18. [ Every mammal in the zoo shall be provided food inside a feeding cell/retiring cubicle or feeding kraal. The number and size of feeding cells or kraals will also be such that the dominant animals do not deprive other animals from getting adequate food. The endangered mammalian species shall be provided individual feeding cell or night shelters of the dimensions as specified in Appendix I to these rules. Each cubicle or cell shall have resting, feeding, drinking water and exercising facilities according to the biological needs of the species. Proper ventilation and lighting for the comfort and well being of animals shall be provided in each cell or cubicle or enclosure. These dimensions shall not apply to circuses in transit.] [ Substituted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004).]
(19)Proper arrangement of drainage of excess of water and arrangements for removal of excreta and residual water from each cell/cubicle/enclosure shall be made.(20)Designing of any new enclosure for endangered species shall be finalised [with the approval of] [ Substituted by G.S.R. 520(E), dated 10.7.2001 (w.e.f. 11.7.2001).] with the Central Zoo Authority.Hygiene, Feeding And Upkeep(21)Every zoo shall ensure timely supply of wholesome and unadulterated food in sufficient quantity to each animal according to the requirement of the individual animals, so that no animal remains undernourished.(22)Every zoo shall provide for a proper waste disposal system for treating both the solid and liquid wastes generated in the zoos.(23)All left over food items, animal excreta and rubbish shall be removed from each enclosure regularly and disposed of in a manner congenial to the general cleanliness of the zoo.(24)The zoo operators shall make available round the clock supply of potable water for drinking purposes in each cell/enclosure/cubicle.(25)Periodic application of disinfectants in each enclosure shall be made according to the directions of the authorised veterinary officer of the zoo.Animal Care, Health And Treatment(26)The animals shall be handled only by the staff having experience and training in handling the individual animals. Every care shall be taken to avoid discomfort, behavioural stress or physical harm to any animal.(27)The condition and health of all animals in the zoo shall be checked everyday by the person in-charge of their care. If any animal is found sick, injured, or unduly stressed the matter shall be reported to the veterinary officer for providing treatment expeditiously.(28)Routine examination including perasite checks shall be carried out regularly and preventive medicines including vaccination be administered at such intervals as may be decided by the authorised veterinary officers.(30)Each zoo shall maintain animal history sheets and treatment cards in respect of each animal of endangered species.Veterinary Facilities(31)[ Every large and medium zoo shall have a full-fledged veterinary unit with basic diagnostic facilities, comprehensive range of drugs and a reference library on animal health care and upkeep. Each veterinary unit shall have isolation and quarantine wards to take care of newly arriving animals and sick animals so to minimize the chances of infections spreading to other animals of the zoo.] [Substituted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004). ][(31-A) Every zoo operator shall provide one qualified lab assistant/compounder for assisting the veterinarian in health care of the zoo animals] [ Inserted by G.S.R. 520(E), dated 10.7.2001 (w.e.f. 11.7.2001).].(32)[ Every zoo shall have facilities for restraining and handling wild animals.(33)The small and mini zoos where full-fledged veterinary unit is not available shall have at least a treatment room in the premises of the zoo where routine examination of animals can be undertaken and immediate treatment can be provided.(34)Any animal dies in a zoo shall be subjected to a detailed post-mortem operation by a Veterinarian registered with State Veterinary Council or Veterinary Council of India and the findings of such operation shall be recorded and maintained for period of at least six years.] [Substituted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004). ](35)Each zoo shall have proper facility for disposal of carcasses without affecting the hydience of the zoo. However, carcasses of large cats shall be disposed of only by burning in presence of director or an officer not below the rank of a curator duly authorised by the director.Breeding Of Animals(36)Every zoo shall keep in its collection only such number of animals and such species for which appropriate housing facility exists. The zoo operators shall be responsible for ensuring that the number of animals of any species does not go beyond the holding capacity of the enclosures available in the zoo and housing standards are not compromised for keeping the excessive numbers.(37)[ No animal shall be kept without a mate for a period exceeding one year unless there is a valid reason for doing so or the animal has already passed its prime and is of no use for breeding purposes. In the event of a zoo failing to find a mate for any single animal within this period, the animal shall be shifted to some other place according to the directions of the Central Zoo Authority] [ Substituted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004).].(38)No zoo shall be allowed to acquire a single animal of any variety except when doing so is essential either for finding a mate for the single animal housed in the said zoo or for exchange of blood in a captive breeding group.(39)[ Every zoo shall participate in planned breeding programme of endangered species as approved by the Central Zoo Authority in consultation with the Chief Wild Life Warden of the State. For this purpose, the zoo operator shall exchange animals between zoos, by way of breeding loans, gifts and the like as per the directions of the Central Zoo Authority.] [Substituted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004). ](40)To safeguard against uncontrolled growth in the population of prolifically breeding animals, every zoo shall implement appropriate population control measures like separation of sexes, sterilization vasectomy, tubectomy and implanting of pallets, etc.(41)No zoo shall permit hybridization either between different species of animals or different races of the same species of animals.Maintenance Of Records And Submission Of Inventory To The Central Zoo Authority(42)Every zoo shall keep a record of the birth acquisitions, sales, disposals and deaths of all animals. The inventory of the animals housed in each zoo as on 31st March of every year shall be submitted to the Central Zoo Authority by 30th April of the same year.(43)[ Every zoo shall also submit a brief summary of the death of animals in the zoo for every financial year, along with the reasons of death identified on the basis of post-mortem reports and other diagnostic tests, by 30th April of the following year. In case of death of critically endangered species, a report alongwith details specified above shall be submitted to Central Zoo Authority within twenty-four hours.(44)Every zoo shall submit an annual report of the activities of the zoo in respect of each financial year to the Central Zoo Authority. With respect to mini zoos, a consolidated report may be submitted by the Chief Wild Life Warden of the respective State/U.T.] [ Substituted by G.S.R. 520(E), dated 10.7.2001 (w.e.f. 11.7.2001).]Education And Research(45)Every enclosure in a zoo shall bear a sign board displaying scientific information regarding the animals exhibited in it.(46)Every zoo shall publish leaflets, brochures and guidebooks and make the same available to the visitors, either free of cost or at a reasonable price.(47)Every large and medium zoo shall make arrangements for recording the detailed observations about the biological behaviour, population dynamics and veterinary care of the animals exhibited as per directions of the Central Zoo Authority so that a detailed database could be developed. The database shall be exchanged with other zoos as well as the Central Zoo Authority.Visitor Facilities(48)The zoo operators shall provide adequate civic facilities like toilets, visitor sheds, and drinking water points at convenient places in the zoo for visitors.(49)First-aid equipments including anti-venom shall be readily available in the premises of the zoo.(50)Arrangements shall be made to provide access to the zoo the disabled visitors including those in the wheel chair.Development And Planning(51)Each zoo shall prepare a long-term master plan for its development. The zoo shall also prepare a management plan giving details of the proposal and activities of development fro next six years. The copies of the said plans shall be sent to the Central Zoo Authority.[10-A. Applicability of rule 10 in case of circuses and rescue centres.-(1) In case of grant of recognition to circuses under rule 10, the provisions of clauses (8), (9), (10), (11), (17), (46), (47) and (51) thereof shall not apply.(2)In case of grant of recognition of rescue centres under rule 10, the provisions of clauses (10), (38), (46) and (51) thereof shall not apply.]APPENDIX AAPPLICATION FORGETTING RECOGNITION FROM THE CENTRAL ZOO AUTHORITY UNDER SECTION 38H(sub-section 2)FORM - AToThe Member-Secretary,Central Zoo Authority of India,NEW DELHI.We want to get recognition under section 38Hof the Wild Life (Protection) Act, 1972 in respect of __________________ Bankdraft/Postal Order for Rs.500/- drawn in favour of Central Zoo Authority isalso enclosed. The required information in respect of______________________isas under:
