Section 11 in The Punjab Livestock and Birds Diseases Act, 1948
11. Power to control traffic in infective
[livestock or birds] [Substituted for the words 'animals' by Punjab Act 33 of 1961, Section 4.]. - The [State] Government may by regulations prohibit or limit the sale of or other traffic in infective [livestock or birds] or in the carcasses of [livestock or birds] [Substituted for the word 'animals' by Punjab Act 33 of 1961, Section 4.] which at the time of their death were infective or in any parts of such [livestock or birds], or litter, feeding utensils or other things which may carry infection.
