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State of Assam - Section

Section 19 in The Assam Cattle Diseases Act, 1948

19. Non-compliance with Section 13,14 or 15 to be reported to police.

- If the owner of an animal in respect of which a notice has been issued under sub-section (2) of Section 13 or Section 14 or sub-section (3) of Section 15 fails to observe a direction issued by the veterinary officer in accordance with the provisions of the said sections, the veterinary officer concerned shall report the default to the nearest police station and the officer in charge of such police station shall thereupon seize the animal and detain it for production before the veterinary officer, reporting the default.