Living
Animal Species (Reporting and Registration) Rules, 2024
[28th February 2024]
In exercise of the powers conferred by clause
(jv) of sub-section (1) of Section 63 of the Wild Life (Protection) Act, 1972
(53 of 1972), the Central Government hereby makes the following rules, namely:-
Rule 1. Short title and commencement.
(1)
These rules may be called the Living Animal Species
(Reporting and Registration) Rules, 2024.
(2) They
shall come into force on the date of their publication in the Official Gazette.
Rule 2. Definitions.
In these rules, unless the context otherwise
requires,-
(a)
"Act" means the Wild Life (Protection)
Act, 1972 (53 of 1972);
(b)
"animal species" means any living
specimens of any animal species listed in Schedule IV appended to the Act;
(c)
"Appendices" means Appendix I, Appendix II
or Appendix III under Schedule IV appended to the Act;
(d)
"authorised officer" means an officer authorised
under section 49M of the Act;
(e)
"facility" means any premise where animal
species is housed;
(f)
"Form" means the form appended to these
rules;
(g)
"transfer" means transfer of any animal
species to any person, whether by way of gift, sale or otherwise;
(h) "veterinary
practitioner" means a person registered with the Veterinary Council of
India established under the Indian Veterinary Council Act, 1984 (52 of 1984).
(2) All other words and expressions used and
not defined in these rules but defined in the Act shall have the same meanings
assigned to them in the Act.
Rule 3. Application for registration of possession.
(1)
Every person who is in possession of any animal
species shall report the details thereof and make an application for
registration electronically to the Management Authority or the authorised
officer in Form I within a period of six months from the date of commencement
of these rules and thereafter within thirty days of possession of such animal
species.
(2)
Every application form shall be accompanied with a
fee of one thousand rupees.
(3)
Where the animal species was acquired prior to the
commencement of the Wild Life (Protection) Amendment Act, 2022, the application
shall be accompanied with a declaration in this regard and the proof of the
acquisition prior to such commencement.
(4)
Where the animal species was acquired on or after
the commencement of the Wild Life (Protection) Amendment Act, 2022, the
application shall be accompanied with.-
(a)
copy of import licence and CITES export permit or
certificate granted under the Convention in case of acquisition through import;
(b)
copy of certificate of registration where
applicable.
(5)
The applications received as per sub-rule (1) shall,
if found complete in all respects, be forwarded by the Management Authority or
the authorised officer within a period of fifteen days to the Deputy
Conservator of Forests having jurisdiction over the area in which the facility
is located
(6)
The Deputy Conservator of Forests shall, on receipt
of the application under sub-rule (1), upon an inquiry and physical
verification of the facility submit report in Form II within a period of thirty
days to the Management Authority or the Authorised Officer, electronically.
(7) On
receipt of the report under sub-rule (2), the Management Authority or the
authorised officer shall within a period of fifteen days issue a registration
certificate to the applicant in Form III electronically.
Rule 4. Application for reporting and registration of birth.
(1)
Every person who has been issued a registration
certificate under sub-rule (7) of rule 3 for any animal species shall report
the birth of an offspring of such animal species and apply for registration
within a period of seven days of such birth to the Management Authority or the
authorised officer in Form I electronically.
(2)
The application form shall be accompanied with a fee
of one thousand rupees.
(3)
The applications received under sub-rule (1) shall,
if found complete in all respects, be forwarded by the Management Authority or
the authorised officer within a period of seven days to the Deputy Conservator
of Forests having jurisdiction over the area in which the facility is located.
(4)
The Deputy Conservator of Forests shall, on receipt
of the application under sub-rule (1), upon an inquiry and physical
verification of the offspring submit report in Form II within a period of
fifteen days to the Management Authority or the authorised officer,
electronically.
(5) On
receipt of the report submitted under sub-rule (4), the Management Authority or
the authorised officer shall within a period of seven days issue a registration
certificate to the applicant in Form III electronically.
Rule 5. Application for reporting and registration of transfer.
(1)
If any person, who has been issued a registration
certificate in respect of an animal species under sub-rule (7) of rule 3 or
sub-rule (5) of rule 4, transfers such animal species shall report in Form I to
the Management Authority or the authorised officer within a period of fifteen
days of such transfer.
(2) The
provisions of rule 3, shall, as far as may be, apply to the submission of
application and the issuance of the registration certificate for possession of
the animal species under this rule.
Rule 6. Manner for reporting death of animal species.
Every person who has been issued a
registration certificate in respect of an animal species under sub-rule (7) of
rule 3 or sub-rule (5) of rule 4 shall report the death of such animal species
in Form I along with post mortem report issued by a veterinary practitioner.
Rule 7. Maintenance of stock.
(1)
Every person to whom a registration certificate
under these rules has been issued shall.-
(a)
comply with the provisions of Section 49 N of the
Act and the rules made thereunder in case of captive breeding of animal species
specified under Appendix I to the Schedule IV;
(b)
carry out health check-up of such animal species at
least once in six months by a veterinary practitioner and maintain a record of
its health in Form IV;
(c)
present for inspection the animal species at the
facility and the records maintained in respect of the animal accordance with
sub clause (b) to the forest officer having jurisdiction over the area as and
when required;
(d)
ensure that the animal species does not escape from
the facility;
(e)
inform any escape of the animal species to the
nearest forest office having jurisdiction immediately and not later than twenty
-four hours of such escape;
(f)
be liable for damages, if any, caused due to such an
escape; and
(g) not
allow the animal species to mix or breed with indigenous animal species.
Rule 8. Rejection or cancellation of Registration Certificate.
(1)
The Management Authority or the authorised officer,
shall reject any application if not found complete in all respects.
(2)
The Management Authority or the authorised officer ,
if-
(a)
the provisions or resolutions of the Convention are
not satisfied; or
(b)
any provisions of the Act or any rules made thereunder
have not been complied with; or
(c) a false
information is furnished, may refuse after duly considering the recommendations
in Form II or cancel the registration as the case may be, after providing the
applicant with an opportunity of being heard.
Rule 9. Order to be signed and dated.
Every order of the Management Authority or the
authorised officer shall be in writing and shall be signed and dated by him.
Rule 10. Appeal.
Any person aggrieved by the refusal of the
Management Authority or the authorised officer, or cancellation of registration
under rule 8 may prefer an appeal to the Central Government within a period of
sixty days justifying the reasons for preferring an appeal.
Rule 11. Dealing with scheduled specimen.
Any animal species in respect of which a
registration certificate has not been granted or obtained shall be treated in
accordance with section 49Q of the Act.
FORM –I
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FORM - I
Application for
reporting and registration
[see sub-rules (1)
of rules 3, 4 and 5 and rule 6]
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1.
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Name of the Owner
(with Aadhar number)
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2.
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(a) Address of the
Owner
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(b) Address of the
facility in case different from (a) above
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3.
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Phone Number or
mobile
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4.
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E-mail id
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5.
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Purpose of
acquisition the animal species (tick (?) as applicable)
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Pet
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Breeding for
commercial purposes
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Research
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Others please
specify
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6.
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Reason for
reporting (tick (?) as applicable)
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Possession
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Birth
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Transfer
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Death
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7.
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Details of the
animal (s)
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Common Name
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Scientific name
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Numbers
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Male/Female/unsexed
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Photo
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8.
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Details of fee paid
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Transaction number
/ D.D. no.
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Amount paid
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9.
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Mode of acquisition
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Import
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Introduction from
the sea
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Birth
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Inheritance
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Purchase
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Others please
specify
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10.
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Date of acquisition
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11.
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In case of
acquisition by import
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DGFT import licence
number
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CITES
Export Permit or certificate number
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12.
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Certificate
number in
case of acquisition by introduction from the sea
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13.
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Registration
certificate number for parent animal species in case of birth
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14.
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In case of
acquisition by transfer
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a.
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Registration
certificate
number allotted to the transferor
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b.
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Name and address of
the transferor
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c.
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Name
and address of the transferee
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15.
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In
case of death
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Allotted
registration certificate number for animal species
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Reason
for death
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Where
and how disposed
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16.
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Remarks
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Documents
to be attached:
(a) Address proof of the applicant
(b) Proof of acquisition
(c) Copy of import licence and CITES
export permit or certificate in case of acquisition through import
(d) Copy of the certificate in case
of introduction from the sea
(e) In case of death, attach post
mortem certificate issued by a Veterinary practitioner
Date: Name and Signature of the
applicant
Place:
FORM-II
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FORM-II
Report of the
Deputy Conservator of Forests
[See sub-rule (6)
of rule 3 and sub-rule (4) of rule 4]
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1.
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Name of Owner
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2.
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(a) Address of the
Owner
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(b) Address of the
facility in case different from (a) above
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3.
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Purpose of
reporting
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Possession
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Birth
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Transfer
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Death
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4.
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Details of the
Species
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Common Name
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Scientific name
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Numbers
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Male/ Female/
unsexed
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Date of posse
ssion/ birth/ transfer
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Photo
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a.
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b.
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c.
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5.
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Location of nearest
quarantine facility
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6.
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Location
of nearest
Veterinary care facilities
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7.
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Availability of nursery
for hand-rearing of animal young ones
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Yes/No
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8.
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Availability of
functional fire safety equipment
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Yes/No
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9.
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Presence
of railway
line, highways, industries (small scale, medium
scale. large scale) within 100 meters radius of the facility
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10.
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Presence of
Protected Areas/Zoos/Rescue Centres within 100 meters radius of the facility
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11.
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Name and
designation of the forest officer inspecting the facility
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12.
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Date
of inspection
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13.
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Any
other information
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14.
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Recommendation
of the Divisional Forest Officers/District Forest Officer/Wild Life Warden
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Documents
to be attached: Inspection report of the inspecting officer.
Signature and Seal:
Date:
Name and designation of the authorised signatory:
FORM-III
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FORM-III
Registration
certificate
[See sub-rule (7)
of rule 3 and sub-rule (5) of rule 4]
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Registration
Certificate number:
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1.
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Name of Owner
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2.
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(a) Address of the
Owner
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(b) Address of the
facility in case different from (a) above
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3.
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Details of the
animal (s)
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Common Name
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Scientific name
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Numbers
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Male/ Female/
unsexed
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Date of posse
ssion/ birth/ transfer
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Photo
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a.
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b.
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c.
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(1)
The owner
shall abide by the following conditions:
(a)
comply
with the provisions contained in Section 49 N of the Act and rules made
thereunder in case of captive breeding of Appendix I species of animals;
(b)
carry out
health check-up of such animal species at least once in six months by a
veterinary practitioner and maintain a record of its health in Form IV appended
to Living Scheduled Animal Specimens(Reporting and Registration) Rules, 2023and
annexed with this certificate;
(c)
present
for inspection the animal species at the facility and the records maintained in
respect of the animal to any forest officer having jurisdiction over the area
as and when required;
(d)
ensure
that the animal species does not escape from the facility;
(e)
inform
any escape of the animal species to the nearest forest office having
jurisdiction immediately and not later than twenty-four hours of such escape;
(f)
be liable
for damages, if any caused due to such an escape; and
(g)
not allow
the animal species to mix or breed with indigenous animal species.
(2)
This
certificate is liable for cancellation, if it is found that,
(a)
the
provisions or resolutions of the Convention are not satisfied; or
(b)
any
provisions of the Wild Life (Protection) Act, 1972 or any rules made thereunder
have not been complied with; or
(c)
a false
information is furnished.
Signature and Seal:
Date: Name and designation of the
authorised signatory
FORM-IV
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FORM-IV
Veterinary Health
Certificate
[sub-rule (1) (b)
of Rule 7]
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1.
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Name of the Owner
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2.
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Address, E mail and
Contact number of Owner
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3.
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Animal Description
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a.
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Species and Breed
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b.
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Colour
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c.
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Sex (Male/Female/Unsexed)
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d.
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Registration
certificate number
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4.
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Date of last
veterinary check-up
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5.
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Summary of previous
disease, if any
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6.
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Details of
immunization
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7.
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Details of
anti-parasitic treatments
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8.
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Physical
examination
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9.
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Referral to
laboratory tests:
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Yes/ No.
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10.
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List of prescribed
tests in case of Yes in row 9.
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I, Dr.......................examined the above described animal on
(date)....................... and certify that the animal is sound/ unsound in
health.
Place: Signature:
Date: Name & Address:
VCI Registration No.
Email:
Contact No: