Section 14 in The Bengal Diseases Of Animals Act, 1944
14. Prohibition on bringing [infective livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] into any market, fair, etc.
- Whoever brings or attempts to bring into any market, fair, exhibition or other concentration of [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] which he knows or has reason to believe to be infective shall be punished with fine which may extend [in the case of a first conviction to one thousand rupees and in the case of a second or subsequent conviction to five thousand rupees] [Substituted by Act No. 9 of 2008, dated 17.4.2008.].
