(1)All cattle on arrival at a quarantine station shall be liable-(a)to be vaccinated against contagious disease, unless the Veterinary Officer of the station is satisfied that they have been vaccinated against such disease within 18 months immediately preceding their arrival or within such longer period so preceding as may be prescribed; and(b)to be marked in the prescribed manner.(2)Period of detention of cattle at quarantine stations. - The period of detention of cattle at a quarantine station for the purpose of inspection and vaccination shah be such as may be prescribed.(3)Assistance to Veterinary Officer for inspection etc. of cattle. - Every person in charge of cattle shall give reasonable assistance to the Veterinary Officer of the station and his subordinates for the inspection, vaccination and marking of such cattle.(4)[ If any cattle on arrival at a quarantine station are found to be infective and in the opinion of the Veterinary Officer it is necessary to detain them for preventing the spread of contagious disease, he may detain them for such period as may be prescribed] [Inserted by M.P. Act No. 7 of 1958].
