Section 6(1)(c) in The Gujarat Diseases of Animals (Control) Act, 1963
(c)the sale or other dealings in, infective animals or their carcasses or any fodder, bedding or other things used in connection with such animals which may, in the opinion of the State Government [***] [The words 'or Commissioner' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] carry infection.