Section 5 in Tamil Nadu Regulation of Jallikattu Act, 2009
5. Arrangements to be made by the Collector.
- The Collector shall,(i)ensure double barricading of the arena at the minimum of six feet height so that bulls will not jump the double barricading and avoid causing of injuries to the spectators;(ii)ensure the number of spectators in the gallery shall not exceed the limit prescribed by the Public Works Department;(iii)ensure safety certificate is obtained from the Public Works Department for the double barricading and for the safety of the gallery;(iv)ensure that the bulls are free of any diseases and not intoxicated or administered with any substance like nicotine, cocaine with the object of making them more aggressive or ferocious with the assistance of the Animal Husbandry Department;(v)arrange to provide adequate police protection at the places where the event is held;(vi)arrange to provide adequate medical facilities including the ambulance at the place where the event is held, to give medical treatment and constitute a medical team for such purpose;(vii)arrange for necessary drinking water supply as well as sanitation facilities in the place where the event is to be held;(viii)authorise an officer not below the rank of a Deputy Collector to look after each item of event and arrangement like checking up of bulls, checking up of bull tamers, checking up of the barricading and gallery arrangements, medical facilities, water supply, sanitary arrangements and safety of spectators and any other requirement in connection with the event;(ix)arrange to give wider publicity of the provisions of the Prevention of Cruelty to Animals Act, 1960 (Central Act 59 of 1960). and the rules framed thereunder and the risk involved in participating in the event;(x)ensure the presence of Animal Welfare activists representing the Animal Welfare Board established under the Prevention of Cruelty to Animals Act, 1960 (Central Act 59 of 1960). during the conduct of the event;(xi)videograph the entire event and provide the same to the Government or any other authority as and when required; and(xii)make all such other arrangements as may be prescribed.
