The Rajasthan Live-Stock Improvement Rules, 1964

Published vide Notification No. F.15 (132) S.C.A/59 dated 18-9-1964, Published in Rajasthan Gazette Part 4-C, dated 14.1.1965

RJ562

In exercise of the powers conferred by section 27 of the Rajasthan Livestock Improvement Act, 1958 (Rajasthan Act 45 of 1958), the State Government hereby makes the following rules, the same having been previously published in the Rajasthan Gazette, Part III-(B) No. 51 dated 19th March, 1964 as required by Sub-section (3) of the said section of the said Act, namely:-

Short title.- These rules may be called the Rajasthan Livestock Improvement Rules, 1964.
Definitions.- In these rules, unless there is anything repugnant in the subject or context-

(i) "the Act" means the Rajasthan Livestock Improvement Act, 1958 (Rajasthan Act 45 of 1958);

(ii) "castrate" means to perform an operation in accordance with these rules for the purpose of removing the reproductive power of a Bull and these rules for the purpose of removing the reproduction power of a Bull and the words "castrated" and "castration" shall be construed accordingly;

(iii) "entire" means a male Bull possessing full reproductive power;

(iv) "Schedule" means a Schedule appended to these rules;

(v) "section" means a section of the Act;

(vi) "village" means a village to which the Act is extended and in which the Act has been brought into force under section 1;

(vii) "panchayat" means a panchayat established under the Rajasthan Panchayat Act, 1953 (Rajasthan Act 23 of 1953).

Limit of age beyond which unlicensed or uncastrated bull not to be kept.- No person shall keep a Bull which has attained the age of one and half years unless a licence has been granted in respect of such Bull, or such Bull has been castrated in accordance with the provisions of these rules, as the case may be.
Application for licence.- Where a person keeping a Bull desires to retain such Bull entire after it his attained the age of one and a half years, such person shall, three months before the Bull attains the age of one and a half years, make an application for a licence in respect of such Bull to the Live- stock Officer. The application shall state (i) the name and address of the person who keeps such Bull, (ii) the place where such Bull is kept, and (iii) the marks, colour, height and other particulars of identification of such Bull.
Inspection of bull before grant of licence.- On receipt of such application, the Live-stock Officer shall inspect or, may cause the Bull to be inspected as to its age and whether it is suffering from any defect or is affected with any disease mentioned in section 7 (i) (b) and (c).
Grant of licence.- If on inspection under Rule 5, the Live- stock Officer is satisfied that the Bull is not suffering from any defect or is not affected with any disease mentioned in section 7 (i) (b) and (c), the Live-stock Officer may grant a licence in respect of such Bull in the Form prescribed in Schedule II and the Live-stock Officer shall ordinarily grant a licence for any such Bull so as to provide that shall be one such Bull for every 60 cows in a village in the State of Rajasthan.
Period of licence.- The period for which a licence may be granted shall not exceed three years.
Marking of licensed bulls.- A bull in respect of which a licence has been granted shall be marked by means of branding in such manner as the Director of Animal Husbandry may from time to time direct.
Inspection by Livestock Officer when compulsory.- In case of a grant or revocation of a licence in respect of a Bull on any of the grounds specified in Sub-section (1) of section 7, the opinion of the Live-stock Officer, whether the Bull is suffering from any defect or affected with any disease mentioned in section 7 (i) (b) and (c) shall be conclusive.
Renewal of licence.- Before the period of a licence in respect of a Bull expires, the holder of such licence shall licence shall apply to the Live-stock Officer for the renewal thereof. On such application the Live-stock Officer may renew the licence for a period not exceeding three years, provided that he is satisfied that the Bull in respect of which the licence has been granted is not suffering from any defect or is not affected with disease mentioned in section 7.
Transfer of licence.- The holder of a licence may with the previous consent in writing of the Live-stock Officer, transfer the licence to any person who shall have become the keeper of the Bull. On such transfer, the Live-stock Officer shall make an endorsement on the licence stating the name of the person to whom the licence is transferred and the date upto which the said licence shall be in force.
Notice of revocation of licence.- When a Live-stock Officer revokes a licence in respect of any Bull, he shall give the keeper of the Bull notice in the Form prescribed in Schedule III.
Form of notice of castration.- The notice of castration under section 7 shall be given in the Form prescribed in Schedule IV.
Castration.- (1) Every Bull directed to be castrated under section 11 or section 18 shall be effectively de-sexed by a Burdizzo Castrator.

(2) If Live-stock Officer is not satisfied with the castration of any Bull, he may castrate and cause the castration to be performed again.

Manner of inquiry under Section 18.- Before seizinga dull under Sub-section (2) of section 18, the Live-stock Officer shall cause an inquiry to be made as to ownership of the Bull by the panchayat of the Village in which the bull is kept and, where no panchayat is functioning by a committee consisting of the village Officers and such other residence of the village, not exceeding three in number, as may be appointed by the Live-stock Officer in this behalf.
Determination of costs of maintenance and sale of a bull.- The amount of costs charges or expenses specified in Sub-section (2) of section 18 shall be fixed by the Live-stock Officer

Provided that if the owner or other person who keeps the Bull disputes the amount so fixed, such amount shall be determined by the panchayat of the village and, where no panchayat is functioning by a committee constituted in the manner prescribed in the preceding rule. The decision of the panchayat or the committee, as the case may be, shall be final.

Duties of the Live-stock Officer.- It shall be the duty of the Live-stock Officer to exercise all or any of the powers conferred on him under the Act of the rules for the purpose of carrying into effect the purpose of the Act and, in particular, to provide that no Bull which has attained the age of one and a half years, shall remain in any village unless a licence has been obtained in respect of such Bull, or unless such Bull has been castrated in the manner provided by these rules.
Power of Live-stock Officer to enter premises.- The Livestock Officer shall have power to enter any premises or place where he has reason to believe that Bulls are kept between sunrise and sunset, for the purpose of performing any of the duties imposed on him by the Act or the rules:

Provided that the Live-stock Officer may before entering such premises or place give notice in writing to the owner or occupier of such premises or place in the Form specified in Schedule I.

Schedule I

(See rule 18)

To,

A.B. .............. Residing at ................ Where as I have reason to believe that you have kept on your premises/ in your place an entire Bull/ Bulls I hereby give you notice that I shall enter your premises/ place on *(here state date) ................... between .................. (Here state hours) for the purpose of inspecting the said Bull/ Bulls you are hereby warned to keep Bull/ Bulls ready for inspection and not remove the Bull/Bulls on the aforesaid date from the premises/ place until it is/ they are inspected by me.

Dated this the ............ day ........... of 19 ....

Schedule II

(See Rule 6)

Licence to keep a Bull

Mr./ Mrs./ Miss .......... of .......... is hereby granted a licence, subject to the provisions of the Rajasthan Livestock Improvement Act, 1958 and the Rajasthan Livestock Improvement Rules conferring upon him/ her the privilege of keeping the Bull described in the margin, for breeding purposes in the village of .................

S.No. .......................... Name, if any of Bull ...................

Age ............................ Colour ..............................

Height ........................ Marks ................................

Other particulars .......................................

District .............. for the period from .......... 19 .......... to .......... 19 .......... both days inclusive, subject always to the terms condition and restrictions hereinafter mentioned, namely:-

(1) The licence-holder shall inform the Live-stock Officer of any illness, defect or deformity which is likely to render the Bull unsuitable for breeding purposes.

(2) The licence-holder shall not be entitled to any compensation for revocation of the licence.

(3) The licence-holder shall submit the Bull for inspection whenever required by any Live-stock Officer to do so.

(4) The licence-holder shall maintain the Bull in good breeding condition tot he satisfaction of the Live stock Officer.

(5) The licence-holder shall give benefit of the service of the Bull to the cows of the village in which the Bull is kept in preference to the cows of other villages.

(6) The licence-holder shall give to the Live-stock Officer all information regarding the service rendered by the Bull during the period of the licence.

(7) The licence-holder shall give information to Live-stock Officer when the licensed Bull is sold or otherwise transferred.

Dated the .......... day of .......... 19 ..........

	(Signed)
	Live-stock Officer

Note:- (a) This licence may be renewed on by the keeper satisfying the Live-stock Officer that the Bull continues to be a food breeder and has been maintained in good breeding condition.

(b) This licence will be revoked for breach of any of the terms or conditions thereof.

Schedule III

(See Rule 12)

To,

A.B. ............ residing at .......... Whereas it has come to my notice that you keep a Bull described in the margin in respect of which a licence was granted to you on ...............

No. ................ Branding marking.

Name, if any, of Bull ........................

Age ........................... Colour ..............................

Height ........................ Marks ..............................

Other particulars ......................................

And whereas I am of the opinion that

the bull appears to be..................
there has been a breach of the terms or conditions of the licence in as much as ......................

I have under section 7 of the Rajasthan Livestock Improvement Act 1958, revoked the licence and I give you notice of the said revocation as required by Sub-section (4) of the said Section 7.

Dated this the ............ day of .......... 19 ............

	(Signed)
	Live-stock Officer

N.B. - A or B should be scored out where necessary.

Schedule IV

(See Rule 13)

To,

A.B. ............. residing at .............. Whereas it has come to my notice that you own/ keep a Bull described in the margin in respect of which a licence is

not taken

refused

revoked

not renewed

Name, if any, of Bull;

Now, therefore, in exercise of the powers conferred upon me by section 11 of the Rajasthan Livestock Improvement Act, 1958, I give you notice that the said Bull shall be castrated within one month from the date of the receipt of this notice and that on your failure to do so you shall be liable to be punished under section 14 of the said Act.

Dated this the ............ day of .......... 19 ............