Section 25 in The Punjab Livestock and Birds Diseases Act, 1948
25. Power to return
[livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.], etc., to infected areas. - Where any [livestock or bird] or thing is removed from an infected area or place otherwise than in accordance with a licence granted under section 24, any Inspector or police officer may require the owner or person in charge of such [livestock or bird] or thing to return it to such area or place, and if the owner or person in charge fails to do so within a reasonable time, may cause it to be returned at the expense of the owner without further delay :Provided that nothing in this section shall affect the powers of an Inspector under section 15 to deal with infective [livestock or birds].
