Section 12 in The Madhya Pradesh Cattle Diseases Rules, 1961
12. Charges for inoculation and marking of cattle- No charge shall be levied for the inoculation against rinderpest and marking of such cattle, but actual expenses, if any, incurred over securing assistance for inoculating or marking cattle or over the delivery of order issued or such matters as have been necessitated by insufficiency or entire lack of assistance or cooperation on the part of an owner or person in charge of cattle, shall be recovered in cash by the Collector of the area from the person on account in whom they have been incurred and to whom and also to the Collector, a bill giving full details shall be sent by the Veterinary Officer.
