Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 25 in Bihar Preservation and Improvement of Animals Rules, 1960 25. Specification under Section 31 of officers who shall report offences, etc. - The following officers are specified as required by Section 31 -(i)Agriculture Department. - 'Veterinary Officers, Livestock Supervisor and stockman.(ii)Agriculture Department. - Deputy Directors of Agriculture, Assistant Directors of Agriculture, District Agricultural Officers, Sub-divisional Agricultural Officers, Agricultural Inspectors and Agriculture Extension Supervisors.(iii)Co-operative Department. - Assistant Registrars, Inspectors and Supervisors of Co-operative Societies.(iv)Revenue Department. - Sub-divisional Officers, Project Executive Officers, Deputy Collectors, Sub-Deputy Collectors, Anchal Adhikaries and Circle Inspectors.(v)Police Officers. - Inspectors, Sub-Inspectors, Assistant Sub-Inspectors of Police and Dafadars and Chaukidars.(vi)Gram Panchayat Department. - District Gram Panchayat Officers.(vii)Gram Panchayat. - Sarpanch, Chief Officers, Panchayat Sewak.
