Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(c) in The Punjab Animal Contagious Diseases Rules, 1953

(c)If such vessel or vehicle is not cleansed and disinfected in the manner prescribed by the Veterinary Surgeon within the appointed time or as required by the Inspector, as the case may be, shall cause it to be cleansed and disinfected at the expense of the owner or owners.