Glanders and Farcy (1[Tamil Nadu] Amendment) Act, 1965*
| 1[Tamil Nadu Act No. 36 of 1965]2 | [2nd February, 1966] |
An Act to amend the Glanders and Farcy Act, 1899, in its application to the 3[State of Tamil Nadu.
Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Sixteenth Year of the Republic of India as follows:-
1 These words were substituted for the word "Madras" by the "Tamil Nadu Adaptation of Laws Order, 1969, as amended by the" Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 9th November, 1965, Part IV-Section 3, pages 308-309.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1961, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the President on the 25th January, 1966, first published in, the Fort St. George Gazette on the 2nd February, 1966 (Magha 13, 1887).
1. Short title and extent.- (1) This Act may be called the Glanders and Farcy (1[Tamil Nadu] Amendment) Act, 1965.
(2) It extends to the whole of the 3[State of Tamil Nadu].
1 These words were substituted for the word "Madras" by the "Tamil Nadu Adaptation of Laws Order, 1969, as amended by the "Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1961, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Insertion of new section 3-A in Central Act XIII of 1899.- After section 3 of the Glanders and Farcy Act, 1899 ((Central Act XIII of 1899) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"3-A. Power to vaccinate and regulate movement of horses-The State Government may, for the purpose of preventing the outbreak or spread of all or any of the diseases specified in a notification under sub-section (1) of section 2, in or from any area in the State, by notification,-
(a) direct that all persons keeping horses in such area shall have them compulsorily vaccinated in accordance with such rules as may be prescribed; or
(b) prohibit or regulate, subject to such restrictions and conditions as may be prescribed, the cringing into the State, otherwise than across a customs frontier as defined by the Central Government, or transport within the State, of any horse which is diseased or which is not vaccinated against South African Horse Sickness or of any product or part or carcass of any such horse or of any fodder, bedding or other thing used in connection with such horse.
(c) Nothing contained in this section shall apply to any animal belonging to, or under the control or possession of, the Armed Forces of the Union.".
3. Amendment of section 13, Central Act XIII of 1899.- In section 13 of the principal Act, after the word "Whoever", the words, figure and letter "fails to comply with or contravenes the terms of any notification issued under section 3-A, or" shall be inserted.
4. Amendment of section 14, Central Act XIII of 1899.- In sub-section (2) of section 14 of the principal Act,-
(i) in clause (d), the word "and" at the end shall be omitted;
(ii) in clause (e), the word "and" shall be added at the end;
(iii) after clause (e), the following clause shall be added, namely:-
"(f) provide for all matters expressly required or allowed by this Act to be prescribed.".