Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PANCHAYAT RAJ LEVY OF FEES ON ANIMALS BROUGHT FOR SALE INTO OR SOLD IN PUBLIC MARKETS RULES, 1995 CONTENTS 1. . 2. In these rules, unless there is anything repugnant in the subject for context 3. . 4. . ANDHRA PRADESH PANCHAYAT RAJ LEVY OF FEES ON ANIMALS BROUGHT FOR SALE INTO OR SOLD IN PUBLIC MARKETS RULES, 1995 In exercise of the powers conferred under clause (d) of sub section (2) of Section 104 read with sub section (1) of Section 268 of the Andhra Pradesh Panchayat Raj Act, 1994 (act No.13 of 1994), the Government of Andhra Pradesh hereby makes the following rules relating to levy of fees on animals brought for sale into or sold in Public Markets. 1. . :- These rules may be called the Andhra Pradesh Panchayat Raj (Levy of fee on animals brought for sale into or sold in Public Markets) Rules, 1995. 2. In these rules, unless there is anything repugnant in the subject for context :- (i) "Animal" includes horse, bull, ballock, cow, buffaloe, sheep, goat, pig and any other domesticated animal; and (ii) "Public Market" means the place set apart by the Gram Panchayat for purposes of bringing for sale for selling of animals. 3. . :- The following fee shall be collected in respect of every animal brought for sale into or sold in a public market. (i) horse, bull, ballock, cow and buffaloe - Rs.5.00 (ii) sheep, goat, pig and other domesticated small size animals - Rs.2.00 4. . :- Facilities such as shelter, waster etc., and medicines for the treatment of such animals as are sick, shall be provided in public markets at the cost of the Gram Panchayat. The Gram Panchayat shall make necessary arrangement for supply on payment of fodder for animals in such market.