No person shall exhibit or train-- (i) any performing animal unless he is registered in accordance with the provisions of this Chapter; (ii) as a performing animal, any animal which the Central Government may, by notification in the Official Gazette, specify as an animal which shall not be exhibited or trained as a performing animal. STATE AMENDMENTS Karnataka Amendment of section 22.-- In section 22 of the principal Act, at the end, the following proviso shall be inserted, namely:-- "Provided that nothing contained in this section shall apply to conduct of "Kambala" or "Bulls race or Bullock cart race" as the case may be." [ Vide Karnataka Act 2 of 2018, s. 5]. Maharashtra Amendment of section 22 of 59 of 1960.-- In section 22 of the principal Act, the following proviso shall be added, namely:-- “Provided that, nothing contained in this section shall apply to the conduct of bullock cart race in accordance with the provisions of sub-section (2) of section 3.”. [ Vide Maharashtra Act 45 of 2017, s. 5].Open in Lexace · Ask the AI about this section
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