11. Power to prohibit entry of certain persons and cattle in fair areas.
(1)No person shall -(a)bring within a fair area any cattle suffering from any contagious or infectious disease; or(b)obstruct the sale or purchase of cattle or unduly interfere therewith or misguide brokers, sellers or purchasers within the fair area or cause loss to the income of the cattle fair by unfair means.(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).(3)For the purpose of complying with the provisions of sub-section (2) the fair officer may use such force as may be necessary.
