Section 4 in Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021
4. Transportation of cattle by road.-
(1)Cattle shall be transported only in a Motor vehicle especially licensed by Regional Transport Authority as per provisions of Central Motor Vehicle as (Eleventh Amendment) Rules, 2015.(2)Specially licensed motor vehicles used for transportation of cattle by road shall be in accordance with the following specifications, namely:-(a)The motor vehicles for carrying more than two animals shall have permanent partitions in the body of the vehicle so that the animals are carried individually in each partition where the size of the partition shall not be less than the following namely:-(i)Calf and cattle below 100 kg weight = 1.5 square meters (1metre x1.5 meters).(ii)Cattle above 100 kg weight = 2 square meters (1 metre x2 meters).(b)Motor vehicles meant for carrying animals shall not be permitted to carry any other goods except food, water and fodder in cases where not more than two cattle and their calves and transported in local area of fifteen Kilometers, and for the transport of same, transport certificate may be exempted.
