Section 18 in The Tamil Nadu Cattle-Disease Act, 1866
18. Power to make by-laws.
- It shall be lawful for the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] by notice published in the [Official Gazette] [Substituted for The words 'Fort St. George Gazette' by the Adaptation Order of 1937.] to make and prescribe such by-laws as may, from time to time, seem necessary for the more effectually preventing the spreading of infectious or contagious diseases among animals; provided that such by-laws shall not be repugnant to the provisions of this or any other Act.Penalty for breach. - A breach of any such by-laws shall render the party liable, on conviction before a Magistrate, to a fine not exceeding rupees ten, corn-mutable to simple imprisonment for fifteen days.
