Section 5A(1) in The Bombay Diseases of Animals Act, 1948
(1)The State Government with the object of eradicating as far as practicable any scheduled disease, may by notification in the Official Gazette-(a)declare any local area to be an eradication area, and thereupon in such area any class or classes of animals specified in the notification shall be liable to be immunised in the manner described in the notification, and shall also for the purposes of identification be marked in the prescribed manner; and(b)prohibit or regulate the movement of any class or classes of animals into, or out of, or within, any local area which is for the time being declared to be an eradication area.
