Section 9 in The Punjab Livestock and Birds Diseases Act, 1948
9. Power to regulate inter-State trade and control transport of livestock or birds and things which may spread diseases.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for the purposes of preventing the outbreak or spread of any scheduled disease, may, by notification prohibit or regulate in such manner and to such extent as they may think fit-(a)the bringing or taking into the [State] of [Punjab] [Substituted by the Adaptation of Laws Order, 1950, for 'East Punjab'.] or any specified place therein of any [livestock or birds] [Substituted for the word 'animals' by Punjab Act 33 of 1961, Section 4.], alive or dead or of any parts of [livestock or bird], or of any kind of fodder, bedding or other things which may, in their opinion, carry infection;(b)the removal from any specified part of the[State] of [Punjab] [Substituted by the Adaptation of Laws Order, 1950, for 'East Punjab'.] of any such parts of [livestock or birds] [Substituted for the word 'animals' by Punjab Act 33 of 1961, Section 4.], or things.(2)The [State] Government may, by notification, specify the season or seasons during which and the route or routes by which [livestock or birds] may be imported into the [State] and no person shall import [livestock or birds] into the [State] otherwise than during the season and by the route so appointed.(3)The [State] Government may establish quarantine stations for the inspection and detention of such [livestock or birds] along the route appointed under sub-section (2).(4)The period of detention of [livestock or birds] at a quarantine station for the purpose of inspection, vaccination, if necessary, marking and issuing of a permit for the release of [livestock or birds] from the station shall be such as may be prescribed by the [State] Government.(5)The [livestock or birds] so detained shall remain under the care of the person incharge who shall be responsible for their feeding and upkeep and for the payment of fee for their vaccination and marking as may be prescribed by the [State] Government.
