Section 10 in The Breeding of And Experiments On Animals (Control And Supervision) Rules, 1998
10. Transfer and acquisition of animals for experiment.
(a)A breeder shall not transfer any animal by sale or otherwise to an establishment which is not registered under these rules.(b)An establishment shall not acquire any animal by sale or otherwise except from a registered breeder/establishment.(c)livery establishment after acquisition of an animal or animals shall not transfer such animal or animals by sale or otherwise to any other establishment or person except to a registered breeder/establishment.(d)The animals used for experimentation in a production/breed improvement programme may be given out by the breeder institution for domestic use.(e)No animal shall be imported by a breeder or an establishment which is available in the country.(f)A breeder or an establishment shall comply with the directions given by the Committee for the purpose of controlling and supervising experiments on animals.
