The Tamil Nadu Animal Preservation Act, 1958

 
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The Tamil Nadu Animal Preservation Act, 1958 
 
Act 10 of 1958 
 
 
 
 
 
 
 
 
Keyword(s): 
Animal, Preservation of Animal, Slaughter 
 
[lbkii: tk Act X 
'[TAMIL NADU] ACT No. X OF 39532. . 
' I 
[Received tl~e assen& of the Governor on the 28th April 1 958, 
first prrblished in the Fort St. George Gazette on the 
7th May 1958 (Vnisakha 17, 1880.)] 
An Act to provide for the preservation of rzrtain animals 
by repllating the s!r ughter thereof. 
. WH~REAS it is expedient to provide for the prcservatios 
of certain animals by regulating the slaughter thereof ; 
.'; BE it enacted in the Ninth Year of the Republic of India 
as follows :-- 
Short title, ex- 1. (1) This Act may be called the '[Tamil Nadu] Animal 
Preservation Act, 1958. 
(2) It extends to the whole of the S[State of Tamil 
Nadu]. 
n such 4d.a3e: as the 
notificatio~, appoint. 
this Act, unless the context otherwise requires- 
"animal" means a bull, bullock, cow, calf, 
o or she-buffalo or buffalo calf ; 


"--- . -- + 
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j. 
, ' 
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Animal' Preser vaiton . 
., 
person in occupiiion of an$ su& 
rompc\ent ' authority or the 
mess to the paemisems ntay be n 
se and shall answer tb the 
ef any question put to 
uthority os by the .authorized person : . 
d that no persod shall be compelle 
question or give c vid 
-- .I 4.ri, *bi. 
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" i ()ever poisons, maims or readers useless Penalties. . < ., ,& !:;$ with intent to make, or knowing that .hezis ' . -, - rt... +$ 
nirnal fit for slaughtei uadeI: 
+:* r ., . - --.& 
,. rr,->g 4. 
shall'be punished with imprison-' y2 :* A$$ 
extend to three years or with fine (. 3% . ..<$ 
* ' .. ' , qs 
housaild rupecs or with b&. - i-I ' 
'. 5% , - .; ,,a; 
.; -*'. 4f 
(2)' Wl~oever contr;~vencs any otl1ctcl. provision of this , . sm 
~ct' or of any rule lnade thereunder shall be punished with . 9 
-, ' 2 
- il~pri~oument for a term which may extend to six months .. , 
r - or with fine which iliay extend to one thousand rupees or . :-., 4 . 
. 
9. Whoever abcts any offencc punishable under this ~be~rncn~~ - , 
Act or attempts to commit any such offence shall be ancl 
punished with the punishment provided i:l this Act for such aucmpts* 
10. The competent autliosity and cvery authorized certain' pcrsons to person while exercising any power or perrorming any duty be 
under this-Act, shall be deemed to be a public servant 
within the' meaning of section 21 ~f the Indian Pe~d 
Code (Central Act XLV of 1860). 
1 1, No suit, prosecution or other 1zga.l proceedings PlOtec'ion - of action . 
shall lie against any person for anything which is in good t*ken la , 
faith done or intended to be done under this Act or the good faith. 
tales made thereunder. 
I 
, by lgeneral' or special order Exemptions; 
ns and conditions as they may rder, direct that the provisions . 
to the slaughter 01 ally animal 
, research or tcaebiag purposes 
ring caused by jl1ju TY 'or disease, , , ' 
granted shall be siil)ject t&;the 
A.aimals asd 'Birds 
mil Nadu] Aot XXXCI 
Govmept: Lt:gmy, by lio t 
exercisable bg, tbem by or 
I ust nlaces a-pid 'uudor su 
ified in the notifimti 
subordina$e to the Government. 
to: 5 14. (1) The ~ove&nt. 
es. rules for carryjag out tho purp 
I 
(a) the proceduret to be followed by the competent -:-I 
- authority in the e'xcrcise of its functions under this A'& ; 
(6) the form of tlia application under se 
and tlie particulxn which that form shall contair. ; 
id, the for ln of, ad the fees payable for, theacer1i- L 
. ' 80at 0 td be grarited unbr s&t ion 4 ; 
(4 the plaws in, which 
ad in pursuance of this Act ; , 
has to be, or my + , 
6- -" >. 
' YI - - 
iy;if.41143r, . I:,: (3) All rules made and a.tl notifications pu 
.w.. . '. . .. - under this Act, shall as soon as possible aft 
- _I 
are 'made or published, he nlaced on the table of 
Houses of th: Legislature and sfsall b,: subject 
-2 rrzodifications by way uf a111endmen.t or repeal as the 
, 
, , - Legislative P sscmbly may n~:~ko within i'onrteen days on which the Mouse act uolly sits ci!hcr ill tho suiuc scssioi~ or 
3+ 
in more than one session. 
I 
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----------.--.,r-r- -----.------- ' 
'.ihe~e ~ords WCre ~ubstituted for the *' Madras 
--- %"dl Nadu Adaptatioit of Laws Order, 1969, as amend 
. .- -. - - 
. - - - 'Fami! -- - - Nadu Ad4otation olLa~s -- - (%con4 t$iqc~ximcot) Or& 
<. 
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