Section 14 in Bengal Diseases of Animals Act, 1944
14. Prohibition on bringing [infective livestock] into any market, fair, etc. - Whoever brings or attempts to bring into any market, fair, exhibition or other concentration of [livestock], any [livestock] which he knows or has reason to believe to be infective shall be punished with fine which may extend [in the case of a first conviction to one thousand rupees and in the case of a second or subsequent conviction to five thousand rupees].
