ANDHRA PRADESH
ANIMALS AND BIRDS SACRIFICES PROHIBITION ACT, 1950 [1]THE
ANDHRA PRADESH ANIMALS AND BIRDS SACRIFICES PROHIBITION ACT, 1950 [Act No. 32 of 1950] [19th December, 1950] An Act to prohibit the sacrifice of animals and birds in, or in
the precincts of,[2]"any
place of public Religious worship or adoration and in any congregation or
procession connected with Religious worship" in the[3][State of Andhra
Pradesh.] Whereas it is expedient to
prohibit the sacrifice of animals and birds in, or in the precincts of, Hindu
temples in the 3 [State of Andhra Pradesh]; It is hereby enacted as follows:-- (1)
This Act may be called [4][the
Andhra Pradesh Animals and Birds Sacrifices Prohibition Act, 1950.] (2)
It extends to the whole of the [5][State
of Andhra Pradesh]. (3)
This section shall come into force at once; and the rest of this
Act shall come into force on such date as the State Government, by notification
in the [6][Andhra Pradesh Gazette],
appoint. In this Act unless there is
anything repugnant in the subject or context-- (a)
"Precincts" in relation to a place of public religious
worship or adoration includes all lands and buildings near such place which are
ordinarily used for purposes connected with religious worship or
adoration"; (Clause 'a' is substituted by Amendment Act No. 15 of 1970) (b)
"Sacrifice" means the killing or maiming of any animal
or bird for the purpose of any Religious worship or adoration. (Amendment by
Act No. 15 of 1970) (c)
Place of public religious worship or adoration" means any
place intended or use by, or accessible to, the public or a section thereof for
the purposes of religious worship or adoration." (Clause 'c' is
substituted as per Amendment Act No. 15 of 1970). "Sacrifice in or, in
precincts of any place of public religious worship or adoration or in a congregation
or procession connected with religious worship, prohibited. No person shall
sacrifice any animal or bird in any place of public religious worship or
adoration or its precincts or in any congregation or procession connected with
any religious worship in a public street. Explanation:-- For the
purposes of this section and Section 4, 'Public Street' means a road, street,
way or other place, whether a thoroughfare or not, to which the public are
granted access or over which they have a right to pass." (Section 3 is
substituted as per Amendment Act No. 15 of 1970). No person shall-- (a)
officiate or offer to officiate at, or (b)
perform or offer to perform ; or (c)
Serve, assist or participate, or offer to serve, assist or
participate in, any sacrifice in any place of public religious worship or
adoration of its precincts or in any congregation or procession connected with
any religious worship in a public street (Amendment Act No. 15 of 1970). Temple or its precincts not
to be allowed to be used for sacrifice. No person shall knowingly allow any
sacrifice to be performed at any place which.-- (a)
is situated within any temple or its precincts; and (b)
is in his possession or under his control, (1)
Whoever contravenes the provisions of Section 3 shall be punished
with simple imprisonment for a term which may extent to three months or with
fine which may extend to three hundred rupees or with both (Amendment Act No.
15 of 1970). (2)
Whoever contravenes the provisions of Section 4 shall be punished
with fine which may extend to six hundred rupees : Provided that if the
offender is an officer servant, authority, trustee or priest of the any place
of public religious worship or adoration or the holder of an office in receipt
of emoluments or perquisites for the performance of any service in the any place
of public religious worship or adoration, he shall be punished with simple
imprisonment for a term which may extend to (three months or with fine which
may extend to) Six hundred rupees or with both. (3) Whoever
contravenes the provisions of Section 5 shall be punished with simple
imprisonment for a term which may extend to (three months or with fine which
may extend to three hundred rupees or with both. Mo offence punishable under
this Act shall be inquired into or tried by any court inferior to that of
4 [7](......)
a Magistrate of the first or second class. Notwithstanding anything in
the Code of Criminal Procedure, 1898, any offence punishable under this Act
shall be a cognizable offence within the meaning of that Code". (Section '8' is newly
inserted as per Amendment Act No. 15 of 1970). [1]
For
Statement of Objects and Reasons, see Fort. St. George Gazette, dt. 13-1-1948,
Pt. IV-A, p. 3. [2]
For the words
"Hindu Temple "the words are near by substituted as per Act No. 15 of
1970. [3] Substituted for the words
"State of Andhra" by Section 3 of, and the Schedule to the Andhra
Pradesh Extension of Laws Act, 1958 (Andhra Pradesh Act XXIII of 1958). [4] Substituted for the
original short title by the First Schedule to the Andhra Pradesh Laws
(Amendment of Short Titles) Act, 1961 (Andhra Pradesh Act IX of 1961). [5]
Substituted
for the words "State of Andhra" by Section 3 of, and the Schedule to
the Andhra Pradesh Extension of Laws Act, 1958 (Andhra Pradesh Act XXIII of
1958). [6]
Substituted for
the words "Andhra Gazette" by the Andhra Pradesh Adaptation of Laws
Order, 1957. [7] The words 'Presidential
Magistrate' omitted by A.A.O., 1957.
Preamble - THE ANDHRA PRADESH ANIMALS AND BIRDS SACRIFICES
PROHIBITION ACT, 1950PREAMBLE