Section 6(2) in 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] Government of any [livestock] or thing referred to in that sub-section through an infected area:Provided that if such [livestock] 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).
