(2)(a)Where the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government confirm any such declaration either with or without modifications, a notification shall be published in the Fort St. George Gazette defining the limits of the area to which the declaration with the modifications, if any, made therein, shall apply and declaring such area to be an infected area.(b)On the publication of a notification under clause (a), any place declared by the Inspector or Veterinary Surgeon to be an infected place and not included in the infected area as defined in such notification shall cease to be an infected place and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such place.(c)The Inspector shall cause to be exhibited in some prominent place in the infected area and in the language of the area, a copy of the notification under clause (a).(d)The [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may by notification published in the Fort St. George Gazette add to, amend, vary or rescind any notification published under clause (a) either on their own motion or on a subsequent report of the Veterinary Surgeon submitted through the prescribed authority. The Inspector shall cause to be exhibited in some prominent place in the infected area a copy of every such notification in the language of the area.
