Section 10 in Bihar Preservation and Improvement of Animals Act, 1955
10. Compulsory segregation and treatment of animals.
(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.(2)If the owner of animal seized under the proviso to sub-section (1) or his authorised agent applies in the prescribed manner for the release of such animal, the animal shall be so released if such owner or his authorised agent pays any expense, calculated in the prescribed manner, incurred for the upkeep of the animal up to the date of its release:Provided that on the release of the animal, the owner or his authorised agent, as the case may be, shall comply with any order which the Veterinary Officer may deem fit to issue under sub-section (1).(3)If the owner of an animal seized under the proviso to sub-section (1) or his authorised agent does not apply for the release of the animal under sub-section (2) and the animal is in the opinion of the Veterinary Officer, no longer likely to infect any other animal with the contagious disease on account of which it was seized, the Veterinary Officer shall send the animal to the nearest cattle pound or deal with it in such other manner as may be prescribed.
