Section 5(1) in The M.P. Cattle Diseases Act, 1934
(1)The cattle so detained shall remain under the care of the person in charge who shall be responsible for their feeding and upkeep.Fodder depots and watering arrangements at quarantine stations. - (2) The State Government shall establish fodder depots through the agency of the Forest Department at quarantine stations for the supply of fodder on payment to persons in charge of cattle so detained or provide facilities for the grazing of such cattle on payment in any adjoining Government forest. The State Government shall, likewise, make watering arrangements at every such station, unless there is a natural supply of water close there to, and persons in charge of cattle shall be entitled to water free of charge.Precautions against straying of cattle. - (3) Every person in charge of cattle shall, during the period of their detention take reasonable precautions against their straying from the limits of the quarantine station or from the place allotted for their halt.
