Section 3(7) in Bihar Preservation and Improvement of Animals Rules, 1960
(7)The Veterinary Officer receiving the notice under clause (b) of sub-rule (6) shall at once send a copy of the notice to the Officer-in-Charge of the police-station and the Sub-divisional Magistrate within whose jurisdiction the place of slaughter mentioned in the certificate is situated for taking such precautionary measures as they may consider necessary.
