Union of India - Act
Schedule Conditions for the Importation of Equines into India
UNION OF INDIA
India
India
Schedule Conditions for the Importation of Equines into India
Rule SCHEDULE-CONDITIONS-FOR-THE-IMPORTATION-OF-EQUINES-INTO-INDIA of 2002
- Published on 24 July 2002
- Commenced on 24 July 2002
- [This is the version of this document from 24 July 2002.]
- [Note: The original publication document is not available and this content could not be verified.]
Conditions for the Importation of Equines into India
Published vide Notification No. G.S.R. 522(E), dated 24th July, 2002Ministry of Agriculture(Department of Animal Husbandry and Dairying)G.S.R. 522(E). - In exercise of the powers conferred by Sub-Section (1) of section 3 of the Livestock Importation Act, 1898 (Act 9 of 1898) as amended by Livestock Importation Amendment Act, 2001 (Act 28 of 2001) and in supersession of the notification of the Government of India in the Ministry of Agriculture No. 50-22/77-LDT(AQ)/Pt. Dated the 11th August, 1999, the Central Government hereby allows with immediate effect the import of equine species of animals into India.2. Import of the equines shall be allowed as per the procedures laid down in the schedule as under.
1. Eligibility.
- 1.1. 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 three years. However, from the CEM infected countries male upto seven years and female upto five years of age which have never been mated are allowed.2. Identification.
- The equine must accompany with a valid passport; orIn case of the horse originate from countries not issuing a passport, the import must be accompanied by complete history sheet with an identification certificate duly authenticated by an official veterinarian of the exporting country.3. Veterinary Certificate.
- 3.1. The equine must accompany a valid health certificate issued by an official veterinarian of the exporting country as per the following format:Animal Health Certificate for Import of Equines into IndiaExporting Country:.....................................................................Ministry /Department of:............................................................Province or District, etc.:............................................................I. Identification of the animal| Number | Breed | Sex | Age |
1. The country is free from African Horse Sickness.
2. During one hundred and eighty days immediately prior to export, the equine under export has not visited any country where African Horse Sickness occurred in the past two years immediately preceding the export.
3. Contagious Equine Metritis (CEM) has not been reported during last three years in the country and the animal has not originated from / reared in / visited any of the CEM infected countries during the last two years; or
the country has reported CEM but the animal under export is less than seven years (in case of male) / less than five years (in case of female) of age which have never been mated and the equine has not been in contact with breeding stock during the twelve months immediately prior to export and that swabs collected from the prepuce/urethra/vagina/cervix as the case may be of the equine has been found negative for pathogenic micro-organisms, specifically Taylorella-equigenitalis, by standard culture methods on three consecutive occasions at seven days interval during the thirty days pre-export quarantine.4. The equine was kept in an establishment for three months prior to shipment where no infectious or contagious diseases including Epizootic Lymphangitis, Ulcerative Lymphangitis, Trypanosomosis, Dourine, Equine Piroplasmosis, Equine Rhinopneumonitis, Equine Encephalomyelitis, Equine Influenza, Equine Infectious Anaemia, Potomac Horse Fever, West Nile Virus infection and Vesicular Stomatitis was reported and no such diseases reported around such establishment.
5. The animal prior to export has been vaccinated with Equine Influenza (killed) bivalent vaccine, and the last vaccination be within thirty days prior to embarkation but not less than fourteen days.
6. The equine being exported has been kept in isolation in an approved Government quarantine station and subjected to the following tests with negative results:
| Disease | Diagnostic Test | |
| Glanders | Mallein/Complement Fixation Test (CFT) | During fifteen days before shipment. |
| Dourine | Complement Fixation Test (CFT) | During fifteen days before shipment. |
| Equine Infectious Anacmia | Coggins (Immunodiffusion Test) | During thirty days before shipment. |
| Infectious Equine Abortion(Salmonellaabortus equi) | Serum Agglutination Test (titre not greaterthan one/three thousand) | During fifteen days before shipment. |
| Equine Viral Arterities (EVA) | Virus Neutralization Test | Two occasions at least fourteen days apart withnegative result during twenty eight days prior to shipment. |
| Vesicular Stomatitis | Complement Fixation Test (CFT) / Ertzyme-LinkedImmunosorbent Assay (ELISA) | At least twenty one days after the commencementof pre-export quarantine |
| Contagious Equine Metritis (CEM) | Culture of Micro-organisms | Three consecutive tests at weekly intervalduring pre-export quarantine period with negative results. |
| Equine Piroplasmosis(Babesia equi andBabesiacaballi) | Complement Fixation Test (CFT) / IndirectFluorescent Antibody Test (IFAT) | During thirty daysbefore shipment. |
| Venezuelan Equine Encephalomye litis | Haemagglutination Inhibition, (HI)/ ComplementFixation (CFT)/ Plaque Reduction Neutralization Test (PRNT) | Not less than fourteen days after thecommencement of pre-export quarantine. |