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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Haryana - Subsection

Section 94(4) in The Haryana Motor Vehicles Rules, 1993

(4)No animal belonging to or intended for a circus or zoo shall be carried in goods carriage in public place unless in the case of wild ferocious animal, a suitable cage, either separate from or integral the load body of the vehicle, used of sufficient strength to continue the animal securely at all times is provided.