Section 7(3) in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
(3)Nothing contained in sub-sections (1) and (2) shall be deemed to prohibit—(a)the movement of any animal referred to therein, from the place where it is kept, to the nearest place where it can be got vaccinated, so long as the animal is being moved for the purpose of its immunization by vaccination; or(b)the movement of any such animal, so long as it is accompanied by a valid certificate of vaccination to indicate that the animal is duly immunized against the particular disease and it bears proper mark of such vaccination.
