UTTARAKHAND PROTECTION OF COW PROGENY (AMENDMENT) ACT, 2015

Preamble - UTTARAKHAND PROTECTION OF COW PROGENY (AMENDMENT) ACT, 2015

THE UTTARAKHAND PROTECTION OF COW PROGENY (AMENDMENT) ACT, 2015

[Act No. 15 of 2015]

[31st March, 2015]

PREAMBLE

An Act further to amend the Uttarakhand Protection of Cow Progeny Act, 2007

Be it enacted in the Sixty-sixth Year of the Republic of India.

 

Section 1 - Short title and commencement

(1)     This Act may be called the Uttarakhand Protection of Cow Progeny (Amendment) Act, 2015.

 

(2)     It shall come into force at once.

 

Section 2 - Amendment of Section 8

In Section 8 of the Uttarakhand Protection of Cow Progeny Act, 2007 (herein referred as Principal Act) shall be substituted as follows, namely--

"It shall be mandatory to obtain a registration certificate from Veterinary Officer appointed at Government veterinary hospital of the area for rearing of every cow progeny in the urban area. Technique and procedure to establish identity (sic of) such cow progeny shall be prescribed by State Government.".

 

Section 3 - Amendment of sub-section (3) of Section 11

In sub-section (3) of Section 11 of the principal Act shall be substituted, namely--

"Whoever contravenes or attempts to contravene the provision of Sections 7 and 8, shall be guilty of an offence punishable with ` 2000 (` Two thousand).".

 

Section 4 - Insertion of Section 11-A

After Section 11 of the principal Act, a new Section 11-A shall be inserted with heading as follows, namely--

"Whoever contravenes or attempts to contravene the provisions of Section 7 or Section 8, shall be guilty. In this case compounding of the offense may be imposed by Mukhya Nagar Adhikari or Executive Officer or any police officer of the local police station who is not below the rank of Sub-Inspector. For such an offense, penalty equivalent to half of the maximum fine provision shall be imposed;

Limitation is that, once the offense gets under the trial in the court, no compounding shall be permissible.".