- (1.)We, in our order dated 23.8.2012, had highlighted the extreme necessity of constituting State Committees for the purpose of supervising and monitoring the implementation of the provisions of the Prevention of Cruelty to Animals (Establishment and Registration of Societies for Prevention of Cruelty to Animals) Rules, 2000, the Environment Protection Act, 1986, the Solid Waste (Management and Handling) Rules, 2000, the Prevention of Cruelty to Animals (Slaughter House) Rules, 2000 etc.
(2.)We passed another order on 10.10.2012 and, following that order, almost all the States and Union Territories have constituted the State Committees. On 27.8.2013, we passed a detailed order directing those Committees to implement the broad framework prepared by the MoEF, which we have incorporated in the said order. We also directed the various State Committees to file an Action Taken Report. Few Committees have filed their Action Taken Reports.
(3.)We notice that there is no periodical supervision or inspection of the various slaughter houses functioning in various parts of the country. Action Taken Reports would indicate that, in many States, slaughter houses are functioning without any licence and even the licenced slaughter houses are also not following the various provisions as well as the guidelines issued by the MoEF, which we have already referred to in our earlier orders. We feel that the presence of an experienced Judicial Officer in the State Committees would give more life and light to the Committees, who can function as its Convener. The Convener, so appointed, would see that the Committees meet quite often and follow and implement the provisions of the Act as well as the guidelines issued by the MoEF, which has been made a part of our order dated 27.8.2013.