Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PROHIBITION OF COW SLAUGHTER AND ANIMAL PRESERVATION RULES, 1980 CONTENTS 1. Rule 2. Definitions 3. Rule 4. Rule 5. Rule ANDHRA PRADESH PROHIBITION OF COW SLAUGHTER AND ANIMAL PRESERVATION RULES, 1980 In exercise of the powers conferred by Section 1 of the Andhra Pradesh Prohibition of Cow Slaughter and Animal Preservation Act 1977 (Act 11 of 1977), the Governor of Andhra Pradesh hereby makes the following rules, a draft of the same having been previously published in the Rules Supplement to Part II, Extraordinary of the Andhra Pradesh Gazette, dated the 4th May, 1977, as required under sub section (1) of Section 17 of the Andhra Pradesh Prohibition of Cow Slaughter and Animal Preservation Ordinance, 1976 (Andhra Pradesh Ordinance No23 of 1976). 1. Rule :- These rules may be called the Andhra Pradesh Prohibition of Cow Slaughter and Animal Preservation Rules, 1980 2. Definitions :- In these rules, (a) Competent Authority means a person or a body of persons appointed under Section 4 to perform the functions of a competent authority under the Andhra Pradesh Prohibition of Cow Slaughter and Animal Preservation Act, 1977. (b) Act means the Andhra Pradesh Prohibition of Cow Slaughter and Animal Preservation Act, 1977. 3. Rule :- Where the Competent authority has reason to believe that any animal intended for human consumption is being slaughtered or that flesh of such animal is being sold in any place in contravention of the Act, the competent authority may, at any time, by day or night and without notice enter such place for the purpose of satisfying himself as to whether any provisions of this Act have been contravened or are about to be contravened 4. Rule :- The competent authority, may at all reasonable times inspect and examine any animal slaughtered in contravention of the Act, and may seize and carry away such animal or the flesh, etc, thereof after conducting panchanama, to be dealt in accordance with the provisions of the Act 5. Rule :- The Research Institutions of Government (State and Central) like Veterinary Biological Research Institute, Institute of Preventive Medicine, Regional Research Laboratory, Nutrition Laboratory, and other similar institutions run by the quasi Governments or the Corporations or the Institutions licensed by the Government are exempt from all provisions of this Act, except provisions of Section 5 of the Act, where the animals are slaughtered or killed in the interest of public health The competent authorities in the Gram Panchayat areas, in the Municipal areas and in Corporation areas may charge a fee of Rs2, Rs4 and Rs6, for issuing a certificate in the Form A appended to these Rules as required by sub section (3) of Section 6 of the Act.