Section 3 in The Punjab Animal Contagious Diseases Rules, 1953
3. Control of the Holding of Markets, Fairs, etc.
- The following rules shall be deemed to govern the prohibition or regulation of the holding of animal markets, fairs, exhibitions or other concentrations of animals for the purpose of preventing the outbreak or spread of any scheduled disease when Government shall have issued a notification under section 10 of the Act :-In any specified area where an animal market, fair, exhibition or such similar gathering or concentration of animals is to be held -(i)All animals brought into or taken out shall use the proper entrance and exit gates to places or areas of such animal gatherings.(ii)Inspection posts shall be organised at each of the above entrances and exits under the supervision of an Inspector.(iii)The Inspector shall examine all animals entering into and going out of the above places of animal gatherings.(iv)If the Inspector on examination finds or suspects any animal to be suffering from any of the scheduled diseases, he shall seize that animal forthwith and cause it to be removed to Segregation Camp.(v)If the Inspector deems it fit, he may also require all the incontact animals to be removed to the Segregation Camp.(vi)In the Segregation Camp, the animals sent as heretofore provided will be dealt with according to the Rules made under section 38(g), (h) and (j) of the Act on Scheduled Diseases.
