(1)Every owner or person in charge or having control of any cattle, who has reason to believe that such cattle is infective shall forthwith report the fact to the Mukaddam or Patel as the case may be, of the village in which the cattle is kept or if the cattle is kept in any other place and if such place has a Veterinary dispensary, to the Veterinary Officer in charge of the dispensary or to the Secretary or executive Officer of the local authority having jurisdiction over the area in which the cattle is kept.(2)Every Mukaddam, Patel, Secretary or Executive officer of the local authority concerned who becomes aware of any case of infective cattle whether from report received under sub-section (1) or otherwise shall forthwith send intimation of the same to the appropriate Veterinary Assistant Surgeon.(3)Whenever a Veterinary Officer receives a report under sub-section (1) or sub-section (2) or has reason to believe that any cattle within his jurisdiction is infective, he shall proceed as soon as possible to the place where the cattle is and shall take such action as may be prescribed for the declaration of the area as infected area and for the enforcement of the provisions of the Act in that area, and shall send a report of the action taken to such authority as may be prescribed.[xxx] [Omitted by M.P. Act No. 7 of 1958]
