In exercise of the powers
conferred by sub-section (1) of section 21 of the Himachal Pradesh Livestock
Improvement Act, 1968, the Lieutenant Governor, Himachal Pradesh is pleased to
make the following rules under the aforesaid Act after previous publication in
Rajpatra Himachal Pradesh, dated 25-10-1969 and these shall come into force
immediately:- These rules may be called the
Himachal Pradesh Livestock Improvement Rules, 1969. In these rules, unless there is anything
repugnant in the subject or context:- (i)
"the Act" means the Himachal Pradesh Livestock
Improvement Act, 1968; (ii)
"Castrate" means to perform an operation in accordance
with these rules for the purpose of removing the reproductive power of a bull
and the words "Castrated and Castration" shall be construed
accordingly; (iii)
"Form" means a form appended to these rules; (iv)
"Section" means a section of the Act l (v)
"Village" means an area declared as specified area under
section 3; (vi)
words and expressions not defined in these rules but defined in
the Act, shall have the meaning assigned to them in the Act. Intimation with regard to the
possession of any bull required to be given under section 5 to the Livestock
Officer shall be given within 15 days from the date of the issue of the
notification under section 3, or from the date of coming into possession of the
bull, as the case may be. The order to be issued under
section 6 by the Livestock Officer requiring any person keeping a bull to
present the bull for inspection shall be Form No. 1. Where after inspection of the
bull produced before him and in pursuance of the order, issued under section 6,
the Livestock Officer is of the view that the bull is capable of being used for
breeding purposes and should be certified as approved within the meaning of
section 7, he shall certify the bull as approved and cause it to be branded
with a mark given below:- "HP" (On left Thigh). Where on inspection, the
Livestock Officer is satisfied that the bull is effectively castrated, he shall
cause it to be branded with the mark as given below:- "R" (On Right Thigh). Where on inspection as
aforementioned, the Livestock Officer is satisfied that the bull is not fit for
being certified as an approved bull, and is also not effectively castrated, he
shall order (which shall be in Form No. II) the person keeping the bull to have
it castrated within a period of 15 days from the date of the service of the
order. The mark with which the bull
castrated under provisions of sub-section (2) and (3) of section 10 shall be
branded will be as under:- "R" (on Right Thigh). (a)
Every bull directed to be castrated under section 6 of the Act
shall be effectively desexed from the nearest Veterinary Hospital free of any
charge. (b)
If the Livestock Officer is not satisfied with the castration of
the bull he may order the castration to be performed again in a manner approved
by the Director of Animal Husbandry, Himachal Pradesh. (c)
The bulls should be castrated before attaining the age of 1 1/2
year. Before seizing a bull under
sub-section (1) of section 10 of the Act, the Livestock Officer shall cause an
enquiry to be made as to the ownership of the bull by the Panchayat of the
village in collaboration with the village Level Worker. The amount of costs, stabling
charges, or incidental expenses shall be fixed by the Livestock Officer: Provided that if the owner or
other person who keeps the bull, disputes the amount so fixed, such amount
shall be determined by the Panchayat of the village. It shall be the duty of the
livestock Officer to exercise all or any of the powers conferred on him under
the Act or the rules for the purpose of carrying into effect the purposes of
the Act; and in particular to see that no bull shall remain in any specified
area notified as such under section 3(1) of the Act, unless it has been
inspected and branced with mark prescribed under these rules. The Livestock Officer or any
other Officer or person authorised by him in this behalf shall have power to
enter between sun-rise and sun-set, any premises or place where he has reason
to believe that bulls are kept, for the purpose of performing any of the duties
imposed on him by the Act or the rules: Provided that before entering
such premises or place a due notice thereof shall be given in the form
prescribed in Form III. The service will be effected by
the Village level worker or other employee of the Veterinary Department or through
post of the notice or order on the person under section 13. The register to be maintained by
the Livestock Officer under section 14 shall be in Form No. IV. Whoever commits any breach of any
of these rules, shall be punishable with fine which may extend to Rs. 20 and in
case of second or any subsequent offence with fine which may extend to Rs. 50.HIMACHAL
PRADESH LIVESTOCK IMPROVEMENT RULES, 1969
PREAMBLE