Section 24 in The Orissa Animal Contagious Diseases Act, 1949
24. Removal of animals and other things from infected areas or places.
(1)No person shall remove from any infected area or place any animal, dead or alive, or any part of an animal, or any fodder, bedding or other things used in connection with animals save in accordance with the conditions of a licence granted by the Inspector in the prescribed form.(2)Nothing in this section shall prevent the transit by railway through an infected area or place or any animals or things :Provided that where any animal or other thing referred to in Sub-section (1) while in transit through an infected area or place is unloaded therein, it shall not be removed therefrom save in accordance with Sub-section (1).
