Section 6(1) in The Bengal Diseases Of Animals Act, 1944
(1)Save in accordance with the conditions of a licence granted by [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.]-(a)no person shall remove any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], alive or dead, or any product of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] (including its excreta) or any part of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] or any fodder, bedding, harness or other things used in connection with an [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], and(b)no person owning or having charge or control of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall allow such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] to proceed,from any pace within an infected area to any place outside such area or from any place outside an infected area to any place within such area.
