Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 9 in The Breeding of And Experiments On Animals (Control And Supervision) Rules, 1998

9. Performance of experiments.

- In conducting experiments on animals, regard shall he had to the following conditions, namely :-
(a)experiments shall be performed in every case by or under the supervision of a person duly qualified in that behalf, that is, Degree or Diploma holders in Veterinary Science or medicine or Laboratory Animal Science of a University or an Institution recognised by the Government for the purpose and under the responsibility of the person performing the experiment;
(b)experiments shall be performed with due care and humanity;
(c)animals intended for the performance of experiments are properly looked both before and after experiments;
(d)experiments involving operative procedure more severe than simple inoculation or superficial venesection shall he performed under the influence of anaesthetic to prevent the animal feeling pain and it shall remain so throughout the experiment. Anaesthesia shall be administered by a Veterinary Surgeon trained in methods of anaesthesia or a Scientist/technician so trained for this purpose and who shall remain present near the animals till the completion of the experiment;
(e)animals which in the course of experiments under the influence of anaesthetic are so injured that their recovery would involve pain or suffering shall be destroyed humanely while still under the influence of anaesthesia;
(f)when there is reason to believe that an animal is suffering abnormal or severe pain at any stage of a continuing experiment, it shall he painlessly destroyed at that stage without proceeding with the experiment;
(g)the experiment shall not be performed for the purpose of attaining or retaining manual skill except in schools, colleges and recognised training institutions;
(h)experiments shall not be performed by way of an illustration;
(i)experiments shall not be performed as a public demonstration;
(j)the substance known as Urari or Curare or any such Paralysan shall not he used or administered for the purpose of any experiment except in conjunction with anaesthetic of sufficient depth to produce loss of consciousness;
(k)no experiment, the result of which is already conclusively known, shall be repeated without previous justification;
(l)there shall not be applied to the eye of an animal by way of experiment any chemical substance for the purpose of absorption through the conjunctival membrane or though the cornea calculated to only give pain;
(m)dogs held for experimental purposes shall not be debarked;
(n)where experiments are performed in any institution, the responsibility therefor is placed on the person in charge of the institution and in cases where experiments are performed outside an institution by an individual qualified in that behalf, the experiments are performed on his responsibility.