West Bengal Cattle Licensing Act, 1959

An Act to regulate the keeping of cattle in urban areas. Whereas it is expedient in the interest of public health and sanitation to regulate the keeping of cattle in urban areas and for that purpose to provide for the licensing of cattle; It is hereby enacted as follows :-

Act number

Act 1 of 1959

Year

1959

Enacted on

20-03-1959

In force from

26 March 1959

Jurisdiction

West Bengal State Act

Subjects

Health And Medicine

Read the full text of West Bengal Cattle Licensing Act, 1959 section by section on LawLens.

Official source: India Code