Section 10(2) in The Recognition Of Zoo Rules, 1992
(2)No zoo shall acquire any animal in violation of the Act or rules made thereunder.[(3-A) No zoo shall allow any animal to be subjected to the cruelties prohibited under the Prevention of Cruelty of Animals Act, 1960 (59 of 1960);(3-B) Animals pertaining to species whose performance has been banned under the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), shall not be transported from place to place:Provided that such animals may be permanently kept by circuses at a place of their choice with suitable housing facility.] [Substituted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004). ]
