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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2) in The Assam Cattle Diseases Act, 1948

(2)The State Government shall make appropriate arrangements for the supply of cattle food, grazing and water and may recover the charges incurred by the levy of fees as may be prescribed.Precaution against straying of cattle. - (3) Every person in charge of cattle shall, during the period of detention, take reasonable precautions against their straying from their limits of the quarantine station or from the place allotted for their halt.