Section 14 in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
14. The following is the authorized maximum weight to be loaded on the animals and vehicles specified below14.
(a)Pack pony to carry a load not more than 1-½ Kharwar or 2-½ maunds in weight.Pack Ponies under Employment on Ladakh Treaty Road to carry a load of not more than 2-½ maunds.(b)Pack bullock to carry not more than 2-¼ to 3 maunds.(c)An ekka not to carry more than four passengers excluding the driver and 2-½ maunds in weight.(d)A tonga drawn by one pony or horse not to carry more than four passengers excluding the driver and 1-½ maunds in weight.(e)A tonga drawn by two ponies to carry not more than 4 passengers including the driver (but excluding the syce) and 3 maunds of language.(f)A mule to be treated as a pony for carrying weight.(g)A camel not to carry more than 6 maunds.(h)A donkey not to carry more than 1 Kharwar or 2 maunds.(i)A Bareilly Cart or Tumtum drawn by one pony not to carry more than 5 passengers including the driver and 2-½ maunds of weight.(j)A phaeton or Landau drawn by two horses not to carry more than 5 passengers excluding the driver and the syce and 2 maunds of luggage.(k)A cart drawn by 2 bullock shall not carry more than 20 maunds.(l)A cart drawn by 3 bullocks shall not carry more than 30 maunds.(m)A cart drawn by 4 bullocks shall not carry more than 40 maunds.(n)A rehra drawn by one horse shall not carry 9 maunds.(o)A rehra drawn by two horses shall not carry more than 16 maunds.Nothing contained in this Act shall be constructed to prevent any person from being prosecuted under any law for any offence made punishable by this Act or from being liable under any other law to any other high penalty or punishment that is provided under this Act.
