Section 12(2) in The M.P. Horse Sickness Act, 1960
(2)Where the horse is taken beyond a quarantine station in contravention of sub-section (1), it shall, without prejudice to any other action that may be taken for such contravention under this Act against the person in charge thereof be liable for examination, inoculation and detention as if the place where it is detected after the contravention were a quarantine station.
