14. Removal of animals and other objects from infected area.
(1)Where any area or place has been declared to be an infected area or place under the foregoing provisions of this Act no person shall, while such declaration remains in force, remove any animal, alive or dead, or any product of an animal, or any part of an animal, or any fodder, bedding or other thing used in connexion with an animal, save in accordance with the conditions of a licence granted by the Inspector.(2)Nothing in sub-section (1) shall prevent the Carriage by railway of any animal or thing referred to in that sub-section through an infected area or place:Provided that where any such animal or thing while in transit through an infected area or place is unloaded therein, it shall not be removed there from save in accordance with sub-section (1).
