Section 33A in The Wild Life (Protection) Act, 1972
33A. Immunisation of livestock. -
(1)The Chief Wild Life Warden shall take such measures in such manner, as may be prescribed, for immunisation against communicable diseases of the livestock kept in or within five kilometres of a sanctuary.(2)No person shall take, or cause to be taken or grazed, any livestock in a sanctuary without getting it immunised.
