Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY ANIMAL PRESERVATION (GUJARAT) RULES, 1967 CONTENTS 1. short title 2. Definitions 2A. bonafide religious purposes and religious days 3. Form of certificate and Fee. 4. Collection and cancellation of certificates. 5. Other duties of the Competent Authority. 6. Act not to apply to certain animals. BOMBAY ANIMAL PRESERVATION (GUJARAT) RULES, 1967 BOMBAY ANIMAL PRESERVATION (GUJARAT) RULES, 1967 1. short title :- These rules may be called the Bombay Animal Preservation (Gujarat) Rules, 1967. 2. Definitions :- In these rules. unless the context requires otherwise: (i) "the act" means the Bombay Animal Preservation Act, 1954. (ii) "Section" means a section of the Act; (iii) Words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act; 2A. bonafide religious purposes and religious days :- (1) For the purpose of clause (a) of sub-section (3) of section 5 "Kurbani" on Bakri Idd shall be the bonafide religious purpose. (2) For the purpose of clause (b) of sub-section (3) of section 5 any of the following days shall be the religious days. namely: (a) Bakri Idd. (b) Ide-Milad (c) Ramzan Idd. 3. Form of certificate and Fee. :- 1 [ (1) (a). A certificate under sub-section (1) of section 5 shall be in Form I appended to these rules. (b) A certificate for slaughter of any animal for any of the bonafide religious purpose or, as the case may be, on any of the religious days, specified in rule 2-A shall be in Form I-A appended to these rules] (2) A certificate under section 5 shall be granted on payment of fee of 50 paise. 1. Subs. by G.G. Gaz., IV-B Ext. dt. 22-10-1981. 4. Collection and cancellation of certificates. :- In the case of an animal slaughtered under a certificate issued under section 5 such certificate shall be collected by a person appoint by the local authority or the police patel who shall forward the same to the Competent Authority. The Competent Authority shall thereupon cancel the certificate. 5. Other duties of the Competent Authority. :- It shall be the duty of the Competent Authority to see that no animal is slaughtered unless certified under the Act and except in place specified under section 6. 6. Act not to apply to certain animals. :- The Act shall not apply to slaughter of any animal if it is certified by a Veterinary Surgeon under clause (2) of section 13 and the certificate is in form II appended to these rules and animals so certified is slaughtered at the place and the carcass is disposed off in the manner, specified in the Certificate.