Section 8 in The Tamil Nadu Cattle-Disease Act, 1866
8. Cleansing of premises in which diseased animal has been or is.
- Every keeper of hospital-pound, or person thereto authorized by the Magistrate of the district, [or, in the City of [Chennai,] [These words were inserted by section 1 of the Madras Act I of 1879.] [the Commissioner of the Corporation,] [These words were substituted for The words 'the President of the Municipal Commission' by section 3 of the Madras Cattle Disease (Amendment) Act, 1921 (Madras Act III of 1921).] shall have power, within his range, to cause to be cleansed and disinfected, in any manner which he may think proper, any premises in which any animal labouring under any contagious or infectious disease has been or may be, and to cause to be disinfected, and, if necessary destroyed, any fodder, manure or refuse-matter which he may deem likely to propagate the said disease.
