Section 13 in The Gujarat Diseases of Animals (Control) Act, 1963
13. Power of Commissioner to declare infected areas.
(1)On receipt of a report under sub-section (3) of section 11 or sub-section (2) of section 12, the prescribed authority shall, after making such further inquiry as it thinks fit, submit such report with his remarks thereon, to the [State Government] [Substituted for 'Commissioner of the division' by Gujarat No. 15 of 1964, dated 2nd May, 1964.],(2)The [State Government] [Substituted for 'Commissioner' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] on receipt of the report from the prescribed authority may-(a)confirm the declaration under sub-section (1) or (3) of section II or sub-section (1) of section 12 either with or without modification; or(b)cancel any such declaration.(3)Where the [State Government] [Substituted for 'Commissioner' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] confirms any such declaration, either with or without modification, [it shall] [Substituted for 'he shall' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] by a notification in the Official Gazette defining the limits of the area to which the declaration, with the modifications, if any, made therein, shall apply and declare such area to be an infected area.(4)The [State Government] [Substituted for 'Commissioner' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] may by notification in the Official Gazette add to, amend, vary or rescind any notification published under sub-section (3) either [on its own motion] [Substituted for 'on his own motion' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] or on a further report of the Veterinary Surgeon [submitted to it] [Substituted for 'submitted to him' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] through the prescribed authority.(5)On publication of a notification under sub-section (3) or (4), any place declared by the Inspector or the Veterinary Surgeon to be an infected place and not included in the infected area as defined in such notification shall cease to be an infected place and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such place.(6)The Inspector shall cause to be exhibited in some prominent place in the infected area in the regional language thereof a copy of the notification issued under sub-section (3) or (4).(7)Where the [State Government] [Substituted for 'Commissioner' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] cancels any declaration referred to in sub-section (2), any place specified in such declaration shall cease to be an infected place and the Inspector shall give notice accordingly to all persons to whom copies of such declaration were delivered or on whom notices of such declaration were served.
