Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI AGRICULTURAL CATTLE PRESERVATION RULES, 1996 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Form of application for permit and the fees to be paid 4. Presenting Agricultural Cattle for examination of the Veterinary Officer 5. Examination of Agricultural Cattle by Veterinary Officer 6. Certificate of the Veterinary Officer 7. Grant or refusal of the permit DELHI AGRICULTURAL CATTLE PRESERVATION RULES, 1996 In exercise of the powers conferred by section 19 of the Delhi Agricultural Cattle Preservation.Act, 1994 (Delhi Act No. 7 of 1994), the Government of the National Capital Territory of Delhi hereby makes the following rules, namely 1. Short title, extent and commencement :- (1) These rules may be called the Delhi Agricultural Cattle Preservation Rules, 1996 (2) They extend to the whole of the National Capital Territory of Delhi. (3) They shall come into force with effect from the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the Delhi Agricultural Cattle Preservation Act, 1994 (Delhi Act No. 7 of 1994); (b) "Form" means a Form appended to these rules; (c) "Section" means a section of the Act. 3. Form of application for permit and the fees to be paid :- An application for a permit under sub-section (3) on sub-section (4) o f section 5 shall be made by a person to the Veterinary Officer concerned in Form I which may be obtained from the concerned Veterinary Officer. Such application shall be accompanied by a fee of Rs. 10/- (Rupees ten only) per head of Agricultural Cattle for which permit for export or transportation is sought. The fee shall be paid in cash and receipt obtained, therefor from the Veterinary Officer. 4. Presenting Agricultural Cattle for examination of the Veterinary Officer :- On receipt of the application under rule 3, the Veterinary Officer shall, by order, direct the person keeping the Agricultural Cattle to submit such cattle for examination and thereupon, it shall be the duty of the person keeping such cattle to submit it for examination accordingly and render all reasonable assistance in connection with such examination. 5. Examination of Agricultural Cattle by Veterinary Officer :- If on examination of an Agricultural Cattle, the Veterinary Officer is satisfied that the cattle is not suffering from any disease, he shall certify the cattle accordingly and cause it to be branded with letter 'C' on one of its cheeks. 6. Certificate of the Veterinary Officer :- The Veterinary Officer shall issue a certificate of examination of the Agricultural Cattle in Form II and send it to the Competent Authority. 7. Grant or refusal of the permit :- On receipt of the certificate of examination from the Veterinary Officer, the Competent Authority may, after considering the matter, issue a permit in Form III or refuse to grant such permit in Form IV : Provided that an application for grant of a permit shall not be refused unless the application has been given a reasonable opportunity of being heard.