Glanders and Farcy (Amendment) Act, 19201
| [Act No. 9 of 1920] | [4th March, 1920] |
| [Repealed by Act 1 of 1938, S. 2 and Sch.] | [4th March, 1920] |
Passed by the Indian Legislative Council.
An Act further to amend the law relating to Glanders and Farcy.
Whereas it is expedient further to amend the law relating to Glanders and Farcy; 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 Glanders and Farcy (Amendment) Act, 1920.
2. Extension of Act to camels.- In section 2(2) of the Glanders and Farcy Act, 1899 (XIII of 1899), the word ‘camels’ shall be inserted between the words "to" and "asses."
3. Substitution of new section for s. 3, Act XIII of 1899.- For section 3 of the same Act the following section shall be substituted, namely:-
"3. (1) Application of Act to local areas by Local Government.- The Local Government may, by notification in the local official Gazette, apply this Act or any provision of this Act to any local area, to be specified in such notification, within the province.
(2) In any such notification the Local Government may further direct that the Act or any provision so applied shall apply in respect of-
(a) all or any of the diseases mentioned or specified in a notification under section 2, sub-section (1),
(b) all animals or any class of animals mentioned in section 2, sub-section (2)."