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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(2) in The Punjab Motor Vehicles Rules, 1989

(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 metres and not more than fifty when the wheel base of such vehicle, is 3.6 metres or above in the case of goats, sheeps, pigs, deer, rams, owes, 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 animals other 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 young 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 scale 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 heifer or cow bull .. 1.48 square metres
(4) Pony or ass or colt or 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