(1)The Central Government may, by notification in the Official Gazette, regulate, restrict or prohibit, in such manner and to such extent as it may think fit, [the import] [Substituted by Act 40 of 1953, s.4, for " the bringing or taking, by sea or land"] into [the territories to which this Act extends] [Substituted by Act 48 of 1952, s.3 and Sch.II, for " the territories for the time being comprised within Part A States and Part C States"] or any specified place therein, of any live-stock which may be liable to be affected by infectious or contagious disorders, and of any fodder, dung, stable-litter, clothing, harness or fittings appertaining to live-stock or that may have been in contact therewith.
