The KERALA PREVENTlON AND CONTROL OF ANIMAL DISEASES ACT, 1967

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THE KERALA PREVENTlON AND CONTROL OF 
ANIMAL DISEASES ACT, 1967 
(President's Act No. 4 of 1967) 
Pre'!mhle. 
Sections 
CONTENTS 
CHAPTER I 
Preliminary 
1. Short title, extent and commencement. 
2. Definitions. -
3. Veterinary Surgeons and Inspectors. 
4. Veterinary Surgeons and Inspectors to be public servants . 
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CHAPTER II 
Control of disease 
5. Power to prohibit or regulate import, export or transport of 
animals and the holding of markets, fairs, etc. 
6. Cleansing, disinfesting and disinfection of vessels and 
vehicles. --- --
7. Duty of certain persons to report Scheduled diseases. 
8. Powers of Veterinary Surgeons to hold post-mortem exa­
minatiOn. 
9. Power to isolate infective animals. 
10. Examination by the Veterinary Surgeon. 
11. Action after examination by the Veterinary Surgeon. 
12. Compensation for animals dest1 oyed. 
13. Power to require disinfection of infected premises, vessels or 
vehicles . . 
14. Declaration of private infected places. 
13. Examination of infected place by Veterinary Surgeon. 
16. Declaration of infected places of a public character. 
17. Declaration of infected areas by the Director of Animal 
Husbandry. 
18. Removal of animals and things from infected areas or 
places. 
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19. Power to require return of animals or things to infected area 
or place. 
20. Time for com plying with notice, requisition or order. 
21. Recovery of expenses incurred under this Chapter. 
CHAPTER III 
Penalties and Procedure 
22. Penalties for contravention of .provisions of the Act and 
Rules. 
23. Penalty for keeping or grazing infective animal in unen· 
closed land. 
24. Penalty for bringing infective animals to the market. 
25. 
26. 
Penalty for placing carcass of infective animal 
canal, etc. 
Penalty for disinterring carcass of diseased animal. 
. m uver, 
27. Penalty for malicious and vexatious entry or seizure by 
Veterinary Surgeon or Inspector. 
28. Arrest without order or warrant. 
29. Institution of proceedings. 
30. Jurisdiction of Magistrates. 
31. Bar of claims to compensation. 
32. Power of Government to make rules. 
33. Amendment of the Schedule. 
34. Rules and notifications issued under section 33 to be laid 
before the Legislative Assembly. 
35. Protection of action taken in good faith. 
36. Repeal. 
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THE KERALA PREVENTION AND CONTROL OF 
ANIMAL DISEASES ACT, 1967* 
(No. 4 of 1967) 
ENACTED BY THE PRESIDENT IN THE EIGHTEENTH YEAR 
OF THE REPUBLIC OF INDIA. 
An Act to consolidate and amend t~e law relating to the p1eventzon and 
control of diseases affecting ammals. 
In exercise of the powers conferred by section 3 of the Kerala 
State Legislature (Ddegation of Powers) Act, 1965 (12 of 1965), the 
President is pleased to enact as follows :-
CHAPTER I 
Preliminary 
I. Short title, extent and commencement.-( 1) This Act may be called 
the Kerala Prevention and Control of Animal Diseases Act, 1967. 
(2) It extends to the whole of the State of Kerala. 
(3) It shall come into force on such date as the Government 
may, by notification in the Gazette, appoint, and different dates 
may be appointed for different areas and for different provisions of 
this Act. 
~· Defznttions.-In this Act, unless the context otherwise 
requrres,-
(a) "animal" means any domestic animal or bird or any animal 
or bird kept in confinement; 
(b) "disinfect" means to free from d1sease germs; 
(c) "disinfest" means to free from vermins, lice, fleas, flies, 
mosquitoes and the like; 
(d) "export" means taking out of the State to a place outside 
the State; 
(e) "import" means bringing mto the State from a place outside 
the State; 
(f) "infected area" means any area declared as infected area 
by the D1rector of Animal Husbandry under section 17; 
(g) "infected place" means any place declared as infected place 
under section 14 or section 15 or section 16; 
• Published in the Kerala Gazette Extraordmary No. 24, dated 14th February, 
1967. 
137 
(h) "infective animal" means any animal which is affected with 
a Scheduled disease or has 1 ecently been in contact with or in close 
proximity to an animal so affected; 
( i) "Inspector" means an Inspector appointed unde1 section 3; 
(j) "prescribed" means prescribed by rules made under 
this Act; 
(k) "Scheduled disease" means any disease specifil'd in the 
Schedule; 
(l) "State" means the State of Kerala; . 
(m) "Veterinary Surgeon" means a Veterinary Surgeon 
appointed under section 3. 
3. Veterinary Surgeons and lnspectors.-(1) The Government may 
appoint such number of persons as they think At possessing such quali· 
fications as may be prescribed, to be VeterinJ.ry Surgeons for the 
purposes of this Act and may define the area within which each of 
them shall exercise the powers and perform the duties of a Veterinary 
Surgeon under this Act. 
(2) The Government may appoint such number of persons as 
they thmk fit possessing such qualifications as mny be prescribed, to be 
Inspectors for the purposes of this Act and may define the area within 
whtch each of them shall exercise the powers and perform the duties of 
an Inspector under this Act. 
(3) A Veterinary Surgeon shall have all the powers of an 
Inspector under this Act and may exercise such pdwers within the area 
of his jurisdiction. 
(4) Subject to such rules as may be made in this behalf, an 
Inspector may, with such assistance as he may cnll for, enter at all 
reasonable times and inspect any land, building or other placf" or any 
vessel or vehicle, for the purpose of exercising the powers or performing 
the duties conferred or imposed on him by or under this Act. 
4. Veterinary Surgeons and Inspectors to be public seruants.-Every 
person appointed under section 3 shall be deemed to be a public 
servant wtthin the meaning of section 21 of the Indian Penal Code 
(45 of 1860). 
CHAPTER 11 
Control of Disease 
5. Power to prohtbit or regulate imp01 t, export or transport of atzima/1 
(md the holding of markets, fazrs, etc.-(l) Notwithstanding anything 
contained in the Livestock Importation Act, 1898 (9 of 1898), the 
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Government, for the purpose of preventing the outbreak or spread of 
any Scheduled disease, may, by notification in the Gazette,-
(a) prohibit or regulate in such manner and to such extent as 
they may think fit-
(i) the import, export or transport into, from or across the 
State or any specified place therein, of any animal, 
alive or dead, or of any part of an animal or of any 
kind of fodder, bedding or other things, which rna y, 
in th~ir opinion, carry infection; 
(ii) the holding of animal markets, animal fairs, animal 
exhibitions or other concentration of animals in 
any specified area ; and 
(iii) the sale of, or other traffic in, infective animals, alive 
or dead, or their products or any parts of animals 
which at the time of their death were infective or any 
fodder, bedding or other things used in connection 
with such animals which may, in their opinion, carry 
infection; 
(b) direct that in any area to be specified in the notification, 
all animals shall be compulsorily inoculated and marked in accordance 
with such rules as may be made in this behalf. 
(2) The Government may, by notification in the Gazette, specify 
the season or seasons during which and the route or routes by which 
animals may be imported into the State ; and no person shall import 
animals into the State except during the season or seasons and by the 
route or routes so specified. 
(3) The Government may establish quarantine stations along 
the route or routes specified under sub-section (2) for the inspection 
and detention of the animals imported into the State. 
(4) The period of detention of animals at a quarantine station 
for the purpose ofinspection, vaccination where the animal:! are required 
to be vaccinated, marking and issuing of permits for the release of the 
animals may be such as may be prescribed. 
(5) The animals detained at a quarantine station shall continue 
to be under the care of the person who was in charge of such animals 
immediately before the detention; and such person shall be responsible 
for their feeding and upkeep and for the payment of such fee for their 
vaccmation and marking as may be prescribed. 
6.' Cleansing, dwnfesttng and dzsinfection of vessels and vehzcles.-( I) 
Every vessel or vehicle used by a common carrier for the transport of 
animals shall be cleansed, disinfested and disinfected periodically by 
such common carrier in such manner as may be prescribed. 
(2) The Government may appoint places where an Inspector 
may detain and inspect any such vessel or vehicle and 1f it is not in a 
sanitary condition, tequire it to be cleansed, d1sinfested and disinfected 
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ln such manner as may l>e prescribed and within such time as the 
Inspector may appomt. 
(3) If such vessel or vehicle is not so cleansed, disinfested and 
disinfected in the manner prescribed and within the time appointed, 
the Inspector may cause it to be cleansed, disinfested and di<~infected 
at the expense of its owner. 
7. Duty of certain persons to repo1t Scheduled rlmases.-Every owner 
or person in charge of, every person importing, and every veterinary 
practitioner who has been called to treat, an animal which he has 
reason to believe to be infected with a Scheduled disease shall forthwith 
report the fact to the Inspector having jurisdiction in the area. 
8. Powers of Veterinary Surgeo11s to hold post-mortem exmntnation.­
Subject to such rules as may be made by the Government in this 
behalf, the Veterinary Surgeon may make, or cau5e to he made, a 
post-mortem examination of any animal which nt the time of tts death 
was infective or is suspected to have been then infective, and for this 
purpose, he may cause the carcass of any such nnimal to be exhumed. 
9. Power to isolate infective animals.-( I) Where an Inspector has 
reason to believe that any animal is infective, he may, by order in 
writing, direct the owner or person m charge of such animal to keep it 
where it is for the time being or to remove it or allow it to be removed 
to such place of 1solation or segregation and within such penod as may 
be specified in the order: 
Provided that where there j<; no person in charge of the animal 
and the owner is unknown or the order cannot l>e communicated to the 
owner without undue delay or the person in charge of the animal 
refuses to carry out the order, the Inspector may seize the animal and 
remove it to a place of isolation Ol' segregation. 
(2) The Inspector shall forthwith report every order or seizure 
under this section to the Veterinary Surgeon. 
I 0. Examination by the Veterinary Surgeon.-On receipt of a report 
under sub-section (2) of section 9, the Veterinary Surgeon shall as soon 
as. possible examine the animal and may also examine all animals with 
which it has been in contact or in closG proximity ,md for this purpose 
may subject any such animal to any test which the Government may 
pre~cribe in this behalf. 
11. Action after examinatton by the Veterinary Sr,rgeo11.-lf, after such 
examination, the Veterinary Surgeon-
(a) is of opin wn that the animal is not mfective, the Inspector 
shall forthwith return it to the person who, in hi'l opinion, is entitled 
to its possession: · 
/ Provided that where such person cannot without undue in-
convenience be found, the Inspector shall send the animal to the nearca• 
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cattle-pound or deal with it in such other manne1· as may be 
prescribed; 
(b) certifies in writing that the animal is infective though not 
aff<"cted with a Scheduled d1sease, the animal shall be dealt with in 
such manner as may be prescribed; 
(c) certifies in writing that the animal is infective having been 
affected with a Scheduled disease, the animal shall be destroyed or 
dealt with in such other manner as may be prescribed. 
12. Compensatioll for animals destroyed.-Compensation shall be 
pa1d to the owner of an animal destroyed under section 11, and such 
compensation shall be determined in accordance with the rules to be 
made by the Government in this behalf : 
Provided that no compensation shall be payable-
(i) to any person convicted of any offence punishable under this 
Act, committed in respect of such animal ; or 
( tz) in respect of any animal wh1ch, when it was brought into the 
State, was infected with disease on account of which it was destroyed. 
13. Power to require disinfection of infected premises, vessels or vehi­
cles.-( I) Subject to al'ly rules made by the Government in this behalf, 
the Veterinary Surgeon may, by order in writing, require the owner, 
occupier or person m charge of any building, yard, vessel or vehicle in 
which there has been an infective ammal or material, to have such 
building, yard, vessel or vehicle disinfected, and the internal fittings 
thereof and other things found therein or near thereto to be disinfected 
or destroyed, in such manner and to such extent as may be specified 
in the order. 
(2) Subject as aforesaid, if such owner, occupier or person fails 
to comply with the requirements of such order within a reasonable 
t1me, the Inspector may cause such buildmg, yard, vessel or vehicle to 
be disinfected and such internal fittings and other things to be d1sin• 
fee ted or destroyed, at the expense of the owner. 
14. Declaratzon of private inftcted places.- ( l) If the Inspector has 
reason to beheve that there is an infective animal in any field, yard or 
building in which animals are kept, temporarily or otherwise, he shall 
at once, by order in writing, declare the place to be an infected place, 
and shall deliver a copy of the order to the owner, occupier or person 
in charge of the place and report his action to the Veterinary Surgeon. 
(2) The provisions of sub-section ( 1) shall not apply to any 
place owned by, or under the control or management of, any local 
authority or rallway admimstration, where ammals are temporarily 
kept for sale or exh1bition or transit. 
15. Examination of injected place by Veterinary Surgeon.-( I) On 
receipt of the report under section 141 the Veterinary Surgeon shall, as 
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soon as possible, examine the infected place nnd the animal! kept 
therein and may confirm or cancel the order of the Inspector. 
(2) If the Veterinary Surgeon confirms the order, he rna y cause 
notice to be served on the owners, occupiers or pet·sons in charge of all 
places in which animals are kept, temporarily m otherwise, within a 
radius not exceeding one mile from the infected place, declaring such 
places to be infected places and shall forthwith report his actwn under 
this sub-section to the Director of Animal Husbandry. 
(3) If the Veterinary Surgeon cancels the order passed J,y the 
Inspector, the place specified in such order shall cease to be an infected 
plaee and the Inspector shall give notice accordingly to the owner, 
occupier or person in charge of such place. 
16. Declaration of injected places of a public character.-( 1) Where 
the Veterinary Surgeon has reason to believe that infective animals are 
or have been kept in any place owned, controlled or managed by any 
local authority or railway administration and in which animals are 
temporarily kept for purposes of sale, exhibition or transit, he may, by 
order in writing, declare such place to be an mfectcd place. 
(2) The Veterinary Surgeon shall cause a copy ofosuch order 
prepared in the language of the locality to be exhibited prominently in 
the infected place, and he shall deliver copies at the office of such local 
authority or to the nearest station master of such railway adminis· 
tration, as the case may be, and ~hall also send a copy to the nearest 
police station and shall report his action forthwith to the Director of 
Animal Husbandry. 
17. Declaratzon of inftcted ar~as by lhe Director of Animal Husban­
dry.-(1) On receipt ofthe report of the Vetednary Surgeon under 
sub-section ('2) of sectwn 15 or under sub-section (2) of section 16 and 
after such further enquiry, If any, as he may think fit, the Director of 
Animal Husbandry may-
(a) confirm any declaratwn made under section 15 or section 
16 with or without modificat10n ; or 
(b) cancel any such declarat10n. 
(2) Where the Director of Animal Hushandry confirms such 
declaration, either with or without modification, he shall by notifica­
tion, in the Gazette defining the limits of the area to which the 
notification shall apply, declare such area to be an infected 
area. 
(3) Where the Director of Animal Husbandry cancels such 
declaratiOn, the Inspector shall give notice of the cancellation to all 
persons to whom copies of such declaration were delivered or ou whom 
notices of such declaration were served. 
(4) On the issue of a notification under aub-sectiou (2), any 
place declared by the Inspector or the Veterinary Surgeon to be an 
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infected place and not included in the infected area so defined shall 
cease to be an infected place and the Jmpector shall giv.:: notice accor· 
di ngly to the owner, occupier or person in charge of such place. 
(5) (a) The Inspector shall cause to be exhibited, in the ian· 
guage of the locality, a copy of the notification under sub·section (2)-
(i) in the office of the Panchayat, Township or the Muni­
cipal Council or Cm poration, as the case may be, 
within the jurisdiction of wh1ch the infected area is 
situate ; 
(ii) in the office of the National Extension Block, If any, 
within the jurisdiction of which the infected area is 
situate ; and 
(iii) in such other prominent places in the infected area as 
the Inspector may think fit. 
(b) The Inspector shall also cause to be so exhibited a copy of 
any subsequent notification adding to, amending, varying or rescinding 
such notificatiou. 
18. Removal of animals a11d thi11gs from infected areas or places.- ( 1) 
No person shall remove from any infected area or place, any animal, 
dead or alive, or any part of an animal, or any fodder, bedding or 
other thing used in connection with animals, save in accmdance with 
the conditions of a licence granted by the Inspector. 
(2) Nothing in this section shall prevent the transit by railway, 
through an infected area or place, of any animal or thing: 
Provided that where any animal or. thing mentioned in sub· 
section ( 1) while in transit through an infected area or place is unloaded 
therein, it shall not be removed therefrom save in accordance with tht> 
provisions ofsub.::;ection (1). 
19. Power to requzre return of animals or things to infected area or 
place.-Where any animal or thing is removed from an infected area or 
p1act> otherwise than in accordance with a licence granted under 
section 18, any Inspector may require the owner or person in charge of 
such animal or thing to return it to such area or place and, if such 
owner or person fails to do so within a reasonable time, may cause it to 
be so returned at the expense ofthe owner without further delay: 
Provided that nothing in this section shall affect the powers of an 
Inspector under section 9 to deal with infective animals. 
20. Tzmefor complying with notice, requisition or order.--Where by 
any notice, requisition or order under this Act or under any notification 
or rule issued or made thereunder, any person is requil ed to take any 
measures or to do anything in respect of any property owned or occupied 
by him or in his charge, a reasonable time shall be specified in such 
notice, requisition or order within which c;uch measures shall be taken 
or such thing shall be done, as the case may be, 
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21. Recovery of expenses incurred under rlzis Chapter.-Where any 
action is required to be taken under this Chapter in respect of any 
property, place, animal or thin~ at the expense of the owner or person 
in charge thereof, the officer taking such action may frame a certificate 
stating the amount of the expenses incurred and the person from whom 
such amount 1s recoverable, and any Magistrate to whom such certifi­
cate is presented may, after such inquiry as he may think fit and after 
giving an opportunity to the person concerned to be heard, recover 
such amount as if it were a fine imposed by the Magistrate on such 
person. 
CHAPTER III 
Penalties and Procedure 
22. Penalties for contravmtion of provisions of the Art and rules.­
Whoever-
(a) imports, exports or transports into or from any part of the 
State any animal, alive or dead, or any part of an animal or any 
fodder, bedding or other thing in contravention of a notification issued 
under sub-clause (1) of clause (a) of sub-section (I) of section 5; or 
(b) holds any market, fair, exhibition or other concentration of 
animals in contravention of a notification issued under sub-clause (it) 
of clause (a) of sub-section (I) of section 5; or 
(c) sells, or otherwise traffics in, an infective animal or its 
products or any part of such animal or the carcass of an animal which 
at the time of its death was infect1ve, or any fodder, bedding or othe•· 
thing used in connection with such animals, in contravention of sub· 
clause (ziz) ofclause (a) of sub-section (I) ofsection 5; or 
(d) fails to comply with a direct1on issued under clause (b) of 
sub-section ( 1) of section 5; or 
(e) imports animals in contravention of sub-section (2) of 
section 5, or 
(f) being a common carrier, fails to cleanse, disinfest or disin­
fect any vessel or vehicle used for the transport of animals as required 
under sub-section (1) or sub7section (2) of section 6; or 
(g) fails, in contravention of section 7, to report to the Inspec­
tor; or 
(h) fails to comply with an order made by an Inspector under 
sub-sect1on (I) of section 9; or 
(i) fails to comply with an order made by the Veterinary Surgeon 
under sub-section (I) of section I~; or 
(j) removes any animal or thing from any inf<>cted area or place 
in contravention of section 18, 
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shall be punishable with fine which may extend, in the case of a first 
conviction, to one hundred rupees, and, in the case of a second or 
subsequent conviction, to two hundred rupees. 
23. Penalty for keeping or grazing mfective animalm unenclosed land.-­
Whoever keeps or grazes in or on a11y forest, open field, roadside or 
other unenclosed land to which other persons have a right of access for 
the purpose of keeping or grazing their animals, any animal which he 
knows to be infective, shall be punishable with fine which may extend, 
in the case of a first conviction, to one hundred rupees, and, in the case 
of a second or subsequent conviction, to two hundred rupees. 
24. Pmalty for bringmg infectwe animals to the market.-Whoever 
brings, or attempts to bring, into any market, fa'ir, exhibition or other 
concentration of animals, any animal which he knows to be affected 
with a Scheduled disea~e, shall be punishable, in the case of a first con· 
viction, w1th imprisonment for a term which may extend to six months 
or with fine which may extend to two hundred rupees, or with both, 
and, in the case of a second or subsequent conviction, with imprison· 
ment for a term which may extend ro six months, or with fine which 
may extend to five hundred rupees, or with both. 
25. Penalty for placmg carcass of mfective ammal m river, canal, etc.­
Whoever places, or causes or permits to be placed, in any river, canal 
or other water, or in the sea within ten miles of the shore, the carcass 
or part of the carcass of any animal which at the time of Jts death was 
infective or which has been desti'Oyed as being infective or suspected of 
being infective, shall be punishable, in the case of a first conviction, 
with imprisonment for a term which may extend to six month ... , or with 
fine which may extend to two hundred rupees, or with both, and, in 
the case of a second or subsequent conviction, with imprisonment for a 
term which may extend to s1x months, or with fine which may extend 
to five hundred rupees, or with both. 
26. Penalty for dwnterring carcass of diseased ammal.-Whoever, 
without lawful authonty, dismters or causes to be dismterred the 
carcass or part of the carcass of any animal which at the time of its 
death was infective or which has been destroyed as being infective or 
suspected of being infective, shall be punishable, in the case of a first 
conviction, w1th imprisonment for a term which may extend to six 
months or with fine which may extend to two hundred rupees, or with 
· both, and, m the case of a second or subsequent conviction, with 
imprisonment for a term which may extend to six months, or with fine ~ 
which may extend to five hundred rupees, or with both, 
27. Penalty for malzczous and vexatzous entry or setzure by Veterznary 
Sur[teon or Inspector.-( I) Whoever, being a Veterinary Surgeon or an 
Inspector, maliciously and vexatiously enters or inspects any land, 
building, vessel, vehicle or other place or seizes or detains any animal, 
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shall be punishable with imprisonment for a term wh!ch may ex.tend to 
six months, or with fine which may extend to five hundred rupees, or 
with both. 
(2) No prosecution under this section shall be instituted aft('r the 
expiry of three months from the date on which the alleged offence was 
committed. 
28. Arrest without order or warrant.-Notwithstanding anything 
contained in the Code of Criminal Procedure, 1898 (5 of 1898), any 
police officer not below the rank of Sub-Inspector, if requested in wri·­
ing by the Veterinary Surgeon, may, without an order from a 
Magistrate and without a warrant, arrest any person who has been 
concerned in an offence against any of the provisions of this Act relating 
to infected areas or places or infected animals. 
29. lnstttut10n of proceedings .-No prosecution under this Act shall 
be instituted except by or under the authority of the Veterinary 
Surgeon. 
30. Jurisdzction of Magzstratrs. -No Magistrate inferior to a 
Magistrate of the second class shall try any offence under this Act. 
31. Bar of claims to compmsatton.-No person shall be entitled to 
any compensation in respect of the destruction of any animal or thing 
or of any other loss, injury, detriment or inconvenience caused to him 
by reason of anything done under this Act in good faith, except as 
provided for under section 12. 
32. Power ofGov•rtlment to make rules.-(!) The Government may 
make rules to carry out the purposes of this Act. 
(2) In particular, and without prejudice to the generality of the 
foregoing power, such rules may be made for all or any of the following 
matters, namely :-
(a) the manner of examination of animals under section 10; 
(b) the determination of the compensation payable under 
section 12; 
(c) the exercise of powers of the Veterinary Surgeon and 
Inspector under section 13; 
(d) the form of the licences to be granted by an Inspector 
under section 18 and the circumstances under which they may be 
granted; 
(e) the cleansing, disinfesting and disinfection of v~sels or 
vehicles used by common carriers, the cleansing and disinfec1ion of 
buildings yards and other places used for animals and the destruction 
of infected matter or things found therein or near thereto; 
(f) the manner in which animals shall be destroved, and the 
manner in which any carcass or parts of carcass, fodder, bedding or 
other thmgs seized shall be disposed of; 
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(g) the test to be applied with respect to animals suspected of 
being infective; 
(h) the duties to be discharged and the functions to be per· 
formed by an Inspector; 
(i) any other matter which has to be, or may be, prescribed. 
(3) In making a rule under this section, the Government may 
provide that a breach of it shall be punishable with fine which may 
extend, in the case of a first conviction, to one hundred rupees, and, 
in the case of a second or subsequent conviction, to two hundred 
rupees. · · 
33. Amendment of the Schedule.-(!) The Government may, by 
notification in the Gazette, include in the Schedule any disease affecting 
animals which, in the1r opinion, it is necessary or expedient so to 
include, and thereupon all the provisions of this Act shall apply to that 
disease also. 
(2) The Government may, by like notification, omit any disease 
from the Schedule and on the publication of such notification, such 
disease shall cease to be a Scheduled disease. 
34. Rules and notifuations issued under section 33 to he laid befvre the 
Legislative Assembly.- Every rule made under this Act and every notifi· 
cat10n issued under section 33 shall be laid as soon as possible after it is 
made or issued, before the Legislative Assembly while it is in session 
for a total period of fourteen days which may be comprised in one 
session or in two successive sess1ons, and if before the expiry of the 
session in which it is so laid or the session immediately following, the 
LeRislative Assembly agrees that the rule or notification should be 
e1ther modified or annulled, the. rule or notification shall thereafter 
have effect only in such modified form or be of no effect, as the case 
may be; so however that any such modification or annulment shaH be 
without prejudice to the vahdity of anything previously done under 
that rule or notification. 
35. Protectzon of actzon taken m good Jaith.-No suit, prosecution or 
other legal proceedings shall he against the Government or any person 
for anything which is in good faith done or intended to be done in 
pursuance of this Act or any rule or order made thereunder. 
36. Repeal.-The Madras Cattle-disease Act, 1866 (Madras Act II 
of 1866) and the Madras Rinderpesl Act, 1940 (Madras Act XIX of 
1940), as in force in the Malabar district referred to in sub-section (2) 
of section 5 of the States Reorganisation Act, I 956 (37 of 1956) and the 
Travancore Animals Diseases Act of 1094 (Travancore Act XI of 1094), 
the Glanders and Farcy Act of I 091, (Travancore Act V of 1091), the 
Cochin Cattle Diseases Prevention Act, 1093 (Cochin Act II of 1093) 
and the Glanders and Farcy Act, I 093 (Cochin Act VI of l 093), arc 
hereby repealed. 
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THE SCHP..DULE 
[See section 2 (k) ] 
1, Rinderpest or Cattle Plague. 
2. Foot and Mouth Disease. 
3. Haemorrhagic Septicaemin. 
4. Black quarter. 
5. Anthrax. 
6. Tuberculosis. 
7. Johne's Disease. 
8. Glanders and Farcy. 
9. Epizootic Lymphangitis. 
10. Dourine. 
11. Rabies. 
12. Surra. 
13. Strangles. 
14. Contagious Caprine Pleuro-Pncumonh. 
15. Brucellosis. 
16. Contagious Bovine Pleuro-Pneumonia. 
17. Swine Fever. 
18. Ranikhet Disease. 
19. Salmonellosis. 
20. ·South Mrican Horse Sickne<>s. 
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