Section 4 in The Bengal Diseases Of Animals Act, 1944
4. Duty to segregate [infective livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.].
- Every owner or person in charge or having control of [an livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] who has reason to believe that such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] is infective shall as far as may be possible in the circumstances segregate such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] in a place apart from all other [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] which are not infective and shall take all possible steps to prevent any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] which is not infective from coming into contact with or approaching near to such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.].
