Section 6(2) in The Bengal Diseases Of Animals Act, 1944
(2)Nothing in sub-section (1) shall prevent the carriage by railway or by any mechanically propelled vessel of a type approved by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] or thing referred to in that sub-section through an infected area:Provided that if such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] or thing at any stage during its carriage by railway or such vessel through an infected area is unloaded therein it shall not be removed therefrom save in accordance with the provisions of sub-section (1).
