Section 9(1) in The Punjab Livestock and Birds Diseases Act, 1948
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for the purposes of preventing the outbreak or spread of any scheduled disease, may, by notification prohibit or regulate in such manner and to such extent as they may think fit-(a)the bringing or taking into the [State] of [Punjab] [Substituted by the Adaptation of Laws Order, 1950, for 'East Punjab'.] or any specified place therein of any [livestock or birds] [Substituted for the word 'animals' by Punjab Act 33 of 1961, Section 4.], alive or dead or of any parts of [livestock or bird], or of any kind of fodder, bedding or other things which may, in their opinion, carry infection;(b)the removal from any specified part of the[State] of [Punjab] [Substituted by the Adaptation of Laws Order, 1950, for 'East Punjab'.] of any such parts of [livestock or birds] [Substituted for the word 'animals' by Punjab Act 33 of 1961, Section 4.], or things.
