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Telangana Animals and Birds Sacrifices Prohibition Act, 1950
(Act No. 32 of 1950)
Last Updated 9th January, 2020 [tel102]
(b) "sacrifice" means the killing or maiming of any animal or bird for the purpose [of any religious worship or adoration];
[3. Sacrifice in or, in precincts of any place of public religious worship or adoration or in a congregation or procession connected with religious worship, prohibited. - No person shall sacrifice any animal or bird in any place of public religious worship or adoration or its precincts or in any congregation or procession connected with any religious worship in a public street. Explanation. - For the purposes of this section and section 4, "public street" means a road, street, way or other place, whether a thoroughfare or not, to which the public are granted access or over which they have a right to pass.] 4. Officiating at sacrifice, etc., prohibited. - No person shall,-(a) officiate or offer to officiate at, or
(b) perform or offer to perform, or
(c) serve, assist or participate, or offer to serve, assist or participate in,
any sacrifice in any [place of public religious worship or adoration or its precincts or in any congregation or procession connected with any religious worship in a public street.] 5. [Place of public religious worship or adoration], its precincts not to be allowed to be used for sacrifice. - No person shall knowingly allow any sacrifice to be performed at any place which,-(a) is situated within any [place of public religious worship or adoration] or its precincts; and
(b) is in his possession or under his control.
6. Penalties. - (1) Whoever contravenes the provisions of section 3 shall be punished [with simple imprisonment for a term which may extend to three months or with fine which may extend to three hundred rupees or with both;] (2) Whoever contravenes the provisions of section 4 shall be punished with fine which may extend to [six hundred rupees]: Provided that if the offender is an officer, servant, authority, trustee or priest of [any place of public religious worship or adoration] or the holder of an office in receipt of emoluments or perquisites for the performance of any service in [any place of public religious worship or adoration] he shall be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to [six hundred rupees] or with both. (3) Whoever contravenes the provisions of section 5 shall be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to three hundred rupees or with both. 7. Enquiry and trial. - No offence punishable under this Act shall be inquired into or tried by any Court inferior to that of [XXX] a Magistrate of the first or second class. [8. Offences cognizable. - Notwithstanding anything in the Code of Criminal Procedure, 1898, any offence punishable under this Act shall be a cognizable offence within the meaning of that Code.]
