Section 14 in The Prevention Of Cruelty To Animals (Transport Of Animals On Foot) Rules, 2001
14. Power of Police to require the owner to take animal to nearest Magistrate .-(1) If any police officer above the rank of constable or any other person authorised in this behalf by the Central or state Government or by the Animal Welfare Board of India by the general or special order, has reason to believe that an offence has been or is being committed in respect of an animal in contravention of these rules, he may require the owner or other person in charges of such animal to take the animal to the nearest magistrate.
(2)If the owner or the person in charge of the animals referred to in sub rule (1) refuses to comply with the demands of the police officer under that sub rule, it shall be lawful for such police officer or such other persons to take the animal to the nearest magistrate.FIRST SCHEDULEFORM FOR CERTIFICATE OF FITNESS FOR TRANSPORT OF ANIMALS[See rule 4(3)]This Certificate should be completed and signed by a qualified Veterinary DoctorDate and time of examinationSpeciesNumber of Trucks/Railway WagonsNumber of CattleSex............................................................................................... Age........................................................................................................IdentificationBreed (giving characteristics) - Area where it is found with status regarding general resistance and heat tolerance.Individual Features of the animal -Body colourHeightBody weight (approx)Animal lengthBreadth (measured between pelvic bones)Colour of the eyesShape of the hornsGeneral conditions (like fleshy, bony projections)Health StatusHistory of the animal, feed status whether or not sign of anorexia/diarrhea
