The Telangana Animals and Birds Sacrifices Prohibition Act, 1950.

THE TELANGANA ANIMALS AND BIRDS SACRIFICES 
PROHIBITION ACT, 1950. 
(ACT NO. XXXII OF 1950.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Sacrifice in or, in precincts of any place of public 
religious worship or adoration or in a congregation 
or procession connected with religious worship, 
prohibited. 
4. Officiating at sacrifice, etc., prohibited. 
5. Place of public religious worship or adoration, its 
precincts not to be allowed to be used for sacrifice. 
6. Penalties. 
7. Enquiry and trial. 
8. Offences cognizable. 
 
THE TELANGANA ANIMALS AND BIRDS SACRIFICES 
PROHIBITION ACT, 1950.1 
 
ACT No. XXXII OF 1950. 
 
1. (1) This Act may be called 2[the Telangana Animals and 
Birds Sacrifices Prohibition Act, 1950.] 
 
 (2) It extends to the whole of the State of 2[Telangana]. 
 
 (3) This section shall come into force at once; and the 
rest of this Act shall come into force on such date as the 
State Government may, by notification in the 2[Telangana] 
Gazette, appoint. 
 
2. In this Act unless there is anything repugnant in the 
subject or context,- 
 
 3[(a) “precincts” in relation to a place of public religious 
worship or adoration includes all lands and buildings near 
such place which are ordinar ily used for purposes 
connected with religious worship or adoration;] 
 
 (b) “sacrifice” means the killing or maiming of any 
animal or bird for the p urpose 3[of any religious worship or 
adoration]; 
 
 3[(c) „place of public religious worship or adoration ‟ 
means any place intended for use by, or accessible to, the 
                                                           
1. The Andhra Pradesh Animals and Birds Sacrifices Prohibition Act, 
1950, in force in the combined State, as on 02.06.2014, has been 
adapted to the State of Telangana, under section 101 of the Andhra 
Pradesh Reorganisation  Act, 2014 (Central Act 6 of 2014) vide. the 
Telangana Adaptation of Laws Order, 20 16, issued in G.O.Ms.No.45 , 
Law (F) Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
3. Substituted by Act No.15 of 1970. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.XXXII of 1950] 
public or a section thereof for the purposes of religious 
worship or adoration.] 
 
4[3. No person shall sacrifice any animal or bird in any 
place of public religious worship or adoration or its precincts 
or in any congregation or procession connected with any 
religious worship in a public street. 
 
 Explanation:- For the purposes of this section and 
section 4, „public street‟ means a road, street, way or other 
place, whether a thoroughfare or not, to which the public are 
granted access or over which they have a right to pass.] 
 
4. No 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 any 4[place of public religious worship or 
adoration or its precincts or in any congregation or 
procession connected with any religious worship in a public 
street.] 
 
5. No person shall knowingly allow any sacrifice to be 
performed at any place which,- 
 
 (a) is situated within any 4[place of public religious 
worship or adoration] or its precincts; and 
 
 (b) is in his possession or under his control. 
 
                                                           
4. Substituted by Act No.15 of 1970. 
Sacrifice in or, in 
precincts of any 
place of public 
religious worship 
or adoration or in 
a congregation or 
procession 
connected with 
religious worship, 
prohibited. 
Officiating at 
sacrifice, etc., 
prohibited. 
4[Place of public 
religious worship 
or adoration], its 
precincts not to 
be allowed to be 
used for sacrifice. 
[Act No.XXXII of 1950]  3 
6. (1) Whoever contravenes the provisions o f section 3 
shall be punished 5[with simple imprisonment for a term 
which may extend to three months or with fine which may 
extend to three hundred rupees or with both;] 
 
 (2) Whoever contravene s the provisions of section 4 
shall be punished with fine which may extend to 5[six 
hundred rupees]: 
 
 Provided that if the offender is an officer, servant, 
authority, trustee or priest of 5[any place o f public religious 
worship or adoration] or the holder of an office in rec eipt of 
emoluments or perquisites for the performance of any 
service in 5[any place of public religious worship or 
adoration] he shall be punished with simple imprisonment 
for a term which may extend to three months or with fine 
which may extend to 5[six hundred rupees] or with both. 
 
 (3) Whoever contravenes the provisions of section 5 
shall be punished with simple imprisonment for a term 
which may extend to three months or with fine which may 
extend to three hundred rupees or with both. 
 
7. No offence punishable under this Act shall be inquired 
into or tried by  any Court inferior to that of 6[XXX] a 
Magistrate of the first or second class. 
 
5[8. Notwithstanding anything in the Code of Criminal 
Procedure, 1898, any offence punishable under this Act 
shall be a cognizable offence within the meaning of that 
Code.] 
 
* * * 
                                                           
5. Substituted by Act No.15 of 1970. 
6. The words “a Presidency Magistrate or ” were omitted by the Andhra 
Adaptation of Laws (Amendment) Order, 1954. 
Penalties. 
Enquiry and trial. 
Offences 
cognizable. 

‹ Prev All Telangana acts Next ›