Section 126(3) in The Bihar Motor Vehicles Rules, 1992
(3)No animal belonging to or intended for a circus, men agerie or zoo shall be carried in a goods carriage in public place unless-(i)in the case of a wild or ferocious animal, suitable cage of sufficient strength, either separate from or integral with the local body of the vehicle is provided, to contain the animal securely at all times; and(ii)reasonable floor space for each animal is provided in the vehicle.
