Section 67 in The Orissa Motor Vehicles Rules, 1993
67. Carriage of animals in goods carriage.
(1)No cattle shall be carried in a goods carriage in any public place unless-(a)in the case of goat, sheep, deer or pig-(i)a minimum floor space of 0.2 square meter per head of such cattle is provided in the vehicles;(ii)proper arrangements for ventilation are made;(iii)if carried in a double decked goods carriage, the upper deck flooring is covered with metal sheets with a minimum height of 7.62 centimetres raised on all four sides so as to prevent the animal waste matter such as urine, litter etc. falling on the animals on the lower deck;(iv)proper arrangements for drainage are made on each floor; and(v)wooden battens are provided on each floor to prevent slipping of hoofs of the animals;(b)in the case of any other cattle-(i)a minimum floor space of (2m x 1m) per head of cattle and half of such floor space for a young one cattle which is weaned is provided in the vehicle;(ii)the load body of the vehicle is constructed of strong wooden planks or of iron sheet with a minimum height of 1.5 metres measured from the floor of the vehicle on all sides and the back and a roof constructed of some light material is provided on the load body at a suitable height so as to allow free movement to the tallest animal that is carried and supported with posts firmly fixed to the floor of the vehicle;(iii)floor battens are provided to prevent slipping of hoofs;(iv)every projection likely to cause suffering to an animal is removed;(v)the cattle are properly secured by ropes tied to the sides of the vehicle.Explanation - "Cattle" for the purpose of this sub-rule includes Goat, Sheep, Buffalo, Bull, Ox, Cow, Deer, Horse, Pony, Mule, Ass, Pig or the young ones thereof.(2)No animal belonging to or intended for a circus, menagerie or Zoo shall be carried in a goods carriage in a public place unless-(i)in the case of wild or ferocious animal, a suitable cage, either separate from or integral with the load body of the vehicle used of sufficient strength to contain the animal securely at all times is provided; and(ii)reasonable floor space for each animal is provided in the vehicle.(3)No goods carriage when carrying any cattle under Sub-rule (1) or (2) shall be driven at a speed in excess of 24 Kilometres per hour.
