(1)On receipt of the report of the Veterinary Surgeon under subsection (3) of section 11 or under sub-section (2) of section 12, the prescribed authority shall, after making such further inquiry, if any, as it thinks fit, submit such report with its remarks thereon if any, to the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government who may-(a)confirm any declaration made under section 11 (1), 11 (3) or 12 (1) either with or without or modifications; or(b)cancel any such declaration.(2)(a)Where the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government confirm any such declaration either with or without modifications, a notification shall be published in the Fort St. George Gazette defining the limits of the area to which the declaration with the modifications, if any, made therein, shall apply and declaring such area to be an infected area.(b)On the publication of a notification under clause (a), any place declared by the Inspector or 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.(c)The Inspector shall cause to be exhibited in some prominent place in the infected area and in the language of the area, a copy of the notification under clause (a).(d)The [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may by notification published in the Fort St. George Gazette add to, amend, vary or rescind any notification published under clause (a) either on their own motion or on a subsequent report of the Veterinary Surgeon submitted through the prescribed authority. The Inspector shall cause to be exhibited in some prominent place in the infected area a copy of every such notification in the language of the area.(3)Where the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government cancel any declaration referred to in sub- section (1), the 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.
