Dourine (Amendment) Act, 19201
| [Act No. 8 of 1920] | [4th March, 1920] |
| [Repealed by Act 1 of 1938, S. 2 and Schedule] | [4th March, 1920] |
Passed by the Indian Legislative Council.
An Act to amend the Dourine Act, 1910.
Whereas it is expedient to amend the Dourine Act, 1910 (5 of 1910); It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 4th March, 1920.
1. Short title.- This Act may he called the Dourine (Amendment) Act, 1920.
2. Amendment of section 5, Act V of 1910.- In section 5 of the Dourine Act, 1910 (V of 1910) (hereinafter referred to as the said Act),-
(1) the word "and" at the end of clause (a) shall be omitted; and
(2) after clause (b) the following clause shall be added, namely:-
"(c) direct, by order in writing, the owner or keeper of any horse which, in the opinion of the Inspectors, is affected with dourine to remove it or permit it to be removed for the purpose of segregation to a place specified in the order, and such direction shall be sufficient authority for the detention of the horse in that place for that purpose."
3. Amendment of section 6, Act V of 1910.- In section 6 of the said Act the word and letter "clause (b)" shall be omitted.
4. Amendment of section 8, Act V of 1910.- In section 8 of the said Act-
(1) in clause (a) the word and letter "clause (b)" shall be omitted; and
(2) in clause (b)-
(a) after the words "on microscopical examination" the words "or by other scientific test" shall be inserted; and
(b) for sub-clause (ii) the following shall be substituted, namely:-
"(ii) in the case of a mare, with the previous sanction of such authority as the Local Government may appoint in this behalf, or, if so empowered by the Local Government, without such sanction, cause it to be destroyed."
5. Amendment of section 14, Act V of 1910.- In sub-section (2) of section 14 of the said Act-
(1) for clause (a) the following shall be substituted, namely:-
"(a) regulate the exercise of the powers conferred on Inspectors under section 5"; and
(2) the word "and" at the end of clause (b) and the whole of clause (c) shall be omitted.
6. Amendment of section 15, Act V of 1910.- For clauses (b) and (c) of section 15 of the said Act, the following shall be substituted, namely:-
"(b) any horse in respect of which an order under clause (b) or clause (c) of section 5 is in force."