Section 19 in The West Bengal Livestock Improvement Act, 1954
19. Appeal against certain orders under section 14.
(1)Any person who is aggrieved by an order of the Livestock Officer as to the amount to be paid by him under clause (b) of sub-section (2) of section 14 or the amount which the Livestock Officer has directed to be deducted from the sale proceeds of the bull under clause (c) of sub-section (3) of section 14, or an order under clause (c) of sub-section (2) of section 14 rejecting his claim and forfeiting the bull to Government, may, within thirty days from the date of the order, file an appeal before the Collector in the prescribed manner.(2)On such an appeal being filed before the Collector, the Collector may direct the stay of the operation of the order of the Livestock Officer until the disposal of the appeal.(3)The Collector shall call for a report from the Livestock Officer and may direct a local enquiry to be made by an officer appointed by him in this behalf.(4)The Collector, after considering the report of the Livestock Officer and the report of the local enquiry, if any, shall pass orders confirming, vacating or modifying the order of the Livestock Officer.
