Section 11 in Bihar Preservation and Improvement of Animals Rules, 1960
11. Post-mortem examination of an animal under Section 13.
(1)The Veterinary Officer may make or cause to be made a Post-mortem examination of animals suspected to have died of rinderpest, haernorrhagic septicaemia, black-quarter or rabies.(2)In suspected cases of anthrax, no post-mortem examination shall be conducted and the carcass shall be buried six feet deep after putting in at least half a maund of calcium carbonate.(3)While conducting the post-mortem examination in a village, the Veterinary Officer shall take all proper precaution against the possible spread of further infection due to the opening of the carcass and as a safeguard against this, he shall get the carcass buried six feet deep in the ground with the assistance of the owner, the village headman or others so that dogs or other animals may not dig it up.(4)The Veterinary Officer shall record the finding of his post-mortem examination in Form V.
