LexThe U. P. PREVENTION OF COW SLAUGHTER ACT, 1955
Uttarakhand · state statute
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mRrj izns”k xkso/k fuokj.k vf/kfu;e] 1955
¿mRrj izsn”k vf/kfu;e la[;k 1] 1956À
THE U. P. PREVENTION OF COW SLAUGHTER ACT, 1955
[U. P. ACT No. 1 OF l956]
126
mRrj izns”k xkso/k fuokj.k vf/kfu;e] 19551
¿mRrj izns”k vf/kfu;e la[;k 1] 1956À
mRrj izns”k vf/kfue la[;k 33] 1958
mRrj izns”k vf/kfu;e la[;k 17] 1961
mRrj izns”k vf/kfu;e la[;k 23] 1961
}kjk ;Fkk la”kksf/kr
¿mRrj izns”k fo/kku lHkk us fnukad 8 flrEcj] 1955 bZ0 rFkk mRrj izns”k fo/kku ifj’kn~
us fnukad 21 flrEcj] 1955 bZ0 dh cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk’V~ifr us fnukad 3 fnlEcj] 1955
bZ0 dks Lohd`fr iznku dh rFkk mRrj izns”kh; ljdkjh vlk/kkj.k xtV esa fnukad 6 tuojh]
1955 bZ0 dks izdkf”kr gqvkAÀ
mRrj izns”k xk; rFkk xk; ds oa”k ds o/k ds izfr’ks/k rFkk fuokj.k djus dk
vf/kfu;e
;g vko”;d gS fd mRrj izns”k esa xk; rFkk xk; ds oa”k ds o/k dk izfr’ks/k rFkk
fuokj.k fd;k tk;(
vr,o Hkkjrh; x.krU= ds NBsa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mRrj izns”k xkso/k fuokj.k vf/kfu;e] 1955 dgyk,xkA
¼2½ bldk foLrkj leLr mRrj izns”k esa gksxkA
¼3½ ;g rqjUr izpfyr gksxkA
Lakf{kIr “kh’kZ uke]
izlkj rFkk izkjEHk
2&& fo’k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa %& ifjHkk’kk,a
¿¼d½ ^^xksekaLk** dk rkRi;Z xk; ds rFkk ,sls lkaM+ vFkok cSy ds ekal ls gS ]
ftldk o/k bl vf/kfu;e ds v/khu izfrf’k ) gS] fdUrq blds vUrxZr ,slk ekal ugha gS ]
tks lhycUn fMCcksa esa gks vkSj mlh fLFkfr esa mRrj izns”k esa vk;kr fd;k x;k gks(À2
¼[k½ ^^xk;** ds vUrxZr ¿***À3 cfN;k vFkok cNMk+ gS(
¼x½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cus fu;eksa }kjk fu;r ls gS(
¿¼xx½ ^^l{ke izkf/kdkjh** dk rkRi;Z ml O;fDr vFkok mu O;fDr;ksa ls gS ] tks
jkT; ljdkj }kjk ljdkjh xtV esa foKfIr izdkf”kr djds l{ ke izkf/kdkjh ds bl
vf/kfu;e ds v/khu vFkok blds v/khu cuk, x, fu;eksa ds v/khu vf/kdkjksa dk iz;ksx
,oa d`R;ksa dk lEiknu djus ds fy, ,slh vof/k ds fy, rFkk ,sls {ks= ;k {ks=ksa ds fy, ]
tks fd foKfIr esa fufnZ’V fd, tk;sa] fu;qDr fd, tk;s(À4
¼?k½ ^^o/k** dk rkRi;Z fdlh Hkh jhfr ls ekj.k ls gS rFkk blds vUrxZr bl
izdkj ls vaxghu djuk rFkk “kkjhfjd vk?kkr ig aqpkuk Hkh gS] ftlls lkekU; :Ik esa] e`R;q
gks tk;(
1- mns”;ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 30 ekpZ 1955 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k,A
2- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 2 ¼1½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 2 ¼2½ }kjk fudkys x;sA
4- mi;qZDr dh /kkjk 2 ¼3½ }kjk tksMk+ x;kA
127
¿mRrj izns”k xkso/k fuokj.k vf/kfu;e] 1955À ¿/kkjk 3&4À
¼M-½ ^^jkT; ljdkj** dk rkRi;Z mRrj izns”k dh ljdkj ls gS( rFkk
¼p½ ^^vykHkdj xk;** ds vUrXkZr HkVdrh gqbZ] vjf{kr] nqcZy] v{ke] :X.k vFkok
ca/;k xk; gS
3&& ¿¼1½ mu n”kkvksa dks NksM+ dj ] ftuds fy;s fd ;gka
vkxs O;oLFkk gS] dksbZ O;fDr mRrj izns”k ds fdlh LFkku esa&&&
¼d½ xk; dk( vFkok
¼[k½ lkaM+ ;k cSy dk] tc rd fd mlus ml {ks= ds l{ke i zkf/kdkjh ls] tgka fd
ml lkaM ;k cSy dk o/k fd;k tkuk gS] mlds lEcU/k esa ;g fyf[kr izek.k&i= fd og
o/k djus ds ;ksX; gS] izkIr u dj fy;k gks(
u rks o/k djsxk vkSj u o/k djok;sxk u mls o/k ds fy;s izLrqr djsxk ;k
djok;sxk] Hkys gh rRle; izpfyr fdlh vU; fof /k esa dksbZ ckr gks vFkok dksbZ izfrdwy
:f<+ vFkok izFkk gksA
¼2½ fdlh lkaM+ ;k cSy dk] ftlds lEcU/k esa mi/kkjk ¼1½ ¼[k½ ds v/khu izek.k&i= tkjh
fd;k tk pqdk gS] izek.k&i= esa O;Dr LFkku ds vfrfjDr fdlh LFkku ij ¿***À2 o/k ugha fd;k
tk;xkA
¼3½ l{ke vf/k dkjh }kjk mi/kkjk ¼1½ ¼[k½ ds v/khu izek.k&i= dsoy rc fn;k tk;sxk
tcfd og dkj.k ys[kc) djus ds i”pkr~ ;g izekf.kr dj ns fd&&
¼d½ ¿lkaM ;k cSy iUnzg o’kZ ls vf/kd vk;q dk gS( vFkokÀ3
¼[k½ og lkaM+ iztuu dk;Z ds fy;s LFkk;h :Ik ls v;ksX; rFkk vuqi;ksxh gks x;k
gS ;k og cSy Hkkj&ogu rFkk fdlh izdkj rFkk fdlh izdkj ds d`f’k&dk;Z ds fy;s LFkk;h
:Ik ls v;ksX; rFkk vuqi;ksxh gks x;k gS %
izfrcU/k ;g gS fd LFkk;h v;ksX;rk ;k vuqi;ksfxr k tkucw> dj mRiUu u dh
xbZ gksA
¼4½ l{ke izkf/kdkjh] mi/kkjk ¼3½ ds v/khu ize k.k&i= tkjh djus vFkok izek.k&i= tkjh
djuk vLohd`r djus ls iwoZ viuh vkKk dks ys[kc) djsxk ¿***À4 A
¼5½ jkT; ljdkj fdlh Hkh le; bl /kkjk ds v/khu fd;s x;s dk;Z dh oS/krk ;k mlds
vkSfpR; ds fo’k; esa viuk lek/kku djus ds iz;kstu ls fdlh Hkh ekeys dk vfHkys[ k eaxk ldrh
gS rFkk mldh tkap dj ldrh gS vkSj ml ij ,slh vkKk ns ldrk gS] tks og mfpr le>sA
¼6½ ;gka fn;s gq, micU/kksa ds v/khu jgrs gq,] bl /kkjk ds v/khu fd;k x;k dksbZ Hkh dk;Z
vfUre gksxk vkSj ml ij vkifRr ugha dh tk ldsxhAÀ1
4&& ¼1½ /kkjk 3 dh dksbZ Hkh ckr fdlh ,slh ¿xk;] lkaM vFkok cSyÀ5 ds o/k ij izo`Rr
u gksxh %&
jksxh vFkok iz;ksxkohu
xk;ksa ds lac/k esa /kkjk
3 dk izo`Rr u gksxk
¼d½ tks jkT; ljdkj }kjk bl izdkj foKfIr fdlh lakLif”kZd vFkok
lkalfxZd jksx ls ihfM+r gks] vFkok
1- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 3 }kjk izfrLFkkfirA
2- m0iz0 vf/kfu;e la0 17] 1961 dh /kkjk 2¼1½ }kjk fudkys x;sA
3- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 2¼2½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 2¼3½ }kjk fudky fn;k x;kA
5- mi;qZDr dh /kkjk 4 }kjk izfrLFkkfirA
128
¿mRrj izns”k xkso/k fuokj.k vf/kfu;e] 1955À ¿/kkjk 5&6À
¼[k½ tks fpfdRldh; vFkok l koZtfud LokLF; laca/kh xos’k.kk ds fgr esa
iz;ksxk/khu gks]
Tkcfd o/k mu “krksZa vkSj ifjfLFkfr;ksa ds vuqlkj fd;k tk;] tks fu;r fd tk;aA
¼2½ tc mi/kkjk ¼1½ ds [k.M ¼d½ esa of.kZr dkj.ko”k fdlh ¿xk;] lkaM vFkok cSyÀ1
dk o/k fd;k tk; rks og O;fDr tks ,slh ¿xk;] lkaM vFkok cSyÀ 1 dk o/k djs vFkok o/k
djok;s] o/k ds pkSchl ?kaVs ds Hkhrj] lfUudV Fkkus esa vFkok ,sls vf/kdkjh vFkok izkf/kdkjh
ds le{k tks fu;r fd;k tk;] rRlEcU/kh lwpuk nsxkA
¼3½ ml ¿xk;] lkaM vFkok cSyÀ1 dk “ko] ftldk mi/kkjk ¼1½ ds [k.M ¼d½ ds v/khu
o/k fd;k x;k gks ,slh jhfr ls nQuk;k vFkok fuLrkfjr fd;k tk;xk] tks fu;r dh tk;A
5&& ;gka ij fn;s x;s viokn dks NksM+dj rF kk le; fo”ks’k ij izpfyr fdlh
vU; fof/k esa fdl ckr ds gksrs gq, Hkh] dksbZ Hkh O;fDr flok; ,sls fpfdRldh; iz;kstuksa ds
fufeRr tks fu;r fd;s tk;a ] fdlh Hkh :Ik esa xksekal vFkok rTtU; inkFkZ u cspsxk] u
ifjogu djsxk] u cspus vFkok ifjogu ds fy, izLrqr djsxk vkSj u fcdok;sxk vFkok
ifjogu djok;sxkA
viokn& ok;q;ku ds vFkok jsyos Vªsu ds okLrfod ;k=h }kjk miHkksx ds fy;s dksbZ
Hkh O;fDr xksekal vFkok rTtU; inkFkZ c asp ldrk gS rFkk HkkstukFkZ izLrqr dj ldrk gS]
vFkok fcdok vkSj HksktukFkZ izLrqr djok ldrk gSA
Xkskekal cspus dk izfr’ks/k
¿5&d&& ¼1½ dksbZ O;fDr jkT; ds Hkhrj fdlh LFkku ls jkT; ds ckgj fdlh LFkku
dks] flok; jkT; ljdkj }kjk bl fufeÙk vf/klwfpr vkns”k ls izkf/kd`r fdlh vf/kdkjh
}kjk tkjh fd, x, vuqKk&i= ds vkSj flok; ,slh vuqKk&i= ds fucU/ku vkSj “krksaZ ds
vuqlkj] fdlh xk;] lkaM ;k cSy dk] f tldk mÙkj izns”k eas fdlh LFkku ij o/k fd;k
tkuk bl vf/kfu;e ds v/khu n.Muh; gS] u rks ifjogu djsxk] u ifjogu djus ds fy,
izLrqr djsxk vkSj u ifjogu djk;sxkA
xk; vkfn ds ifjogu dk
fofu;eu
¼2½ ,slk vf/kdkjh izR;sd xk;] lkaM ;k cSy ds fy, ikap :Ik;s ls vuf /kd ,slk
“kqYd] ftls fu;r fd;k tk;] nsus ij vuqKk&i= tkjh djsxk %
izfrcU/k ;g gS fd dksbZ “kqYd izHkk;Z ugha gksxk] ;fn xk;] lkaM ;k cSy dk ifjogu
vuqKk&i= eas fofufnZ’V N% ekl ls vuf/k vof/k ds fy, gksA
¼3½ ;fn vuqKk&i= ij lhfer vof/k ds fy, xk;] lkaM ;k cSy dk ifjogu djus
okyk O;fDr vuqKk&i= eas fofufnZ’V vof/k ds Hkhrj ,slh xk;] lkaM ;k cSy dks jkT; eas
okil u yk;s rks ;g le>k tk;xk fd mlus mi/kkjk ¼1½ ds micU/kksa dk mYya?ku fd;k gSA
¼4½ vuqKk&i= dk izk:Ik] mlds fy, vkosnu&i= dk izk:Ik vkSj ,sls vkosnu &i=
ds fuLrkj.k dh izfdz;k ,slh gksxh] tSlh fu;r dh tk;A
¼5½ jkT; ljdkj ;k mlds }kjk bl fufeÙk lkekU; ;k fo”ks’k vf/klwfpr vkns”k ls
izkf/kd`r dksbZ vf/kdkjh] bl /kkjk ds v/khu dh xbZ dk;Zokgh dh oS/krk ;k vkSfpR; ds lEcU/k
eas viuk lek/kku djus ds iz;kstu kFkZ] fdlh le;] fdlh ekeys ds vfHkys[k dks eaxk ldrk
gS vkSj mldk ijh{k.k dj ldrk gS vkSj ,slk vkns”k ml ij ns ldrk gS] tSlk og mfpr
le>sAÀ2
6&& jkT; ljdkj vkSj jkT; ljdkj }kjk vkns”k fn;s tkus ij dksbZ Hkh LF kkuh;
izkf/kdkjh vykHkdj xk;ksa dh ns[kHkky ds fy;s vko”;drkuqlkj laLFkk,a LFkkfir djsxkA
laLFkkvksa dh LFkkiuk
1- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 4 }kjk izfrLFkkfirA
2- m0 iz0 vf/kfu;e la[;k 24 o’kZ 1979 dh /kkjk 2 }kjk c<+k;k x;kA
129
¿mRrj izns”k xkso/k fuokj.k vf/kfu;e] 1955À ¿/kkjk 7&10À
7&& jkT; ljdkj vFkok LFkkuh; izkf/kdkjh] tSlh Hkh n”kk gks] laLFkkvksa esa
vykHkdj xk;ksa dks j[kus ds fufeRr ,slk ifjO;; vFkok “kqYd vkns; dj ldrh gS] tks
fu;r fd;k tk;A
ifjO;;ksa vFkok “kqYdksa dk
vkns”k fd;k tkuk
8&& ¼1½ tks dksbZ Hkh O;fDr /kkjk 3 vFkok 5 ds micU/kksa dk mYya?ku djs vFkok
mYya?ku djus dk iz;kl djs vFkok mYya?ku dk izorZu djs rks og ,sls vijk/k dk nks’kh
gksxk] tks dfBu dkjkokl ds n.M }kjk tks nks o’kZ rd dk gks ldrk gS vFkok vFkZ n.M
}kjk tks ,d gtkj :i, rd gks ldrk gS vFkok nksuksa }kjk n.Muh; gksxkA
¼2½ tks dksbZ Hkh O;fDr /kkjk 4 dh mi/kkjk ¼2½ esa of.kZr jhfr ls rFkk le; ds Hkhrj
lwpuk izLrqr u djs ¿;k /kkjk 5 dh mi/kkjk ¼1½ ds micU/kksa dk mYYka?ku djsÀ 4 rks og ,sls
vijk/k dk nks’kh gksxk] tks lk/kkj.k dkjkokl ds n.M }kjk tks ,d o’kZ rd dk gks ldrk gS
vFkok vFkZ&n.M }kjk tks nks lkS :i, rd gks ldrk gS vFkok nksuksa }kjk n.Muh; gksxkA
¼3½ mi/kkjk ¼1½ vFkok mi/kkjk ¼2½ ds v/khu n.Muh; vijk/kksa ij fopkj djrs le;
bl ckr dks fl) djus dk Hkkj fd o/k dh gqbZ xk; /kkjk 4 dh mi/kkjk ¼1 ½ ds [k.M ¼d½
esa fufnZ’V oxZ dh Fkh] vfHk;qDr ij gksxkA
“kkfLr
9&& dksM vkQ fdzfeuy izkslhtj] 1898 esa fdlh ckr ds gksrs gq, Hkh /kkjk 8 dh
mi/kkjk ¼1½ ds v/khu n.Muh; mijk/k gLr{ksI; rFkk vizfrHkkO; gksaxsA
vijk/k gLr{ksI; rFkk
vizfrHkkO; gksaxs
10&& ¼1½ jkT; ljdkj ] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s
fu;e cuk ldrh gSA
fu;e cukus dk vf/kdkj
¼2½ iwoksZDr vf/kdkj dh O;kfIr dks u ckf/kr djrs gq,] ,sls fu;e fuEufyf[kr dh
O;oLFkk dj ldrs gSa %&
¼d½ n”kk;sa rFkk ifjfLFkfr;ka] ftuesa /kkjk 4 dh mi/kkjk ¼1½ ds v/khu ¿xk;ksa]
lkaMks+ vFkok cSyksaÀ1 dk o/k fd;k tk;xk(
¿¼dd½ /kkjk 3 ds v/khu izek.k&i= dk izi= rFkk vkosnu&i=ksa ¿ ***À3 ds
fuLrkj.k dh izfdz;k(À2
¼[k½ jhfr] ftlls /kkjk 4 dh mi/kkjk ¼1½ ds v/khu jksx foKkfir fd;s
tk;saxs(
¼x½ jhfr] ftlls /kkjk 4 dh mi/kkjk ¼2½ ds v/khu lwpuk izLrqr dh tk;sxh(
¼?k½ jhfr] ftlls rFkk izfrcU/k] ftuds v/khu xksekal vFkok rTtu; inkFkZ
/kkjk 5 ds v/khu csps tk;sa vFkok csps vkSj HkkstukFkZ izLrqr fd;s tk;a(
¼³½ /kkjk 6 esa vfHkfn’V laLFkkvksa ds vf/k’Bku j[k&j[kko] izcU/k] i;Zos{k.k
rFkk fu;a=.k ls lac) fo’k;(
¼p½ bl vf/kfu;e ds v/khu vf/k{ks= j[kus okys fdlh vf/kdkjh vFkok
izkf/kdkjh ds drZO;] ,sls vf/kdkjh vFkok izkf/kdkjh }kjk vuqlj.k dh tkus okyh
izfdz;k( vkSj
¼N½ os fo’k;] tks fu;r fd;s tkus okys gS vkSj fu;r fd;s tk;aA
1- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 5¼1½ }kjk izfrLFkkfirA
2- m0iz0 vf/kfu;e la0 33] 1958 dh /kkjk 5 ¼2½ }kjk tksMk+ x;kA
3- m0iz0 vf/kfu;e la0 7] 1961 dh /kkjk 3 }kjk fudkys x;sA
4- m0 iz0 vf/kfu;e la[;k 24 o’kZ 1979 dh /kkjk 3 }kjk izfrLFkkfirA
130
THE U. P. PREVENTION OF COW SLAUGHTER ACT, 19551
[U. P. ACT No. I OF l956]
As amended by the
U. P. ACT No. XXXIII OF 1958
U. P. ACT No. XVII OF 1961
U. P. ACT No. XXIII OF 1961
[Passed in Hindi by the Uttar Pradesh Le gislative Assemble on September 8, 1 955
and by the Uttar Pradesh Legislative Council on September 21, 1955.
Received the assent of the President on December 3, 1955, under Article 201 of
‘the Constitution of India ’ and was published in the Uttar Pradesh Gazette Extraord inary,
dated January 6, 1956.]
AN
ACT
to prohibit and prevent the slaughter of cow and its progeny in Uttar Pradesh
WHEREAS it is expedient to prohibit and prevent the slaughter of cow a nd its
progeny in Uttar Pradesh;
It is hereby enacted in the sixth year of the Republic of India as follows:
Short title,
extent and
commencement
1- (1) This Act may be called the U ttar Pradesh Prevention of Cow Slaughter
Act, 1955.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force at once.
Definitions
2- In this Act, unless there is anything repugnant in the subject or context : --
[(a) "beef" means flesh of cow and of such bull or bullock, whose
slaughter is prohibited under this Act, but does not include such flesh
contained in sealed containers and imported as such into Uttar Pradesh ;]2
(b) "cow" includes a [* * *]3 he ifer or calf;
(c) "prescribed" means prescribed by rules made under this Act;
[(cc) "competent au thority" means the person or persons appointed in
this behalf by the Sta te Government by notification in the official Gazette to
exercise the powers and perform the functions of a competent authority under
this Act or the Rules made thereunder for such area or areas and for such
period as may be specified in the notification ;]4
(d) "slaughter" means killing by any method what so ever and includes
maiming and inflicting of physical injury which in the ordin ary course will
cause death ;
1. For S.O.R. see U. P. Gazette, Extraordinary, dated March 30, 1955.
2. Subs. by section 2(1) of U. P. Act XXXIII of 1958,
3. Del by section 2(ii) of U. P. Act XXXIII of 1958.
4. Add by section 2(iii) of U. P. Act XXXIII of 1958.
131
[The Uttar Pradesh Prevention of Cow Slaughter Act, 1955] [Section 3-4]
(e) "State Government" means the Government of Uttar Pradesh; and
(f) "Uneconomic cow" includes stray, unprotected, infirm, disabled,
diseased or barren cow.
3- [(1) Except as hereinafter provided, no person shall slaughter or cause to be
slaughtered, or offer or cause to be offered for slaughter-
(a) a cow, or
(b) a bull or bullock, unless he has obtained in respect then of a certificate
in writing, from the competent au thority of the area in which the bull or bullock
is to be slaughtered, certifying that it is fit for slaughter,
in any place in Utt ar Pradesh; an ything contained in any other la w for the time
being in force or an usage or custom to the Contrary
notwithstanding.
(2) No bull or bullock, in respect of which a certificate hail been issued under
sub-section (1) (b) shall be slaughtered a t any place other than the place i ndicated in
the certificate [***]2.
(3) A certificate under sub -section (1) (b) shall be issued by the competent
authority, only after it has, for reasons to be recorded in writing, certified that-
[(a) the bull or bullock is over the age of fifteen years, or ]3
(b) in the case of a bull, it has be come permanently unfit and unserviceable
for the purpose of breeding and, in the case of a bullock, it has become
permanently unfit and unserviceable for the purposes of droug ht and any kind of
agricultural operation:
Provided that the permanent unfitness or un service ability h as not been
caused deliberately.
(4) The competent authority shall, before issuing the certificate under sub-section
(3) or refusing to issue the same, record its order in writing. [***]4
(5) The St ate Government may, at any time, for the purposes of satisfying itself
as to the legality or propriety of the action taken under this section, call for and
examine the record of any case and may pass such orders thereon as it may deem fit.
(6) Subject to the pro visions herein contained, any a ction taken under this
section, shall be final and conclusive and shall not bit called in question.]1
Section 3 not
to apply to
diseased, to
under experi-
mentation
cows
4- (1) nothing in section 3 shall apply to the slaughter of a [cow, bull or bullock]5 --
(a)Which is suffering from any contagious or infectious diseases notified as
such by the State Government; or
1- Subs. by section 3 of U. P. Act XXXIII of 1958.
2- Del. by section 2(i) of U. P. Act XVII of 1961.
3- Subs. by section 2(ii) of U, P. Act XXXIII of 1958.
4- Del. by section 2(iii) ibid.
5- Subs. by section 4 ibid.
132
[The Uttar Pradesh Prevention of Cow Slaughter Act, 1955] [Section 5-6]
(b) which is subje ct to experimentation in the interest, of medical and
public health research,
where the slaughtering is done in accordance with the conditions and
circumstances to be prescribed.
(2) Where a [cow, bull or bullock] 1 is slaughtered for the reasons stated i n
clause (a) of sub-section (1) the person who slaughters or causes to be slaughte red
such [cow, bull or bullock] 1 shall within twenty-four hours of the slaughter, lodge
information of the same at the nearest Police Station or before such Officer or
authority as may be prescribed.
(3) The carcase of the [cow, bull or bullock] 1 slaughtered under clause (a) of
sub-section (1) shall be buried or disposed of in such manner as may be prescribed.
Prohibition on
sale of beef
5- Except as herein accepted and not withstanding anything contained in any
other law for the time being in force no person shall sell or transport or offer for
sale or transport or cause to be sold or transported beef or beef -products in any
form except for such medicinal purposes as may be prescribed.
Exception-- A person may sell and serve or cause to be sold and served beef
or beef -products for consumption by a bona fide passenger in an air -craft or
railway train.
[Regulation on
transport of
cow etc.
5-A (1) No person shall transport or offer for transport or cause to be transported
any cow, or bull or bullock, the slaughter whereof in any place in Uttar Pradesh is
punishable under this Act, from any place within the State to any place outside the
State, except under a permit issued b y an officer authorized by the State
Government in this behalf by notified order and except in accordance with the
terms and conditions of such permit.
(2) Such officer shall issue the permit on payment of such fee not exceeding
five rupees for every cow, bull or bullock for a limited period not exceeding six
months as may be specified in the permit.
(3) Where the person transporting a cow, bull or bullock on a permit for a
limited period does not being back such cow, bull or bullock into the State within
the priod specified in the permit, he shall be deemed to have contravenced the
provision of sub-section (1).
(4) The form of permit, the form of application therefor and the procedure for
disposal of such application shall be such as may be prescribed.
(5) The State Government or any authorized by it in this behalf by general or
special notified order, may, at any time for the purpose of satisfying itself or
himself, as to the legality or propriety of the action taken under this section call for
and examine the record of any case and pass such orders thereon as it or he may
deem fit.]2
Establishment
of institutions
6- There shall be established by the State Government or by any local authority
wherever so directed by the State Government, institutions as may be necessary for
taking care of uneconomic Cows.
1. Subs. by section 4 of U. P. Act XXXIII of 1958.
2. Added by section 2 of U.P. Act No. 24 of 1979.
133
[The Uttar Pradesh Prevention of Cow Slaughter Act, 1955] [Section 7-10]
Levy of
charges or fees
7- The State Government or the local authority as the case may be, may levy such
charges or fees as may be prescribed for keeping uneconomic cows in the institutions.
Penalty 8- (1) Whoever contravenes or attempts to contravene or abets the contravention of
the provisions of section 3 or 5 shall be guilty of an offence punishable with rigorous
imprisonment for a term which may extend to two years or w ith fine which may
extend to one thousand rupees or with both.
(2) Whoever fails to lodge the informatio n in the manner and within the time
stated in sub-section (2) of section 4 [or contravene the provision of sub-section (1) of
section 5-A]4 shall be guilty of an offence punishable with simple imprisonment for a
term which may extend to one year or with fi ne which may extend to two hundred
rupees or with both.
(3) In any trial for an offence punishable under sub -section (1) or sub-section (2)
the burden of proving that the slaughtered cow belonged to the class specified in
clause (a) of sub-section (1) of section 4 shall be on the accused.
Offences to be
cognizable and
nonbailable
9- Notwithstanding anything contained in the Code of Criminal Procedure, 1898,
an offence punishable under sub -section (1) of section 8 shall be cognizable and non -
bailable.
Power to make
rules
10- (1) The State Government may make rules for the purpose of carrying into effect
the provisions of this Act.
(2) Without prejudice to the generality of foregoing powers, such rules may
provide for-
(a) the conditions and th e ci rcumstances under which [Cows, bulls or
bullocks]1 are to be slaughtered under sub-section (1) of section 4;
[(aa) form of certificate, and the procedure for disposal of the applications [*
* *]3 under section 3;] 2
(b) the manner in which diseases shall be notified under subsection (l) (a) of
section 4 ;
(c) the manner in which the information shall be lodged under sub -section
(2) of section 4: ;
(d) the manner in which and conditions under which beef or beef -products
are to be sold or Bold and served under section 5 ;
(e) the matters relating to th e establishment, maintenance, management,
supervision and control of institutions referred to in section 6 ;
(f) the duties of any office or authority having jurisdiction under this Act, the
procedure to be followed by such office or authority ; and
(g) the matters which are to be and may be prescribed.
1. Subs. by section 5 (i) of U. P. Act XXXIII of 1958.
2. Add. by section 5(2) of U. P. Act XXXIII of 1958.
3. Del. by section 3 of U. P. Act XVII of 1961.
4. Substituted by section 3 of U.P. Act No. 24 of 1979.