ANIMAL PROTECTION TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) <DJG>S.J.MUKHOPADHAYA, J.</DJG> In this public interest litigation, the petitioner challenged the amendment to Rule 3 of the Raw Meat (Chilled/Frozen) (Quality Control and Inspection) Rules, 1992 framed in exercise of powers conferred by Section 17 of the Export (Quality Control and Inspection) Act, 1963.

(2.) The proviso, banning the export of meat sourced from animal slaughtered in an abattoir or a slaughter house run by a local authority, made under sub-rule (2) of Rule 3 was omitted by the impugned amendment notified on 15.7.1999.

(3.) Under Section 17 of the Export (Quality Control and Inspection) Act, 1963, the Central Government is empowered to frame Rules by issuing notification in the Official Gazette including the conditions which a testing house, surveyor or samples should satisfy for purposes of approval by the Central Government and the procedure to be followed for various types of quality control and inspection.