Report No. 269
Annexure-II
The Prevention of Cruelty to Animals (Broiler Chicken) Rules, 2017
S.O ______________(E) :- Whereas a draft of the Prevention of Cruelty to Animals (Broiler Chicken) Rules, 2017 is hereby published, as required under sub-section (1) of section 38 of the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), for inviting objections and suggestions on the said draft rules from all persons likely to be affected thereby, before the expiry of the period of thirty days from the date of publication of this notification in the Official Gazette;
The objections and suggestions, if any, may be sent to the Under Secretary to the Government of India, Ministry of Environment, Forest and Climate Change at Room No........................;
All objections / suggestions received from the public within the specified period shall be duly considered by the Central Government;
Now, therefore, in exercise of the powers conferred by sub-sections (1) and (2) of section 38 of the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), the Central Government hereby makes the following rules, namely:-
DRAFT RULES
1. Short title and commencement -
(1) These rules may be called the Prevention of Cruelty to Animals (Broiler Chicken) Rules, 2017.
(2) They shall come into force on such date............................
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