Section 14(4) in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
(4)The officer in charge of the Quarantine Camp shall, at the time of release of an animal from the station, grant a permit, in such form as may be prescribed by the State Government, to the person taking charge of the animal, and every such person shall be bound to produce the permit whenever required to do so by any Competent Officer.
