Section 15 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
15. Power to require animals, etc., to be brought to infected areas.
- Where any animal or thing referred to in section 14 is removed from an infected area or place otherwise than in accordance with the conditions of a licence granted under the said section 14, any Inspector or Police Officer may require the owner or person in-charge of such animal or thing to take it back to such area or place :Provided that nothing in this section shall affect the power of an Inspector under section 8 to deal with the infective animals.
