Section 5(1) in Bihar Preservation and Improvement of Animals Act, 1955
(1)Every village chaukidar or dafadaror President appointed or elected under the Village Chaukidari Act, 1870 (Ben. Act VI of 1870) or the Bihar and Orissa Village Administration Act, 1922 (B. & O. Act II of 1922), every village police-man appointed under Chota Nagpur Rural Police Act, 1914 (B. & O. Act I of 1914), every Mukhia elected under the [Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948)] [Now, Bihar Panchayat Raj Act, 2006.] and every Veterinary Practitioner attending any animal in the course of his veterinary practice or otherwise, who has reason to believe that such animal is infective, shall forthwith report, and every owner or person incharge or having control of an animal or any other person who has reason to believe that an animal is infective may report, the fact to the officer-in-charge of the nearest police station or the prescribed authority.
