Section 4 in The Punjab Livestock and Birds Diseases Act, 1948
4. Scheduled Diseases.
- The diseases specified in the Schedule in Appendix I shall in the first instance be scheduled diseases for the purpose of this Act, but the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification -(a)delete any entry from the Schedule, or(b)include in the Schedule any communicable disease of [livestock or birds] [Substituted for the words 'Animal' or 'an animal' by Punjab Act 33 of 1961, Section 4.] to which it is expedient in their opinion that the provisions of this Act should apply.
