(1)The State Government in the manner prescribed, notify any local area as a compulsory inoculation area in respect of Reinderpest or any other contagious disease, specified in the Schedule.(2)A veterinary officer may inoculate any animal of the species specified in a notification under sub-section (1).(3)For the purpose of inoculation any such animal a veterinary officer may, by notice in writing call upon the owners of the animal to produce it for inoculation at the time and place specified in such notice and such owner shall give that officer reasonable facility and assistance in carrying out the inoculation.
