LexSection 12 — Prohibition of markets, fairs, exhibition, etc., in the controlled areas.
The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009
No person, organisation or institution shall hold any animal market, animal fair, animal exhibition and carry on any other activity which involves grouping or gathering of any species of animals within a controlled area: Provided that the Competent Officer may, suo motu or on application made to him in this behalf, relax the prohibition in relation to any species of animals, in a case where animals belonging to that species are not susceptible to the scheduled disease and are incapable of carrying it, if he is satisfied that in the public interest it is necessary to accord such relaxation.Open in Lexace · Ask the AI about this section