Section 4(1) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(1)The Government may, by notification in the Government Gazette, appoint a person to be a Veterinary Surgeon for the purposes of this Act for such local area as may be specified in the notification and may specify the area within which he shall exercise the powers and perform the duties of a Veterinary Surgeon under this Act.
