Section 81(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)No animal belonging to or intended tor a circus, inanageric or zoo shall be carried in goods vehicle in a public place unless ;-(i)in the case of a wild or ferocious animal, a suitable cage of sufficient strength to contain the animal securely at all times, either separate from or integral with the load body of the vehicle is provided; and(ii)reasonable floor place for each animal is provided in the vehicle.
