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State of Kerala - Section

Section 10 in Kerala Captive Elephants (Management and Maintenance) Rules, 2012

10. Constitution of District Committee.

(1)A District Committee shall be constituted by the District Collector to deal with cases of cruelty meted' out to captive elephants. The Committee shall have the following members:
1 The District Collector ... Chairman
2 The Divisional Forest Officer ... Convener
3 The Superintendent of Police/Commissioner ofPolice ... Member
4 The District Veterinary Officer ... Member
5 The Representative of Fire Force ... Member
6 A Representative of the Organization of ElephantOwners nominated by the District Collector ... Member
7 Two Representatives of the Employees Engaged forthe Management and Maintenance of Captive Elephants nominated byDistrict Collector ... Members
8 A member of the Society for Prevention ofCruelty to Animals (SPCA) ... Member
9 The Representative of Kerala FestivalCo-ordination Committee nominated by the District Collector ... Member
(2)The District Committee shall meet before the festival season,. preferably in the month of October and take necessary measures to ensure welfare of elephants and public safety.
(3)The District Committee shall take steps to discourage the growing tendency of increasing the number of elephants in existing traditional festivals and introducing elephants in new festivals.
(4)The District Committee shall take necessary measures, to ensure that the Festival Committee constituted for the smooth conduct of festivals or the persons organizing such functions in which elephants are exposed, shall adhere to the following:-
(i)There shall be sufficient space between elephants used in processions and parades.
(ii)No elephants in musth shall be used in connection with festivals.
(iii)Elephant which is sick, injured, weak or pregnant shall not be used.
(iv)Chains and hobbles with spikes or barbs shall not be used for tethering elephants.
(v)Elephants shall not be made to walk on tarred roads during hot sun
(vi)Making An Elephant Stand In Scorching Sun For Long Durations Or Bursting Crackers Near The Elephants For Ceremonial Purpose Shall Not Be Permitted.
(vii)It Shall Be Ensured That Sufficient Food And Water For The Elephants Are Provided.
(viii)The Committee Shall Ensure That The Flambeaus (Theevetty)are Held Away From Elephants.
(ix)There Shall Be Facility To Keep Elephants Under Shade During Hot Sun.
(x)It shall be ensured that adequate protection to the elephants taking part in celebrations through volunteers provided for the purpose.
(xi)Services of Veterinary Doctor from the elephant squads shall be ensured in cases where five or more elephants are engaged in the festivals.
(xii)It shall be informed to the nearest Forest Range Officer/Police Officers about the proposed festival/celebrations at least 72 hours in advance.
(xiii)During the time of procession the elephants shall have chains (Idachangala and Malachangala) tied to their leg.
(xiv)It shall be ensured that the mahouts are not intoxicated while handling elephants.
(xv)The weaned calf below 1.5 m. height shall not be engaged for festival purposes.
(xvi)Sufficient rest has to be given to the elephants which are engaged for "Para procession". Para procession shall be restricted to 6 a.m. to 11 a.m. and .4 p.m. to 8 p.m. only.
(xvii)During night time, generators shall be provided to avoid any contingency due to failure of general power supply.
(xviii)It shall be ensured that elephants are brought under public liability insurance scheme for an amount of 3.00 Lakhs to each elephant.