10. Power of State Government to disperse, prohibit or regulate the holding of cattle-market, cattle-fair, cattle-exhibition, etc.
- The State Government may, for the purpose of preventing the outbreak or spread a contagious disease, by order disperse, prohibit or regulate in such manner and to such extent as it may think fit, the holding cattle-exhibition or other concentration of a cattle. Such or published in such manner as the State Government may think fit.[Chapter 3] [The heading 'Chapter III - Supplemental' and Sections 10-A and 10-B were inserted by C.P. & Berar Act No. 35 of 1948.] Supplemental
