Section 9D(2) in The M.P. Cattle Diseases Act, 1934
(2)In particular and without prejudice to the generality of the foregoing provisions, the State Government may take measures and make rules for-(a)prohibition of movement of cattle carcasses, or articles appertaining to them, into or out of infected areas(b)preventive vaccination or inoculation of cattle in infected areas and marking of cattle for purposes of identification;(c)compulsory segregation and treatment of cattle in infected areas.]
