To nullify SC ban on Jallikattu, Centre arms Tamil Nadu with an Ordinance

January,21,2017:

Now provisions of Prevention of Cruelty to Animals Act will not apply to the bull.

In a swift move, the Centre Govt yesterday night cleared an ordinance on Jallikattu.

It has now paved the way for Tamil Nadu Government to promulgate a Law in an effort to end the protests that have paralysed Tamil Nadu for the last four days.

Prime Minister Narendra Modi had given an assurance to the Tamil Nadu Chief Minister O Panneerselvam in this regard.

Ministries of Home, Law and Environment has also vetted the state's draft ordinance and cleared the amendment. The changed Law will denotify the Bull from the list of "performing animals".

Thereafter the provisions of Prevention of Cruelty to Animals Act will not be applicable on the bull.

Post promulgation the ordinance has been forwarded to the state government. However it has been sent without referring it to the President of India as of yet.

Cabinet of Tamil Nadu State is expected to meet tomorrow morning to clear the ordinance and recommend  Governor Vidyasagar Rao for promulgation of the Ordinance.

Jallikattu is a sport of bull-taming. It is an annual event during Pongal and is very popular in Tamil Nadu State.

Lately celebrities like Rajnikant, Kamal Hassan and AR Rahman had also come in support of the protestors of the Ban.

Meanwhile Apex Court had also agreed to put on hold its verdict on the issue.

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