Section 13 in The Punjab Livestock and Birds Diseases Act, 1948
13. Duty of certain persons to report scheduled disease.
- Every owner or person in charge or every person bringing into the [State] of [Haryana] [Substituted by Haryana Adaptation Laws Order, 1968.] and every veterinary practitioner who has been called to treat a [livestock or bird] [Substituted for the word 'Animals' by Punjab Act 33 of 1961, Section 4.] which he has reason to believe to be infective shall forthwith report the fact to the Inspector exercising powers in the area.
