Section 16 in Bihar Preservation and Improvement of Animals Act, 1955
16. Time for complying with and enforcement of order.
(1)Where by any requisition, order or notification made or issued under this Chapter or under any Rule made under this Act any person is required to take any measure or to do anything in respect of any property owned or occupied by him or in his charge, a reasonable time shall be specified in such requisition, order or notification with in which such measures shall be taken or such thing shall be done, as the case may be.(2)If such measures are not taken or such things are not done within the time specified in accordance with the provisions of sub-section (1), the authority issuing the requisition, order or notification may cause the measures to be taken or the thing to be done and the cost thereof shall be recoverable from the person who was required to take such measures or to do such thing as if it were an arrear of land revenue.
