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State of Haryana - Section

Section 94 in The Haryana Motor Vehicles Rules, 1993

94. Conditions for carriage of animals in goods carriage.

[Section 96(2)(xxxiv)]. - (1) No animal shall be carried in goods carriage in pubic place unless:-(i)the load body of the vehicle is constructed of strong wooden blanks or of iron sheets with a minimum height of 1.05 metres measured from the floor of the vehicle in all sides and the back; and(ii)the animal is properly secured by ropes tied to the side of the vehicle.
(2)While carrying animal in a goods carriage, the owner of the vehicle shall -
(i)not carry more than forty at a time when the wheel base of such vehicle is below 3.6 meters and not more than fifty when wheel base of such vehicle is 3.6 metres or above in the case of goats, sheeps, pigs, deer, rams, ewes, kids and the like; and
(ii)not carry more than four with calves or young ones or five without calves or young ones, in the case of animal than those referred to in clause (i) when the wheel base is below 3.6 metres and not carry more than five with calves or young ones or six without calves or your ones when the wheel base of such vehicle is 3.6 metres or above; and
(iii)carry animals on the basis of floor space in the vehicle in accordance with the sale of floor space given below against each category of animals:-
Category of animals Floor space required per animal
(1) Mule or horse of gelding 2.20 square metres
(2) Buffalo or buffalo bull 1.67 square metres
(3) Cow or bullock or adult cow bull 1.48 square metres
(4) Pony or ass or colt of filly 1.20 square metres
(5) Calves of two to three years 1.11 square metres
(6) Calves below two years 0.74 square metres
(7) Deer and pig 0.50 square metres
(8) Sheep or ram and goat 0.32 square metres.
(3)In the case of goods carriage the record of daily haulage shall be maintained by the permit holder in the following table :-Table
Name and address of the permit holder Type of permit Permanent/Temporary Registration No. of Vehicles Goods Date carriage for hire or trade and business
Serial No. of trips Name and Address of sender or booking Agent Name and Address of consignee Name of commodity carried Weight in quintals/Kilograms Origin
1 2 3 4 5 6
Destination Distance between 6 and 7 Quintals per kilograms performed column (5), column (8) Freight charged in rupees Remarks
7 8 9 10 11
Signature of Permit Holder(Strick out where not applicable Records of Daily Haulage)N.B. (i) If more than one commodity is carried during the same trip of booked between places en route the debits of each commodity have to be shown separately in separate lines under all columns.
(ii)General origin and destination of the vehicle will be origin and destination of cargo. In case they are different origin and destination of cargos may be inserted under column (6) and (7) respectively with a note in the remarks column showing origin and destination of the vehicle.
(4)No animal belonging to or intended for a circus or zoo shall be carried in goods carriage in public place unless in the case of wild ferocious animal, a suitable cage, either separate from or integral the load body of the vehicle, used of sufficient strength to continue the animal securely at all times is provided.
(5)No animal under sub-rule (1) or under sub-rule (4) shall be carried for more than 200 kilometres at a stretch and there shall be a break of four to six hours after eight hours of continuous journey;
(6)No goods carriage while carrying any animal shall be driven at a speed in excess of twenty-five kilometres per hour.
(7)No goods carriage shall, while carrying any animal carry any other goods except fodder necessary to feed the animals on the ways.