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State of West Bengal - Section

Section 13 in The Bengal Diseases Of Animals Act, 1944

13. Manner of burial or disposal of carcasses of [infective livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.].

(1)Every [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] which at the time of its death is infective or suspected to be infective shall be buried at least six feet below the surface of the ground or dealt with in such other manner as may be prescribed.
(2)Except in the case of the exhumation of a carcass under section 12, no person shall disinter or otherwise remove the carcass of [any livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] buried in compliance with the provisions of sub-section (1).