BOMBAY
ANIMAL PRESERVATION (GUJARAT AMENDMENT) ACT, 1979 THE BOMBAY ANIMAL
PRESERVATION (GUJARAT AMENDMENT) ACT, 1979 [Act No. 23 of 1979] [17th October, 1979] An Act further to amend the Bombay Animal Preservation
Act, 1954. It
is hereby enacted in the Twenty-ninth Year of the Republic of India as
follows:? (1) This Act may be called the Bombay Animal
Preservation (Gujarat Amendment) Act, 1979. (2) It shall he deemed to have come into force on the
28th November, 1978. In
the Bombay Animal Preservation Act, 1954 (Bom. LXXII of 1954) (hereinafter
referred to as "the principal Act"), in section 5,? (1) for sub-section (1A), the following shall be substituted, namely:? "(1A)
No certificate under sub-section (1) shall be granted in respect of? (a) a cow; (b) the calf of a cow, whether male or female and if
male, whether castrated or not; (c) a bull below the age of sixteen years; (d) a bullock below the age of sixteen years."; (2) ?for
sub-section (3), the following sub-section shall be substituted, namely:? "(3)
Nothing in this section shall apply to? (a) the slaughter of any of the following animals for
such bona fide religious purposes, as may be prescribed, namely:? (i) any animal above the age of fifteen years other
than a cow, bull or bullock; (ii) ?a bull above
the age of fifteen years; (iii) a bullock above the age of fifteen years; (b) the slaughter of any animal not being a cow or a
calf of a cow, on such religious days as may be prescribed: Provided
that a certificate in writing for the slaughter referred to in clause (a) or
(b) has been obtained from the Competent Authority.".
Preamble - THE BOMBAY ANIMAL
PRESERVATION (GUJARAT AMENDMENT) ACT, 1979PREAMBLE