Prevention of Cruelty to Animals (Pet Shop) Rules, 2018

[Prevention of Cruelty to Animals (Pet Shop) Rules, 2018][1]

[6th September, 2018]

Whereas the draft Prevention of Cruelty to Animals (Pet Shop) Rules, 2016 were published, as required under sub-section (1) of Section 38 of the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), vide the Government of India, Ministry of Environment, Forest and Climate Change notification number G.S.R. 1152(E), dated the 16th December, 2016 in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i), dated the 16th December, 2016 inviting objections and suggestions from all persons likely to be affected thereby within a period of thirty days from the date on which copies of the Gazette containing the said notification were made available to the public;

And whereas, the copies of the said Gazette were made available to the public on the 16th December, 2016;

And whereas, objections and suggestions received from the public have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by the sub-sections (1) and (2) of Section 38 of the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), the Central Government hereby makes the following rules, namely.

Rule - 1. Short title and commencement.

(1)     These rules may be called the Prevention of Cruelty to Animals (Pet Shop) Rules, 2018.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2. Definitions.

(1)     In these rules unless the context otherwise requires,

(a)      “Act” means the Prevention of Cruelty to Animals Act, 1960 (59 of 1960);

(b)      “Animal Welfare Organisation” means a welfare organisation for animals recognised by the Board;

(c)      “breeder” means an individual or group of persons who own pet animal for breeding and sale, and includes a boarding kennel operator, intermediate handler and trader;

(d)      “certificate of registration” means a certificate of registration issued under these rules;

(e)      “Farm” means a Farm contained in the First schedule;

(f)       “infirm animal” means any animal that is suffering from any functional or physiological disorder, defect or disability, or any deficiency from birth, or acquired after birth;

(g)      “inspector” means a veterinarian of the State Government authorised in writing by the State Animal Welfare Board or SPCA:

Provided that any person who is or has been a pet shop owner or breeder, or is related to a pet shop owner or breeder, shall not be authorised as an inspector under these rules;

(h)     “local authority” means a municipal committee, SPCA or other authority for the time being invested by law with the control and administration of any matter within a specified local area;

(i)       “mutilating” means subjecting an animal to a surgery or procedure such as ear cropping, tail docking or branding or otherwise performing a surgery or procedure to camouflage or hide any defect or infirmity except curative surgery;

(j)       “pet animal” includes dog, cat, rabbit, guinea pig, hamster, rodents of the rat or mice category, pet birds and such other type of animals, the ownership of, and trade in which, is not prohibited by any other law, rules or regulations;

(k)      “pet shop” means a shop, place or premises, including any shop, place or premises in a weekly or other market, where pet animals are sold or housed, kept or exhibited for sale, or where any retail or whole-sale business involving the selling or trading of pet animals are carried out, and includes online platforms over which the sale and purchase of pet animals is carried out wherever the context permits;

(l)       “pet shop owner” means any person who owns or has control over any pet shop;

(m)    “Schedule” means a Schedule annexed to these rules;

(n)     “SPCA” means Society for Prevention of Cruelty to Animals established in any district under the Prevention of Cruelty to Animals (Establishment and Regulation of Societies for Prevention of Cruelty to Animals) Rule, 2001 made under the Act;

(o)      “State Board” means the State Animal Welfare Board constituted in a State by the State Government;

(p)      “un-weaned animal” means.

(i)       the offspring of an animal that has not attained the age at which it normally acquires independent survival skills to meet its basic needs like food, warmth and safety; and

(ii)      kittens and pups below eight weeks, and captive birds without mature flight feathers.

(q)      “veterinary practitioner” means a veterinary practitioner registered under the provisions of the Indian Veterinary Council Act, 1984 (52 of 1984).

(2)     Word and expressions used in these rules and not defined, but defined in the Act, shall have the meanings respectively assigned to them in the Act.

Rule - 3. Prohibition of operating pet shops without registration.

(1)     No person shall.

(a)      carry on or continue the business of sale or trade in pet animals, whether retail or wholesale; or

(b)      establish or operate a pet shop, or any other establishment engaged in sale, purchase or exchange of pet animals by whatever name called, without obtaining a certificate of registration in Form II:

Provided that any person operating a pet shop on the date of the commencement of these rules shall, within sixty days of such commencement, obtain a certificate of registration of pet shop under these rules:

Provided further that if a person referred to in the first proviso fails to apply for the registration within such period of sixty days or is refused the registration for any reason specified in these rules, then, the State Board or Society for Prevention of Cruelty to Animals shall seal the shop, and confiscate the pet animals displayed or housed for sale and the pet animals so confiscated shall be handed over to as deemed fit by the magistrate under the provisions of Section 29 of the Act, however, thirty days notice shall be given to the pet shop owner before confiscation of the pet animals from the date of expiry of such period of sixty days or from the date on which the registration has been refused.

(2)     Every pet shop owner shall prominently display the certificate of registration in the pet shop.

(3)     Every pet shop owner shall keep the pet shop open for inspection by an inspector authorised in writing by the State Board or the Society for Prevention of Cruelty to Animals.

Rule - 4. Registration of pet shop.

(1)     A person shall not be eligible for registration of pet shop under these rules unless,

(a)      in the case of an individual, he has attained the age of majority and is of sound mind and is not disqualified from contracting under any other law for the time being in force; and

(b)      in any other case, the person is a corporation, company or other association of persons duly registered in accordance with any law for the time being in force.

(2)     An application for registration of pet shop shall be made to the State Board in Form-I providing all information required therein and accompanied with a non-refundable fee of five thousand rupees.

(3)     A person shall be required to make separate applications for every pet shop or premises being used or intended to be used for carrying on or continuing the business of sale or trade in pet animals, whether retail or wholesale.

(4)     Pet shop owner shall submit an affidavit with the application referred to in sub-rule (2) stating that all the conditions for registration of pet shop have been fulfilled.

(5)     The State Board, on receipt of an application under sub-rule (2), may register the pet shop and issue a certificate of registration in Form II to the applicant in respect of that pet shop, and the state Board shall maintain a Register of certificate of registration in Form III.

(6)     The State Board shall, after registration of pet shop under sub-rule (5), cause the pet shop to be inspected by an authorised veterinarian of the State Government within a period of three months.

(7)     The veterinarian referred to in sub-rule (6) shall after making inspection submit a signed report to the State Board.

(8)     The State Board may, after considering the report of the veterinarian and on being satisfied that the pet shop complies with the requirements specified under these rules, continue the registration of pet shop.

(9)     The State Board shall not permit continuation of registration of pet shop, if.

(a)      the information submitted by the applicant has been found to be false or the applicant has made material and deliberate misstatements in the application or provided falsified or fabricated records to the State Board; or

(b)      the applicant has, at any stage prior to submission of his application for registration of pet shop, been convicted of any offence under the Act, or the Wild Life (Protection) Act, 1972 (53 of 1972) or for any offence relating to animals under any other law for the time being in force; or

(c)      the applicant has refused to allow the inspector or the representative of the State Board authorised in writing, free and unimpeded access to his facilities; or

(d)      the applicant was operating a pet shop without a valid certificate of registration, and failed to apply for the same resulting in sealing of his shop.

(10)   Where the State Board does not permit the registration of pet shop, the State Board shall inform the applicant in writing the reasons thereof within thirty days from the date of receipt of inspection report by the State Board.

(11)   A certificate of registration issued by the State Board shall be valid for a period of five years, and may be renewed upon an application being made to the State Board together with a fee of five thousand rupees.

(12)   A certificate of registration issued under these rules shall be non-transferable.

(13)   Notwithstanding anything in these rules, the following persons shall not require a license under these rules, namely.

(a)      an animal shelter operated by or on behalf of a local authority, or an Animal Welfare Organisation registered with the Board;

(b)      any other facility or establishment that operates for the welfare of animals, and is not engaged in commercial activity such as sale and purchase of animals;

(c)      an establishment registered with the Committee for the Purpose of Control and Supervision of Experiments on Animals (CPCSEA), and coming under the purview of the Breeding of and Experiments on Animals (Control and Supervision) Rules 1998 as amended from time to time for the purpose of experiments, breeding and trading of animals, and shall be exempted from these rules.

Rule - 5. Renewal of registration.

An application for renewal of registration of pet shop shall be made, at least thirty days prior to the expiry of the registration, to the State Board in the Form-I and the provisions of Rule 4 shall mutatis mutandi apply.

Rule - 6. Accommodation, infrastructure and housing.

(1)     A pet shop shall be located within a permanent structure or building, with adequate arrangement for basic amenities such as water and electricity, and adequate power back up.

(2)     No person shall be allowed to operate a pet shop on a shanty, shack, pavement or any temporary or make shift arrangement.

(3)     The enclosures or rooms or aviaries in a pet shop in which the pet animals for sale are displayed or housed shall be of adequate size and space as set out in the Second Schedule, so as to permit.

(a)      the pet animal housed therein to stand, sit, lie down, turn around, stretch and make other normal postural adjustments without obstruction, interference or impediment occasioned by paucity of space;

(b)      the birds within to fly, hop, jump, climb and otherwise move about, and individually spread their wings, and perch in normal position without obstruction, interference or impediment occasioned by paucity of space, and the water birds shall be provided water troughs to wallow.

(4)     The floor of the enclosure or room for displaying or housing pet animals for sale shall be constructed such that no injury to the animals' feet, or legs, or any other injury is caused to them, however, wherever mesh floors are used, a tray shall be provided to avoid any organic matter falling into the cages below in case of stacking.

(5)     The temperature at the enclosures or rooms or aviaries in which pet animals are displayed or housed for sale shall be comfortable, which may vary from animal to animal, and from breed to breed, and it shall be incumbent upon the pet shop owner to familiarise himself with the requirements of the breeds or species that he intends to deal in, and provide ambient and comfortable temperature for them.

(6)     Every pet shop owner shall provide in the pet shop and particularly, in the enclosures or rooms or aviaries in which the pet animals are displayed or housed for sale, suitable drainage or a way to quickly eliminate waste and water when cleaning.

(7)     Every pet shop displaying or housing pet animals for sale shall.

(a)      be adequately ventilated and a low noise exhaust fan or system shall be installed;

(b)      be free from noise pollution, and shall not be adjacent to areas where loud noises can be heard, or noxious fumes and odors emitted, including factories and other similar industrial establishments;

(c)      not be located within the vicinity of hundred meters from butcher shops, or butcheries, or abattoirs, and entry of other animals that may disturb or harm the pet animals housed or exhibited for sale in pet shops shall not be allowed;

(d)      install and make smoke-detection and fire-fighting equipment available and ready for use at the pet shop; and

(e)      have an isloated or quarantine area where pet animals infected with a contagious disease or suspected of being infected can be segregated from the rest of the animals intended for sale.

Rule - 7. General care of animals, veterinary care and other operational requirements.

(1)     Every pet shop owner shall ensure that pet animals are at all times displayed or housed for sale in accommodation and environment suitable to their species with respect to situation, size, temperature, lighting, ventilation and cleanliness, and other similar standards and no pet animals or birds shall be on display, or displayed outside pet shops, or in show windows.

(2)     Every pet shop owner shall ensure that.

(a)      sufficient food of a type consistent with the dietary requirements and age of the pet animals intended for sale is provided to them;

(b)      clean drinking water is available to the pet animals intended for sale at all times;

(c)      vessels used for feeding and watering of pet animals are kept clean and free from contamination of excrement or urine;

(d)      the enclosures or rooms or aviaries in which pet animals for sale are displayed or housed are cleaned daily or more often, if found to be soiled by excrement or other waste, and disinfected frequently to preclude the possibility of outbreak of disease;

(e)      where accommodation is on a tiered system, water, food or other droppings are not allowed to enter the lower housing;

(f)       food wastes, animal excreta, used bedding, debris and any other organic wastes are removed daily, or more frequently, from the animal enclosures;

(g)      aviaries are cleaned daily, or more frequently, to prevent buildup of bird wastes and uneaten food;

(h)     the enclosures or rooms or aviaries in which pet animals for sale are displayed or housed are such as enable them to move about freely, or rest comfortably, and the pet animals requiring bedding material are provided the same, and no feed is allowed to mix in the bedding;

(i)       all pet animals displayed or housed in the same enclosure are of the same species and age group and are grouped in a manner that precludes mating or bullying and fighting;

(j)       pet animals that are inimical to each other are not displayed or housed in abutting enclosures, and dogs and cats are not kept adjacent to each other, and birds, rabbits, guinea pigs, hamsters, and rodents are not kept adjacent to dogs and cats, since the same can cause acute stress;

(k)      only healthy pet animals, certified in writing by a veterinary practitioner as being so, are offered for sale at the pet shop; and

(l)       pet animals for sale are not left in the pet shop at night without sufficient number of attendants to attend to them.

(3)     A pet shop shall not display or house pregnant animals or mothers caring for un-weaned young for sale or offer them for sale.

(4)     No pet shop shall sell any animal intended to be used for food, skin or accessories except insects or some species of animals that are not used for human consumption but used as food for other animals.

(5)     Every pet shop owner shall.

(a)      employ only such persons as are trained for handling or taking care of pet animals, and shall not employ any person who is of unsound mind or displaying signs of aggressive or abnormal behavior or whose temperament does not seem suited for working with animals; and

(b)      have sufficient dedicated staff at the pet shop to take care of, and attend to pet animals properly.

(6)     Every pet shop owner shall make provision for veterinary care, including emergency medical care, and display at a conspicuous place in the pet shop the emergency contact information of the veterinary practitioner so as to allow the employees and customers access to the veterinary practitioner, with their concerns regarding the health of the pet animals at the facility.

(7)     The pet shop owner shall immediately report the outbreak or suspected outbreak of any zoonotic or contagious disease or infection to the local authority, the SPCA, the State Board and the State Government Department responsible for Animal Husbandry.

(8)     Every pet shop owner shall provide at least one room or enclosure for quarantining sick or diseased pet animals, or pet animals suspected to be sick or diseased, or segregating newly acquired pet animals and ensure that.

(a)      quarantined sick or diseased pet animals are not kept together with newly acquired pet animals;

(b)      the quarantine or isolation facility is cleaned and disinfected thoroughly after quarantined or isolated pet animals have been removed from the same, and prior to the placement of additional pet animals into the room or enclosure; and

(c)      the equipment and vessels used at the quarantine or isolation facility are kept separate and distinct.

(9)     Every pet shop owner shall ensure that any pet animal that becomes incurably sick or terminally ill or mortally wounded is euthanised by a veterinary practitioner in the manner specified by the Veterinary Council of India, and maintain a record of such cases and report such instances to the State Board.

(10)   Every pet shop shall have arrangement to dispose-off carcasses of pet animals that die at the facility, and dead animals shall be removed at the earliest from the sight of other pet animals.

(11)   Every pet shop owner shall prominently display at the pet shop, the license granted to him for operating the facility.

(12)   The species and numbers of pet animals, and the prices for which they are offered for sale shall be prominently displayed at the pet shop.

(13)   Receipts shall be issued for every pet animal sold in Form IV and a copy of each receipt shall be retained at the pet shop.

(14)   No pet shop shall sell pet animals with any form of mutilation, however, necessary curative surgery shall be exempted based on the prescription of the veterinarian.

(15)   No pet shop shall sell un-weaned or underage animals or birds.

(16)   Every puppy shall be micro-chipped by a veterinary practitioner, and each pet shop shall have a functional micro-chip reader within the premises and it is a requirement of these rules that only micro-chipped puppies shall be sold.

(17)   Every pet shop owner shall have in place an appropriate written exercise plan for pups over sixteen weeks of age and for different species of animals, signed and certified by a veterinary practitioner, and ensure that the same is strictly adhered to.

(18)   Every pet shop owner shall make efforts to ensure the adoption or re-homing of any pet animal that has not found a buyer despite three months having elapsed since it was first displayed for sale at the pet shop:

Provided that all particulars of adoption or re-homing of unsold animals shall be entered in a register to be kept at the pet shop:

Provided further that the pet shop owner shall not abandon or discard un-sold pet animal on to the streets or otherwise.

(19)   If the pet shop owner intends to provide grooming services, the same shall be specifically mentioned in the application for grant of license, and the grooming area shall be physically separated from primary animal enclosures and animal food storage areas.

(20)   Any and all items intended for sale, whether retail or whole-sale, including pet products and accessories, shall not be stored or displayed for sale in the animal areas within a pet shop.

(21)   Every pet shop owner shall make available to customers free of charge at the time of purchase, pet care leaflets or other similar written instructions regarding the degree and manner of care, and regarding traits and behavioral patterns of the pet animal being purchased.

(22)   No pet shop shall sell any pet animal to a person who has not attained the age of majority.

(23)   Every pet shop owner and any person involved in the pet trade shall ensure that they provide the maximum care in the housing, upkeep and maintenance of the animals under their care and in their custody, and take all necessary precautions to protect them against fire, accidents, attacks from other animals, or other dangerous occurrences.

(24)   Every pet shop owner shall engage a veterinary practitioner to check each animal in the pet shop and give a certificate of fitness once in every month or at anytime as informed by the pet shop owner on noticing any symptom of illness.

(25)   No pet shop shall sell any pet animal acquired from a breeder unless the breeder is registered as required by the relevant rules in force.

(26)   Adequate measures shall be taken by the pet shop owner to maintain health records including details of vaccination.

Rule - 8. Maintenance of records.

(1)     Every pet shop owner shall maintain in a record book in Form V, the particulars of breeders and suppliers of pet animals intended for sale, including name, address, contact details, and date of transaction, and the number of pet animals received, their breed or species, and bird band number if applicable.

(2)     The pet shop owner shall maintain a record in Form VI of customers buying pet animals from him in a record book, with names, addresses, contact details, and the details of pet animal purchased, and the price at which purchased, and the receipt issued.

(3)     Every pet shop owner shall maintain a record in Form VII of the pet animals that die at the pet shop, with the day, date and time of death, and cause of death certified by a veterinary practitioner, and details of the medical attention and care provided to the deceased pet animal prior to its death certified in writing by a veterinary practitioner, and manner of disposal of carcasses.

(4)     Every pet shop owner shall maintain a separate record in Form VIII of the incurably sick or terminally ill or mortally wounded pet animals that are euthanised, with the day, date and time of death, and cause of death certified by a veterinary practitioner, and details of the medical attention and care provided to the deceased pet animal prior to its death, and manner of disposal of carcasses.

(5)     The records maintained under this rule shall be available at the pet shop for inspection by the State Board or any intending purchaser.

Rule - 9. Non-compliance with these rules.

(1)     The State Board may, upon receipt of a written complaint or otherwise, inquire into or get the complaint inquired into in writing by the local authority or SPCA in order to establish the non- compliance of these rules by the pet shop owners.

(2)     If during an inspection, a pet animal is suspected to be sick or experiencing any kind of distress then the inspector or any person, authorised by the State Board in writing to give a certificate of ill health may require the pet shop owner to provide medical attention to the sick animal and require the pet owner to submit health report within seven days post the inspection date, and after seven days, if the authorised inspector or person is not satisfied with the progress in the matter, he shall confiscate the pet animal, and remove it for treatment and care to a shelter house run by an Animal Welfare Organisation registered with Board having appropriate housing facility, after recording in writing the reasons why such action is necessitated, and giving a copy of the reasons so recorded to the pet shop owner and the Animal Welfare Organisation.

(3)     The expenses incurred for treating and attending to the pet animal under sub-rule (2) shall be borne by the pet shop owner, and the Animal Welfare Organisation shall return the animal to the pet shop owner after the pet animal has recovered fully, and the expense for its treatment and the care provided has been reimbursed to the Animal Welfare Organisation.

(4)     The pet shop owner shall not, in the event of removal of a sick or otherwise distressed pet animal under this rule, be entitled to claim any compensation whatsoever, from the State Board or the Animal Welfare Organisation.

(5)     If any other violation of the requirements of these rules is discovered during an inspection of a pet shop by the inspector or person referred to in sub-rule (2), the State Board shall issue a notice to the pet shop owner to show cause within fifteen days of receipt of the notice, why his registration be not cancelled.

(6)     The State Board may, if it is not satisfied with the response of the pet shop owner, or if no response is received, cancel the registration and communicate the reasons thereof in writing to the pet shop owner.

(7)     The pet shop, the registration of which has been cancelled, shall not be sealed by the State Board.

(a)      until the period for making appeal against such cancellation has expired; and

(b)      in case where an appeal has been preferred and is pending, until the disposal of the appeal.

(8)     Where the appeal has been rejected, the State Board may seal the shop, and confiscate the animals displayed or housed for sale and the confiscated animals shall then be dealt with in the manner set out in Rule 3.

Rule - 10. Inspection of establishment.

(1)     The State Board may, either upon receipt of a complaint or for any other reason, cause any pet shop to be inspected by an inspector authorised in writing by it in this behalf.

(2)     The inspector so authorised under sub-rule (1) shall, on producing his authority, have power to.

(a)      enter into the pet shop at any reasonable time and access to all areas within the establishment and all animals, and records, to ascertain whether the requirements of these rules are being complied with;

(b)      take pictures, record videos and make copies of the records.

(3)     A pet shop registered under these rules shall be inspected at least once every year.

(4)     The inspector shall submit to the State Board a report in writing of the inspection.

(5)     If the State Board, after considering the report, is of the opinion that any requirements of these rules are contravened by the pet shop owner, it may, after giving a copy of the report to the pet shop owner and an opportunity to show cause, cancel the registration of the pet shop and communicate it the reasons thereof in writing to the pet shop owner.

Rule - 11. Appeal.

(1)     Any pet shop owner aggrieved by the decision of the SPCA or State Board may, within thirty days of receipt of the decision, prefer an appeal before the State Board against the decision of SPCA or Secretary, Animal Husbandry, State Government against the decision of State Board.

(2)     The State Board or Secretary, Animal Husbandry, State Government, as the case may be, shall after giving notice to the pet shop owner and SPCA or the State Board as the case may be, and giving an opportunity of hearing to the parties, either reject or allow the appeal, for the reasons to be recorded in writing and communicated to the pet shop owner and SPCA or the State Board as the case may be.

Rule - 12. Reports by pet shop.

(1)     Every pet shop registered under these rules shall,

(a)      submit at the end of every year, a report to the State Board, consisting of the information as to the total number of animals sold, traded, bartered, brokered, given away, boarded, exhibited, died or euthanised, during the previous year;

(b)      provide to the State Board, such information as may be required by the State Board, as the case may be from time to time.

(2)     the State Board shall send a consolidated report at the end of every year to the Board consisting of the information as to the total number of animals sold, traded, bartered, brokered, given away, boarded or exhibited during the previous year and any such other information as may be required by the Board, as the case may be, from time to time.

Rule - 13. Effect of death of owner of pet shop registered under these rules.

In the case the owner of a pet shop registered under these rules dies before the expiry of the period of registration, the registration in respect of the pet shop shall be deemed to have been granted to his legal heirs in respect of that pet shop and shall remain valid till the end of a period of three months from the date of death of the owner and thereafter a fresh application for registration of the pet shop shall be made in accordance with these rules for continuing the pet shop.

Rule - 14. No license without registration.

No pet shop shall be granted a license by the local authority, unless the pet shop has obtained a certificate of registration from the State Board in accordance with these rules.

Rule - 15. Import of birds and animals.

Pet shop owner shall ensure that the suppliers who supply imported, exotic breeds of birds and animals are importing these animals after obtaining all necessary approvals or license or both from the Director General of Foreign Trade, Sanitary Import Permit and Permission from Regional or State Animal Quarantine and Certification Services, and the pet shop owner shall satisfy himself that the imports of live animals have been done through legal and appropriate channels.

Rule - 16. Management of revenue received from pet shops.

The revenue received from the pet shops as registration and renewal fee shall be managed by the State Board for running their activities for enforcing these rules.

Rule - 17. Delegation of powers.

The State Board may, by an order in writing, delegate any of its powers and functions under these rules (except under rules 11 and 12) to the Society for Prevention of Cruelty to Animals (SPCA).

THE FIRST SCHEDULE

FORM-I

[See rules 4(2) and 5]

APPLICATION FORM FOR REGISTRATION/RENEWAL

To

The State Animal Welfare Board

___________________

___________________ (name of the district and State)

Subject: Application for grant of license for Pet Shop

Sir,

I/We ______________________________________ r/o ____________________________________________________________________________ with office address _______________________________________________________________________________________________, do hereby apply for registration to operate/continue operating a pet shop, the particulars of which are set out below.

(1)     Name and address of the pet shop:

(2)     Name and address of pet shop owner:

(3)     Telephone number (landline and mobile):

(4)     Details of accommodation and infrastructure available at proposed pet shop with photographs:

(5)     Working hours and rest day, i.e. day on which shop shall remain closed:

(6)     Ventilation arrangement:

(7)     Lighting arrangement:

(8)     Smoke-detection and firefighting arrangement:

(9)     Heating or cooling arrangement, and manner in which comfortable temperature will be maintained for all pet animals:

(10)   Power back-up arrangement:

(11)   Arrangements for food storage:

(12)   Cleanliness, how proposed to be maintained, and arrangements for removal of animal excreta and waste:

(13)   Arrangement for disposal of animals that die:

(14)   Arrangement for medical and veterinary support:

(15)   Details of pet animals proposed to be displayed or housed in the pet shop for sale:

(16)   Details of cheque or demand draft number for payment of fee:

(ADDITIONAL INFORMATION PERTAINING TO THE FULL RECORDS OF THE PRECEDING YEAR TO BE PROVIDED IN APPLICATIONS FOR RENEWAL OF REGISTRATION)

(17)   Species and breeds of pet animals available for sale, and price at which offered for sale:

(18)   Age of each pet animal available for sale:

(19)   Records from the previous year of number of animals sold, prices at which sold, copies of receipts issued, animal deaths and all other records required by the Prevention of Cruelty to Animals (Pet Shop) Rules, 2018 these rules to be maintained:

(20)   Audited balance sheets and profit and loss accounts:

 I/We do hereby declare that the information provided herein is accurate and true.

Form II

[See Rules 3(1) and 4(5)]

Certificate of Registration of Pet Shop

(1)     Certificate of Registration is granted to ………………………………. (name and address of applicant) to establish a pet shop as provided in the Prevention of Cruelty to Animals (Pet Shop) Rules, 2018.

(2)     The location of the pet shop is at ………………………………….

(3)     The owner of pet shop is permitted to deal with the following pet animals ………………………….

(4)     The owner of pet shop shall abide by the provisions of the Prevention of Cruelty to Animals Act, 1960 and the rules and notifications made and issued thereunder.

(5)     The owner of the pet shop shall submit annual report in compliance with clause (a) of sub-rule(1) of Rule 12 of the aforesaid rules for the year ending the 31st December to reach the undersigned before the 31st January of the succeeding year.

(6)     The Certificate shall be displayed prominently in the pet shop.

(7)     The Certificate is non-transferable.

(8)     The Certificate shall be valid up to five years from the date of issue of this Certificate and renewal application should be submitted thirty days prior to the expiry date.

Signature and Seal of

Date:

State Animal Welfare Board

Form III

[See Rule 4(5)]

Register of Certificates of Registration issued to Pet Shops

Form IV

[See Rule 7(13)]

Receipt for Pet Animals sold

(1)     Name of the pet shop:

(2)     Number and date of Certificate of Registration:

(3)     Type of pet animal sold:

(a)      Category.

(b)      Common name:

(c)      Technical name:

(d)      Breed:

(e)      Age:

(f)       Vaccination details:

(4)     Sale amount:

(5)     Name and address of purchaser:

(6)     Contact number of purchaser:

Note: The above Certificate shall be in duplicate, the original to be given to the Purchaser and duplicate to be retained in the Pet Shop.

Form V

[See Rule 8(1)]

Register of breeders and suppliers of pet animals

Form VI

[See Rule 8(2)]

Register of sale of pet animals

Form VII

[See Rule 8(3)]

Register of pet animals that die in pet shop

Form VIII

[See Rule 8(4)]

Register of details of pet animals which are incurably sick/terminally ill mortally wounded

THE SECOND SCHEDULE

[See Rule 6(3)]

MINIMUM SPACE REQUIREMENTS

(1)    FOR BIRDS.

(a)      Birds shall be housed in large and spacious aviaries.

(b)      The aviaries shall be large enough to allow each bird full body extension, and wide enough to accommodate the fully stretched wings of all, and allow easy hopping, jumping, climbing and flight within the aviary.

(c)      Well-placed perches shall be provided within each aviary where the birds can stand upright without having head contact with any ceiling, and tail contact with the floor or grate, and for species such as finches and canaries that prefer flying or jumping to climbing, perches shall be positioned in a manner that allows the same.

(d)      Perches shall be strategically placed so as to prevent droppings from contaminating food and water vessels.

(e)      Birds that live in social groupings and are housed as such must have wooden nesting boxes constructed within the aviaries.

(2)    FOR CATS.

(a)      The floor of the open enclosure or pen shall have a solid surface and should be large enough to enable all the occupants to exercise free movement and play.

(b)      Elevated resting surfaces must be provided for cats.

(c)      Matting must be provided.

(d)      Soft and clean play toys must be provided within the enclosure.

(e)      The space taken by the litter box shall not be included in the calculation of the total area.

(f)       Cats or kittens shall be kept in a room which is not shared by other, inimical animal species such as dogs.

(3)    FOR DOGS.

(a)      The floor of the open enclosure or pen shall have a solid surface and shall be large enough to enable all occupants to exercise free movement and play.

(b)      The height of the enclosure or pen shall be such that the dog or pup cannot escape.

(c)      Minimum height and space requirements for dogs weighing over thirty pounds shall be determined on an individual basis and shall be larger than the height and space specified above.

(4)    FOR RABBITS.

(a)      The minimum height of the primary enclosure shall be 48 inches.

(b)      The floor of the rabbit's primary enclosure shall never be wire mesh, steel or shavings and it shall be solid surface such as tile, board, good quality linoleum, untreated straw mats or acrylic non slip surface with arrangement for digging, chewing and playing.

(c)      Rabbits shall be kept in a room which is not shared by other, inimical animal species such as cats and dogs.

(5)    FOR GUINEA PIGS.

(a)        The minimum height of the primary enclosure shall be 36 inches.

(b)        The floor of the guinea pigs' primary enclosure shall never be wire mesh, steel or shavings and it shall be solid surface such as tile, board, good quality linoleum, untreated straw mats or acrylic non slip surface.

(c)        Guinea pigs shall not be kept adjacent to other inimical animal species such as cats and dogs.

(6)    FOR HAMSTERS.

(a)      The area to be provided for each hamster must not be less than 1.5 square feet.

(b)      The minimum height of the primary enclosure shall be 36 inches for dwarf species. For all other hamsters species, the minimum height of the primary enclosure shall be 48 inches.

(c)      Hamsters and gerbils shall only be housed in primary enclosures with solid floor such as tile, board, good quality linoleum, untreated straw mats or acrylic non slip surface and the floor of the hamster's primary enclosure shall never be wire mesh, steel or shavings.

(d)      They shall not be kept adjacent to other inimical animal species such as cats and dogs.

(7)    FOR RATS.

(a)      The area to be provided for each rat shall not be less than 1.0 square foot.

(b)      The minimum height of the primary enclosure shall be 8 inches.

(c)      Rats shall only be housed in primary enclosures with mesh and have a mesh floor or wood shavings.

(d)      Minimum height and space requirements for rats over 500 grams in weight will be determined on an individual basis and shall be larger than the height and space specified above.

(e)      Rats shall not be kept adjacent to other inimical animal species such as cats and dogs.

(8)    FOR MICE.

(a)      The area provided for each mouse shall not be less than 1 square foot.

(b)      The minimum height of the primary enclosure shall be 6 inches.

(c)      Mice shall only be housed in primary enclosures with solid floor such as tile, board, good quality linoleum, untreated straw mats or acrylic non slip surface and the floor of their enclosure shall never be wire mesh, steel or shavings.

(d)      Mice shall not be kept adjacent to other inimical animal species such as cats and dogs.