Section 5(1) in The Bengal Diseases Of Animals Act, 1944
(1)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or such officer as it may authorise in this behalf may by notification published in the manner prescribed declare any area in which any contagious disease has broken out, or any area within which in the opinion of the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, or such officer, there is a danger of the spread of any such disease, to bean infected area.
