Section 10(1) in Bihar Preservation and Improvement of Animals Act, 1955
(1)Where a Veterinary Officer, after due examination of an animal and such inquiry into the circumstances of the case as may be necessary, is of the opinion that such animal is infective, he may by order in writing direct the owner or person in charge or having control of such animal -(a)to keep it where it is for the time being, or to remove it or allow it to be removed to such place of isolation or segregation as may be specified in the order;(b)to subject it to such treatment as may be specified in the order;and such owner or person in charge or having control of such animal shall comply with such order:Provided that where there is no person in-charge or having control of the animal and the owner is either unknown and cannot be ascertained without undue delay or the order cannot be communicated to him without undue delay, or the owner or person in charge or having control of the animal fails to comply with the order within such time as in the opinion of the Veterinary Officer is reasonable, the Veterinary Officer shall seize the animal and remove it to a place of isolation or segregation and may subject it to such treatment as may be necessary.
