Section 10 in The M.P. Cattle Diseases Rules, 1961
10. Declaration of compulsory rinderpest inoculation areas.
- The notification under sub-section (1) of Section 9-A of the Act shall be in English and Hindi and copies thereof shall be pasted at the office of the Collector, at the Tahsil, Cram Panchayat and Block Development Offices and at conspicuous places in the village or villages of the compulsory rinderpest inoculation area. The substance of the notification shall also be made widely known by beat of drum in such area.
