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State of Madhya Pradesh - Section

Section 12 in The M.P. Horse Sickness Act, 1960

12. Prohibition to pass beyond quarantine station.

(1)No person importing or exporting a horse by a route appointed under Section 4 shall pass beyond a quarantine station unless he holds a permit under Section 11.
(2)Where the horse is taken beyond a quarantine station in contravention of sub-section (1), it shall, without prejudice to any other action that may be taken for such contravention under this Act against the person in charge thereof be liable for examination, inoculation and detention as if the place where it is detected after the contravention were a quarantine station.