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State of Kerala - Section

Section 8 in Kerala Captive Elephants (Management and Maintenance) Rules, 2012

8. Duties and Responsibilities of owners.

(1)If an elephant is affected by any epidemic disease, the owner shall bring it to the notice of the Chief Wildlife Warden immediately.
(2)The risk of damage to life and property caused by attack of elephants going amok shall be brought under appropriate Insurance Coverage. Third party Insurance shall also be given for the elephant.
(3)The owners shall arrange to cut tusks if advised so by Veterinary Doctor after obtaining required permission from Chief Wildlife Warden.
(4)Any elephant going amok and causing death of human beings shall be banned from taking part in temple festivals for consecutive fifteen days. The elephant shall be permitted to take part again in temple festivals only after examination and certification by a three member team of Veterinary Doctors consisting of Forest Veterinary Officer and two Government Veterinary Officers of the concerned district or Forest Veterinary Officer and any other two Veterinary Doctors, that the animal is physically and psychologically fit.
(5)The owners shall ensure that the mahout carries with him the copy of elephant data book, certified copies of Insurance Certificate, Micro-chip Certificate and Ownership Certificate during the festival celebrations.
(6)The owner shall report within 24 hours, to the Chief Wildlife Warden or to the officer authorized by him, the death of an elephant and the tusks, if any, shall be declared within one week to the' Chief Wildlife Warden for obtaining Ownership Certificate.
(7)The owner shall get the postmortem examination of the elephant done by a Veterinary Doctor and shall submit the report to the Chief Wildlife Warden or the Officer authorized by him within fifteen days of the death.
(8)Movement register, disease and vaccine register, treatment register, food register and work register shall be maintained up to date by elephant owner and the same produced for inspection,as and when called for.
(9)The name of elephant shall be displayed on the chain hung around the neck of the elephant.
(10)During the time of .festival celebrations, first attendant mahout shall be present in front of the elephant.
(11)A mahout in inebriated condition shall .not be allowed to handle the elephant.
(12)The life of mahout and cavady shall be insured for a minimum of Z 5 lakhs (Rupees five lakhs only) each to cover risk of life due to the elephant going amok.
(13)Every owner shall maintain an Elephant Data Book as specified by the Chief Wildlife Warden for each captive elephant.