Section 3A in Glanders and Farcy (Tamil Nadu Amendment) Act, 1965
3A. Power to vaccinate and regulate movement of horses. - The State Government may, for the purpose of preventing the outbreak or spread of all or any of the diseases specified in a notification under sub-section (1) of section 2, in or from any area in the State, by notification,-
(a)direct that all persons keeping horses in such area shall have them compulsorily vaccinated in accordance with such rules as may be prescribed; or(b)prohibit or regulate, subject to such restrictions and conditions as may be prescribed, the bringing into the State, otherwise than across a customs frontier as defined by the Central Government, or transport within the State, of any horse which is diseased or which is not vaccinated against South African Horse Sickness or of any product or part or carcass of any such horse or of any fodder, bedding or other thing used in connection with such horse.(c)Nothing contained in this section shall apply to any animal belonging to, or under the control or possession of, the Armed Forces of the Union.".
