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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in The Punjab Livestock and Birds Diseases Act, 1948

(2)Subject as aforesaid, if such owner, occupier or person fails to comply with the requirements of such order within a reasonable time, the Inspector may cause such building, yard, vessel or vehicle to be disinfected and the internal fittings and other things to be disinfected or destroyed at the expense of the owner.