Section 20(2) in The Highways Administration Rules, 2004
(2)No person in charge of, or in possession of, any animal shall allow such animal(i)to proceed on a Highway unless(a)such animal is attended by a person so efficiently to avoid any danger or fear to the traffic on the Highway;(b)such animal so attended by a person so as not to create any uneasiness-to the traffic on the Highway; and(c)such animal is so attended by a person so as not to allow such animal to damage the Highway;(ii)to stand on a Highway(a)at a place on the Highway other than a place which is specifically allocated by the Highway Administration for such purposes;(b)in a condition unattended by a person;(c)in a condition to allow the animal to cause any damage or fear to the traffic; and Highway.(d)in a condition to allow the animal to pollute or damage the
