Section 6 in The Gujarat Diseases of Animals (Control) Act, 1963
6. Power to prohibit or regulate import, export or transport of, holding of markets, fairs, etc. of and traffic in, infective animals, etc.
(1)The State Government [*] [The words 'or the Commissioner in his division' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] may, for the purpose of preventing the outbreak or spread of any scheduled disease by notification in the Official Gazette, prohibit, control or regulate in such manner and to such extent as it [*] [The words 'or he' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] may think fit.(a)the import, export or transport of any animals, or their carcasses or of any part of animals or their carcasses or of any fodder, bedding or other thing used in connection with animals, which may, in the opinion of the State Government [***] [The words 'or Commissioner' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] carry infection, or(b)the holding of animal markets, animal fairs, or animal exhibitions, or any other concentration of animals in any specified area, or(c)the sale or other dealings in, infective animals or their carcasses or any fodder, bedding or other things used in connection with such animals which may, in the opinion of the State Government [***] [The words 'or Commissioner' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] carry infection.(2)The State Government [*] [The words 'or Commissioner' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] may, by notification in the Official Gazette, specify the season or seasons during which and the route or routes by which animals may be imported into the State [*] [The words 'or, as the case may be, into the division' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] and no person shall import animals into the State [***] [The words 'or, as the case may be, into the division' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] otherwise than during the season and by the route so appointed.
