Section 8(4) in Bengal Diseases of Animals Act, 1944
(4)Notwithstanding anything in sub-sections (1), (2) and (3) if the [Veterinary Officer], after due examination of any [livestock], certifies in writing that such [livestock] is affected with any of such contagious diseases as may be prescribed in this behalf, he may destroy the [livestock] or deal with it in such other manner as may be prescribed.
