Section 6(1) in The Bombay Diseases of Animals Act, 1948
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or the Commissioner in his division] [These words were Inserted by Bombay 8 of 1958, Schedule.] may, for the purpose of preventing the outbreak or spread of any scheduled disease by notification in the Official Gazette, prohibit, control or regulate in such manner and to such extent [as it or he may think fit] [These words were substituted for the words 'into the State' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.](a)the import, export or transport of any animals, or the carcasses thereof or of any part of animals or carcasses thereof or of any fodder, bedding or other thing used in connection with animals may, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or Commissioner] [These words were substituted for the words 'into the State' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] carry infection, or(b)the holding of animal markets, animals fairs, animal exhibitions or other concentration of animals in any specified area, or(c)the sale or other dealings in, infective animals or the carcasses of, animals, which at the time of their death were infective, or any fodder, bedding or other thing used in connection which such animals which may, in the opinion of the [State] [Those word substituted for the word 'Provincial by the Adaptation of Laws Order, 1950.] Government [or Commissioner] [These words were inserted by Bombay 8 of 1958, Schedule.] carry infection.
