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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in The Haryana Cattle Fairs Act, 1970

(2)The fair officer shall have power -
(a)to prohibit the entry in the fair area of any cattle referred to in clause (a) of sub-section (1) or to cause to be driven out of such area such cattle;
(b)to get the cattle in the cattle fair immunized if necessary;
(c)to isolate any diseased cattle;
(d)to arrange for the disposal of dead cattle in the fair area; and
(e)in addition to any other penalty to which such person may be liable under this Act, to expel from the fair area any person contravening the provisions of clause (b) of sub-section (1).