(1) These rules may be called the Prevention of Cruelty (Capture of Animals) Rules, 1979.

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

No bird shall be captured for the purpose of sale, export or for any other purpose except by net method.

Explanation. A bird is said to be captured by the net method if in its capture the following contrivance is used, namely, a contrivance made of spun thread which is soft, pliable and sufficiently strong, like cotton, jute or any synthetic fibre, woven in such a way as to form a mesh of suitable size so that the bird is captured without any injury being caused to it.

(1) No animal shall be captured for the purpose of sale, export or for any other purpose except by sack and loop method:

Provided that an animal which cannot be captured by reason of its size, nature or other condition or circumstances by the sack and loop method, may be captured with the help of tranquiliser guns or by any other method which renders the animal insensible to pain before capture.

(2) Nothing in this rule shall apply to the capture of birds.

Explanation. An animal is said to be captured by the sack and loop method if in its capture the following contrivance is used, namely, a strong canvass in the form of a sack, not less than 92 cms. in length and 138 cms in diameter, which has a smooth rope, not less than 5.5 meter in length ten or more rings of not less than 4 cms. in diameter each attached at the open end, thus forming a loop, the sack having small holes at convenient places to enable the animal to breathe during captivity, and the animal is captured by the sack being thrown on it and secured by having the loop pulled.

1. Ministry of Agriculture and Irrigation, Noti. No. S.O. No. 1056, dated 13th March 1979, published in the Gazette of India, Part II, Section 3(ii), p. 835, No. 14-19/76-LDI.