LexSection 33A — Immunisation of live-stock.
The Wild Life (Protection) Act, 1972
1 [33A. Immunisation of live-stock. -- (1) The Chief Wild Life Warden shall take such measures in such manner, as may be prescribed, for immunisation against communicable diseases of the live-stock kept in or within five kilometres of a sanctuary. (2) No person shall take, or cause to be taken or grazed, any live-stock in a sanctuary without getting it immunised.]Open in Lexace · Ask the AI about this section