Section 24(2) in Bengal Diseases of Animals Act, 1944
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for,-(a)the manner in which a report required in sub-section (4) of section 3 shall be made;(b)the manner in which a notification issued under sub-section (1) of section 5 may be published;(c)the kinds or classes of [livestock] which shall be vaccinated or inoculated in respect of each contagious disease referred to in sub-section (1) of section 7;(d)the manner in which [any livestock] may be marked under subsection (2) of section 7;(e)the manner in which an application under sub-section (2) of section 8 shall be made;(f)the manner in which the expense referred to in sub-section (2) of section 8 shall be calculated;(g)the manner in which [any livestock] may be dealt with under subsection (3) of section 8;(h)the contagious diseases referred to in sub-section (4) of section 8;(i)the rules subject to which a [Veterinary Officer] may issue an order under section 9;(j)the tests to which [any livestock] may be subjected under section 11;(k)the rules subject to which a post mortem examination of [any livestock] may be made under section 12;(l)the manner in which [any livestock] may be [dealt with] under subsection (1) of section 13;(m)the rules subject to which a [Veterinary Officer] may take action under section 17.
