Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Provinces Cattle Diseases Act, 1934 26 of 1934 [02 November 1934] CONTENTS 1. Short Title Extent And Commencement 2. Definitions 3. Seasons And Routes For Importation Of Cattle 4. Vaccination & Marking Of Cattle 5 . Assistance To Veterinary Officer Of Inspection Etc. Of Cattle Feeding & Upkeep Of Detained Cattle 6. Liability To Pay Vaccination And Marking Fee 7. Permit Of Release Of Cattle 8. Prohibition To Pass Beyond Quarantine Station 9. Prohibition To Purchase Sale Unvaccinated Cattle 10. Power Of Local Govt. To Disperse, Prohibit Or Regulate The Holding Of Cattle Market, Cattle Fair Cattle Exhibitions Etc 11. Penalty 12. Bar Of Suits 13. Power To Make Rules APPENDIX 1 :- APPENDIX A APPENDIX 2 :- APPENDIX B Central Provinces Cattle Diseases Act, 1934 26 of 1934 [02 November 1934] An Act to provide for the prevention of the spread of contagious diseases among cattle in the Central Provinces. Whereas it is expedient to provide for the prevention of the spread of contagious diseases among cattle:- And whereas the previous sanction of the Governor-General required by sub-section (3) of section 80-A of the Government of India Act has been obtained to the passing of this Act. It is hereby enacted as follows:- 1. Short Title Extent And Commencement :- (1) This act may be called the Central Provinces Cattle Diseases Act, 1934. (2) This Act, except sections 3 to 9 extends to the whole of the Central provinces and shall come into force at once. Sections 3 to 9 shall extend to such areas and come in to force on such dates as the Local Government by notification, direct. 2. Definitions :- In this Act, unless there is anything repugnant in the subject or context. (a) "Cattle" means such domesticated animals as may be prescribed. (b) "Contagious disease" means rinderpest and such other disease as may be prescribed and (c) "Prescribed" means prescribed by rule made under this Act. 3. Seasons And Routes For Importation Of Cattle :- (1) When sections 3 to 9 have been extended to any are the local government may, by notification, appoint the seasons or seasons during which and the route or routes which cattle may be imported into such area and no person shall import cattle into such area otherwise than during the season and by the route so appointed. Quarantine Stations. (2) The local government may establish quarantine stations for the inspection and detention of such cattle along the routes appointed under sub-section (1). 4. Vaccination & Marking Of Cattle :- (1) All cattle or arrival at quarantine station shall be liable:- (a) to be vaccinated against contagious disease, unless the Veterinary officer of the station is satisfied that they have been vaccinated against such disease within 1 months immediately proceeding their arrival or within longer period so preceding as may be prescribed; and (b) to be marked in the prescribed manner. Period of detention of cattle at quarantine stations. (2) The period of detention of cattle at quarantine stations for the purpose of inspection and vaccination shall be as may be prescribed. (3) Every person in charge of cattle shall give reason but assistance to the Veterinary Officer of the station and his subordinates for the inspection vaccination and marking of such cattle. 5. Assistance To Veterinary Officer Of Inspection Etc. Of Cattle Feeding & Upkeep Of Detained Cattle :- (1) The cattle so detained shall remain under the care of the person in-charge who shall be responsible for their feeding and up- keeping. Fodder depot and watering arrangements at quarantine stations. The local Govt. shall establish fodder depots through the agency of the forest Deptt. At quarantine stations for the supply of fodder on payment to persons in-charge of cattle so detained or provide facilities for the grazing of such cattle on payment in any adjoining Government forest. The local government shall, likewise, make watering arrangements at every such station, unless there is a natural supply of water close there to, and persons in-charge of cattle shall be entitled to water free of charge. Precautions again straying of cattle. Every person in-charge of cattle shall during the period of their detention, take reasonable precautions against their straying from the limits of the quarantine station or from the place allotted for their halt. 6. Liability To Pay Vaccination And Marking Fee :- (1)The person in-charge of cattle shall be liable to pay the prescribed fee for their vaccination and marking under section 4. (2) If such fee is not paid, the Veterinary Officer of the station may seize as many cattle as well in his opinion, suffice to defray the fee Levi able under sub-section (1) and forthwith report the fact to the Deputy Commissioner or such other officer as may have been appointed by the Deputy Commissioner in this behalf. (3) The Deputy Commissioner or other officer so appointed may, if satisfied that such fee has not been paid, issue such notice or proclamatic as may be prescribed and cause the cattle so seized to be sold by auction and the proceeds of the sale applied to the payment of - (a) the amount due on account of the fee Levi able under sub- section (1), and (b) the charges in connection with the seizure, custody feeding and up of the cattle and the proceedings of the sale. (4) The balance of the purchase money, if any, shall be delivered to the person who was in-charge of cattle when they were seized or their owner, together with an account showing:- (a) the number of cattle seized. (b) The time during which they had been custody. (c) The proceeds of sale, and (d) The manner in which those proceeds have been disposed of. 7. Permit Of Release Of Cattle :- The Veterinary office of quarantine station shall, at the time of release of cattle from the station, grant in such for as may be prescribed, a permit to the person in their charge and such person shall, while in-charge of the cattle, produce it whenever so required by such officers of the Revenue, Police, Forest, Medical or Veterinary Department as may be prescribed. If such person fails to produce a permit, the officers aforesaid shall give him reasonable facility to produce the same within a given time. 8. Prohibition To Pass Beyond Quarantine Station :- No person importing cattle into any area during a season and by route appointed for such area under section 3 shall pass beyond a quarantine station be holds a permit under section 7 in respect of the cattle in his charge. 9. Prohibition To Purchase Sale Unvaccinated Cattle :- No professional dealer in cattle shall purchase or sale cattle to any person and no person shall sale cattle to sub dealer unless such cattle have been vaccinated against contagious disease within 18 months immediately proceeding date of purchase or sale, as the case may be, or within longer period so proceeding as may be prescribed. 10. Power Of Local Govt. To Disperse, Prohibit Or Regulate The Holding Of Cattle Market, Cattle Fair Cattle Exhibitions Etc :- T h e Local Government may, for the purpose of preventing the outbreak or spread of a contagious disease by order, disperse prohibit or regulate in such a manner and to such extent as it may think fit, the holding of cattle market, cattle fair, cattle exhibit or other concentration of cattle. Such order shall be published in such manner as the Local Government may think fit. 11. Penalty :- Whoever is guilty of any act or omission in contravention of any of the provisions of this Act, or of any rule order make there under shall be punishable with fine which may extend to five hundred rupees or, in default of payment of the fine, with simple imprisonment which may extend to three months. 12. Bar Of Suits :- No suit or other legal proceeding shall lie against an person for anything in good faith done or intended to be done under this Act. 13. Power To Make Rules :- (1) The Local Government may, subject to the condition previous publication, make rules consistent with this Act- (a) as to all matters which are to be prescribed. (b) Regulating the powers, duties and procedure of Government officers under this Act. (c) For the guidance of all persons in all matters connected with this Act, and (d) Generally for carrying out the purposes of this. (2) A copy of the draft of the proposed rules shall be laid on the table of the Central Provinces Legislative Council. The Local Government shall give the council an opportunity of discussing them, and shall take into consideration any resolution concerning the same which may be passed by the Legislative Council before finally publishing them in the Central Provinces Gazette. The Central Provinces Cattle Diseases Rule,1936 in exercise of the powers conferred by section 13 (1) of the Central Provinces Cattle Diseases Act, 1934 (XVI of 1934), the Local Government is pleased to make the following rules:- 1. Short title: Rules. These rules may be called the Central Provinces Cattle Disease Rules 1936. 2. Definitions:- In these rule (i) "Act" means the Central Provinces Cattle Disease Act, 1934 (XVI of 1934.) (ii) "Cattle" means all domesticated animals including bulls, cows, buffaloes, heifers, bull or cow calves over six months, he buffaloes, she buffaloes, buffalo calves over six months, usually imported into the province. Provided that the following class of cattle shall not be deem to be cattle for the purpose of this Act:- (a) Cattle purchased by agriculturists living in villages situated on the border of the province from adjoining village beyond the border of the provinces; (b) Cattle yoked to cards which convey passengers or goods up and down such border villages; (c) Cattle belonging to agriculturists of such border village returning after grazing from area beyond the border; ( d ) "Contagious disease" shall also include "hemorrhagic. Septicemia black quarter or anthrax and trypanosomoasis". (3) Period of immunity- When any animals is proved to have been vaccine against rinderpest by the Goat-Virus-alene method, the period of 18 months shall, for the purpose of section 4 (1) (a) of the Act, be extend to three years. (4) Manner of marking the animals- The Marking of the cattle for the purpose of section 4(1) (b) of the Act shall be done by branding the letters "G. V........." by hot iron on the hollow of the next. Explanation- In the mark specified about, after the letters "G.V" the last digit of the calendar year in which the marking is done shall be branded. 5. Period of detention of cattle at quarantine station. The period of detention of cattle under section 4(2) of the Act shall not exceed 12. 6. Fee for vaccination and marking - The fee to be paid under section 1 of the Act shall be four annas per head of cattle. 7. Form of proclamation- The form of proclamation to be issued under section 6 (3) of the Act shall be as in Appendix Ax. A copy of the proclamation shall be transmitted by registered post to the owner of the cattle if his address be known. The period between the date of proclamation and the date fixed for auction shall not be less than seven days. 8. Form of permit- The form of permit to be granted under section 7 of the Act shall be as in appendix-B. 9 . Officers authorized to check permits- The person in charge of cattle shall produce the permit granted under section 7 of the Act whenever required to do so by any of the following officers:- 10. Deputy Commissioner, Sub-Division Officer, Tahsildar, District Superintendent of Police, Deputy Superintendent of Police, Circle Inspector of Police, Extra Assistant Conservator of Forests, Forest Ranger, Director of Veterinary Services, Deputy Director of Veterinary Services, Veterinary Inspector and Veterinary Assistant Surgeon. APPENDIX 1 APPENDIX A Proclamation under Section 6 (3) of the Central Provinces Cattle Diseases Act, 1934. Whereas ............................ Heads of cattle belonging to ......................... Were imported and detained in quarantine station at ..................... and whereas............... being the person in-charge of such cattle has not paid Rs. .............. on account of the fee payable by him under section 66 of the Act and whereas the cattle described below have consequently seized by the Veterinary Officer of the said station under section 6 of the act; Proclamation is hereby made that unless the dues and chart mentioned in section 6 (3) (a) and (b) are paid before the date herein fixed for the sale, the said cattle shall be sold by public auction at............. At noon on the .............. day of ............. Under section 6 (3) of the Act by the............ number and description of cattle. DATE: Deputy Commissioner APPENDIX 2 APPENDIX B Permit under section 7 of the Central Provinces Cattle Diseases Act, 1934. No. Date: Name .......................... Son of ................................................ Resident of ............... is permitted to take..................... heads of cattle and described below, from ............. to............... via ............... Bulls ..................... He buffaloes .................... Bullocks ................. She buffaloes .................. Cows ..................... Calves ........................... Calves .................... Quarantine Station ............ (Counterfoil) Veterinary Officer, In-charge of the Station.