Section 5 in Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)
5. Register of fresh exportation.
- A register of all bovine animals temporarily exported on furnishing a declaration according to rule 4 shall be maintained at the post of export in Form C, and the signature or thumb mark of the exporter obtained on both export and import in the columns provided for the purpose. The exporter should be given a duplicate copy of this declaration signed by the Sub-Inspector of the post. Marks of identification of animals should be noted in the registers of imports and exports as well as in the declaration for export.
