9. Cleaning and disinfection of vessels and vehicles.
(1)Every vessel or vehicle used by a common carrier for the transport of animals shall be cleaned and disinfected periodically in such manner as may be prescribed.(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may appoint places where an Inspector may detain and inspect any such vessel or vehicle, and if it is not in a sanitary condition, require it to be cleansed and disinfected in the prescribed manner.(3)This section shall not apply to the rolling stock of any railway.
