In exercise
of the powers conferred by Section 18 of the Andhra Pradesh Prohibition of Cow
Slaughter and Animal Preservation Act 1977 (Act 11 of 1977), the Governor of
Andhra Pradesh hereby makes the following rules, a draft of the same having
been previously published in the Rules Supplement to Part-11, Extraordinary of
the Andhra Pradesh Gazette, dated the 4th May, 1977, as required under
sub-section (1) of Section 17 of the Andhra Pradesh Prohibition of Cow
Slaughter and Animal Preservation Ordinance, 1976 (Andhra Pradesh Ordinance No.
23 of 1976). These rules may be called the Andhra
Pradesh Prohibition of Cow Slaughter and Animal Preservation Rules, 1980. In these rules, (a)
'Competent authority' means a person or a
body of persons appointed under Section 4 to perform the functions of a
competent authority under the Andhra Pradesh Prohibition of Cow Slaughter and
Animal Preservation Act, 1977. (b)
'Act' means the Andhra Pradesh Prohibition of
Cow Slaughter and Animal Preservation Act, 1977. Where the Competent Authority has
reason to believe that any animal intend for human consumption is being
slaughtered or that flesh of such animal is being sold in any place in
contravention of the Act, the competent authority may, at any time, by day or
night and without notice enter such place for the purpose of satisfying himself
as to whether any provisions of this Act have been contravened or are about to
be contravened. The competent Authority, may at all
reasonable times inspect and examine any animal slaughtered in contravention of
the Act, and may seize and carry such animal or the flesh, etc., thereof after
conducting panchanama, to be dealt in accordance with the provisions of the
Act. The Research Institutions of
Government (State and Central) like Veterinary Biological Research Institute,
Institute of Preventive Medicine, Regional Research Laboratory, Nutrition Laboratory,
and other similar institutions run by the quasi Government or the Corporations
or the Institutions licensed by the Government or the Institutions licensed by
the Government are exempt from all provisions of this Act, except
provisions of Section 5 of the Act, where the animals are slaughtered or killed
in the interest of public health.ANDHRA PRADESH
PROHIBITION OF COW SLAUGHTER AND ANIMAL PRESERVATION RULES, 1980
PREAMBLE