(1)No person shall transport by rail, road, water or air any horse,-(a)from any place outside the infected area to any place within the infected area;(b)from any place within the infected area to any place outside the infected area except under a permit issued by an officer duly authorised in this behalf by the State Government and in accordance with such conditions as may be specified therein :Provided that no permit shall be issued except on the production of a certificate of a Veterinary Officer to the effect that the horse is not infective.
