Section 1 in Regulation for the Import of Equine Species of Animals into India
1. Eligibility: - Import of equines shall be allowed only if the following conditions are satisfied, namely:-
(i)the equine should come from a country;(a)which is free from African Horse Sickness;(b)where Contagious Equine Metritis (CEM) has not been reported during the last twenty months;(c)if the horses come from the Contagious Equine Metritis infected country, import is allowed on the following conditions;(i)males up to seven years and female up to five years of age which have not been mated, or the breeding horses that have mated and pregnant mares comes from an establishment which has been free from Contagious Equine Metritis for at least three years;(ii)in case of Thoroughbred horses, import will be allowed for breeding/polo/games etc;(iii)prior to export the equines are required to under go pre-export quarantine for necessary testing;(iv)the equine shall be imported only through the International airports of Delhi, Kolkata, Mumbai and Chennai or any other airport notified by the Government from time to time and the quarantine officers may be informed by the importer in writing at least fifteen days prior to the arrival of the consignment;(v)the animals with more than three hundred days of pregnancy prior to departure are not to be imported.
