Section 16 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
16. Cleansing and disinfection of boats and vehicles.
(1)Every boat or vehicle used by a common carrier for the transport of animals shall be cleansed and disinfected by him at such periods and in such manner as may be prescribed.(2)The person in-charge of every such boat or vehicle shall, when required to do so by an Inspector, cause the boat or vehicle to be taken to such place as the Inspector may direct and to stop or remain stationary for so long as may be reasonably necessary for the purpose of enabling the Inspector to inspect such boat or vehicle. The Inspector may, after such inspection, if in his opinion the boat or vehicle is not in a sanitary condition, require if to be cleansed and disinfected in the prescribed manner.(3)Nothing in this section shall apply to the rolling stock.
