Section 6 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
6. Power to prohibit or regulate import, export or transport of, holding of markets, fairs etc., of and traffic in, infective animals, etc .
(1)The Government may, for the purpose of preventing the outbreak or spread of any scheduled disease by notification in the Jammu and Kashmir Government Gazette, prohibit, control or regulate in such manner and to such extent as it may think fit,-(a)the import, export or transport of any animals or the carcasses thereof, or of any part of animals or carcasses thereof or of a fodder, bedding or other thing used in connection with animals which may, in the opinion of the Government, carry infection, or.(b)the holding or animal markets, animal fairs, animal exhibitions or other concentration of animals in any specified area, or(c)the sale or other dealings in, infective animals or the carcasses of animals, which at the time of their death were infective, or any fodder, bedding or other thing used in connection with such animals which may, in the opinion of the Government carry infection.(2)The Government may, by notification in the Jammu and Kashmir Government Gazette, specify the season or seasons during which and the route or routes by which animals may be imported into any locality and no person shall import animals into any locality otherwise than during the season and by the route so appointed.
