Section 5 in The Bengal Diseases Of Animals Act, 1944
5. Declaration of infected areas.
(1)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or such officer as it may authorise in this behalf may by notification published in the manner prescribed declare any area in which any contagious disease has broken out, or any area within which in the opinion of the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, or such officer, there is a danger of the spread of any such disease, to bean infected area.(2)Every notification under sub-section (1) shall specify the limits of the area which is declared to be an infected area and shall also specify the contagious disease in respect of which the area is declared to be an infected area.
