Section 7 in The Bengal Diseases Of Animals Act, 1944
7. Preventive vaccination or inoculation in infected areas.
(1)In all cases in which preventive vaccination or inoculation is possible and practicable against the contagious disease in respect of which an area has been declared to be an infected area, the [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall vaccinate or inoculate, as the case may be, such kinds or classes of [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] in that area as may be prescribed in respect of such disease and the owner or person in charge or having control of every such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall render every facility and assistance to him in carrying out such vaccination or inoculation.(2)When a [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] vaccinates or inoculates any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] he may for the purpose of identification also mark such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] in such manner as may be prescribed.
