The Dourine Act, 1910

8. Powers of veterinary practitioner.

A veterinary practitioner may-

1. (a) cancel any ORDER issued under section 5, 4* * * ; or1 The word "and" rep. by Act 8 of 1920, s. 2.2 Ins. by s. 2, ibid. 3 The word and letter "clause (b) " rep. by s. 3, ibid. 4 The word and letter "clause
2. (b) " rep. by. s. 4, ibid. 26A (b) if on microscopical examination 1[or by other scientific test] he finds that any horse is affected with dourine,-

1. in the case of an entire horse, cause it to be castrated,
2. [ in the case of a mare, with the previous sanction of such authority as the State Government may appoint in this behalf, or, if so empowered by the State Government, without such sanction, cause it to be destroyed.] 1 Ins. by Act 8 of 1920, s. 4.2 Subs. by s. 4, ibid., for the original sub-clause. 27.

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