Section 9(1)(b) in The Punjab Livestock and Birds Diseases Act, 1948
(b)the removal from any specified part of the [State] of [Haryana] [Substituted by Haryana Adaptation Laws Order, 1968.] of any such parts of [livestock or birds] [Substituted for the word 'Animals' by Punjab Act 33 of 1961, Section 4.], or things.