Section 38(1) in The Punjab Livestock and Birds Diseases Act, 1948
(1)The [State] Government may make [rules] [For rules, see Punjab Government Notification No. 2595-Vety-51/1534, 18th August, 1953.] consistent with this Act for all or any of the following purposes namely :-(a)to prescribe the qualifications for appointments of Veterinary Surgeon for the purpose of this Act;(aa)to define the powers of entry and inspection of an Inspector under section 8;(b)to prohibit or regulate the holding of markets, fairs, exhibitions or other concentrations of [livestock or birds] [Substituted for the words 'animal' or 'animals' by Punjab Act of 1961, Section 4.] under section 10;(c)to appoint places for the disinfection of vessels or vehicles under sub-section (2) of section 12 and for the isolation or segregation of [livestock or birds] under section 15;(d)to regulate post mortem examination of [livestock or birds] under section 14, and the disposal of [livestock or birds] under sub- sections (1), (2) and (3) of section 17;(e)to provide for the determination of the compensation payable under section 18;(f)to regulate the exercise of the powers of the Veterinary Surgeon and Inspector under Section 19;(g)to prescribe the authority referred to in sub-section (2) of section 21 and sub-section (2) of section 22;(h)to prescribe the form and contents of the licences to be granted by an Inspector under section 24 and circumstances under which they may be granted;(i)to prescribe scales of charges to be followed in certificates under section 27 for expenses incurred on behalf of an owner;(j)to regulate the isolation, detention, treatment (including sterilization and inoculation), and disposal of [livestock or birds] which are infective or suspected of being infective, and the disposal of carcasses and parts of carcasses;(k)to regulate the duties and powers of inspectors and prescribe their qualifications;(l)to prescribe the manner in which any report or notice under the Act shall be made or given; or(m)to prohibit or regulate the entry into the [State] of [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.] or any specified part or place thereof and the movement from one place to another, in the [State] of [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.] of [livestock or birds] alive or dead, or parts of [livestock or birds] or fodder, bedding or other thing;(n)to prohibit or limit sale or traffic in infective [livestock or birds] or carcasses of infective [livestock or birds];(o)to regulate the disinfection of vessels or vehicles used by common carriers, the cleansing and disinfection of buildings, yards and other places used for [livestock or birds] and the destruction of infected matter or things found therein or near thereto;(p)to prescribe the tests to be applied to [livestock or birds] suspected of being infective;(q)to prescribe the manner in which [livestock or birds] shall be destroyed, and the manner in which carcasses or parts of carcasses, fodder, bedding or other things seized under the Act shall be disposed of; and(r)to prescribe the period of detention and the amount of fee for vaccination and marking at the inter-[State] quarantine stations.
