Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA CATTLE LICENSING RULES, 1969 CONTENTS 1. Title 2. Definitions 3. Nature and type of shed for keeping cattle 4. Application for the grant of a licence 5. Duration and Renewal of licence 6. Cancellation of or refusal to renew a licence 7. Variation of the address of the premises, place, number and description of cattle 8. Refund of fees paid for licence 9. Duplicate Licences 10. Manner of preferring an Appeal KARNATAKA CATTLE LICENSING RULES, 1969 In exercise of the powers conferred by Section 11 of the Karnataka Cattle Licensing Act, 1964 (Karnataka Act 27 of 1964), the Government of Karnataka hereby makes the Karnataka Cattle Licensing Rules, 1969, the draft of the same having been published in Notification No. LMA 22(ii) MNY 67, dated 19th September, 1968 published as Standing Order No. 1981 in Part IV, Section 2-C(ii) of the Karnataka Gazette, dated the 23rd September, 1968, namely:- 1. Title :- These rules may be called the Karnataka Cattle Licensing Rules, 1969. 2. Definitions :- In these rules, unless there is anything repugnant to the subject or context. (a) "Act" means the Karnataka Cattle Licensing Act, 1964 (Karnataka Act 27 of 1964); (b) "Form" means a form appended to these rules; (c) "Identification mark" means tattoo number or brand number or other mark of permanent nature on the body of any cattle made under these rules; (d) "Inspector" means an officer appointed as Inspector by the State Government for the purpose of these rules; (e) "Licence" means a person to whom a licence is issued under the Act; (f) "Section" means a section of the Act. 3. Nature and type of shed for keeping cattle :- The nature and type of shed to be provided for keeping cattle under a licence shall be as specified in Appendix I. 4. Application for the grant of a licence :- (1) Any person intending to have a Class 'A' or Class 'B' licence shall apply to the Licensing Authority in Form I along with a fee of three rupees per head of cattle for the grant of licence. No fee, however, shall be payable for calves below one year intended to be covered by the licence. (2) The Licensing Authority shall on receipt of such application and fee scrutinise the entries in the application form and may, if necessary, inspect or cause to be inspected any shed provided for keeping the cattle to find out whether such shed conforms to the specifications in Appendix I. (3) After such scrutiny and after such inspection (if any) if the Licensing Authority is of opinion that the shed provided for cattle conforms to the specifications in Appendix I and there is no legal objection to the grant of the licence, the Licensing Authority shall direct the applicant in writing to produce the cattle for identification marks being made on their bodies before such officer and on such date or dates and at such place or places as may be specified in the direction and the applicant shall comply with such direction. The Licensing Authority shall thereupon grant the licence. (4) Every licence shall be in Form II and shall be subject to the conditions specified therein. 5. Duration and Renewal of licence :- (1) Every licence shall be valid upto the 31st March next after the date of issue, unless renewed: Provided that where an application for renewal is made at least one month before the date of the expiry of the licence, the period of validity of the licence may be extended by the Licensing Authority or the Appellate Authority pending the disposal of the application. (2) Every application for renewal of a licence shall be made to the Licensing Authority at least one month before the expiry of the licence and shall be made in Form III along with the same fee as specified in sub-rule (1) of Rule 4. 6. Cancellation of or refusal to renew a licence :- Where the Licensing Authority proposes to cancel or proposes to refuse to renew a licence under Section 6, the Licensing Authority, before passing any order, shall call upon the Licensee by notice in writing, addressed by registered post to the address given in his licence or as varied on application under Rule 7, and stating grounds, to show cause within such date not less than fifteen days of the date of such notice as to why the licence shall not be cancelled or the renewal of the licence shall not be refused and give the licensee an opportunity of being heard. 7. Variation of the address of the premises, place, number and description of cattle :- An application referred to under sub-section (3) of Section 5, for variation of the address of the premises or place or the number or description of the cattle kept under a licence shall be made in Form IV and shall be accompanied by a fee of one rupee, if the variation refers to the address of the premises or place or the description of cattle and if it relates to the number of cattle by a fee of three rupees per head of cattle in excess of the cattle for which fee has already been paid. 8. Refund of fees paid for licence :- Where a licence or the renewal of a licence or the variation of a licence is refused, the applicant shall be entitled to the refund of any fees paid by him for the purpose. 9. Duplicate Licences :- Where the Licensing Authority is satisfied that the licence has been lost or destroyed or mutilated, it may issue a duplicate licence on payment of a fee of one rupee per licence: Provided that where a licence is mutilated, the licensee shall surrender such mutilated licence to the Licensing Authority 10. Manner of preferring an Appeal :- (1) An appeal to the Appellate Authority under Section 7 shall state clearly the grounds of appeal. (2) The Appellate Authority shall give the appellant an opportunity of being heard before it passes any order. APPENDIX I SPECIFICATION OF THE NATURE AND TYPE OF SHED TO BE PROVIDED FOR CATTLE A : Minimum floor space for housing per head of cattle shall be as follows. Class of Cattle Feeding Passage. Manger or Trough Standing Gutter or dung channel (with round edge of 0- 5"radius) Passge Total Transverse width Total Floor Space Rear in single row shed Central in double row shed Single row shed double row shed Single rows shed Double row shed (1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12) Adult 3' 2'-6" 5-9" l'-6" 4" 5" 6'-9' 30'-6" 4'-6" 16'-9" x 4'- 16" 30'- 6" x 4'- 6" Youth Stock (1 year and above) 3' 2' 4'-9" l'-6" 3" 4" 14'-3' 26' -6' 3'-6' 14'-3" x 3'- 6" 26'- 6" x 3'- 6" Calves upto 1 year 4'x1' 4'x1' Down Calves Breeding Bulls 15' x 10' 12' x 10' 15' x 10' 12' x 10' B. The height of the shed shall be not less than 9 ft, and 13.5 ft. from ground to calves and ridges respectively in cases of lean to type roof or 12 ft. in case of flat type roof. C. The roof of the shed shall be either of asbestos sheets or GI sheets or tiles or cement concrete. U n d e r no circumstances thatched or bamboo structures shall be used for the construction of any part of the shed. D. The flooring of the shed shall be either paved or of cement concrete finished with rough surface but not grooved with a slope of 1/2" in 3 ft. towards the open gutter to facilitate proper drainage. E. In the case of closed type shed and inlet and outlet area of 3 sq. ft per head of cattle shall be provided, for the purpose of light and ventilation.