Section 13(3) in The Bombay Diseases of Animals Act, 1948
(3)Where the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Schedule.] confirms any such declaration, either with or without modification, a notification shall be published in the Official Gazette defining the limits of the area to which the declaration, with the modifications, if any, made therein, shall apply and declaring such area to be an infected area.
