Section 11(1) in The Assam Cattle Diseases Act, 1948
(1)Save in accordance with the conditions of a licence granted by a veterinary officer.(a)no person shall remove any animal, alive or dead, or any product of any animal (including its excreta) or any part of any animal or any fodder, bedding, harness or other thing used in connection with an animal, and(b)no person owing or having charge or control of any animal shall proceed, from any place within an infected area to any place outside such area or from any place outside an infected area to any place within such area.
