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State of Kerala - Section

Section 13 in Kerala Captive Elephants (Management and Maintenance) Rules, 2012

13. Post Mortem and disposal of dead elephant.

(1)When death of an elephant occurs, the owner of the elephant shall submit an application to the concerned Divisional Forest Officer for getting permission for the cremation of the elephant.
(2)The carcass of the elephant shall be cremated under the supervision of the Divisional Forest Officer taking all the necessary precautions. The Divisional Forest Officer shall give permission for cremating the bOdy of elephant in the forest area after getting the request from the owner of the elephant.
(3)Forest Depai talent shall keep all details of the dead elephant including the mahazar, post mortem report and all other registers and documents mentioned in the rule.
(4)The facilities mentioned in these rules shall be extended to those elephants which are having ownership certificate under the Act to elephants registered in the State of Kerala and to all elephants which are micro chipped.
(5)An amount of Rs. 5,000 (Rupees Five thousand only) has to be remitted by the owner of the elephant having ownership certificate under the Act for availing the above facility.
(6)The owner of the elephant which are registered in the State of Kerala and are having microchip certificate but do not have ownership certificate under the Act has to remit an amount of Z 30,000 (Rupees Thirty thousand only) for availing the above facility.
(7)Granting permission for cremation of the elephant in the forest area does not absolve the owner of the elephant from the cases already registered or cases which may arise later.
(8)The owner of the elephant shall bear all the expenses in connection with the cremation of the elephant.
(9)The owner shall ensure that the carcass of the elephant is completely burnt before leaving the cremation site.Appendix IHealth Certificate[See Rule 4 (17)]Certified That I have this day the (In Words) ...........................examined at the request of ........................... the owner/custodian/representative/ Contractor/festival Authority/ .....................................(Designation Of The Government Official *) The Elephant With The Description Given Hereunder.(*competent Forest/Police/Revenue Official)
Name of Elephant :
Ownership certificate number/Microchipcertificate number :
Registration data book number :
Sex :
Age :
Tusks (Measurement) :
Name of Owner/Custodian :
Observations/remarks, if any :
Health Parameters :
Trunk Tusks Oral Cavity Eyes Temporal Glands
Limbs Nails Feet/Pad Wounds/Chain Dung/Urine Wound
AbnormalitiesTemperament of Animal
Docile, Controllable, Aggressive :
Other relevant observations :
Directions to Mahouts/Users :
Remarks :
The above described elephant by name .................................. is found to be apparently healthy, docile and manageable by mahouts,, free from visible symptoms of musth and does not appear to be suffering from any injuries or diseases. The elephant mentioned above may be permitted to participate in timber hauling/social/cultural/ceremonial functions (strike out whichever is not applicable) with full complements of restrainments, control and management under competent mahouts and observing the provisions of laws in force.Signature of examining VeterinarianPlace:Date:Address :Registration No.:Appendix IICertificate of Fitness for Transport of Captive Elephants[See Rule 4 (18) and Rule 9 (4)](This certificate should be completed and signed by a Veterinary Doctor)Date and Time of Examination.................................Number of Elephants........................................wName of Elephants........................................Age/Sex................................................................Number of Cages....................................................I hereby certify that I have read Rule 9 (4) of the Kerala Captive Elephants (Management and Maintenance) Rules, 2012.