The UTTAR PRADESH GOSHALA ADHINIYAM, 1964

THE UTTAR PRADESH GOSHALA ADHINIYAM, 1964 
(U.P. Act No. X of 1964) 
-------------- 
ARRANGEMENT OF SECTIONS 
SECTIONS 
1- Short title, extent and commencement 
2- Definitions 
3- Federation 
4- Obligation to furnish particulars relating to Goshalas. 
5- Registration of Goshala 
6- The Pradesh Goshala Register 
7- Amendment of entries in Pradesh Goshala Register 
8- Enquiry by Register 
9- Fees to be paid by trustee of every Goshala 
10- Maintenance of accounts and their audit 
11- Area of Goshala and obligations of traders and merchants 
12- Return to be furnished by traders and merchants. 
13- Calling for account books for inspection 
14- Inspection of Goshala 
15- Ban on raising subscription for unregistered Goshala. 
16- Penalties. 
17- Offences by companies. 
18- Cognizance of offence 
19- Protection of action taken in good faith 
20- Rules 
21- Regulations 
22- Act no. XIV of 1920 not to apply to a Goshala 
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42 
 THE UTTAR PRADESH GOSHALA ADHINIYAM, 1964 1 
[U. P. A CT No. X of  1964] 
 [Passed in Hindi by the Uttar Pradesh Legislative Council on 
December 11, 1963 and by the Uttar Pradesh Legislative Assembly 
on February 10, 1964.] 
[Received the assent of the President on April 07, 1964 
under Article 201 of the Constitution of India and was published in 
the Uttar Pradesh Gazette Extraordinary, dated April 15, 1964.] 
 
 AN 
ACT  
to provide for better administration and control of 
Goshalas in Uttar Pradesh  
 IT is hereby enacted in the fifteenth year of the Republic of  
India  as follows : 
Short title, 
extent and 
commencement 
1.  (1) This Act may be called the Uttar Pradesh Goshala 
Adhiniyam, 1964.  
(2) It extends to the whole of Uttar Pradesh.  
(3) It shall come into force on such date as the State 
Government may, by notification 2 in the Gazette, appoint, and different 
dates may be appointed for different areas of Uttar Pradesh.   
Definitions  2.  In this Act, unless there is anything repugnant in the subject 
or context — 
(1) “cattle” means a cow, or its progeny ; 
 (2) “Director” means the Director of Animal Husbandry, Uttar 
Pradesh, and includes any other officer appointed by the State 
Government to perform all or any of the functions of Director under this 
Act ; 
 
 
 
 
Act No. XXI of 
1860 
(3) “Federation” means the Uttar Pradesh Goshala Sangh 
constituted under section 3, and until the Sangh is so constituted, the 
U. P. State Federation of Gaushalas and Pinjrapoles registered under 
the Societies Registration Act, 1860 ; 
 (4) “Goshala” means a charitable institution established for the 
purpose  of  keeping,  breeding,  rearing or  maintenance of cattle or for 
 
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1. For Statement of Objects and Reasons see Uttar Pradesh Gazette Extraordinary, dated November 23, 1963. 
2. Enforced in districts of Saharanpur, Muzaffarnagar, Meerut, Bulandsh ahr, Aligarh, Agra, Etah, Mainpuri, 
Mathura, Bijnor, Moradabad, Budaun, Rampur, Bareilly, Pilibhit, Shahjaha npur, Etawah and 
Farrukhabad vide notification no. 5008/XII-E—12 (6)-55, dated September 10, 1964 a nd enforced in 
districts of Dehra Dun, Kanpur, Fatehpur, Allahabad, Jhansi, Jalaun, Hamirpur, Banda, Varanasi, 
Mirzapur, Jaunpur, Ghazipur, Ballia, Gorakhpur, Deoria, Basti, Azamgarh , Naini Tal, Almora, Garhwal, 
Tehri-Garhwal, Pithoragarh, Chamoli, Uttar Kashi, Lucknow, Unnao, Rae Bareli , Sitapur, Hardoi, Kheri, 
Faizabad, Bahraich, Sultanpur, Pratapgarh, Bara Banki and Gonda vide notification  no. 6100/XII-E— 
12(6)-55, dated November 8, 1965. /g3
[The Uttar Pradesh Goshala Adhiniyam, 1964] /g3 /g3
44 
 the purpose of reception, production and treatment of infirm, aged, 
decrepit or diseased cattle ; 
 (5) “Goshala property” means the property vesting in or held in 
trust for the use and benefit of the Goshala and includes any money 
payable to the Goshala under section 11, and also includes the cattle 
kept in the Goshala ; 
 (6) “prescribed” means prescribed by rules made under this Act; 
(7) “Registrar” means the Registrar of Goshala appointed by the 
State Government ; 
(8) “regulations” means the regulations made under this Act ; 
 (9) “rules” means rules made under this Act, 
(10) “State Government” means the Government of Uttar Pradesh 
; and  
 (11) “trustee” in relation to a Goshala means a person or body of 
persons by whatever designation known, in whom the administration of 
the Goshala or its property vests and includes any person who is liable 
as if he were a trustee.  
Federation  3.   (1) As soon as may be after the commencement of this Act 
there shall be established in the State of Uttar Pradesh a federation to 
be called the Uttar Pradesh Goshala Sangh.  
(2) The federation shall consist of such number of persons 
elected by the trustees of Goshalas in such manner as may be 
prescribed.  
 (3) For the purposes of this section no person shall be deemed to 
be a trustee whose name is not entered as such in the Pradesh Goshala 
Register on a date appointed in this behalf by the State Government by 
notification in the Gazette . 
Obligation to 
furnish 
particulars 
relating to 
Goshalas.  
4.   (1) The trustee of a Goshala shall furnish to the Registrar a 
statement setting out ; 
(a) the name and location of the Goshala , 
(b) the date and the manner of establishment of the Goshala ; 
 (c) the name and address of the trustee of the Goshala and where 
the trustee is a body of persons the names and addresses of all such 
persons ; 
(d) the mode of succession to the trusteeship ;  
 (e) particulars of Goshala property ; 
(f) the gross annual income, if any, of the Goshala during the 
three years immediately preceding the year in which the statement is 
furnished ; 
 (g) the source of such income ; 
(h) the expenditure, if any, incurred in connection with the 
Goshala during the period referred to in clause (f) ; and 
[The Uttar Pradesh Goshala Adhiniyam, 1964] /g3
46 
 (i) such other particulars as may be prescribed. 
(2) The statement shall be signed and verified in the prescribed 
manner and shall be accompanied by :— 
(a) a copy of the document, if any, by which the Goshala was 
established ; 
 (b) a copy of the document regulating the administration of the 
Goshala and succession to the trusteeship, and in case of non- 
availability of such document, a memorandum giving the objects of the 
Goshala and the manner of administration of its property ; and  
 (c) in case the accounts of the Goshala have been audited, a copy 
of the last balance-sheet certified by the auditor.  
(3) The statement shall be furnished within three months of th e 
establishment of the Goshala or of the coming into force of this Act in  
that area whichever is later, provided that the Registrar may, for reasons 
to be recorded in writing, extend the period for furnishing the statement. 
 
Registration 
of Goshala 
5.   The particulars of every Goshala in respect of which a 
statement is furnished in accordance with the provisions of section 4 
shall be entered in a register, in this Act called the Pradesh Goshala 
Register, and a registration certificate in the prescribed form shall be 
issued in respect of every such Goshala.  
The Pradesh 
Goshala 
Register 
6.   (1) The Pradesh Goshala Register shall be maintained by the 
Registrar in the prescribed form. 
(2) Copies or extracts of the Pradesh Goshala Register shall be 
furnished on such terms and in such manner as may be prescribed.  
Amendment 
of entries in 
Pradesh 
Goshala 
Register  
7.   (1) Whenever a change occurs in any of the particulars 
relating to a Goshala registered under section 5, the trustee of the 
Goshala shall, within three months of the occurrence of such chan ge, 
report the same to the Registrar.  
(2) The report shall be signed and verified in the prescribed 
manner.  
 (3) The Registrar may on a report under sub-section (1) or on the 
facts coming to his notice otherwise, and after such enquiry, if any, as  
he may consider necessary, amend an entry in the Pradesh Gosha la 
Register.  
Enquiry by 
Register 
8.   (1) The Registrar may, at any time, either of his own motion 
or on application of a person claiming to have interest in the Goshala or 
of an officer of the Animal Husbandry Department of the State 
Government not below the rank of District Livestock Officer, hold an 
enquiry in the prescribed manner to ascertain in respect of the 
Goshala—  
 (a) the name and address of the trustee ; and where the trustee 
is a body of persons the name and address of every such person ; 
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[The Uttar Pradesh Goshala Adhiniyam, 1964] /g3
48 
 (b) the mode of succession to trusteeship ; 
(c) the particulars of the Goshala property ; and 
(d) the income and expenditure and the source of such income. 
 (2) In every enquiry under this section the Registrar shall cause a 
notice of the enquiry to be served on the Director of Animal Husbandry, 
Uttar Pradesh and also on the person entered in the Pradesh Goshala 
Register as trustee of the Goshala and allow them an opportunity of 
being heard. The notice may be served on such other persons and may 
also be published in such manner as may be prescribed.  
 
 
Act no. V of 
1908 
(3) For the purposes of an enquiry under this section the 
Registrar shall have the same powers as are vested in a court under the 
Code of Civil Procedure, 1908, while trying a suit, in respect of the 
following matters ;   
 (a) enforcing attendance of any person and examining a person 
on oath or affirmation ; 
(b) compelling the production of any document ; 
 (c) issuing commission for the examination of any witness or 
accounts ; and  
(d) passing such interim orders as may be necessary in the ends 
of justice. 
 (4) On the conclusion of the enquiry the Registrar may pass such 
order as he may deem proper as to any matter to which the enquiry 
related, and subject to determination by a court of competent 
jurisdiction, the order so passed shall be final and binding.   
Fees to be 
paid by 
trustee of 
every 
Goshala 
9.  (1) For the purpose of defraying the expenses in the 
administration of this Act, the trustee of every Goshala registered under 
section 5 shall in each financial year pay to the Registrar such fee not 
exceeding 5 per cent of the gross income of the Goshala during the 
preceding financial year, as the Registrar may, in consultation with the 
Federation and with the previous sanction of the State Government fix. 
 (2) Such fee shall be payable in such manner and on such date 
or dates as may, from time to time, be fixed by the Registrar. 
(3) All receipts on account of fees shall be credited to a fund to be 
called the Pradesh Goshala Nidhi.  
Maintenance 
of accounts 
and their 
audit 
10.  (1) The trustee of a Goshala registered under section 5 shall 
keep regular accounts of all the assets and liabilities and the receipts 
and expenditure of the Goshala.   
 (2) The account shall be in such form and shall contain such 
particulars as may be prescribed.  
(3) The account shall be balanced each year at the close of the 
31st day of March and shall be examined and audited annually by such 
person and in such manner as may be prescribed.   
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[The Uttar Pradesh Goshala Adhiniyam, 1964] /g3
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 (4) Every auditor shall for the purposes of audit under sub- 
section (3) have access to all the accounts, books vouchers and 
documents relating to the Goshala, which are in the possession of or 
under the control of its trustee.  
 (5) Within three months of the date on which the accounts are 
balanced or within such further time as the Registrar may, for reasons 
to be recorded, grant, the trustee of every Goshala shall furnish to the 
Registrar a statement of the account in such form and containing such 
particulars as may be prescribed.  
Area of 
Goshala and 
obligations of 
traders and 
merchants 
11.   (1) The Federation shall make recommendations to the 
Director with regard to the area in which a Goshala or Goshalas shall 
function, and the Director shall either accept there commendation and 
fix the area accordingly or refer the matter to the State Government and 
fix the area in accordance with its decision. 
 (2) No merchant or trader shall realize or collect from his 
customers any charges or donations purporting to be for the benefit of a 
Goshala other than the Goshala, or if there are more than one, all the 
Goshalas, functioning in the area in which his place of business lies.   
 (3) Every merchant or trader realizing or collecting from his 
customers any charges or donations purporting to be for the benefit of— 
(a) Goshala or Goshalas, shall pay the whole ;  
 (b) an unspecified charitable purpose, such as in the name of 
‘Dharmada’ or “Punya Khata”, shall pay one-half of the realizations and 
collections, at such intervals and in such manner as may be prescribed, 
to the trustees of the Goshalas functioning in that area ; 
 Provided that he may before payment deduct as collection 
expenses such percentage, not exceeding twenty, as may be prescribed, 
of the amount payable by him under this sub-section.  
 Explanation —  Where more than one Goshala functions in an 
area the Director shall fix the proportions is which the realizat ions and 
collections shall be divided between them.  
Return to be 
furnished by 
traders and 
merchants. 
12.   Each trader or merchant making collections or realization 
referred to in sub-section (3) of section 11 shall, at such intervals of not 
less than six months as may be prescribed, furnish to the District 
Livestock Officer or such other gazetted officer of the State Government 
as may be prescribed a  return in the prescribed form giving an account 
of such collections or realizations made by him.  
Calling for 
account 
books for 
inspection 
13.   (1) The Registrar may, on the application of a trustee or on 
information received otherwise, call for the account books of any 
merchant or trader to ascertain whether the merchant or trader has paid 
the moneys payable by him to the trustee of a Goshala, but no 
inspection of such account books by any other person shall be allowed. 
 (2) The Registrar may in any particular case delegate his power 
under  sub-section  (1)  to  the  officer  to  whom  the trader or mercha nt 
has furnished a return under section 12.  
[The Uttar Pradesh Goshala Adhiniyam, 1964] /g3
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Inspection of 
Goshala  
14.   An officer of the Animal Husbandry Department, not below 
the rank of District Livestock Officer, or any other person duly 
empowered in this behalf by the State Government may enter in to and 
inspect any Goshala or any place appertaining to a Goshala for the 
purpose of satisfying himself that the provisions of this Act and the rules 
and regulations are duly complied with.  
Ban on 
raising 
subscription 
for 
unregistered 
Goshala. 
15.  No person shall collect any money or accept any subscription 
for a Goshala which is not registered under this Act. 
Penalties.  16.  (1) If a trustee of a Goshala fails to furnish a return, report 
or information required by or under this Act within the time allowed 
therefor or furnishes a return, a report or information which he kno ws 
or has reason to believe to be false in any material particular, he shall  
on conviction be liable to a fine not exceeding one thousand rupees.  
 (2) If a merchant or trader fails to pay the moneys in accordance 
with the provisions of section 11 and the rules in this behalf or fails to 
furnish within the prescribed time the return under section 12 he shall 
on conviction be liable to a fine not exceeding five hundred rupees.  
 (3) If a person contravenes any other provision of this Act or of a 
rule, regulation or order made thereunder, he shall on conviction, be 
liable to fine not exceeding three hundred rupees.   
 (4) A court shall, while passing a sentence under any of the 
foregoing sub-sections, specify the period within which the person so 
convicted shall comply with the relevant provision of this Act or the rule, 
regulation or order made thereunder and shall also impose an additional 
fine not exceeding twenty-five rupees for every day during which th e 
default continues after the period so specified ; 
 Provided that if such person satisfies the court that there was 
good reasons for his failure to comply with the order of the court within 
the period so specified, the court may extend the period for the 
compliance and may also remit the whole or any part of the additional 
fine.  
Offences by 
companies. 
17.   (1) If the person committing an offence under this Act is a 
company, the company as well as every person in charge of, and 
responsible to, the company for the conduct of its business at the tim e 
of the commission of the offence shall be deemed to be guilty of the 
offence and shall be liable to be proceeded against and punished 
accordingly ; 
 Provided that nothing contained in this sub-section shall render 
any such person liable to any punishment if he proves that the offence 
was committed without his knowledge or that he exercised all due 
diligence to prevent the commission of such offence.  
[The Uttar Pradesh Goshala Adhiniyam, 1964] /g3
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 (2) Notwithstanding anything contained in sub-section (1), where 
an offence under this Act has been committed by a company and it is 
proved that the offence has been committed with the consent or 
connivance of, or that the commission of the offence is attributable  to 
any neglect on the part of, any director, manager, secretary or other 
officer of the company, such director, manager, secretary or other officer 
shall also be deemed to be guilty of that offence and shall be liable to be  
proceeded against and punished accordingly. 
 Explanation —  For the purposes of this section — 
(a) “company” means anybody corporate and includes a firm or 
other association of individuals, and 
(b) “director”, in relation to a firm, means a partner in the firm. 
Cognizance 
of offence 
18.   (1) No prosecution for an offence punishable under this Act 
shall be instituted except on a complaint of the Registrar.  
(2) No court inferior to that of a Magistrate of first class shall try 
any such offence.  
Protection of 
action taken 
in good faith 
19.   No suit, prosecution or other legal proceeding shall lie 
against any person for anything which is in good faith done or intended 
to be done in pursuance of the provisions of this Act or any rule, 
regulation or order made thereunder.  
Rules  20.   (1) The State Government may, by notification in the 
Gazette, make rules for the purposes of carrying into effect the 
provisions of this Act. 
(2) Without prejudice to the generality of the foregoing power, 
such rules may provide for — 
 (a) the constitution and re-constitution of the federation ; 
(b) the particulars to be set out in a statement under section 4 
and the manner of signing and verifying such statement ; 
(c) the form of registration certificate to be issued to a Goshala ; 
 (d) the form of Pradesh Goshala Register ; 
(e) the terms on which and the manner in which copies or 
extracts of the Pradesh Goshala Register shall be furnished ; 
(f) the officers to whom and the intervals at which copies or 
extracts of the Pradesh Goshala Register shall be submitted ; 
 (g) the manner of signing and verifying a report under section 7; 
(h) the manner of enquiry under section 8 ; 
(i) persons on whom the notice of such enquiry shall be served 
and the manner of publication of such notice ; 
 (j) the form of and the particulars to be contained in the accounts 
to be maintained by the trustee of a Goshala ; 
(k) the administration and maintenance of accounts of the 
Pradesh Goshala Nidhi ; 
[The Uttar Pradesh Goshala Adhiniyam, 1964] /g3
56 
 (l) the form of and the particulars to be contained in a statement 
of account to be furnished under sub-section (5) of section 10 ; 
(m) the intervals at which and the manner in which a merchant 
or trader shall pay moneys to the trustees of Goshalas ; 
 (n) the percentage that may be deducted by a merchant or trader 
as collection expenses ; 
(o) the intervals at which and the form in which and the officer to 
whom a return may be furnished under section 12 ; 
 (p) the procedure to be followed by any officer or authority 
performing functions under this Act ; 
(q) the manner of service of notices and orders under this Act ; 
and  
 (r) any other matter which is to be or may be prescribed. 
(3) The power to make rules under this section shall be subject to 
the condition of the rules being made after previous publication. 
 (4) All rules made under this Act shall, as soon as may be after 
they are made, be laid before each House of the State Legislature while it 
is in session, for a total period of fourteen days, extending in its one 
session or more than one successive sessions, and s hall, unless some 
later date is appointed by the State Government, take effect from the 
date of their publication in the Gazette, subject to such modif ications or 
annulments as the two Houses of the Legislature may agree to make, so 
however that any such modifications or annulments s hall be without 
prejudice to the validity of anything previously done thereunder.  
Regulations  21.   The Director may, with the previous sanction of the State 
Government, make regulations not inconsistent with this Act or the 
rules for the following matters :— 
(1) provision of skilled technical management of breeding at a 
Goshala and supervision thereof ;  
 (2) segregation of breeding at a Goshala from other activities 
thereof and transfer of such work from urban to rural areas ; 
(3) transport of bulls from a Goshala to any other place for 
purposes of breeding ; 
 (4) maintenance and management of records relating to breeding 
at a Goshala ; 
(5) setting apart of cattle both male and female for breeding 
purposes ; and  
(6) medical treatment and inspection of cattle at a Goshala.  
Act no. XIV 
of 1920 not 
to apply to a 
Goshala 
22.   The provisions of the Charitable and Religious Trusts Act, 
1920 shall not apply to a Goshala registered under this Act.  
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