Section 6(2) in The Gujarat Diseases of Animals (Control) Act, 1963
(2)The State Government [*] [The words 'or Commissioner' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] may, by notification in the Official Gazette, specify the season or seasons during which and the route or routes by which animals may be imported into the State [*] [The words 'or, as the case may be, into the division' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] and no person shall import animals into the State [***] [The words 'or, as the case may be, into the division' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] otherwise than during the season and by the route so appointed.
