Section 22 in The Prevention Of Cruelty To Animals Act, 1960
22. Restriction on exhibition and training of performing animals.—
No person shall exhibit or train—(i)any performing animal unless he is registered in accordance with the provisions of this Chapter ;(ii)as a performing animal, any animal which the Central Government may, by notification in the Official Gazette, specify as an animal which shall not be exhibited or trained as a performing animal.
