Section 9 in The Punjab Animal Contagious Diseases Rules, 1953
9. Prescribed Authority.
- The Veterinary Surgeon shall report the action under sub-section (2) of section 21 and sub-section (2) of section 22 of the Act to the District Magistrate in the District or Sub-Divisional Magistrate, in the case of a Sub-Division, and shall also forward a copy of his report to the Superintendent, Civil Veterinary Department of Division and the Deputy Superintendent, Civil Veterinary Department of the District concerned.
