Section 30 in The Orissa Animal Contagious Diseases Act, 1949
30. Penalty for bringing infective animal to market.
- Whoever brings or attempts to bring into any market, fair, exhibition or other concentration of animals, any animals which he knows to be affected with a scheduled disease, shall be punishable with fine which may extend in the case of a first conviction to one hundred rupees and in the case of a second or subsequent conviction to five hundred rupees.
