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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in The Punjab Animal Contagious Diseases Rules, 1953

(3)Where the Inspector has declared under section 2 and the Veterinary Surgeon has confirmed the orders under section 2 of the Act that a certain private place or area is an infected place, or where the Government declares under section 23 any specified area to be an infected area the following regulations shall apply for the isolation, detention and treatment of animals and their disposal in relation to an infected place or an infected area:-Rinderpest. - (1) The Veterinary Surgeon shall arrange for the establishment of an isolation pound within a convenient distance of the infected place, and the Inspector shall appoint the keeper thereof.