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State of Tamilnadu - Section

Section 15 in Tamil Nadu Rinderpest Act, 1940

15. Power to return animals, etc., to infected areas.

- Where any animal or thing is removed from an infected area or place otherwise than in accordance with a licence granted under section 14, any Inspector or Police Officer may require the owner or person in charge of such animal or thing to return it to such area or place:Provided that nothing in this section shall affect the powers of an Inspector under section 8 to deal with infective animals.