Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA ANIMAL PRESERVATION RULES, 1978 CONTENTS 1. Short title 2. Definition 3. Form of certificate under section 6 and fee to be paid therefor 4. Conditions for exemption under the Act SCHEDULE 1 :- Form of Certificate MAHARASHTRA ANIMAL PRESERVATION RULES, 1978 In exercise of the powers conferred by clauses (a), (b), (c) and (d) of sub-section (2) of section 16 of the Maharashtra Animal Preservation Act, 1976 (Mah. IX of 1977) and of all other powers enabling in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (1) of the said section 16, namely :- 1. Short title :- Rules, 1978 These rules may be called the Maharashtra Animal Preservation Rules, 1978. 2. Definition :- (1) In these rules, unless the context otherwise requires:- (a) "Act" means the Maharashtra Animal Preservation Act, 1976. (b) "Schedule" means the Schedule appended to these rules, (c) "Section" means section of the Act,. (2) Words and expressions used, but not defined in these rules, shall have the same meaning as are respectively assigned to them under the Act. 3. Form of certificate under section 6 and fee to be paid therefor :- Certificate on payment. The certificate under section 6 shall be granted in the form mentioned in the Schedule. It shall be granted on payment of a fee of rupee one. 4. Conditions for exemption under the Act :- Condition when the Act not to apply. The conditions subject to which the Act shall not apply to the slaughter of any animals (other than cow) referred to in sub-clause (i) and (ii) of clause(c) of section 14 shall be as follows, namely : - (i) carcasses of animal shall be burnt as soon as practicable after it is slaughtered, (ii) the place or places where the animal, is kept before slaughter and is slaughtered shall be disinfected thoroughly. SCHEDULE 1 Form of Certificate SCHEDULE (See rule 3 ) Form of Certificate This is to Certify that I have this......day of 19, examined the animal whose description is given below and that I consider the animal to be fit for slaughter :- 1. Name of the owner 2. Description of the Animal :- Species Breed Sex Age ... Colour Important distinguishing marks. 3. Reasons for certifying the animal as fit for slaughter. 4. Received rupee one on account of fee for inspection of the above animal.