Assam Cattle Preservation Rules, 1956

Published vide Notification No. AGA, 186/49/262, dated 17th July, 1956, Published in the Assam Gazette Part 2A, dated 25th July, 1956 pp 2021-22

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Notification No. AGA, 186/49/262, dated 17th July, 1956. - In exercise of the powers conferred by Section 15 of the Assam Cattle Preservation Act, 1950 (Assam Act No. XIII of 1951), the Governor of Assam is pleased to make the following rules :

1. Short title.- These Rules may be called the Assam Cattle Preservation Rules, 1956.
2. Definitions.- In these rules unless there is anything repugnant in the subject or context-

(a) "Act" means the Assam Cattle Preservation Act, 1950 (Assam Act No. XIII of 1951);

(b) "Section" and "sub-section" means respectively a section and sub-section of the Act;

(c) "Form" means a form as set out in the Schedule to these rules.

3. These rules shall come into force from the date of enforcement of the Act.
4. Definition of prescribed area under Section 6 of the Act.- All slaughter houses existing at the commencement of this Rule shall be places of slaughter for the purposes of the Act. Any other place or places may be notified for this purpose from time to time by the State Government.
5. Certificate fees.- The rate of fees payable for the issue of a certificate under Section 5 of the Act shall be as shown against each kind of cattle given below :

6. Exemption from the operation of the Act on grounds of religion ceremony, medicinal research or any other purposes under Section 13.- For the purpose of exemption from the slaughter of any cattle for any religious, ceremonial medicinal research or any other purposes, the person concerned shall apply timely to the State Government.

Whenever any one from any locality wants to be exempted from the operation of the Act for slaughter of any cattle for religious ground or ceremonial or medicinal research, he should apply timely to the State Government, through the local Certifying and Veterinary Officer. The State Government, if satisfied on recommendations of the aforesaid officers, may issue a written permission subject to such conditions as may be prescribed and the copy of the orders shall be simultaneously forwarded to the Certifying and Veterinary Officers.

7. All applications for issue of a certificate and the certificate issued under Section 5 of the Act, shall be as prescribed in Forms A and B respectively of the Schedule annexed hereto.

Schedule

Form A

To

The Certifying Officer, ...............(locality or area), District............

Sir,

I beg to apply for certificates to slaughter the following cattle which may kindly be examined and the necessary certificates be issued. I am ready to pay the certificate fees according to the prescribed rule :

Form B

From :

Certifying Officer and Veterinary Officer and Address....................

To

Name of applicant .........

Address........

Reference : Your application dated..........

Certified that we are of opinion that head/heads of the cattle of the following description is/are fit for slaughter under the Assam Cattle Preservation Act, 1950: