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State of Bihar - Section

Section 414 in Bihar Board's Miscellaneous Rules, 1958

414. Treatment of animals and parties in charge.

- The Officer Commanding will be responsible that animals are not overladen nor ill treated; that the cartman and parties in charge are properly treated and that on arrival at destination at an exchanging station, all carriage is released as early as possible. Animals must always by unloaded when crossing rivers in boats. In cases of baggage animals dying as the result of injuries inflicted by soldiers or regimental followers, Government will not bear the cost of compensation to the owners. In such cases the owners should make their claims to the Officer Commanding. District Officers are responsible to Government that the carriage rules are fairly adhered to and, if they fail in inducing adherence to them, they should at once report the matter for the orders of superior authority.