9A. [ Special provision for prevention of rinderpest. [Substituted by M.P. Act No. 7 of 1958]
(1)The State Government or such officer as it may authorise in this behalf may, by notification, declare any area to be a compulsory rinderpest inoculation area. Every such notification shall specify the limits of the area so declared and the fact of the issue of such notification shall be made widely known in such area in the manner prescribed.(2)Upon the issue of a notification under sub-section (1) all cattle m the said area as are above six months of age at the date of publication of the notification shall become liable for being compulsorily inoculated against rinderpest and marked for the purpose of identification in the prescribed manner.(3)As soon as may be, after the issue of the notification under sub-section (1), the Veterinary Officer appointed for the compulsory rinderpest inoculation area shall visit every village in the said area tor the purpose of carrying out inoculation of cattle of such village against rinderpest and marking them in the prescribed manner. The date on which the Veterinary Officer is to visit the village shall be announced in advance by beat of drum throughout the village.(4)On the date announced under sub-section (3), every person in charge of cattle which are liable to compulsory inoculation under sub-section (2), shall produce or cause to be produced the same before the Veterinary Officer for inoculation against rinderpest and for being marked in the prescribed manner.(5)Every person in charge of cattle, which are liable to compulsory inoculation under sub-section (2) shall give reasonable assistance to the Veterinary Officer and his sub-ordinates for carrying out inoculation and marking of such cattle.(6)If the date announced under sub-section (3), any person in charge of cattle which are liable to compulsory inoculation under sub-section (2), omits to produce them for inoculation before the Veterinary Officer, he may without prejudice to any action that may be taken against such person under this Act for such omission, use such reasonable force as may be required for the purpose of carrying out the inoculation and marking of such cattle.(7)The State Government may make rules for the purpose of carrying out the provisions of this section and such rules may, among other things, empower a Veterinary Officer to take such measures as may be necessary for the enforcement of this Act and the rules and determine in what manner and by whom any expenses incurred for the enforcement of this Act and the rules shall be defrayed.
