Section 2 in Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)
2. Re-exportation.
- On the re-exportation of such animals the certificate of import obtained according to rule 1 above shall be handed over at the post of export and the re-exportation shall thereupon be allowed provided that the number tallies with the number imported except as provided in rule 3 below and the export takes place within three months of the date of import: Provided further that the export of such calves also shall be allowed as may be proved to have been born of the cows within the State after their importation.
