Section 9A(6) in The M.P. Cattle Diseases Act, 1934
(6)If the date announced under sub-section (3), any person in charge of cattle which are liable to compulsory inoculation under sub-section (2), omits to produce them for inoculation before the Veterinary Officer, he may without prejudice to any action that may be taken against such person under this Act for such omission, use such reasonable force as may be required for the purpose of carrying out the inoculation and marking of such cattle.
