Section 14 in The Tamil Nadu Cattle-Disease Act, 1866
14. Penalty for refusing to obey directions of cattle pound-keeper, etc.
- Any person who shall fail to comply with the directions of a hospital pound-keeper, or of a person duly authorized by the Magistrate of the district, [or, in the City of [Chennai,] [These words were inserted by section 1 of the Madras Act I of 1879.] [the Commissioner of the Corporation,] [These words were substituted for the words 'the President of the Municipal Commission' by section 3 of the Madras Act III of 1921.] in that behalf, as to the impounding any diseased animal; or to the disinfecting any premises or place where ajay diseased animal may have been kept; or to the disinfecting or destroying any fodder, manure and refuse-matter which may be likely to propagate the disease; or who may remove, without a licence, any animal which has been in the same shed or stable, or in the same herd or flock, or in contact with any animal labouring under any contagious or infectious disease, shall, on conviction before a Magistrate, be liable, for every such offence, to a fine of twenty rupees, commutable, if not paid, to simple imprisonment for any period not exceeding ten days.
