Section 13 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
13. Power of Government to declare infected areas.
(1)On receipt of the report of the Veterinary Surgeon under sub-section (3) of section 11 or sub-section (2) of section 12, the prescribed authority shall, after making such further enquiry as it thinks fit, submit such report with his remarks thereon to the Government.(2)The Government on receipt of the report from the prescribed authority may-(a)confirm the declaration under sub-section (1) or (3) of Section 11 or sub-section (1) of section 12 either with or without modification ; or(b)cancel such declaration.(3)Where the Government confirms any such declaration, either with or without modification, a notification shall be published in the Government Gazette defining the limits of the area to which the declaration, with the modification. If any, made therein, shall apply and declaring such area to be an infected area.(4)The Government may, by notification in the Government Gazette, add to, amend, very or rescind, any notification published under sub-section (3) either on its own motion or on a further report of the Veterinary Surgeon submitted to it through the prescribed authority.(5)On publication of a notification under sub-section (3) or (4) 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.(6)The Inspector shall cause to be exhibited in some prominent place in the infected area and in the Court language thereof, a copy of the notification issued under sub-section (3) or (4).(7)Where the Government cancels any declaration referred to in sub-section (2), any place specified in such declaration shall cease to be an infected place and the Inspector shall give notice accordingly to all persons to whom copies of such declaration were delivered or on whom notices of such declaration were served.
