Section 15 in Bengal Diseases of Animals Act, 1944
15. Prohibition of sale or transfer of [infective livestock]. - Whoever sells or attempts to sell or to transfer in any manner to another person any [livestock] which he knows or has reason to believe to be infective shall be punished with fine which may extend [in the case of a first conviction to one thousand rupees and in the case of a second or subsequent conviction to five thousand rupees].
