Section 24 in The Punjab Livestock and Birds Diseases Act, 1948
24. Removal of
[livestock or birds] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] and other things from infected areas or places.- (1) No person shall remove from any infected area or place any [livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.], dead or alive, or any part of [livestock or bird], or any fodder, bedding or other thing used in connection with [livestock or birds], save in accordance with the conditions of a licence granted by the Inspector.(2)Nothing in this section shall prevent the transit by railway through an infected area or place of any [livestock or bird] or thing :Provided that where any [livestock or bird] or other thing described in sub-section (1) while in transit through an infected area or place is unloaded therein, it shall not be removed therefrom save in accordance with sub-section (1).
