Section 97 in The Transport Of Animals Rules, 1978
97. Cancellation of permit or authorisation for transport .-(1) In the event of contravention or non-compliance of any of the rules contained in these rules for transport of animals, if it is pointed out in writing by any officer or persons or Animal Welfare Organisation authorised for this purpose by the Animal Welfare Board of India or the Central Government, then, any permit or authorisation issued for such transport shall be immediately cancelled by the concerned authority and it shall be the duty of the police to stop the further transport even from the intermediary station and proceed against the said offenders and deal with the animal in accordance with law.
(2)The custody of the animals immediately after unloading from the rail wagons, truck or any other vehicle shall be given to the authorised Animal Welfare Organisation if available, till the competent authority or the Magistrate having jurisdiction decides about their care and upkeep.
