Section 9D(1) in The M.P. Cattle Diseases Act, 1934
(1)On the issue of a notification under Section 9-C, the State Government or the officer authorised under the said section may take, or required empower any person to take such measures and enforce such rule, to be observed by the public or by any person or class of persons as the State Government or such officer deems necessary to prevent the outbreak of a contagious disease or the spread thereof, and may determine in what manner and by whom any expenses incurred (including compensation, if any), shall be defrayed.
