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State of Bihar - Section

Section 126 in The Bihar Motor Vehicles Rules, 1992

126. Carriage of animals in goods carriage.

(1)No cattle shall be carried in a goods carriage in a public place unless-
(i)in case of goats, deer or pigs-
(a)a minimum floor space of 0.19 square meter per head of such cattle is provided in the vehicle;
(b)proper arrangements for ventilation, and protection from weather are made.
(ii)in the case of any other cattle-
(a)minimum floor space of 2 meters 1 meter per head of cattle and half of such floor space for a young one or cattle which is weaned is provided in the vehicle;
(b)the load body of the vehicle is constructed of strong wooden planks or of iron sheets with a minimum height of 1.5 meter measured from the floor of the vehicle on all sides and the back;
(c)floor battens are provided to prevent slipping of hoofs;
(d)every projection likely to cause suffering to an animal is removed; and
(e)the cattle are properly secured by ropes tied to the sides of the vehicle.
(2)If the cattle are carried in a double-decked goods carriage then:-
(a)the upper deck flooring is covered with metal sheets with a minimum height of 8 centimeters raised on all four sides so as to prevent the animal wastematter such as urine, litter etc. falling on the animals on the lower deck;
(b)proper arrangements for drainage shall be made on each floor; and
(c)wooden battens shall be provided on each floor to prevent slipping of hoofs of the animals:
Provided that only young ones of cow, buffalo, bull, horse, pony, or, ass etc. shall be carried, on the upper deck of the vehicle.
(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.
(4)No goods carriage when carrying any cattle or animals, shall be driven at a speed in excess of 40 kilometers per hour, Explanation "Cattle" for the purposes of this rule includes goats, sheep, buffalo, bull, ox, cow, deer, horse, pony, mule, ass, pig or the young ones thereof.