Section 13 in Bihar Preservation and Improvement of Animals Act, 1955
13. Power of Veterinary Officer to carry out post mortem examination.
- Subject to such Rules as may be prescribed, the Veterinary Officer may make or cause to be made a post mortem examination of any animal which at the time of its death was infective or suspected to have been infective and for this purpose he may cause the carcass of any such animal to be exhumed.
