Section 3 in Performing Animals (Registration) Rules, 2001
3. Application of registration :-
(1)Any person desirous of training or exhibiting a performing animal shall, within thirty days from the commencement of these rules, apply for registration to the prescribed authority and shall not exhibit or train any animal as a performing animal without being registered under these rules.[Provided that the race horses which have been registered by the owners with the Turf Authorities shall not, on intimation of such registration to the prescribed authority, require registration under this rule and the general conditions as specified in Rule 8 shall apply to such registration subject to such other conditions as may be imposed by the prescribed authority.] [Substituted by S.O. 35(E), dated 8.1.2002](2)Any person desirous of exhibiting or training any performing animal shall apply for registration in the form of application set out in the First Schedule.(3)Every such application shall be made to the prescribed authority.
