Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Agricultural Cattle Preservation (Amendment) Act, 1961 [23 June 1961] CONTENTS 1. Short Title 2. Amendment Of Section 4 Of Act No. 18 Of 1959 3. Amendment Of Section 5 Of Act No. 18 Of 1959 Madhya Pradesh Agricultural Cattle Preservation (Amendment) Act, 1961 [23 June 1961] Received the assent President on the 3rd June 1961 assent first published in the "Madhya Pradesh Gazette" on the 23rd June 1961. An Act to amend by the Madhya Pradesh Agricultural Cattle Preservation Act, 1959 (No. 18 of 1959). Be it enacted by the Madhya Pradesh Legislature in the Twelfth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Madhya Pradesh Agricultural Cattle Preservation (Amendment) Act, 1961. 2. Amendment Of Section 4 Of Act No. 18 Of 1959 :- In section 4 of the Madhya Pradesh Agricultural Cattle Preservation Act, 1959 (herein-after called the principal Act)- (1) in sub-section (2), for clause (a), the following clause shall be substituted, namely:- "(a) the cattle is - (i) over 15 years of age or (ii) has become permanently incapacitated for work or breeding due to injury, deformity or an incurable disease and such permanent incapacity has not being caused deliberately; and "; (2) for sub-section (3), the following sub-section shall be substituted namely:- (3) Where the Competent Authority refuses to issue a certificate under this section it shall record its reasons in writing and any person aggrieved by such refusal may, within fifteen days from the date of communication thereof appeal against the order of refusal to the Collector of the district or such other officer as may, by notification in the official Gazette, be authorized in this behalf by the State Government; and the Collector, or such other officer may pall such orders thereon as he thinks fit"; and (4) after sub-section (4), the following sub-section shall be added, namely:- (5) "A certificate issued under clause (b) of sub-section (1) shall be valid for ten days from the date of its issue." 3. Amendment Of Section 5 Of Act No. 18 Of 1959 :- For section 5 of the principal Act, the following section shall be substituted, namely:- 5. "Prohibition of slaughter of cattle in places not fixed for the purpose. No cattle in respect of which a certificate has been issued under section 4 shall be slaughtered in any place other than a place fixed for the purpose by or under any law for the time being in force and if such law does not provide therefore, at a place fixed by the Competent Authority."