Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Live-Stock Improvement Rules, 1961 [18 November 1961] CONTENTS 1. Rules 1 2. Rules 2 3. Rules 3 4. Rules 4 5. Rules 5 6. Rules 6 7. Rules 7 8. Rules 8 9. Rules 9 10. Rules 10 11. Rules 11 12. Rules 12 13. Rules 13 Madhya Pradesh Live-Stock Improvement Rules, 1961 [18 November 1961] No. 7939-4467-XIV-Vety.- In exercise of the powers conferred by section 20 of the Madhya Pradesh Livestock Improvement Act, 1950 (XX of 1950), the State Government hereby makes the following rules, the same having been previously published as required by sub-section (3) of the said section, namely:- 1. Rules 1 :- These rules may be called the Madhya Pradesh Live-stock Improvement Rules, 1961. 2. Rules 2 :- In these rules, unless the context otherwise requires,- (a) "Act" means the Madhya Pradesh Livestock Improvement Act, 1950 (XX of 1950); (b) "effectively-castrated bull" means a y all rendered incapable of procreating its species; (c) "from" means a form appended to these rules; (d) "Section" means a section of the Act. 3. Rules 3 :- The intimation under section 5 shall be in Form I and shall be given within thirty days or the date of notification under sub-section (1) of section 3 or of the coming into possession of the bull, whichever is later. The receipt of the intimation shall be acknowledged in Form II. A separate intimation shall be given in respect of each bull. 4. Rules 4 :- The order under section 6, requiring any person keeping a bull to submit it for inspection, shall be in Form III. 5. Rules 5 :- The certificate under section 7 in respect of an approved bull shall be in Form IV and the approved bull shall be branded on its right forequarter, with the following mark which shall be of the dimensions indicated therein, namely:- An effectively-castrated bull shall be branded on its light but took with a hollow circle of 3.5 inches diameter mark. 6. Rules 6 :- (1) The order under sub-section (1) of section 9, requiring a person keeping a bull to have it castrated, shall be in Form V. The period to be specified in the order shall be thirty days from the date of the service of the order. (2) If the keeper of the bull fails to comply with the order issued under sub-section (1) of section 9, the Livestock Officer shall serve the keeper with a notice in Form VI and get the bull castrated. 7. Rules 7 :- If, after enquiry under section 10, the Livestock Officer fails to ascertain the ownership of any bull, he shall issue a notice, in Form VII by beat of drums or by affixing copies thereof, in conspicuous places in such area as he deems necessary. If no claimant for the bull appears within seven days from the date of issue of the notice, he shall take necessary action under sub-section (2) of section 10. 8. Rules 8 :- (1) The authorization under sub-section (1) of section 11 shall be in Form VIII. (2) A Livestock Officer or any other officer or person authorized by him, in this behalf, shall, before entering any premises or other place where he has reason to believer that a bull is kept, give notice in Form IX of his intention to do so to the owner of, in his absence, to the occupier, and shall then enter it along with two respectable persons of the locality as witnesses. Due regard shall be had to the privacy of female occupants of the premises or place. (3) A copy of the notice served and report of the action taken shall immediately be submitted- (i) by the Livestock Officer, if he is not a Gazetted Officer, to his immediate superior, and (ii) by the officer or person authorized by the Livestock Officer, who, if he is not a Gazetted Officer, shall forward the same to his immediate superior. (4) The authorization to enter any premises or place by the Livestock Officer shall be valid for a period of fifteen days only from the date of its issue. If the authority is not utilized within the said period of fifteen days, the officer or person in whose favour it is issued shall report the fact to the Livestock Officer, who issued it, stating why authorization could not be utilized. 9. Rules 9 :- 10. Rules 10 :- (1) When any notice or order is required to be given to any person under the Act or under these rules, it shall be served- (a) by giving or tendering the same to such person or to any adult member of his household; (b)if such person has left the place, and - (i) his address elsewhere is known, then by registered post; (ii) if such address is not known, then by affixing the same on the door of his last known place of residence; (c) if non of the aforesaid means are available, by affixing the same at some conspicuous place in the locality. (2) In the case of Joint ownership, it shall be sufficient to serve the notice or order on any one of such owners. 11. Rules 11 :- The register under section 14 shall be in Form X. 12. Rules 12 :- A breach of any of these rules shall be punishable with fine which may extend to fifty rupees. 13. Rules 13 :- The Madhya Pradesh Live-stock Improvement Ruled, 1952, and all other rules corresponding thereto in force in any region of the State of Madhya Pradesh immediately before the commencement of these rules are hereby repealed. Provided that anything done or may action taken under any of the rules so repealed shall, unless such thing or action is inconsistent with any provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules. By order and in the name of the Governor of Madhya Pradesh, R.C. MURAB, Secretary.