4. Power to prohibit or regulate import, export or transport of, holding of markets, fairs, etc. of and traffic in, infective horses.
- The State Government may, for the purpose of preventing the outbreak or spread of horse sickness within the State, by notification,-(a)appoint the route or routes, by which horses may be imported in or exported from the State or infected area; or(b)prohibit, control or regulate the taking of horses to animal markets, animal fares, animal exhibitions or other concentration of animals;(c)prohibit or regulate the sale or other dealings in infective horses or carcasses of such horses or any fodder, feeding utensils or other things used in connection with such horses which may in the opinion of the State Government carry infection.
