Section 8(1) in The Bengal Diseases Of Animals Act, 1944
(1)Where a [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], after due examination of [the livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] and such enquiry into the circumstances of the case as may be necessary, is of the opinion that such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] is infective, he may by order in writing direct the owner or person in charge or having control of such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.],-(a)to keep it where it is for the time being, or to remove it or allow to be removed to such place of isolation or segregation as may be specified in the order;(b)to subject it to such treatment as may be specified in the order;and such owner or person in charge or having control of such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall comply with such order:Provided that where there is no person in charge or having control of the [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] and the owner is either unknown and cannot be ascertained without undue delay, or the order cannot be communicated to him without undue delay or the owner or person in charge or having control of the [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] fails to comply with the order within such time as in the opinion of the [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] is reasonable, the [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall seize the [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] and remove it to a place of isolation or segregation and may subject it to such treatment as may be necessary.
