The Glanders and Farcy Act, 1899

[Act No. 13 of 18991]

[20th March, 1899]

Contents
Sections	Particulars
Title	The Glanders and Farcy Act, 1899
1.	Short title and extent
2.	Definition of diseased
3.	Application of Act to local areas by State Government
4.	State Government to appoint Inspectors
5.	Power of entry and search
6.	Power of seizure
7.	Horse to be examined by Veterinary Practitioner
8.	Horse to be destroyed if found diseased:otherwise restored
9.	When horse diseased, place where it has been to be disinfected, etc
10.	Owner or person in charge of diseased horse to give notice
11.	Prohibition against removal, without license, of horse which has been with diseased horse
12.	Vexatious entries, searches and seizures
13.	Penalty for refusing to comply with notice under section 9, or for removing horse contrary to section 11
14.	Power to make rules
15.	Appointment of same person to be both Inspector and Veterinary Practitioner
16.	Protection to persons acting under Act
17.	[Repealed.]
The Schedule	[Repealed.]