Section 19(1) in The West Bengal Livestock Improvement Act, 1954
(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.
