Section 12 in The Punjab Livestock and Birds Diseases Act, 1948
12. Cleansing and disinfection of vessels and vehicles.
(1)Every vessel or vehicle used by a common carrier for the transport of [livestock or birds] [Substituted for the word 'animals' by Punjab Act 33 of 1961, Section 4.] shall be cleansed and disinfected periodically in such manner as the [State] Government may by regulations prescribe.(2)The [State] Government may appoint places, where an Inspector may detain and inspect any such vessel or vehicle and, if it is not in a sanitary condition, the Inspector may require it to be cleansed and disinfected in the manner prescribed within such time as he may appoint.(3)If such vessel or vehicle is not so cleansed and disinfected within the appointed time the Inspector may cause it to be cleansed and disinfected at the expense of its owner.(4)This section shall not apply to the rolling stock of any railway or any aircraft.
