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State of Punjab - Section

Section 102 in The Punjab Motor Vehicles Rules, 1989

102. Conditions for carriage of animals in goods carriage

. [Section 96(2)(xxvii)] - (1) No animal shall be carried in a goods carriage in a public place unless, -(i)the load body the vehicle is constructed of strong wooden planks 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 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
(3)In the case of goods carriage the record of daily haulage shall be maintained by the permit-holder in the following table :
Name and address of the permit holder Type of permit Permanent__________Temporary Registration No. of Vehicles Goods Date carriage for hire or reward trade and business  
           
Serial No. of trip Name and address of sender or booking Agents Name and address of consignee Name of commodity carried Weight in quintals/kgs. Origin
1 2 3 4 5 6
           
Destination Distance between 6 and 7 Quintals per kms performed Col.(5) x Col.(8) Freight charged in rupees Remarks
7 8 9 10 11
    Signature of Permit-holder  
(Strike out where not applicable Records of Daily Haulage.)N.B. (i) It more than one commodity is carried during the same trip or booked between places en route the debits of each commodity have to be shown separately in separate lines under all columns.
(ii)Generally 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 Columns (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 a goods carriage in pubic place unless in the case of wild ferocious animals, 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.
(5)No animals 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 animals, carry any other goods except fodder necessary to feed the animals on the way.