Section 67(2) in The Orissa Motor Vehicles Rules, 1993
(2)No animal belonging to or intended for a circus, menagerie or Zoo shall be carried in a goods carriage in a public place unless-(i)in the case of wild or ferocious animal, a suitable cage, either separate from or integral with the load body of the vehicle used of sufficient strength to contain the animal securely at all times is provided; and(ii)reasonable floor space for each animal is provided in the vehicle.
