Section 1 in Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)
1. Certificate of Import.
- All bovine animals imported temporarily into the territories of the State except those laden with goods or yoked to conveyances or otherwise for trade purposes shall be taken direct to the nearest frontier [Customs Post] [There is now no Customs Post on the border of the State except a Toll Post at Lakhanpur.] and a certificate of import in Form A Obtained from the official in-charge of that post.
