Section 13 in The Bombay Diseases of Animals Act, 1948
13. Power of [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to declare infected areas.
(1)On receipt of the report of the Veterinary Surgeon under sub-section (3) of section 11 or sub-section (2) of section 12, the prescribed authority shall, after making such further inquiry as it thinks fit, submit such report with his remarks thereon, to the [Commissioner concerned.] [These words were substituted for the words 'State Government' by Bombay 8 of 1958, Schedule.].(2)The [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Schedule.] on receipt of the report from the prescribed authority may-(a)confirm the declaration under sub-section (1) or (3) of section 11 or subsection (1) of section 12 either with or without modification; or(b)cancel any such declaration.(3)Where the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Schedule.] confirms any such declaration, either with or without modification, a notification shall be published in the Official Gazette defining the limits of the area to which the declaration, with the modifications, if any, made therein, shall apply and declaring such area to be an infected area.(4)The [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Schedule.] may be notification in the Official Gazette amend, vary or rescind any notification published under sub-section (3) either [on his own motion] [These words were substituted for the words 'on its own motion' by Bombay 8 of 1958, Schedule.] or on a further report of the Veterinary Surgeon [submitted to him] [These words were substituted for the words 'submitted to It' by Bombay 8 of 1958, Schedule.] through the prescribed authority.(5)On publication of a notification under sub-section (3) or (4), any place declared by the Inspector or the Veterinary Surgeon to be an infected place and not included in the infected area as defined in such notification shall cease to be an infected place and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such place.(6)The Inspector shall cause to be exhibited in some prominent place in the infected area and in the regional language thereof a copy of the notification issued under sub-section (3) or (4).(7)Where the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Schedule.] cancels any declaration referred to in subsection (2), any place specified in such declaration shall cease to be an infected place and the Inspector shall give notice accordingly to all person to whom copies of such declaration were delivered or on whom notices of such declarations were served.(8)[ The State Government may, subject to such conditions (if any) as it thinks fit, delegate all or any of its powers under this section to the Collector of a District; and thereupon all or, as the case may be, the relevant provisions of this section, shall apply in relation to such officer as they apply in relation to the State Government.] [Sub-section (8) was added by Maharashtra 3 of 1960, Section 11.]
