Section 3(1) in Performing Animals (Registration) Rules, 2001
(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]
