Acts › The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009 45 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Appointment of Veterinary Officers. Section 4 — Reporting scheduled diseases obligatory. Section 5 — Duty to segregate infected animals. Section 6 — Notification of controlled areas and free areas. Section 7 — Prohibition of movement of animals from controlled area. Section 8 — Vaccination, marking and issue of vaccination certificate. Section 9 — Contents of vaccination certificate. Section 10 — Entry and exit of animals into controlled area and free area. Section 11 — Precautionary measures in relation to controlled areas. Section 12 — Prohibition of markets, fairs, exhibition, etc., in the controlled areas. Section 13 — Prohibition of bringing of infected animals into market and other places. Section 14 — Check Posts and Quarantine Camps. Section 15 — Inspection and detention of animals at Check Posts and Quarantine Camps. Section 16 — Entry and exit of vaccinated animals into controlled and free areas. Section 17 — Appointment of Competent Officers. Section 18 — Cleaning and disinfection of carriers. Section 19 — Powers of entry and inspection. Section 20 — Declaration of infected areas. Section 21 — Effect of declaration of infected areas. Section 22 — Denotification of infected area. Section 23 — Segregation, examination and treatment of infected animals. Section 24 — Drawing samples from animals. Section 25 — Resort to euthanasia for infected animals. Section 26 — Disposal of carcass. Section 27 — Powers of Veterinary Officer and Veterinarian to hold post-mortem examinations. Section 28 — Seizure and removal of certain animals. Section 29 — Enforcement of orders and recovery of expenses. Section 30 — Village Officers, etc., to assist. Section 31 — Penalty for issuing vaccination certificate without authority or administering defective vaccine. Section 32 — Penalties. Section 33 — Penalty for placing infected animal or carcass in river, etc. Section 34 — Offences by companies. Section 35 — Prevention of escape of causative organism. Section 36 — Power to delegate. Section 37 — Officers and authorities to function subject to Government control. Section 38 — Power to amend the Schedule. Section 39 — Power to issue directions. Section 40 — Certain persons to be public servants. Section 41 — Power to remove difficulties. Section 42 — Power of Central Government to make rules. Section 43 — Power of State Government to make rules. Section 44 — Laying of rules. Section 45 — Repeal and savings. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.