Section 7(3) in Bihar Preservation and Improvement of Animals Rules, 1960
(3)The Veterinary Officer shall grant a receipt for the amount paid under sub-rule (if) to the owner or his authorised agent and deposit the amount in the nearest Treasury or Sub treasury under the head "XXX-Animals Husbandry-Other receipts-Miscellaneous Receipts-Receipts in connection with the administration of the Bihar Preservation and Improvement of Animals Act, 1955.
