LexThe UTTAR PRADESH PASHUDHAN SUDHAR ADHINIYAM, 1964
Uttarakhand · state statute
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mRrj izns”k Ik”kq/ku lq/kkj vf/kfu;e] 1964
¿mRrj izns”k vf/kfu;e la[;k 18] 1964À
THE UTTAR PRADESH PASHUDHAN SUDHAR
ADHINIYAM, 1964
[U. P. ACT NO. XVIII OF 1964]
80
mRrj izns”k Ik”kq/ku lq/kkj vf/kfu;e] 19641
¿mRrj izns”k vf/kfu;e la[;k 18] 1964À
¿mRrj izns”k fo/kku ifj’kn~ us fnukad 11 fnlEcj] 1963 rFkk mRrj izns”k fo/kku
lHkk us fnukad 4 vxLr] 1964 dh cSBd eas Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad 24 vxLr]
1964 bZ0 dks Lohd`fr iznku dh vkSj mRrj izns” kh; ljdkjh vlk/kkj.k xtV eas fnu kad 26
vxLr] 1964 bZ0 dks izdkf”kr gqvk AÀ
mRrj izns”k eas Ik”kq/ku ds lq/kkj dh O;oLFkk djus ds fy;s
vf/kfu;e
Hkkjrh; x.kra= ds iUnzgosa o’kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %
1&& ¼1½ ;g vf/kfu;e mRrj izns”k Ik”kq/ku lq/kkj vf/kfu;e] 1964 dgyk;ssxk A laf{kIr uke] foLrkj vkSj
izkjEHk
¼2½ bldk izlkj leLr mRrj izns”k eas gksxk A
¼3½ ;g ml fnukad ls izpfyr gksxk ] tks jkT; ljdkj ] xtV eas foKfIr 2 }kjk
fu;r djaas] vkSj mRrj izns”k ds fofHkUu {ks=kas ds fy;s fofH kUu fnuakd fu;r fd;s tk ldrs
gSaA
2&& fo’k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa && ifjHkk’kk;as
¼d½ ^^vuqeksfnr lkaM** dk rkRi;Z /kkjk 6 ds v/khu izekf.kr rhj nkxs x;s
lkaM ls gS (
¼[k½ ^^lkaM** dk rkRi;Z xk; ; k HkSal ds ,sls uj larfr ¼ male progeny½
ls gS] tks cf/k;k u fd;k x;k gks vkSj ftldh voLFkk nks o’kZ ls de u gks (
¼x½ lkaM ds laca/k eas ^^cf/k;k djuk** dk rkRi;Z mls viuh tkfr dh
iztuu “kfDr ls oafpr djuk gS (
¼?k½ ^^funs”kd** dk rkRi;Z i'kqikyu funs”kd] mRrj izns”k ls gSS vkSj blds
vUrxZr i'kqikyu vij funs”kd] mRrj izns”k Hkh gS (
¼³½ lkaM ds laca/k eas ^^ikyus** dk rkRi;Z lkaM ds Lokeh gksus ls vFkok
rRle; ml ij dCtk] vfHkj{kk ;k fu;a=.k j[kus ls gS (
¼p½ ^^i'kqikyu vf/kdkjh** dk rkRi;Z bl vf/kfu;e ds v/ khu fdlh {ks=
ds laca/k eas i'kq/ku vf/kdkjh ds d`R;kas dk lEiknu djus ds fy;s jkT; ljdkj }kjk
fu;qDr vf/kdkjh ls gS ( vkSj
¼N½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;ekas }kjk
fu;r ls gS A
3&& bl vf/kfu;e }kjk ;k blds vUrxZr dh x;h O;oLFkk d s v/khu jgrs gq;s
dksbZ Hkh O;fDr ,slk lkaM ugha ikysxk] tks vuqeksfnr lkaM u gks A
vuqeksfnr lkaM ikyus dk
fu’ks/k
1- mnns”;kas vkSj dkj.kksa ds fooj.k ds fy;s 2 fnlEcj] 1963 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
2- foKfIr la[;k 22@12&bZ&27@55 fnukad 1 twu] 1965 ds v/khu fnukad 1 vDVw cj] 1965 ls mDr
vf/kfu;e esjB ftys dh fuEufyf[kr rglhykas esa ykxw gS %
1 eksvkukA
2 ckxirA
3 esjBA
81
¿mRrj izns”k Ik”kq/ku lq/kkj vf/kfu;e] 1964À ¿/kkjk 4&7À
4&& ¼1½ jkT; ljdkj] xtV esa foKfIr }kjk fdlh {ks= ds laca/k eas] ml {ks= ds
fy;s mi;qDr lkaMkas dh uLykas vkSj oxksZa dh ?kks’k.kk dj ldrh gS A
lkaMkas dh mi;qDr uLykas
;k oxksZ dh ?kks’k.kk
¼2½ mi/kkjk ¼1½ ds v/khu foKfIr tkjh djrs le; ljdkj] ml {ks= eas lHkh uLykas
vkSj oxksZ ds miyH; lakMksa dh larfr ls izkIr gksus okys nqX/k dh ek=k vkSj mudh mi;qDrrk
rFkk ,slh uLykas vkSj oxZ ds lkaMksa dh] ftUgas ml {ks= ds fy;s mi;qDr ?kksf’kr djus dk
izLrko gks] i;kZIr la[;k esa miyC/krk vkSj ,sls vU; fo’k;ksa ij] ftUgas og laxr le>s] fopkj
djsxh A
¼3½ mi/kkjk ¼1½ ds v/khu ?kksf’kr djus ds iwoZ ljdkj xtV eas izkjfEHkd foKfIr
izdkf”kr djk;sxh] ftleas og lEc) {ks= ds fy;s mi;qDr ?kksf’ kr fd;s tkus okys izLrkfor
lkaMksa ds oxksZa vkSj uLykas dsk fufnZ’ V djsxh vkSj izLrkokas ij vkifRr;ka vkeaf=r djsxh vkSj
izkjfEHkd foKfIr ds vuqer le; ds Hkhrj izkIr vkifRr;kas ij] ;fn dksbZ gkss] fopkj djsxh A
5&& i'kq/ku vf/kdkjh] fyf[kr vkKk }kjk] fdlh O;fDr ls ] tks vuqeksfnr lkaM
ikyrk gks] fujh{k.k ds fy;s lkaM dks izLrqr djus dh vis{kk dj ldrk gS vkSj rnqijkUr
og O;fDr mls fujh{k.k ds fy;s ,sls fnukad ij vkSj ,sls le; rFkk LFkku ij izLrqr djsxk]
tks vkKk eas fufnZ’V fd;s tk;sa %
izfrca/k ;g gS fd fujh{k.k mlh xzke vFkok uxj esa gksxk ftleas lkaM ikyus okyk
O;fDr lkekU;r;k jgrk gks A
fujh{k.k ds fy;s lkaMksa
dks izLrqr djuk
6&& ;fn lkaM dk fujh{k.k djus ij] i'kq/ku vf/kdkjh dk ;g lek/kku gks tk;s
fd lkaM iztuu iz;kstuksa ds dke eas yk;s tkus ;ksX; gS vkSj&&
lkaMksa dks izekf.kr djuk
vkSj nkxuk
¼d½ og nks’kiw.kZ ;k la:Ik ¼conformation½ dk ugha gS ( ;k
¼[k½ vlk/; izdkj ds ,sls lkalfxZ d ;k ladzkfed jksx ls ;k fdlh ,sls
vU; jksx ls ihfM+r ugha gS ] ftlls fd lkaM tuu iz;kstuksa ds fy;s mi;qDr gks
tk;s ( vkSj
¼x½ mDr {ks= ds laca/k esa /kkjk 4 dh mi/kkjk ¼1½ ds v/khu foKfIr dj
fn;s tkus dh n”kk eas og ,slh uLy;k oxZ dk u gha gS] tks mDr {ks= ds fy ;s
mi;qDr ?kksf’kr u fd;k x;k gks&&
rks og lkaM d ks vuqeksfnr lkaM ds :Ik eas izekf.kr djsxk vkSj rnFkZ
fpUg ls mls nxok;sxkA
7&& ¼1½ ;fn fujh{k.k djus ij] i'kq/ku vf/kdkjh dk ;g lek/kku gks tk;s fd
dksbZ lkaM /kkjk 6 ds v/khu izekf.kr fd;s tkus ij fd l kaM /kkjk 6 ds v/khu izekf.kr fd;s
tkus ;k nkxs tkus ds mi;qD r ugha gS rks og fyf[kr vkKk }kjk] lkaM+ ikyus okys O;fDr
dks og funs”k nsxk fd&&
mu lkaMksa dk cf?k;k
fd;k tkuk tks vuqeksnu
ds fy, v;qDr gksa
¼1½ mDr /kkjk ds [k.M ¼d½ ;k ¼[k½ ds vUrxZr vkus o kyh v;ksX;rk dh
n”kk esa og lkaM+ dks ,slh vof/k esa cf?k;ka djk ys] tks vkKk esa fufnZ’V dh tk;A
¼2½ mDr /kkjk [k.M ¼x½ d vUrXkZr vkus okyh fdUrq [k.M ¼d½ ;k ¼[k½ ds
vUrxZr u vkus okyh v;ksX;rk dh n”kk esa] mls ;k rks fuf’k) {ks= ls nwj gVk ns
;k ,slh vof/k ds Hkhrj cf/k;k djk ys tks vkKk esa fufnZ’V dh tk;A
¼2½¼d½ mi/kkjk ¼1½ ds v/khu vkKk ls {kqC/k dksbZ O;fDr ,sls vf/kdkjh dks vkSj ,slh
jhfr ls vihy dj ldrk gS ] tks fu;r dh tk; vkSj vihy ij nh xbZ vkKk vfUre rFkk
cU/kudkjh gksxh%
82
¿mRrj izns”k Ik”kq/ku lq/kkj vf/kfu;e] 1964À ¿/kkjk 8&11À
izfrcU/k ;g gS fd ml vkKk ds fnukad ls] ftlds fo:} vihy dh xbZ gks] rhl
fnu dh lekfIr ds i”pkr~ dksbZ vihy rc rd xzg.k ugha dh tk;xh tc rd fd vihyh;
izkf/kdkjh] mu dkj.kksa ls tks vfHkfyf[kr fd, tk;sxsa] mDr vof /k ds i”pk r~ vihy xzg.k
djuk mfpr u le>s (
¼[k½ og izkf/kdkjh] ftlds le{k vihy fopkjk/khu gks ,slh vUrfje vkKk ns ldrk
gS tks og mfpr vkSj b’Vdj le>sA
¼3½ cf/k;k djus dk dk;Z i”kq/ku vf/kdkjh djsxk ;k djk;sxk] tc rd fd lkaM dk
Lokeh ;k mls ikyus okyk vU; O ;fDr vkKk dk vuqikyu djus ds fy, Lo;a viuk izcU/k
djus dh bPNk izdV u djsA
¼4½ ;fn mi/kkjk ¼1½ ds v/khu nh xbZ vkKk vfUre gks tk; fdUrq vuqer le; ds
Hkhrj mldk vuqikyu u fd;k tk;] rks i”kq/ku vf/kdkjh /kkjk 13 ds v/khu dh tkus okyh
fdlh dk;Zokgh ij izfrdwy izHkko Mkys fcuk] lkaM+ dks vfHkx`ghr vkSj mls cf/k;k djk ldrk
gSA
Li’Vhdj.k&& bl /kkjk esa lkaM+ ds lEcU/k esa ^^fuf’k) {ks=** dk rkRi;Z ml {ks= ls
gS] ftlds lEcU/k esa /kkjk 4 dh mi/kkjk ¼1½ ds v/khu foKfIr dj nh xbZ gks vkSj ftlds
fy, ,slk lkaM+ mi;qDr ?kksf’kr u fd;k x;k gksA
8&& ¼1½ ;fn i”kq/ku vf/kdkjh dks fu;r jhfr ls tkap djus ds i”pkr ~ ;g izrhr
gks fd lkaM+ fdlh Kkr O;fDr }kjk iky k ugha x;k gS] rks og mls vfHkx` ghr djk;sxk vkSj
mldk fujh{k.k djsxkA
¼2½ ;fn mDr fujh{k.k djus ij mls ;g izrhr gks fd lkaM] vuqeksfnr lkaM ds :i
esa izekf.kr fd, tkus vkSj nkxs tkus ds fy, mi;qDr ugha gS rks og mls cf/k;k djk,xkA
¼3½ i”kq/ku vf/kdkjh] fdlh O;fDr ds l{ke {ks=kf/kdkj ;qDr U;k;ky; esa lkaM ds
lEcU/k esa viuk LoRo LFkkfir djus ds vf/kdkj ds v/khu jgrs gq,] lkaM+ dks fdlh O;fDr
dh vfHkj{kk esa ,slh jhfr ls ;k ,slh “krksZa vkSj izfrcU/kksa ij ns ldrk gS tks fu;r fd,
tk;saA
vLokHkkfod lkaMksa dk
cf/k;k fd;k tkuk vkSj
mudh vfHkj{kk
9&& ;fn i”kq/ku vf/kdkjh dks fdlh Hkh le; ;g fo”okl djus dk dkj.k gks fd
vuqeksfnr lkaM+ dks vlk/; izdkj dk lkalfxZd ;k lakdzkfed jksx gks x;k gS] ;k og
vuqeksfnr lkaM ds :i esa dke djus ds fy, vU;Fkk vuqi;qDr gks x;k gS rks og mDr lkaM
ds lEcU/k esa ,slh dk;Zokgh dj ldrk gS ekuk s og vuqeksfnr lkaM+ gks vkSj ,slh dk;Zokgh
ij /kkjk 5] 6 vkSj 7 ds micU/k vko”;d ifjorZuksa ds lkFk ykxw gksaxsA
vuqi;qDr gksus ij
vuqeksfnr lkaMksa dk cf/k;k
fdk tkuk
10&& bl vf/kfu;e ds iz;kstuksa ds fy, i”kq/ku vf/kdkjh dks vkSj ,sls O;fDr dks]
ftlls og bl vf/kfu;e ds v/khu vius d`R;ksa dk lEiknu djus esa lgk;rk nsus dh
vis{kk djs] ;g vf/kdkj gksxk fd og fdlh Hkh mfpr le; ij &&
¼d½ lkaM dk fujh{k.k djs( vkSj
¼[k½ ;fn dksbZ “krsZa fu;r dh tk;sa rks ,slh “krksZa ds v/khu fdlh ,sls LFkku
esa izos”k djs tgka mls ;g fo”okl djus dk dkj.k gks fd lkaM ikyk tk jgk gSA
Ik”kq/ku vf/kdkjh dk izns”k
vkSj fujh{k.k djus dk
vf/kdkj
11&& i”kq/ku vf/kdkjh ,sls jftLVjksa dks j [ksxk ;k j[kok,xk ] ftuesa lkaMksa ds
fujh{k.k] cf/k;k fd, tkus] izek.khdj.k vkSj nkxs tkus ds fooj.k rFkk ,slh vU; lwpuk;sa nh
tk;saxh] tks fu;r dh tk;saA
jftLVjksa dk j[kk tkuk
83
¿mRrj izns”k Ik”kq/ku lq/kkj vf/kfu;e] 1964À ¿/kkjk 12&17À
12&& ;fn dksbZ O;fDr fcuk oS/k izkf/kdkj ds bl vf/kfu;e ds v/khu fu;r fdl h
fpUg ls vFkok fu;r fpUg ln`”; fdlh fpUg ls] ftldk vfHkizk; /kks[kk nsuk gks vFkok
ftlls ;g fo”okl djus dk dkj.k gks fd ml ln`”; fpUg }kjk /kks[kk fn;k tk;xk] fdlh
lkaM dks nkxrk gS vFkok nxokrk gS rks mls dkjkokl dk n.M fn;k tk;xk ] tks rhu ekl
rd gks ldrk gS ;k vFkZ n.M fn;k tk;xk ] tks ikap lkS :i, rd gks ldrk gS vFkok
nksuksa fn, tk ldrs gSaA
vuf/kd`r fpUgkadu ds
fy, “kkfLr
13&& bl vf/kfu;e ;k rn~/khu cuk, x, fdlh fu;e ;k nh xbZ vkKk ds fdlh
micU/k dk mYya?ku djus okys O;fDr dks vFkZ n.M fn;k tk;xk] tks ,d lkS :i, rd gks
ldrk gSA
bl vf/kfu;e ds micU/kksa
vkfn dk mYya?ku djus
ds fy, “kkfLr
14&& tc rd fd i”kq/ku vf/kdkjh ;k mlds }kjk rnFkZ izkf/kd`r fdlh vU;
O;fDr }kjk ifjokn izLrqr u fd;k tk; rc rd dksbZ Hkh U;k;ky; bl vf/kfu;e ds v/khu
fdlh Hkh vijk/k dk laKku u djsxkA
vijk/kksa dk laKku
15&& ¼1½ ;fn bl vf/kfu;e ds v/khu vijk/k djus okyk O;fDr dEiuh gks] rks
dEiuh vkSj izR;sd o;fDr] tks vijk/k fd, tkus ds le; dEiuh dk dkjksckj pykus ds
fufeRr mldk izHkkjh] rFkk mlds izfr mRrjnk;h gks] vijk/k djus ds nk s’kh le>s tk;saxs
vkSj muds fo:) dk;Zokgh dh tk ldsxh rFkk rn~uqlkj mUgsa n.M fn;k tk ldsxk %
dEifu;ksa }kjk vijk/k
izfrcU/k ;g gS fd ;fn dksbZ mDr O;fDr ;g fl) dj ns fd vijk/k mldh
tkudkjh esa ugha fd;k x;k Fkk vFkok mlus ml vijk/k dks jksdus ds fy, lHkh izdkj dh
;Fkksfpr lko/kkuh cjr yh Fkh rks bl mi/kkjk dh fdlh ckr ls og n.M dk Hkkxh ugha
gksxkA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh ;fn bl vf/kfu;e ds v/khu dksbZ
vijk/k fdlh dEiuh us f d;k gks vkSj ;g fl) gks tk; fd vijk/k dEiuh ds fdlh
funs”kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lgefr ls ;k mldh ekSukuqdwyrk ls gqv k gS]
vFkok ;g fd vijk/k mldh mis{kk ds dkj.k gqvk gS rks og funs”kd] izcU/kd] lfpo ;k
vU; vf/kdkjh Hkh ml vijk/k dk nsk’kh le>k tk;xk vksj mlds fo:) dk;Zokgh dh tk
ldsxh rFkk rn~uqlkj mls n.M fn;k tk ldsxkA
Li’Vhdj.k&& bl /kkjk ds iz;kstuksa ds fy,&&
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blds vUrxZr
dksbZ QeZ ;k O;fDr;ksa dk vU; la?k Hkh gS( vkSj
¼[k½ QeZ ds lEcU/k esa ^^funs”kd** dk rkRi;Z QeZ ds lk>hnkj ls gSA
16&& bl vf/kfu;e ;k rn~/khu cuk, x, fdlh fu;e ;k nh xbZ fdlh vkKk ds
fdlh micU/k ds vuqlj.k esa ln~Hkkouk ls fd;s x, vFkok fd, tkus ds fy, vfHkizsr fdlh
dk;Z ds fy, jkT; ljdkj ds fdlh vf/kdkjh ;k lsod ds fo:) dksbZ okn ;k vfHk;kstu
izLrqr ugha fd;k tk;xk vkSj u vU; fof/kd dk;Zokgh dh tk;xhA
Lkn~Hkkouk ls dh xbZ
dk;Zokgh dk laj{k.k
17&& ¼1½ jkT; ljdkj] xtV esa foKfIr }kjk] bl v f/fku;e ds iz;kstuksa dks
dk;kZfUor djus ds fy, iwoZ izdk”ku ds i”pkr~ fu;e cuk ldrh gSA
fu;e cukus dk vf/kdkj
84
¿mRrj izns”k Ik”kq/ku lq/kkj vf/kfu;e] 1964À ¿/kkjk 17À
¼2½ fo”ks’kr% vkSj iwoksZDr v f/kdkj dk O;kird Rkk ij izfrdwy izHkko Mkys fcuk]
fu;eksa esa fuEufyf[kr dh O;oLFkk dh tk ldrh gS%&
¼d½ i”kq/ku vf/kdkfj;ksa dh fu;qfDr vkSj mudh vgZrk,a(
¼[k½ fpUg ftlls vkSj jhfr ] ftlds vuqlkj lkaM+ dks vuqe ksfnr lkaM ds
:i esa nkxk tk;xk(
¼x½ izkf/kdkjh ftls vkSj jhfr] ftlds vuqlkj /kkjk 7 dh mi/kkjk ¼2½ ds
v/khu vihy dh tk ldrk gS(
¼?k½ jhfr ftls vuqlkj vkSj “krsZa rFkk izfrcU/k ] ftu ij lkaM /kkjk 8 dh
mi/kkjk ¼3½ ds v/khu fdlh O;fDr dh vfHkj{kk esa fn;k tk ldrk gS (
¼³½ “krsZa] ftudk ikyu djus ij /kkjk 10 ds v/khu fdlh LFkku esa izos”k
fd;k tk ldrk gS (
¼p½ i”kq/ku vf/kdkjh }kjk j[ks tkus okys jftLVj vkSj muesa ntZ dh tkus
okyh lwpuk (
¼N½ jhfr] ftlds vuqlkj dksbZ vf/kdkjh bl vf/kfu;e ds v/khu tkap]
vihy dh lquokbZ vkSj fuLrkj.k ;k vU; d`R;ksa dk lEiknu dj ldrk gS (
¼t½ bl vf/kfu;e ds v/khu fdlh vkns”k d rkehy djus dh jhfr ( vkSj
¼>½ dksbZ vU; fo’k;] tks fu;r fd;k tkrk gks ;k fu;r fd;k tk ldsA
¼3½ bl vf/kfu;e ds v/khu cuk, x, leLr fu;e cuk, tkus ds i”pkr ;Fkk”kD;
“kh?kz jkT; fo/kku e.My ds izR;sd lnu d s le{k] tc mldk Lk= gks jgk gks] mlds ,d
l= esa ;k ,dkf/kd vkuqdzfed l=ksa esa dqN pkSng fnu dh vof/k i;ZUr j[ks tk;saxs vkSj] tc
rd fd jkT; ljdkj }kjk dksbZ ckn dk fnukad fu/kkZfjr fd;k tk;] xtV esa izdkf”kr gksus
ds fnukad ls ,sls ifj’dkjksa vFkok vfHk”k wU;uksa ds v/khu jgrs gq, izHkkoh gksaxs ] tks fo/kku
e.My ds nksuksa lnu djus ds fy, lger gksa ] fdU rq bl iz dkj dk dksbZ ifj’dkj ;k
vfHk”kwU;u fu;eksa ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij izfrdwy izHkko u MkysxkA
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.