Section 6(2) in The Bombay Diseases of Animals Act, 1948
(2)The [State] [Those word substituted for the word 'Provincial by the Adaptation of Laws Order, 1950.] Government [or Commissioner] [These words were inserted by Bombay 8 of 1958, Schedule.] may, by notification in the Official Gazette, specify the season or seasons during which and the route or routes by which animals may be imported [into the [State of Maharashtra] [These words were substituted for the words 'into me State' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] ], [or as the case may be, into the division] [These words were inserted by Bombay 8 of 1958, Schedule.] and no person shall import animals [into the [State of Maharashtra] [These words were substituted for the words 'into me State' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] ] [or as the case may be, into the division] [These words were inserted by Bombay 8 of 1958, Schedule.] otherwise than during the season and by the route so appointed.
