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Union of India - Section

Section 10 in The Recognition Of Zoo Rules, 1992

10. Standards and norms subject to which recognition under section 38-H of the Act shall be granted .-The Central Zoo Authority shall grant recognition with due regard to the interests of protection and conservation of wild life, and such standards, norms and other matters as are specified below:

General
(1)[ The primary objective to operate the zoo shall be conservation of wildlife and no zoo shall allow any activity that is not consistent with the well being of the wild animals.]
(2)No zoo shall acquire any animal in violation of the Act or rules made thereunder.[(3-A) No zoo shall allow any animal to be subjected to the cruelties prohibited under the Prevention of Cruelty of Animals Act, 1960 (59 of 1960);(3-B) Animals pertaining to species whose performance has been banned under the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), shall not be transported from place to place:Provided that such animals may be permanently kept by circuses at a place of their choice with suitable housing facility.] [Substituted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004). ]
(4)No zoo shall use any animal, other than the elephant in plains and yak in hilly areas for riding purposes or draughting any vehicle.
(5)No zoo shall keep any animal chained or tethered unless doing so is essential for its own well being.
(6)No zoo shall exhibit any animal that is seriously sick, injured or infirm.
(7)Each zoo shall be closed to visitors at least once a week.
(8)Each zoo shall be encompassed by a perimeter wall at least two metres high from the ground level. The existing zoos in the nature of safaries and deer parks will continue to have chain link fence of appropriate design and dimensions.
(9)The zoo operators shall provide a clean and healthy environment in the zoo by planting trees, creating green belts and providing lawns and flower beds, etc.
(10)The built up area in any zoo shall not exceed twenty-five per cent of the total area of the zoo. The built up area includes administrative buildings, stores, hospitals, restaurants, kiosks and visitor rest sheds, etc., animal houses and "pucca" roads.
(11)No zoo shall have the residential complexes for the staff within the main campus of the zoo. Such complex, if any, shall be separated from the main campus of the zoo by a boundary wall with a minimum height of two metres from the ground level.[(11-A) Every zoo shall prepare a collection plan of animals to be housed and displayed in the zoo, keeping due regard to the availability of land, water, electricity and climatic condition of the area.(11-B) Rescue centres may accept wild animals brought to them under intimation to the Chief Wild Life Warden.] [Substituted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004). ]ADMINISTRATIVE AND STAFFING PATTERN
(12)[ Every zoo shall have one full-time officer in-charge of the zoo. The said officer shall be delegated adequate administrative and financial powers to purchase feed and medicine and carry out emergency repair of animal enclosures, as may be necessary for proper upkeep and care of zoo animals.
(13)Every large, medium and small zoo shall an official with masters degree in Wildlife Science/Zoology as a full-time curator solely responsible for looking after the upkeep of animals and maintenance of animal enclosures.] [ Substituted by G.S.R. 520(E), dated 10.7.2001 (w.e.f. 11.7.2001).]
(14)Each large zoo shall have at least two full-time veterinarians and medium and small zoo shall have at least one full-time veterinarian. The mini zoo may at least have arrangement with any outside veterinarian for visiting the zoo every day to look after the animals.[(14-A) Every zoo shall have veterinarians of following description and educational qualifications, namely:-
Category Senior Veterinarian Junior Veterinarian
Large Zoo 1 1
Medium Zoo 1 0
Small Zoo 1 0
Senior Veterinarian : Should have minimum educational qualification of B.V.Sc and AH or equivalent with a minimum of 5 years experience of working in a zoo recognised by the Central Zoo Authority, and should be duly registered with the State Veterinary Council or Veterinary Council of India.Junior Veterinarian : Should have minimum educational qualification of B.V.Sc and AH with diploma in Zoo and Wildlife Animals Healthcare Management or masters degree in Wildlife Disease and management from a recognised University, and should be duly registered with the State Veterinary Council or Veterinary Council of India.] [Substituted by G.S.R. 106(E), dated 6.2.2004 (9.2.2004). ]
(15)All animal enclosures in a zoo shall be so designed as to fully ensure the safety of animals, caretakers and the visitors.
(16)[ All animal enclosures in a zoo shall be so designed as to meet the biological requirements of the animals housed therein. The enclosures shall be of such size as to ensure that the animals get space for their free movement and exercise and the animals within herds and groups are not unduly dominated by individuals. In case of species, which cannot be kept in groups due to behavioural or biological reasons, separate enclosures shall be provided for each animal. The enclosures shall not be smaller than the dimensions given in Appendix II of these rules. These dimensions will not apply to circuses. However, when not in transit the circuses shall provide the animals space for movement and exercise.] [Substituted by G.S.R. 106(E), dated 6.2.2004][(16-A) Zoo operators shall provide appropriate screening between the adjacent enclosures to safeguard against the animals getting exited or stressed because of the visibility of animals in other enclosures.] [ Substituted by G.S.R. 106(E), dated 6.2.2004 (9.2.2004).]
(17)[ The zoo operators shall endeavour to simulate the conditions of the natural habitat of the animal in the enclosures as closely as possible. Planting of appropriate species of trees for providing shade and shelters, which merge in the overall environment of the enclosures, shall also be provided. Depending upon the availability of land and technical feasibility, moat shall be provided as enclosure barrier.] [ Substituted by G.S.R. 520(E), dated 10.7.2001 (11.7.2001).]