Section 26 in The Punjab Livestock and Birds Diseases Act, 1948
26. Time for complying with and enforcement of orders.
- Where by any notice, requisition, or order under this Act or under any notification or rule issued thereunder any person is required to take any measures or to do anything in respect of any property owned or occupied by him or in his charge, a reasonable time shall be specified in such notice, requisition or order within which such measures shall be taken or such thing shall be done, as the case may be.
