Section 5 in The Live-Stock Importation (Amendment) Act, 2001
5. Insertion of new section 3A.-
After section 3 of the principal Act, the following section shall be inserted, namely:-" 3A. Power to regulate Importation of live- stock products.- The Central Government may, by notification in the Official Gazette, regulate, restrict or prohibit in such manner and to such extent as it may think fit, the import into the territories to which this Act extends, of any live- stock product, which may be liable to affect human or animal health.".
