Section 19A in The Bombay Diseases of Animals Act, 1948
19A. [ Duty of person incharge to isolate infective animals. [Section 19A was inserted by Maharashtra 3 of 1960, Section 12.]
- Every owner, or person in charge of an animal which he has reason to believe to be affected with a scheduled disease shall keep that animal in a closed space separate from animals not so affected.Explanation. - "Closed space" for the purposes of this section means any place, enclosed in such manner, and situated at such distance, as to effectively prevent any animal affected with a scheduled disease from coming into contact with any animal not so affected, or any animal not so affected from coming into contact with an animal so affected.]
