Section 7 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
7. Establishment of quarantine stations.
- The Government may establish quarantine stations for the inspection and detention of animals along the route appointed under sub-section (2) of section 6.(2)All animals inspected or detained at a quarantine station shall be liable.-(a)to be vaccinated against, any scheduled disease if in the opinion of the Officer-in-Charge of such station it is necessary to do so ; and(b)to be marked in the prescribed manner.(3)The period of detention of animals at a quarantine station for the purpose of inspection, vaccination and marking shall be such as may be prescribed.(4)The animals detained at a quarantine station shall remain under the care of the person in-charge who shall be responsible for their feeding and upkeep and for the payment of such fee for their vaccination and marking as may be prescribed.(5)The Officer-in-Charge of the quarantine station shall, at the time of release of an animal from the station, grant in such form as may be prescribed a permit to the person in charge of the animal and such person shall, while in charge of the animal, produce it whenever required to do so by an Inspector or a Police Officer.
