Section 10 in The Bengal Diseases Of Animals Act, 1944
10. Prohibition of markets, fairs, etc., in infected areas.
- No person shall organise, promote or hold in any infected area any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] market, [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] fair, [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] exhibition or other concentration of [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] whether for the purpose of sport or trade, without the permission in writing of the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or such officer as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may authorise in this behalf.
