Section 9(1)(b) in The Punjab Livestock and Birds Diseases Act, 1948
(b)the removal from any specified part of the[State] of [Punjab] [Substituted by the Adaptation of Laws Order, 1950, for 'East Punjab'.] of any such parts of [livestock or birds] [Substituted for the word 'animals' by Punjab Act 33 of 1961, Section 4.], or things.