Section 8(2) in The M.P. Cattle Diseases Act, 1934
(2)Where cattle are taken beyond a quarantine station in contravention of sub-section (1) they shall, without prejudice to any other action that maybe taken for such contravention under this Act against the person in charge thereof, be liable for inspection, vaccination and detention in accordance with the provisions of Sections 4, 5, 6 and 7 as if the place where they are detected after the contravention were a quarantine station ] [Inserted by M.P. Act No. 7 of 1958]
