Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Cattle Diseases (Amendment) Act, 1957 07 Of 1958 [21 March 1958] CONTENTS 1. Short Title 2. Section 2 3. Section 3 4. Amendment Of Section 8, Act Xvi Of 1934 5. Substitution Of New Section For Section 9-A, Act Xvi Of 1934 6. The Amendment Of Section 9Act. Xvi Of 1934 7 . T he Substitution Of New Section For Section11-A Act. Xvi Of 1934 Madhya Pradesh Cattle Diseases (Amendment) Act, 1957 07 Of 1958 [21 March 1958] An Act further to amend the Central Provinces cattle disease Act 1958. Be it enacted by the Madhya Pradesh legislature in the Eighth year of Republic of India as follows:- 1. Short Title :- 1. This Act may be called as The Madhya Pradesh Cattle Diseases (Amendment) Act, 1957." 2. Section 2 :- After clause (c) of section 2 of the Central Provinces Amendment of cattle diseases Act, 1934 (XVI of 1934) (hereinafter section 2, Act, referred to as the said Act) the following clause shall XVI of 1934 be added namely. "(d) "Veterinary Officer" means any office of the Civil Veterinary Department now below the rank of stock supervisor. 3. Section 3 :- Amendment section 4, Act XVI of 1934. After sub-section (3) of section 4 of the said act, the following sub- section shall be added, namely; "(4) If any cattle on arrival at a Quarantine station are found to be infective and in the opinion of the Veterinary Officer it is necessary to detain them for preventing the spread of contiguous diseases, he may detain them for such period as may be prescribed. 4. Amendment Of Section 8, Act Xvi Of 1934 :- Section 8 of the said Act shall be numbered as sub-section (1) thereof, and (a) to sub-section (1) as so renumbered, the following proviso shall be added namely:- "Provided that where, as a result of the import or cattle by such cattle have to pass beyond a quarantine station, they shall, on their arrival at the destination, be liable to be dealt with in accord with the provisions of sections 4,5,6 and 7 as if they had arrived at quarantine station and the person importing such cattle shall, after detraining them forthwith, inform the Veterinary Assistant Surgeon have jurisdiction over the place and destination about their arrival" and (ii) after sub-section (1) as so remember the following sub-section shall be inserted namely:- " ( 2 ) Where cattle are taken beyond a quarantine station in convention of sub-section (1) they shall, without ----------- to any other action that may be taken for much contra vent on under this Act against the person in change thereof, he liable for inspection, vaccination and detention in accordance with the provisions of sections 4,5,6 and 7 as if the place where they are detected after the contravention were a quarantine station". 5. Substitution Of New Section For Section 9-A, Act Xvi Of 1934 :- F o r section 9-A of the said Act the following section shall be substituted, namely:- "9-A. Special provisions for prevention of Rinderpest. (1) The State Government or such officer as it may authorize in this behalf may, be notification, declare any are to be a compulsory rinderpest inoculation area. Every such notification shall specific the limits of the area so declared and the fact of the issue of such notification shall be made widely known in such area in the manner prescribed. (2) Upon the issue of a notification under sub-section (1), all cattle in the said area as are above six months of age at the date of publication of the notification shall become liable for being compulsorily inoculated against rinderpest and marked for the purpose of identification in the prescribed manner. (3) As soon as may be, after the issue of notification under sub- section (1), the Veterinary Officer appointed for the compulsory rinderpest inoculation area shall visit every village in the said area for the purpose of carrying out inoculation of cattle of such villages against rinderpest and marking them in the press bed manner. The date on which the Veterinary Officer is to visit the village shall be announced in advance by beat or drum through out the villages. (4) On the date announce under sub-section (3) every in-charge of cattle which are liable to compulsory inoculation under sub-section (2) shall produce or cause to be produced the same before the Veterinary Officer for inoculation against rinderpest and for being marked in the prescribed manner. (5) Every person in-charge of cattle, which are liable to compulsory inoculation under sub-section (2), shall give reasonable assistance to the Veterinary Officer and his subordinates for carry out inoculation and marking of such cattle. (6) If on the date announced under sub-section (3), any person in- charge of cattle which are liable to compulsory inoculation under sub-section (2), its to produce them for inoculation before the Veterinary Officer, he may without prejudice to any action that may be taken against such person under this Act, for such omission, use such reasonable force as may be required for the purpose of carrying out the inoculation and marking of such cattle. (7) The State Government may make rules for the purpose of carrying out the provisions of this section and such rules may, among other things, empower a Veterinary Officer to take such measure as may be necessary for the enforcement of this Act and the and determine in what manner and by whom any expenses incurred for the enforcement of this Act the rules shall be defray. 6. The Amendment Of Section 9Act. Xvi Of 1934 :- In Section 9-B of the said Act, Explanation shall be omitted. 7. The Substitution Of New Section For Section11-A Act. Xvi Of 1934 :- For section 11-A of the said Act, the Explanation shall be substituted namely:- "11-A. Offences to be cognizable -- Notwithstanding anything in the Code of Criminal Procedure, 1898 (V of 1898), all offences under this Act shall be cognizable. (Published in Part IV of the Madhya Pradesh Rajpatra, dated the 8th December, 1961). (Published in Part IV of the Madhya Pradesh Rajpatra, dated the 8th December 1961).