhe Governor on 7ih dav
o{ Ap l, 2OOO is h€reby pLlblishod 1or oenorrl inl' ,inalion -
THE SIKKIM STRAY DOGS ANO FABIES CONTBOL ACT.2OOO
(AOT NO.7 OF 2oOO)
AN
icT
10 prov d€ {or regulalilg th€ up koopi lg olpslanima s and destruclion of Iabidanimalsand'
iorlhspravontalio; andc;nllolrltirr tlisoas€ nlhoinlerosiollhepublichealthandlormail€rs
connecled thorowith snd incl( lollinl lllcr)to.
Bd it enaclod bv tho LoijlslalirrLr ol Slkkim in th6 Fifiy_tirst Y€ar of RepubLlc oi lndla
Short titlg and
commencbmenl,
GOVERNMENT O SIKKIM
LAW DEPAF'- .,/IENT
GANII}TOK
NOT|FICATION
No.7/LD/2000
1. (1) lhis Act mEybocdllod lho lllllhillr Slrny oogtr and Rabies Control Acl 2000
(2) ll shal' Exlorrl lo tlro w rot ol li kkln
(3) lI s\allcorre r,loro,!', ol r lco
2. (1) 'n rh's Ad, u_loss lio crrl6xr othEn ise require:
(a) 'animal' 6ans any rr rrrlrlllal ol spoclos naturally quscop!ib l6 lo rabias €xc€plman:
lb) 'aulho ly' rnEans lh€ Slkkhrr Li..snsing and Rogisiasling Authorilyaonstiluled LlndeI
(c) 'aJl'ro sod o,lrcor' 1lonnr nn olliccr oDpoirled bv l\s Depadnent lo 'ssJe 'icence
undoi ihis Acl c,r to carry olri any lunoiion !rn<i6r this Act as roq!lkedr
(d) 'dops(mont' n roans I io o olarlrnonl ol Anlma H usbandry and Veie{nary S eruices:
(6)'dog'moansaflanlmalbokvuinglolhosp6cios(Mammals)CanisJanriliariesollhe
ordar ol mammals Carrrivorai
rr).t.o66olorabi6s'rle,"!Bl)6rsonor6nollralDsi'gblllenscralchedor"cksdby
orhavlngbeirgotl"orrl.raclpl)yBcilcir"lru:lwilnJ.abodoUoradog'olre'arinalssLspecied
of berng ellocl€d wil\ robios.
(g) 'lnfgclod alea mea n6 an aloa !!hicn ls docla(6d lo os an inlecl60€I€a fo I lhe pu ro0se
connsctsdvrilhlhoconlrc'titJntmtinnr'not^Uit'Uyenold8r0!theDspaflmenl:
{h)'llc€nc6'mesnssl'coocogttrntcdundsrlhisAclsndincud6sanyp€rmit 
apprcval
or otii;r lorm ol sulhonualloni
ilt.localoutholily,mosllolhonlt,nrttotsollhepublicauhons€dbyth€0epanm€rl0(
lh€ l;6lpsnchsyat/ localurbnn t'oolud ol ths oroa colcarnso:
. 0) ,notitlcalion' msans 5 nolillcallrrr publlBherl in the Ollicial Gaz€n€;
{k) 'owng/ moanB ov'rY Porson *ho l! llro 6ole 6r paa own€t ol Eny anmsl snd includes
any polson who is ln'cha'p'e'Jiin r,lnilnof' anO rfto oc'cuPi€r of tno ptemises on vii;ch any
anlmsllslound shallbs d€"iti to i'" ii'"1"""i"r *dl animsls untiltneconlrary .s pro\'€d
(l) 'pr6!c bod ' nEans prcdcibod by nios mad€ lndor this Acl;
(m) 'Sl''lo GovommGnl moqrli tho gov3lnmentot Sikrdm;
(n) '6troy !t'og'mo6fl! any (r'g nol kopl in comPliancs wilh lho rggulatoat ol rabios
conlrol;
(o) 'valnfilEllon' m€sns lho sdrnioislrelloo ol all aPProvsd 6nl;I6bie6 vsccina lo an
anit ali
Ip) 'v'ls nary hosp al' moan$ orl inslilullon or c€nlre by whsl6v6r nams call€d whar€
such'animtlt Er5 admlll'<l lor trt'Illrnont
(q) 'vEtodnery olllca/ monnB nn rooblorod Val6nnary Pleclitronsr sppointed by lhe
Govsmmdll lo rocolvo lnl;;;;;;;i";;;lt ""d 
carc'a56os alloctsd or suspocled ol
boing al,.ctcd $rlth tpecilili'i-r""tii'"i iJi irl"'"re" i" which ltre animal or cercass 6'isls.
Notics ol RebioB oI 3. A paraon who hnow or sljspocl lllEl I lr I animal i8 6'ipo!6'l to laDles ot was al lhB trme ol
1,"i5i.,":J.H;'":' ;n*.,i,i;.*r;t,**,[*rm,::il";m'#';"Jsi:J"'];il":Hg,H:Til
t#il;j;i;;;;'li*"'ii"'""iri" ''"i""0 r,,in'" rn rh€ most€xpodirroLs manner rn arr
c..s to th. Vot'rinary ollicor'
4. Whars tho'OepellmBnl bohov€s o( luEpocls lhal 'ab;Bs 
eri$6 in an area may Dy o-d€r
I*ri,i ir,iiii"",is""* wrrrr onv Dd,ornrns ar€s lnta which he con6id6r6 thore mav be a
I;iii'ti;1"i,." lr*drns to hr an tntecteo erea lor rn€ pulposs6 connocred wirh ths
control and 6radics on ol fialdls0lr30'
o6re lond 5 (1) Th6 vilernaryOllcor tholl cd'rlo srry oogolhel anrmaB beannq prool o'!aid
iiliiJii""","", ,accination t,avins,'es'"t#tt:l'*iili.1;lllli:,1,'1ii5:L:H:::iJUX'li." j:ii
doo/6rDo6edto rovacclnarod or ro uo rior6"Y 'l'lYl":' lll::::: :::-' i- -,*""r"" r*.. a .onrr' r" rne
i""t*"?**'- volennsry su(u.lll€nc€ The do!r' ollrcr urrinror3 tr lst be presonled twrc€
Vol€ nary Olllcol
(2) A Vstodnary Ollicor shDll sause any Elroy/dog sny olhd animals which has been
€xPossd'
(a) to s dog/ any other snimals ot uuspsclod or unknown Gbi€s slalusi to be desvoyed
iviihout paymonl orany componsathn to lhe ownor;
lb) loaknown lablddoo/ary oll0l rullid Snimalsto bodeslroyed lonhllith Llnclerlhe poners
' lonlerredbv suU's€clon (2)r'l$tr'llfir I;i
veeinationoldogE6,(1)Th6Doperlmenlmllyr6(ltulollu\l611oogsove/lheageo|th'€En,orlnssltalbe
and olh6r rnhals hlacoinuted agatnst 'uo'aJ 
u"i'i''rii'' "'"'"lit'r"i "- 
l be rsp;ated everv lwel!e monllrs'
an in,6cled ar6a. 12) Th6 vucclnsiofi 6hBtl bo oa lod !,ol bY tho DoPartm6nl al such Place and as such
trme;ilh lhe col'sDoIsl o ol lho lDr:n' irtrl'ro'lv'
Ogclaratlon ol
BogiEtrellon snd
licenaing ol dog3.
tt\ all 6wn6rc shall Drosont llGir dogs lor vscciMlron' lhe Vstonnary Oliic€r shall
provl# me owner.ttt a corlillcalo olv;ctinsllon in ths lorm app€ndsd 16lhrs Acr'
(4) Any own€r not prssonllng'hb/ ho r dog or dogB for vaccination shallbe guilty ol an
oflonco und6r tho Acl,
7 rlr rh.d shdll b6 conslllul€d atr aulhodly lo b6 called lhe sikkim Llc6ming and
i"ofiilrino uufno"tV 
"on"lstlng 
ol lhs Vel€dnary Otllcals poeled !r hln th6 stel6 ro cEUs€
r€gi6l6lio; ol dogs ov6r lho 006 olllroB lnonlhs and lhaloanor annuany
{2) The dog ownBrs shBll'
(al Dlosolll lho doo on lft| ollo[lln{r lllo 6{p o!lhr"e monhs el such ijm€ anO pleco as
dere hed by ttre Oepo-rtmonl lol r6gislrulion nd liconsng o' do09;
(b) produco a o8rtllcata llul lho dog had t'aon vEcd'al€d at lhe Pr€iod of nol moro lhan
tw6lv€ monthr; 8nd
(c) pay euch raglslrallon aflal lican6lno 160 s! mty b€ dol6minod by lhs O€prnmonl by
notlrb6uon.
(31 Ths LicenEing end Rogistorlng Aulhor'ly Bhall'
{s) poviflll fio o'iJn6r}^,lth s c6nlEris ol t€Uislralion ol the dog; and
tb) provldo dbtinouishlng tokorl aoller ss.ptool ol r€gistrelion'
(4) Every adull dog shdll bo rugblorod and liosft€d in wlry trdolYB nonth6'
(6) arry ownor nol prosonllng lholr dog or (logB lor annusl t€gbtrElion/lican6rno 3iallbe
guilti ot an itlenc€ und€r thls Act nnd shsll b€ lhbl' lo a lin€ ol rupee8 on€ hundtBo wnrcn
mey Bxland to rup3os llvo hundrod.
16) Tho lcenco snd the corliillato oi regislr6lion shall bo rongw€d in 6uch manner as
may b6 p.oscib€d.
{7) Tho SlBls Govomn|orll nny. lrv ilollliEaliort in lho Olliclal Gaz6lts'
ta)alcorlaln llml vocclnrlion llur ol dogai
ibi doclorc tlmo tor llovldlng bomterdosei
ici orgoars annual schsdulo ol rasslralion;
ioi'poiponu togr"r.r,nn 
"clredul;6 
lol want ol vaccine stock lor unavoidable
circum6tanc6S,
s ill A Velorinary Otllc6r, an Olllc€r ot lho locEl authollly ot Olfic6rln'Chargo ol ih6
'"-l"iv" i"ri"" Si"1i* rov, trlloI duo nolico has b6on giv€n to tha mambe6 oi lho Publc
in iie aroa. seizs and aeuin or d66troy any slray dog ln lhe sraa duly applyhg lh6 provlsDns
namBlyi
ltl Tho t,)r6loulhontv shalltakoall rpaso' rauo sl6p! lo draw tho atloniron ol members
.l1h;bubllc in rholr at0! li lho 0ddmsa or lonFlion ol i'ny placa ar whlch clo!16 ssrz6d uroer
iut.iicrion ti)'ro a rjo'ioo o 3 davs unloos clurmed bv oron behall or il6 own€rwnn'n 'nar
pedod:
(bl An owner clalminq lris do! kom 0 placo ol dolenlion und$ thg provisions ol sub'
sucrilri (rtsna,r uu tialto ti oPproiti",u ponottt"" and linos il it is oslablished lhal h€ has
commifled oflencee under6ubsoclion (5)ol6oction 7 ol tho Acl;
r.\ whar6 a doo selrcd und€r thrs soclioo ls nol claimod by or on bahall ol lls own€r
*irf,liiin" pl;"a 
"p".'iri"a 
untlor clnr r80 In, olsub-Eoc on (1, ol section 8' !h6 locar 6ulho rirv
may ordoiR to be dostroyed and dllrlrosqd ol its c€rcar;3:
I.ll wh€ro circt,m6ta^cos trrovonie i 'log which is liable io be seizsd underlhls seclion
r,".iiri io t"o",i, ii 
"r, 
oll bo lfil\,i(rl l0r rl V0l;Inary ollicer or an Oliice r of tne local aulhorily
,1
Seizure, dot6nlion
end dispcasl ol
animal6 not under
conllol.
or OlJiceFln'chaQo ol lhe rcsPecliv€ Polico Slalior lo clesllov the dog withoul seizing ir
(o) ThB Dspadm€nt 6hu I issus g uidellnos on lhs rnethods to be applied tor destruciiorl
. ol stray dogsi
(q A v€rodnary ollicsr' sn ullrcor or lha local oulhorrty or Olllcertn-Charge oi lhe
r6soeclvo Potics Slation may onlorony larrd lorlh€ purpos€ olse zrng and destroying a dog
whrch is liable io be 56ized undorthis Ac1
(g) Th6 local authorlly wlll bs rclpolrsiblo lor lho colteclion and sale distosal ol ihe
cerca;ses ol any dog dostroy€d ufdur lhis Acl
otiences, 9. Any persorr wno.co lravonos any p ov'srorls ol Lr r:rAcl -rler' nol lical o_s o d recl ons
issu€dtn6'€under.6nsro6p-n'slt^b:;w:!lrai1€olBs5OO/(Pupeeslvehurded)ora'
irfpisonmeni lor a period ol ono monlh' or wilh bolh'
Poiler lo firake l0 (1) The Staie G ovemmonl nray bynolliicalion' rnake rules (o carry oul ailor anv oithr,
rules. Purposss ol lh:s Ac'
' 12) ln padicular, and wthoul DI€iudic€ to lile generally ol the ioregoing power' such
rutee may provlae tor a L oI any ol lho lollowirrs matlar'' namely:'
(a) Charges to b€ lovi€d for rirgislrEtion a|d vaccination'
(b) Ivlannsr ol disposaloi csloass und cho$e ol lls oisposal
(c) 'Cost of cl€skuclion ol slr6y onimnls alleclod wih rabies'
Power io romovo 1 1 . lf any dillicully a sos ln g ving G llec l lo th o p rovis'olr of ih is Act lhe-Stale GoYerf rnent
.ftcu[i6s. nra,/ bvq€rerolorspocratorierpiirtsnod'rtroott'c'urGaz€tLe'1a(6sucrorovrs'o1:not
illli."li"i* irl ii," ii",rioru oitrtn n"r o" may 
"ppearlc 
be n6ce$sary orexpedienrlorrh€
' removal of th6 dillicullyr
Providod thsl no slch oldor 6lru lbo mBdo all€r ll€ sxpiralion ol two years trom
lhg commonc€rnonl o{ llri6 Acl'
BY ordor ollho Govolilol'
T, D. FINZING,
SECRE ABY fO THE GOVT. OF SIKKIII'1,
. LAW OEPAATMENT.
F.N0. 16(82) LD/77'2000
Prlhted dt Slkkln Goventnenl Pre86, Aattgtok

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