Section 5 in The Gujarat Diseases of Animals (Control) Act, 1963
5. Eradication of diseases in certain areas.
(1)The State Government with the object of eradicating as far as practicable any scheduled disease, may be notification in the Official Gazette.(a)declare any local area to be an eradication area, and thereupon in such area the class or classes of animals specified in the notification shall be liable to be immunized in the manner described in the notification, and shall also for the purposes of identification be marked in the prescribed manner; and(b)prohibit or regulate the movement of any class or classes of animals into, or out of, or within, any local area which is for the time being declared to be as an eradication area.(2)For the purpose of immunizing any animal as provided in sub-section (1), the Veterinary Surgeon or Inspector may by notice in writing served on any person or published in any such local area or part thereof, in the prescribed manner, require any person in charge of any such animal to produce it for immunization and marking at such time and place as shall be specified in the notice, and thereupon the person shall comply with the requisition, and shall also give all reasonable facilities and assistance for the carrying out of the immunization and marking:Provided that, on an application made by the owner, or any person having charge, of any such animal the Veterinary Surgeon or Inspector may, for good and sufficient reason, exempt any animal from such immunization or marking and he shall, if so requested, furnish in writing to the owner, or person in charge, of such animal, the reason for such exemption.Explanation: - "Immunization" for the purposes of this section means treatment with either serum or vaccine, or with both vaccine and serum.]
