Section 8 in Performing Animals (Registration) Rules, 2001
8. General conditions for registration:-
(1)The prescribed authority while granting registration may impose such terms and conditions as it deems appropriate and [may] [Substituted by S.O. 35(E), dated 8.1.2002] impose the following conditions in granting registration, namely :(i)every owner who has ten or more such performing animals shall have a veterinarian as a regular employee for their care treatment and transport.(ii)the owner shall not transport such animals by road continuously for more than 8 hours and except in cages admeasuring as specified in the Fifth Schedule;(iii)the owner shall ensure proper watering and feeding halts during such transportation;(iv)the owner after transportation shall provide feeding and retiring enclosures in respect of the animal specified in the Sixth Schedule;(v)the owner shall ensure that any animal is no inflicted unnecessary pain or suffering before o during or after its training or exhibition;(vi)the owner shall not deprive the animal of feed c water in order to compel the said animal to train or perform any trick;(vii)the owner shall train an animal as a performing animal to perform an act in accordance with its basic natural instinct;(viii)the owner shall not make a performing animal perform if it is sick or injured or pregnant;(ix)the owner shall ensure that no sudden loud noise is deliberately created within the vicinity of any performing animal or bring an animal close to fire which may frighten the animal;(x)the owner in case the performing animal is to I exhibited under artificial light, the overall intensity of such light shall not be more than 500 LUX;(xi)the owner shall not subject the animals to a action which may either kill or injure or use the animal in scenes which may cause injury to the animals;(xii)the owner shall not use any tripping device wires or pitfalls for such animals;(xiii)the owner shall not expose any animal to either burning fire or to fire accidents;(xiv)the owner shall not keep any animal including horses in close proximity while shooting scenes involving explosives or other loud noises;(xv)the owner shall ensure that props such as spears nails splinters, barbed wires and other such pr shall not cause injury to the animals during performance;(xvi)the owner shall ensure that the equines are made to walk on hard surfaces without being shoed and shall further ensure that the animals are used in downhill slides or rodeo slide stops wit proper skid and hock boots;(xvii)the owner of any equine shall not use any other than [* * * *] [Omitted by S.O. 35(E), dated 8.1.2002] shock absorbing which has been scientifically tested to provE it will not cause weals, bruising or other damage to the horse and subject to the conditions that-(a)the whip shall not have raised binding, stitching seam or flap.(b)the whip shall be used by licenced jockeys only.(c)the owner shall also ensure the whip is not used other than either o quarters in either the forehand or the backhand position or down the shoulder in the backhand position or use the whip with the arm above shoulder height.(d)the whip shall not be used more than [8 times] [Substituted by S.O. 35(E), dated 8.1.2002] in a race;(e)[ each horse immediately after the race and again after a period of six hours but within eight hours of the race shall be subject to the veterinary inspection to check for injuries. [Inserted by S.O. 35(E), dated 8.1.2002](f)the horses shall be housed in stables admeasuring 12ft X 12ft with adequate facility for the horses to see each other with adequate provision for proper ventilation and protection against heat, and an environmentally friendly atmoshphere as far as possible.][Provided that if the whip is used more than eight times in a races, the prescribed authority consultation with the Turf Authorities shall decide, if the use of such whip in excess of the number specified, was for any reasons to save the horse or the jockey from and accident, for the purpose of initiating any action under the Act.] [Inserted by the S.O. 35(E), dated 8.1.2002](xviii)the owner shall ensure that the animal is not used on floors that are very smooth without the use of non-skidding mats;(xix)the owner shall ensure that large gathering of animals is not allowed in such a way which may cause or result in stampede to the animals;(xx)the owner shall ensure that the animal is not made or incited to fight against other animals and shall further ensure that sedatives or tranquillisers or steroids or any other artificial enhancers are not administered to or inserted in any animal except the anaesthesia by a veterinary doctor for the purpose of treatment of an injured or sick animal;(xxi)the owner shall ensure that the animal shall not be transported or be kept or confined in cages and receptacles which do not measure in height, length or breadth as specified under the Transport of Animal Rules, 1978, the Recognition of Zoo Rules, 1992 or under any other Act, rule or order for this purpose;(xxii)the owner shall ensure that the animal is not 14. continuously used for excessive number of takes in shooting a film without providing adequate rest to the animal and in the event of a snake being used it shall not be made to ingest any substances or made to crawl across tarred or any other heatened surface and shall not be contorted to wrestle;(xxiii)the owner shall ensure that while using an animal in shooting a film, the fight sequence shall not be shot in any livestock holding area including poultry area and shall further ensure that no birds are 15 shown in cages;(xxiv)the owner shall inform the prescribed authority at least four weeks in advance informing the place, date and time of the actual making of the film wherein the animal is to be used;(xxv)[ Persons desirous of transporting horses from one place to another shall adhere to the following minimum norms to enhance conditions of travel as also safety of the horses, namely:- [Inserted by S.O. 35(E), dated 8.1.2002](a)no horse shall be tied up in such a way that his head and neck movements are unnaturally restricted while travelling.(b)all horses must be watered at least every four hours and provided adequate ration of hay during the journey lasting more than eight hours.(c)adequate ventilation and free flow of fresh air in the vehicle shall be ensured during transport.(d)rubber mats shall preferably be used for flooring instead of straw bedding.(e)horses shall not be transported within twenty-four hours of having raced.(f)no horse shall be raced, where the period of journey exceeds six hours, unless twenty-four hours have elapsed since completion of the travel.](2)The prescribed authority may also impose such other conditions for the grant of registration as may be deemed appropriate to it for the welfare of animals.
