Section 4 in The Tamil Nadu Cattle-Disease Act, 1866
4. Notice by owner of cattle attacked by disease.
- Whenever, in any district or part of a district to which this Act has been extended as above provided, any animal is attacked by any contagious or infectious disease, it shall be the duty of the owner, or of the person in charge thereof, to give immediate notice to the keeper of the hospital-pound provided for the village or township in which the animal may at the time be.
