(1)All horses on arrival at the quarantine station shall become liable-(a)for being examined, tested, compulsorily inoculated against horse sickness and marked for the purpose of identification in such manner as the State Government may specify; and(b)for being subjected to such preventive measures as the Veterinary Officer may deem fit;and may be detained for the said purposes for such period not exceeding fifteen days, as the Veterinary Officer may think fit.
