(1)No cattle shall be carried in a goods carriage in a public place unless :-(i)In the case of goats, sheep, deers, or pigs, a minimum floor space of one square metre per five heads of such cattle is provided in the vehicle.(ii)In the case of any other cattle :-(a)a minimum floor space of 2 x 1 metre per head of cattle and half of such floor space for young weaned one of cattle is provided in the vehicle;(b)the load body of the vehicle is constructed of strong wooden planks or of iron sheets with a minimum height of one and one half metre measured from the floor of the vehicle on all sides;(c)floor battens are provided to prevent slipping of hoofs;(d)every projection likely to cause suffering to an animal is removed; and(e)the cattle are properly secured by ropes tied to the sides of the vehicle.Explanation. - 'CATTLE' for the purpose of this sub-rule includes goats, sheeps buffaloes, bulls, oxen, cows, deers, horses, ponies, mules, asses, pigs or the young oxen thereof.(2)No animal belonging to or intended tor a circus, inanageric or zoo shall be carried in goods vehicle in a public place unless ;-(i)in the case of a wild or ferocious animal, a suitable cage of sufficient strength to contain the animal securely at all times, either separate from or integral with the load body of the vehicle is provided; and(ii)reasonable floor place for each animal is provided in the vehicle.(3)No goods vehicle when carrying any cattle under sub-rule (1) or any animal under sub-rule (2) shall be driven at a speed in excess of forty kilometres per hour.
