Section 16(1) in Bihar Preservation and Improvement of Animals Act, 1955
(1)Where by any requisition, order or notification made or issued under this Chapter or under any Rule made under this Act any person is required to take any measure or to do anything in respect of any property owned or occupied by him or in his charge, a reasonable time shall be specified in such requisition, order or notification with in which such measures shall be taken or such thing shall be done, as the case may be.
