(1)When Sections 3 to [8] [Substituted by C.P. & Berar Act No. 27 of 1936 for '9'.] have been extended to any area, the State Government may, by notification, appoint the season or seasons during which and the route or routes by which cattle may be imported into such area, and no person shall import cattle into such area otherwise than during the season and by the route so appointed.(2)Quarantine stations. - The State Government may establish quarantine stations for the inspection and detention of such cattle along the routes appointed under sub-section (1).
