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Union of India - Section

Section 11 in The Glanders and Farcy Act, 1899

11. Prohibition against removal, without license, of horse which has been with diseased horse.-

No person in charge of any horse which has been in the same field, building or place as, or in contact with, a diseased horse, shall remove such horse except in good faith for the purpose of preventing infection, or under a license to be granted by the Inspector and subject to the conditions of the license.