Section 3A(b) in Glanders and Farcy (Tamil Nadu Amendment) Act, 1965
(b)prohibit or regulate, subject to such restrictions and conditions as may be prescribed, the bringing into the State, otherwise than across a customs frontier as defined by the Central Government, or transport within the State, of any horse which is diseased or which is not vaccinated against South African Horse Sickness or of any product or part or carcass of any such horse or of any fodder, bedding or other thing used in connection with such horse.
