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State of Tamilnadu - Section

Section 5 in Tamil Nadu Rinderpest Act, 1940

5. Power to inoculate and regulate movement of animals and to control the holding of markets, fairs, etc., and traffic in infective animals, etc.

- The [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may for the purpose of preventing the outbreak or spread of rinderpest in or from any area, by notification in the Fort St. George Gazette,
(a)direct that all animals in such area or any class of such animals shall be [compulsorily inoculated and marked with a prescribed mark] [These words were substituted for the words 'compulsorily inoculated' by section 2 of the Tamil Nadu Rinderpest (Amendment) Act, 1964 (Tamil Nadu Act 14 of 1964).] in accordance with such rules as may be prescribed or such directions as may be specified in the notification ;
(b)prohibit or regulate in such manner and to such extent as may be prescribed or as may be specified in the notification, the bringing into such area from any other area in the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] or any part thereof, the removal from such area into any other area in the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] or any part thereof, or the transport from one place to another in such area, of any animals alive or dead, or of any products of animals or of any parts of animals, or of any fodder, bedding or other thing used in connexion with animals which may, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, carry infection ; or
(c)prohibit or regulate in such manner and to such extent as may be prescribed or as may be specified in the notification in such area or any part thereof or any other area in the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.]--
(i)the holding of animal markets, animal fairs. animal exhibitions or other concentrations of animals ; or
(ii)the sale of, or other traffic in, infective animals or their products or the carcasses of animals which at the time of their death were infective, or any parts of such animals or any fodder, bedding or other thing used in connexion with such animals which may, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, carry infection.