Section 6 in The Bengal Diseases Of Animals Act, 1944
6. Prohibition of [movement of livestock, etc.] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], into or out of infected areas.
(1)Save in accordance with the conditions of a licence granted by [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.]-(a)no person shall remove any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], alive or dead, or any product of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] (including its excreta) or any part of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] or any fodder, bedding, harness or other things used in connection with an [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], and(b)no person owning or having charge or control of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall allow such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] to proceed,from any pace within an infected area to any place outside such area or from any place outside an infected area to any place within such area.(2)Nothing in sub-section (1) shall prevent the carriage by railway or by any mechanically propelled vessel of a type approved by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] or thing referred to in that sub-section through an infected area:Provided that if such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] or thing at any stage during its carriage by railway or such vessel through an infected area is unloaded therein it shall not be removed therefrom save in accordance with the provisions of sub-section (1).
