(1)No cattle/animal shall be carried in a goods vehicle unless the owner of the vehicle provides that;(i)the load body of the vehicle is constructed of strong wooden planks or of iron sheets with a minimum height of 1.5 meters measured from the floor of the vehicle on all sides and the back.(ii)the cattle/animals are properly secured by ropes tied to the sides of the vehicles,(iii)each cattle/animal is provided reasonable space.(2)The number of cattle that may be carried in a goods vehicle shall not exceed. -(a)in the case of goats, sheep, pigs, rams, cows, kids and the like,(i)40, when the wheel base of such vehicle is below 3.5. meters.(ii)50, when the wheel base is 3.5 meters or above.(b)in case of other cattle,(i)4 with calves/young ones or 5 without calves/young ones when the wheel base of a such vehicle is below 3.5 meter; and(ii)5 with calves/young ones or 6 calves/young ones when the wheel base is 3.5 meter or above.Explanation: "Cattle" for the purpose of this Rule include goat, sheep, pig, buffalo, lamb, ox, cow, deer, horse, pony, ass, mule, camel and their young ones.(3)No animal belonging to or intended for a circus menageries or zoo shall be carried in a goods vehicle unless the owner of the vehicle besides providing reasonable floor space for each animal also provides in case of wild or ferocious animal, a suitable cage, either separated from or integral with the load body of the vehicle used of sufficient strength to contain the animal securely at all times.(4)No cattle under sub-rule (2) or animal under sub-rule (3) shall be carried for more than 320 kilometers at a stretch.(5)No goods vehicle when carrying any goods under sub-rule (2) or animal under sub-rule (3) shall be driven at a speed in excess of twenty- four kilometer per hour.
