9D. Power to take special measures and make rules as to contagious diseases.
(1)On the issue of a notification under Section 9-C, the State Government or the officer authorised under the said section may take, or required empower any person to take such measures and enforce such rule, to be observed by the public or by any person or class of persons as the State Government or such officer deems necessary to prevent the outbreak of a contagious disease or the spread thereof, and may determine in what manner and by whom any expenses incurred (including compensation, if any), shall be defrayed.(2)In particular and without prejudice to the generality of the foregoing provisions, the State Government may take measures and make rules for-(a)prohibition of movement of cattle carcasses, or articles appertaining to them, into or out of infected areas(b)preventive vaccination or inoculation of cattle in infected areas and marking of cattle for purposes of identification;(c)compulsory segregation and treatment of cattle in infected areas.]
