11. Prohibition of movement of animals, etc., into or out of infected areas.
(1)Save in accordance with the conditions of a licence granted by a veterinary officer.(a)no person shall remove any animal, alive or dead, or any product of any animal (including its excreta) or any part of any animal or any fodder, bedding, harness or other thing used in connection with an animal, and(b)no person owing or having charge or control of any animal shall proceed, from any place 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 of railway, or by any mechanically propelled vessel of a type approved by the State Government of any animal or thing referred to in that sub-section through an infected area :Provided that if such an animal 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).
