Section 3 in Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021
3. Responsibility of person transporting cattle.-
(1)Every person who intends to transport any cattle in any form or means of transport for the bonafide agricultural or animal husbandry purpose shall do so only if the cattle being transported is accompanied by a transport certificate, Ownership document and Veterinary first-aid equipment:(2)A farmer or a person who want to purchase cattle from other states for bonafide agriculture of milch purpose shall obtain consent letter from an officer not below the rank of the Taluk Magistrate of the respective state. Such person shall obtain transport certificate from the Jurisdiction Veterinary officer either personally or online.(3)Such person shall submit one set of ownership document to theJurisdictional Veterinary officer while making the request for transport certificate.(4)Persons providing transport services in the absence of transport certificate, ownership document and veterinary first aid equipment shall refuse to accept the consignment for transport.(5)Owner of cattle, owner of means of transport, driver and attendant of the means of transport, attendant of the cattle and in case where the owner is not a natural person, person in charge shall be jointly and equally liable to transport cattle according to these rules or any other rules framed by Central Government and the State Government for transporting cattle.(6)Each consignment of cattle transport vehicle shall bear a label showing in bold red letters the name, address and telephone number of the consignor and consignee,(7)Suitable rope and platforms shall be used for loading and unloading cattle from vehicles.(8)Cattle shall be loaded after they are properly fed and given water.Sufficient feed and fodder with adequate reserve shall be carried to last during the journey. During cattle transport watering arrangements enroute shall be made and sufficient quantities of water shall be carried for emergency.(9)Due care shall be taken to protect the cattle from any injury while loading and unloading and during transport of cattle. Adequate ventilation shall be ensured(10)Cattle upto eight months of pregnancy shall be transported:Provided adequate safety measures like proper paddig and sufficient space with vehicle speed limit of 20 km per hour shall be followed.(11)In case of medical emergency the person attending to the cattle shall approach with ownership document the nearest local Veterinary Doctor who shall examine the cattle. Incase the Veterinary Doctor feels that adequate treatement cannot be provided, he shall refer the cattle to the nearest Polyclinic or Referral Hospital. The owner shall then submit a statement at the earliest within two weeks in writing to the Jurisdiction Veterinary officer stating that in view of the medical emergency transportation certificate was obtain later.
