The UTTAR PRADESH PASHUDHAN SUDHAR ADHINIYAM,1964

THE UTTAR PRADESH PASHUDHAN SUDHAR ADHINIYAM, 1964 
[U. P. ACT No. XVIII OF 1964] 
-------------- 
ARRANGEMENT OF SECTIONS 
SECTIONS 
1- Short title, extent and commencement 
2- Definitions 
3-
Prohibition of  keeping un- approved bull  
4- Declaration of  suitable breeds  classes of  bulls  
5- Production of  bulls for  inspection  
6- Certification and branding  of bulls  
7- Castration of bulls unfit for approval  
8- Castration and  custody of  unclaimed bills  
9- Castration of  approved bulls  on becoming  unfit  
10- Power of  Livestock Officer to enter and inspect  
11- Maintenance  of registers  
12- Penalty for  unauthorized marking  
13- Penalty for  contravention of the  provisions of  this Act, etc.  
14- Cognizance of offences  
15- Offences by companies  
16- Protection of action taken in good faith  
17- Power to make rules  
 
85 
 
THE UTTAR PRADESH PASHUDHAN SUDHAR ADHINIYAM, 19641 
[U. P. ACT No. XVIII OF 1964] 
 
 
[Passed in Hindi by the Uttar Pradesh Legi slative Council on December 11 , 1963 
and by the Uttar Pradesh Legislative Assembly on August 4, 1964.  
Received the assent of the Governor on August 24, 1964 under Article 200 of ‘the 
Constitution of India’ and was published in the Uttar Pradesh Gazet te Extraordinary, dated 
August 26, 1964.]  
AN 
ACT 
to provide for the improvement of livestock 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 Pashudhan Sudhar Adhiniyam, 
1964.  
(2) It extends to the whole of Uttar Pradesh.  
(3) It shall c ome into force on such date as the  State Government may, by 
notification2 in the Gazette, appoint  and different dates may be appointed for 
different areas of Uttar Pradesh.  
 
Definitions  2- In this Act, unless there is any thing repugnant in the subject or context --  
(a) "approved bull" means a bull certified and branded under section 6 ;  
(b) "bull" means an uncast rated male progeny of a cow or buffalo, n ot 
less' than two years of age ;  
(c) "castrate" in relation to a bul l means, to deprive it of the power of 
propagating its species;  
(d) "Director" means the Director of Animal Husbandry, Uttar Pradesh, 
and includes an Additional Director of Animal Husbandry, Uttar Pradesh ;  
(e) "keep" in relation to a bull means, to own a bull or to have control, 
possession or custody thereof for the time being;  
(f) "Liv estock Officer" means an "office r appointed by the State 
Government to perform in r elation to any area the func tions of Livestock  
Officer under this Act ; and  
(g) "prescribed' means prescribed by rules made under this Act.  
Prohibition of  
keeping un- 
approved bull 
3- Except as provided by or  under this Act, no person shall keep a bull which 
is not an approved bull.  
 
1- For Statement of Objects and Reasons, see U. P. Gazette, Extraordinary, dated 
December 2. 1963.  
2- Under Notification No. 2266/XVII -E-27-55. dated June 1, 1965 th e said Act Came 
into force w. e. f. October I, 1965 In the following Tahsils of district Meerut :-  
1. Mowana .  
2. Baghpat.  
3. Meerut. 
86 
 
[The Uttar Pradesh Pashudhan Sudhar Adhiniyam, 1964]     [Section 4-7] 
 
Declaration of  
suitable breeds  
classes of  
bulls  
4- (1) The State Government may, by  notification in the Gazette, declare in 
relation to any area the breeds and classes of bulls suitable for that area.  
(2) In making a notific ation under sub-section (1) the Govern ment shall take 
into consideration the milk -yield and serviceability of the progeny of all the 
breeds and clas ses of bulls available in the area, the availability of sufficient 
number of bulls of the breed or class proposed to be declared suitable for that area, 
and such other matters as it may consider relevant.  
(3) Before making a declaration under sub -section (1) the Government shall 
cause to be published in the Gazette a preliminary notifi cation specifying the 
classes and breeds of bulls proposed to be declared suitable for the area concerned 
and inviting objections to the proposals, and take into consideration objections, if 
any, filed within the time allowed therefore in the preliminary notification. 
 
Production of  
bulls for  
inspection  
5- The Livestock Officer may r equire, by an order in writing,  any person 
keeping a bull which is not an approved bull to produce the bull for inspection and 
thereupon the person shall produce the same for inspection on such da te and at 
such time and place as may be specified in the order :  
Provided that the inspection shall  take place in the village or town in which 
the person keeping the bull normally resides.  
 
Certification and 
branding 
of bulls  
6- Where on inspection of a bull,  the Livestock Officer is satisfied that the bull 
is capable of being used for breeding purposes and is not-  
(a) of defective or inferior conformation ;  
(b) suffering from a contagiou s or infectious disease of an incurable 
character or from any other disease rendering the bull unsuitable for breeding 
purposes ; or  
(c) in case of a notificat ion having been made under sub­ section (1) of 
section 4 in relation to the area, of a breed or class not declared to be suitable 
for that area.  
he shall certify the bull as an approved bull and cause it to be branded with a 
mark prescribed in this behalf.  
Castration of bulls 
unfit for approval  
7- (1) Where on inspection, the Livestock Officer is satisfied that a bull is not fit 
for being certified and branded under section 6, he shall, by order in writing, direct 
the person keeping the bull-  
(i) in case of a disability covered by clause (a) or (b) of that section, to 
have the bull castrated within such period as may be specified in the order ;  
(ii) in case of a disability covered by clause (c) and not covered by clause 
(a) or (b) of that section, to either  remove the bull beyond the prohibited area 
or have it castrated within such period as may be specified in the order.  
(2) (a) Any person aggrieved by an order under sub-section (1) may appeal to 
such officer and in such manner as may be prescrib ed, and the order passed on the 
appeal shall be final and binding:  
 
 
87 
 
[The Uttar Pradesh Pashudhan Sudhar Adhiniyam, 1964]       [Section 8-11] 
 
  Provided that no appeal m ay be entertained after the expiry of thirty days 
from the date of the order  appealed against, unless the appellate authority for 
reasons to be recorded, considers it proper to entertain the appeal after the said 
period; 
(b) The authority before which an a ppeal is pending may pass such 
interim orders as it considers just and expedient.  
 (3) The castration shall be perfor med or caused to be performed by the 
Livestock Officer, unless the owner or other person keeping the bull desires to 
make his own arrangements for complying with the order.  
 (4) When an order under sub -section (1) has become final but has not 
been complied with within the time allowed therefor the Livestock Officer 
may without prejudice to any action that may be taken under section 13, caus e 
the bull to be seized and castrated.  
Explanation -In this section, "prohibited area", in relation to a bull, means 
the area in respect of which a notification has been made under sub-section (1) 
of section 4 and for which such bull has not been declared to he suitable. 
 
Castration and  
custody of  
unclaimed bills  
8- (1) If the Livestock Officer, after making an enquiry in the prescribed 
manner, finds that a bull is not kept by any known  person, he shall cause it to 
be seized and shall inspect it.  
(2) If on such inspection he finds that the bull is not fit for being certified 
sud branded as an approved bull, he shall have it castrated.  
(3) The Livestock Officer may, subject to the right of any person to 
establish his title to the b ull in a court of com petent jurisdiction, give the bull 
into the custody of any person in such man ner or on such terms and conditions 
as he may deem fit in accordance with the rules made in this behalf.  
 
Castration of  
approved bulls  
on becoming  
unfit  
9- If the Livestock Officer at any time has reason to believe that an approved 
bull has contracted a contagious or infectious disease of an incurable character 
or has otherwise become unfit to function as an approved bull, he may proceed 
in respect of the bull as if it were a n unapproved bull, and t he provisions of 
section 5, 6 and 7 shall mutatis mutandis apply to such proceeding.  
 
Power of  
Livestock 
Officer to enter 
and inspect  
10- The Livestock Officer or any person required by him to assist him in the 
performance of his functions under this Act shall have power at all reasonable 
times-  
(a) to inspect a bull; and  
(b) subject to such conditions, if any, as may be prescribed  to enter 
any place where he has reason to believe that a bull is kept.  
 
Maintenance 
of registers  
11- The Livestock Officer shall maintain or cause to be maint ained such 
registers giving particulars of inspection, castration, certification and branding 
of bulls and such other information as may be prescribed.  
 
88 
 
[The Uttar Pradesh Pashudhan Sudhar Adhiniyam, 1964]    [Section 12-17] 
 
Penalty for  
unauthorized 
marking  
12- If any person without lawful authority brands or causes to be branded any 
bull with any mark  prescribed under this Act or with a mark resembling such 
prescribed mark, intending by means of that resemblance to practice deception 
or having reason to believe that deception shall be practiced thereby, he shall 
be punishable with imprisonment which may extend to th ree months or with 
fine which may extend to five hundred rupees, or with both.  
 
Penalty for  
contravention 
of the  
provisions of  
this Act, etc.  
 
13- Whoever contravenes any provision of this Act or any rule or order made 
thereunder shall be p unishable with fine which may ex tend to one hundred 
rupees.  
Cognizance of 
offences  
14- No court shall take cognizance of an offence under this Act except upon a 
complaint made by a Livestock Officer or any person authorized by him in this 
behalf.  
 
Offences by 
companies  
15- (1) If the person committing a n offence under this Act is a  company, the 
company as well as every person in charge of, and responsible to, the company 
for the conduc t of its business at the time of the commission of the offence 
shall be deemed to be guilty of the offence and shall be liable to be proce eded 
against and punished accordingly:  
Provided that nothing contained i n 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 th e 
commission of such offence.  
(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 any body corporate and includes a firm or other 
association of individuals; and  
(b) "Director", in relation to a firm, means a partner in the firm.  
 
Protection of 
action taken in 
good faith  
16- No suit, prosecution or other leg al proceeding shall lie against  an officer 
or servant of the State Government for anything which is in good faith done or 
intended to be done in pursuance of  any provision of this Act or any rule or 
order made thereunder.  
 
Power to make 
rules  
17- (1) The State Government may, b y notification in the Gazette and subject 
to the condition of previous publication, make rules for carrying out the 
purposes of this Act.  
89 
 
[The Uttar Pradesh Pashudhan Sudhar Adhiniyam, 1964]        [Section 17] 
 
  (2) In particular and without prejudice to the generality of the foregoing 
power, such rules may provide for :-  
(a) the appointment of Livestock Officers and their qualifications ; -  
(b) the mark with which and the man ner in which a bull shall be 
branded as an approved bull ;  
(c) the authority to which and the manner in which an appeal may 
be made under sub-section (2) of section 7 ; 
(d) the manner in which and the terms and condit ions on which a 
bull may be given in the  custody of any person under sub-section (3) of 
section 8 ; 
(e) the condition subject to which an entry into a place may be 
made under section 10 ;  
(f) the registers to be maintained by a Livestock Officer and the 
information to be contained therein;  
(g) the manner in which an  officer may make an inquiry, hear and 
dispose of an appeal or perform other functions, under this Act;    
 (h) the manner of service of any order under this Act; and  
(i) any other matter which is to be or may be prescribed.  
 
(3) 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 shall, unless some later date is appointed by the 
State Government, take effect, from the date of their publication in the Gazette, 
subject to such modifications or annulments as the two Houses of the 
Legislature may agree to make, so however, that any such modification or 
annulment shall be without prejudice to the validity of any thing previously 
done thereunder.  
 
 
 

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