Section 38 in Bihar Preservation and Improvement of Animals Act, 1955
38. Power to make Rules.
(1)The State Government may, after previous publication, make Rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such Rules may provide for -(i)the manner in which a report required in sub-section (4) of Section 5 shall be made;(ii)the manner in which a notification issued under sub-section (1) of Section 7 may be published;(iii)the kinds or classes of animals which shall be vaccinated and inoculated in respect of each contagious disease referred to in sub-section (1) and the manner in which an animal may be marked under sub-section (2) of Section 8.(iv)the manner in which an application may be made under sub-section (2) of Section 10;(v)the manner in which the expense referred to in sub-section (2) of Section 10 shall be calculated;(vi)the issue of an order by a Veterinary Officer under Section 11;(vii)the tests to which an animal may be subject under Section 12;(viii)a post mortem examination of an animal under Section 13;(ix)the manner in which an animal may be dealt with under Section 19;(x)the enumeration of contagious diseases for the purposes of Section 19;(xi)the manner in which and the authority to which an appeal may be preferred under Section 22;(xii)the procedure for, and other matters (including fees) incidental to, the disposal of appeals under Section 22;(xiii)prescribing the breed of the bull and the authority by whom it shall be approved under Section 30;(xiv)any action to be taken by a Veterinary Officer or any other officer or person authorised by him under Section 32;(xv)the circumstances in which duplicate of licence may be granted and the fee which may be charged for the grant of such duplicates;(xvi)the powers to be exercised and the duties to be performed by officer appointed under this Act and the procedure to be followed by such officers in the discharge of their functions under this Act;(xvii)the service of notices and orders issued under this Act; and(xviii)all matters expressly required or allowed by this Act to be prescribed. (3) In making Rules under sub-section (1) and (2), the State Government may provide that a person guilty of a breach thereof shall be punishable with fine which may extend to fifty rupees.NotificationsS. 0.1091, dated 29th November, 1980. - In exercise of the powers conferred by Section 2 (Cha) of the Bihar Preservation and Improvement of Animals Act, 1955 (Bihar Act, 1 of 1956) the State Government have been pleased to declare Japanese 'B'; Virus encephalities as contagious disease in the State of Bihar with Immediate effect.S. 0.1093, dated 29th November, 1980. - In exercise of the powers conferred by Section 7 of the Bihar Preservation and Improvement of Animals Act, 1955 (Bihar Act No. II of 1956), the State Government have been pleased to declare the district of Eastern Champaran, bounded by Sitamarhi district in East, district of estern Champaran and Gopalganj in West, Nepal in North and districts of Gopalganj and Muzaffarpur in South, and the district of Eastern Champaran in East Uttar Pradesh in West Western Nepal In North and Gopalganj district in South as contagious areas with immediate effect until further orders as information of outbreak of Japanese 'B' Virus encephalities in the districts of Eastern Champaran and Western Champaran have been received.S. 0.1095 dated 29th November, 1980. - In exercise of the powers conferred . by Section 9 of the Bihar Preservation and Improvement of Animals Act, 1955 (Bihar Act II of 1956), and in continuation of Animal Husbandry Notification No. 1091, dated the 21st November, 1980, the State Government have been pleased to impose restriction on the concentration of animals in the districts, of Eastern Champaran and Western Champaran with immediate effect until further orders.No. 2987 dated the 13th October, 1984. - In exercise of the powers conferred uy sub-section (3) of Section I of the Bihar Preservation and Improvement of Animal (Amendment) Act, 1982 (Bihar Act 59 of 1982) the State Government is pleased to specify the date of issue of this notification as the date on which the said Act shall come into force.
