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State of Madhya Pradesh - Section

Section 7 in The M.P. Cattle Diseases Act, 1934

7. Permit of release of cattle.

- The Veterinary Officer of a quarantine station shall, at the time of release of cattle from the station, grant, in such form as may be prescribed, a permit to the person in their charge, and such person shall, while in charge of the cattle produce it whenever so required by such officers of the Revenue, Police, Forest, Medical or Veterinary Department as may be prescribed. If such person fails to produce a permit, the officers aforesaid shall give him reasonable facility to produce the same within a given time.