- [(1) No person importing cattle into any area during a season and by route appointed or such area under Section 3 shall pass beyond a quarantine station unless he holds a permit under Section 7 in respect of the cattle in his charge :] [Section 8 Renumbered as sub-section (1) by M.P. Act No. 7 of 1958][Provided that where, as a result of the import of cattle by rail, such cattle have to pass beyond a quarantine station, they shall, on their arrival at the destination, be liable to be dealt with in accordance with the provisions of Sections 4, 5, 6 and 7 as if they had arrived at a quarantine station and the person importing such cattle shall, after detaining them forthwith inform the Veterinary Assistant Surgeon having jurisdiction over the place of destination about their arrival; and(2)Where cattle are taken beyond a quarantine station in contravention of sub-section (1) they shall, without prejudice to any other action that maybe taken for such contravention under this Act against the person in charge thereof, be liable for inspection, vaccination and detention in accordance with the provisions of Sections 4, 5, 6 and 7 as if the place where they are detected after the contravention were a quarantine station ] [Inserted by M.P. Act No. 7 of 1958]
