UTTAR
PRADESH PREVENTION OF COW SLAUGHTER (AMENDMENT) ACT, 2002 THE UTTAR PRADESH
PREVENTION OF COW SLAUGHTER (AMENDMENT) ACT, 2002 [Act No. 14 of 2002] An Act further to amend the
Uttar Pradesh Prevention of Cow Slaughter Act. 1955. It
Is Hereby enacted in the Fifty-third year of the Republic of India as follows:- This
Act may be called the Uttar Pradesh Prevention of Cow Slaughter (Amendment)
Act, 2002. In
section 2 of the Uttar Pradesh Prevention of Cow Slaughter Act, 1955,
hereinafter referred to as the principal Act,- (i) for clauses (a), (c) and (cc) the following clauses
shall be substituted namely:- "(a)
'beef means flesh of cow but does not include such flesh contained in sealed
containers and imported as such into Uttar Pradesh; (c)
'Goshala' means a Goshala registered under the Uttar Pradesh GoshalaAdhiniyam,
1964; (cc)
'Institution' means an institution established under section 6": (ii) ?clause (f)
shall be omitted. For
section 3 of the principal Act the following section shall he substituted,
namely:- "3.
Prohibition of Cow Slaughter No
person shall slaughter or cause to be slaughtered, or offer or cause to be
offered for slaughter a cow bull or bullock in any place in Uttar Pradesh,
anything contained in any other law for the lime being in force or any usage or
custom to the contrary notwithstanding." Section
4 of the principal Act shall be omitted. In
section 5-A of the principal Act, in sub-section (2) for the words "five
rupees" the words "'five hundred rupees" shall be substituted. After
section 5-A of the Principal Act, the following section shall be inserted,
namely:? "6.
There shall be establish by the State Government or by any Establishment local
authority wherever so directed by the State of Institution Government or by a
society registered under the Societies Registration Act, 1860 with prior
permission of the State Government under such terms and conditions as may be
prescribed, institutions as may be necessary for taking case of cows, bulls or
bullocks." For
section 7 of the principal Act, the following section shall be substituted,
namely:? "7.
Maintenance of cows, etc. (1) Any person may surrender his cow, bull or bullock
to a Goshala or an institution which shall accept such cow, bull or bullock
according to the availability of accommodation. Any cow, bull or bullock so
surrendered shall not be returned to such person. (2) The State Government may make such other
alternative and additional arrangements for taking care of such cows, bulls or
bullocks as it may deem necessary. (3) Any Goshala or any institution may receive any cow,
bull or bullock for custody from police or any other person which may be released
to the owner on such terms and conditions and in such manner and on payment of
such charges as may be prescribed." For
section 8 of the principal Act, the following section shall be substituted,
namely:- "8.
Penalty. (1) Whoever contravenes or abets the contravention of
the provisions of section 3, section 5 or section 5-A shall be punished with
regorous imprisonment for a term which may extend to seven years and with fine
which may extend to ten thousand rupees. (2) Whoever attempts to commit an offence punishable
under sub-section (1) shall be punished with imprisonment for a term which may
extend to one-half of the longest term of imprisonment provided for that
offence and with such fine as is provided for the offence." In
section 10 of the principal Act, in sub-section (2),- (a) clauses (a), (aa), (b) and (c) shall be omitted. (b) for clause (d) the following clauses shall be
substituted, namely:- "(d)
the procedure for surrender, acceptance custody and release of cows, bulls or
bullocks; (dd)
the terms and conditions of release of cows, bulls or bullocks."
Preamble - UTTAR PRADESH PREVENTION OF
COW SLAUGHTER (AMENDMENT) ACT, 2002PREAMBLE