6. Prohibition of [movement of livestock, etc.], into or out of infected areas. - (1) Save in accordance with the conditions of a licence granted by [Veterinary Officer]-
(a)no person shall remove any [livestock], alive or dead, or any product of any [livestock] (including its excreta) or any part of any [livestock] or any fodder, bedding, harness or other things used in connection with an [livestock], and(b)no person owning or having charge or control of any [livestock] shall allow such [livestock] to proceed,from any pace within an infected area to any place outside such area or from any place outside an infected area to any place within such area.(2)Nothing in sub-section (1) shall prevent the carriage by railway or by any mechanically propelled vessel of a type approved by the [State] Government of any [livestock] or thing referred to in that sub-section through an infected area:Provided that if such [livestock] or thing at any stage during its carriage by railway or such vessel through an infected area is unloaded therein it shall not be removed therefrom save in accordance with the provisions of sub-section (1).
