Section 6(1)(b) in The Bengal Diseases Of Animals Act, 1944
(b)no person owning or having charge or control of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall allow such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] to proceed,