Section 5A(2) in The Bombay Diseases of Animals Act, 1948
(2)For the purpose of immunizing any animal as provided in sub-section (1) the Veterinary Surgeon or Inspector may by notice in writing served on any person, or published in any such local area or part thereof, in the manner prescribed, require any person or all persons, as the case may be, who own or are in charge of any such animal to produce the animal for immunization and marking at such time and place as is specified in the notice, and thereupon the person, or all persons, to whom the notice refers shall comply with requisition, and shall also give all reasonable facilities and assistance for the carrying out of the immunization and marking:Provided that, on an application made by the owner, or any person having charge, of any animal required to be immunized and marked, the Veterinary Surgeon or Inspector may, for good and sufficient reason, exempt, any animal from such immunization or marketing and he shall, if so requested, furnish in writing to the owner, or person in charge, of such animal, the reason for such exemption.Explanation. - "Immunization" for the purposes of this section means treatment with serum or vaccine, or with both vaccine and serum]
