Section 96 in The Transport Of Animals Rules, 1978
96. Issue of certificate before transportation .-(1) A valid certificate issued by an officer or any person or Animal Welfare Organisation duly recognised and authorised for this purpose by the Animal Welfare Board of India or the Central Government shall be procured by any person making transport of any animal before transportation of such animal verifying that all the relevant Central and State Acts, rules and orders pertaining to be said animals including the rules relating to transport of such animals have been duly complied with and that the animal is not being transported for any purpose contrary to the provision of any law.
(2)In the absence of such certificate, the carrier shall refuse to accept the consignment for transport.Explanation .-For the purposes of this rule the certificate shall be issued in such form as may be specified for this purpose by the Central Government.
