Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA KEEPING AND MOVEMENT OF CATTLE URBAN AREAS (CONTROL) RULES, 1976 CONTENTS 1. Short title 2. Definitions 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . MAHARASHTRA KEEPING AND MOVEMENT OF CATTLE URBAN AREAS (CONTROL) RULES, 1976 In exercise of the powers conferred by sub-sections (1) and (2) of Section 18 of the Maharashtra Keeping and Movement of Cattle in Urban Areas (Control) Act, 1976 (Mah. XLV of 1976) and of all other powers enabling it in this behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (3) of the said Section 18 namely 1. Short title :- These rules may be called the Maharashtra Keeping and Movement of Cattle in Urban Areas (Control) Rules, 1976. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "the Act" means the Maharashtra Keeping and Movement of Cattle in Urban Areas (Control) Act, 1976; (b) "Form" means Form appended to these rules; (c) "identification mark" means brand number or tattoo number or any similar number as may be determined by the Licensing Officer in relation to cattle; (d) "year" means a year commencing on the 1st day of April; 1 (e) Words or expressions used in these rules, but not defined, shall have the meanings respectively assigned to them in the Act. 1. Substituted by G.N. of 10-3-78. 3. . :- (1) Any person intending to have or renew "Class A" licence shall apply to the Licensing Officer in Form B. (2) Every "Class A" licence shall be in Form "A" and may be granted to a licensee for any number of cattle not exceeding three. 4. . :- (1) Any person intending to have or renew "Class B" licence shall apply to the Licensing Officer in Form D. (2) Every "Class B" licence shall be in Form C and may be granted either for the complete herd of cattle owned by the applicant and accommodated in one stable or separately for each herd of cattle. 5. . :- (2) Where the applicant is a minor, the application shall be signed also by the guardian of the minor and the applicant shall have to prove to the satisfaction of the Licensing Officer that the person signing the application is his lawful guardian. (3) Every licence granted under the Act shall be valid upto the 31st March following and shall be renewable from April each year. 6. . :- (1) On receipt of an application under Rule 3 or Rule 4. the Licensing Officer, having regard to sub-section (3) of Section 5 of the Act, shall decide in accordance with the procedure specified in sub-section (2) of that section, whether to grant or renew the licence or refuse to grant or renew it. (2) If the Licensing Officer decides to grant a licence, he shall require the person making an application, by an order in writing, to produce the cattle for being branded with the identification mark before such Officer and on such date as may be specified in the order. (3) Every cattle shall be branded with such distinctive identification mark as will identify the cattle in the manner determined by the Licensing Officer. 7. . :- An application for renewal shall be made within one month of the expiry of the licence and shall be accompanied by a fee in the manner prescribed in Rule 5. 8. . :- When the Licensing Officer is satisfied that any licence is lost, destroyed or mutilated, he may issue a duplicate licence, on application and payment by the licensee of a fee of Rs. 10 (Rupees ten) only per licence. 9. . :- An application for permit under Section 7 of the Act for bringing into any urban area or any part thereof any cattle shall be made to the Licensing Officer in Form F and shall be accompanied by a fee of 1[Rs. 20 (Rupees Two)] 2 [per head of buffalo and cow, whether milch, dry or barren]. The permit shall be in Form E. 1. Substituted by G.N. of l4-6-1997. 2. Substituted by G.N. of 24-1-1978. 10. . :- (1) A person aggrieved by an order of the Licensing Officer refusing to grant or renew a licence or suspending or cancelling a licence or refusing to grant permission and permit to import cattle in the urban area may appeal to the Appellate Authority in Form G in accordance with the provisions of Section 8 of the Act. (2) The appeal in Form G shall bear a court fee stamp of Rs. 10 (Rupees ten) only.