GUJARAT ANIMAL PRESERVATION (AMENDMENT) ACT, 2017

Preamble - GUJARAT ANIMAL PRESERVATION (AMENDMENT) ACT, 2017

THE GUJARAT ANIMAL PRESERVATION (AMENDMENT) ACT, 2017

[Act No. 18 of 2017]

[12th April, 2017]

PREAMBLE

An Act further to amend the Gujarat Animal Preservation Act, 1954.

It is hereby enacted in the Sixty-eighth Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Gujarat Animal Preservation (Amendment) Act, 2017.

 

(2)     It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Section 2 - Amendment of section 6A of Bom. LXXII of 1954

In the Gujarat Animal Preservation Act, 1954 (Bom. LXXII of 1954) (hereinafter referred to as "the principal Act"), in section 6A, for sub-section (4), the following sub-section shall be substituted, namely:-

"(4) ??The vehicle or any conveyance so seized under sub-section (3) shall stand forfeited to Government in the manner as may be prescribed.".

Section 3 - Amendment of section 6B of Bom. LXXII of 1954

In the principal Act, in section 6B, for sub-section (3), the following sub-section shall be substituted, namely:-

"(3) ?The vehicle or any conveyance so seized under sub-section (2) shall stand forfeited to Government in the manner as may be prescribed.".

Section 4 - Amendment of section 8 of Bom. LXXII of 1954

In the principal Act, in section 8,

(1)     in sub-section (2), for the words "seven years but shall not be less than three years and with fine which may extend to fifty thousand rupees", the words "imprisonment for life but shall not be less than ten years and with fine which may extend to five lac rupees but shall not be less than one lac rupees" shall be substituted.

 

(2)     in sub-section (4), for the words "imprisonment for a term which may extend to three years and with fine which may extend to twenty five thousand rupees", the words "imprisonment for a term which may extend to ten years but shall not be less than seven years and with fine which may be extend to five lac rupees but shall not be less than one lakh rupees" shall be substituted.

Section 5 - Substitution of section 9 of Bom. LXXII of 1954

In the principal Act, for section 9, the following section shall be substituted, namely:-

"9. Offences under the Act to be cognizable and non-bailable

Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), all offences under this Act shall be cognizable and non-bailable.".

Section 6 - Amendment of section 15 of Bom. LXXII of 1954

In the principal Act, in section 15, after clause (cc), the following new clauses shall be inserted, namely:-

"(cd) the manner of forfeiture of the vehicle or any conveyance to Government under sub-section (3) of section 6A;

(ce) ?the manner of forfeiture of the vehicle or any conveyance to Government under sub-section (2) of section 6B;".