Section 7 in The Madhya Pradesh Cattle Diseases Rules, 1961
7. Form of proclamation.- The Form of proclamation to be issued under sub-section (3) of Section 6 of the Act shall be in Form A. A copy of the proclamation shall be transmitted by registered post to the owner of the cattle if his address be known. The period between the date of proclamation and the date fixed for auction shall not be less than seven days.
