9. Prohibition to purchase or sell unvaccinated cattle
- No professional dealer in cattle shall purchase or sell cattle [from or to any person] [Substituted by C.P. Act No. 27 of 1936 for the words 'to any person'] and no person shall sell cattle to such dealer, unless such cattle have been vaccinated against contagious disease within 18 months immediately preceding the date of purchase or sale, as the case may be, or within such longer period so preceding as may be prescribed.[Chapter II] [Chapter 2 inserted by C.P. & Berar Act No. 35 of 1948.] Prevention and Control of Contagious Diseases
