Section 12 in Kerala Captive Elephants (Management and Maintenance) Rules, 2012
12. Veterinary Doctor.
(1)Only a Veterinary Doctor registered under this rule, shall attempt to tranquilize elephants.(2)For the purpose of tranquilzing elephants Veterinary Doctor shall apply for separate registration before the Chief Wildlife Warden in the form prescribed in Appendix-III.(3)Every application received by the Chief Wildlife Warden for the registration from a Veterinary Doctor shall be examined by a team of experts constituted for the purpose by the Chief Wildlife Warden.(4)The Chief Wildlife Warden shall issue a Certificate of Registration to the Veterinary Doctor in the form prescribed in Appendix-IV on the basis of the recommendation of the expert committee.(5)The Veterinary Doctor shall report to the Chief Wildlife Warden particulars of tranquilization carried out by him in the form prescribed in Appendix-V within 7 days.(6)All the Veterinary Doctors registered under this rule shall have valid Personal Accidental Insurance cover for a minimum amount of 5 Lakhs (Five Lakhs rupees only).
