Section 7 in Bihar Preservation and Improvement of Animals Act, 1955
7. Declaration of infected area.
(1)The State Government may, by notification published in the prescribed manner, declare any area in which any contagious disease has broken out or any area within which, in the opinion of the State Government, there is a danger of the spread of any such disease, to be an infected area.(2)Every notification under sub-section (1) shall specify the limits of the area which is declared to be an infected area and shall also specify the contagious disease in respect of which the area is declared to be an infected area.
