Section 12 in Bihar Preservation and Improvement of Animals Rules, 1960
12. Destruction of animals in certain circumstances.
- If the Veterinary Officer certifies in writing that an animal is affected with tuberculosis, Johne's disease or rabies, he shall either destroy the animal himself, or cause it to be destroyed or deal with it in the following manner: -(i)In case of suspected tuberculosis, the Veterinary Officer shall conduct or cause to be conducted intradermal test which may be repeated on the animal and if, after such test, he is satisfied that the case is a positive one, he shall immediately -(a)segregate the animal from other animals,(b)stop the use of the milk of the animal if the milk of such animal has been proved to be infective by a laboratory test; and(c)destroy by burning all the dung and urine of the infected animal.(ii)In case of suspected Johne's disease, the Veterinary Officer shall carry out or cause to be carried out intradermal test which may be repeated on the animal and if, after the test, he is satisfied that the animal is suffering from Johne's disease he shall get the animal removed to the nearest Gosadan.(iii)In the case of suspected rabies he shall -(a)forthwith isolate the affected animal and keep it under observation for a period of ten days; and(b)if the animal dies within the said period, conduct the post mortem examination and send portion of the brain to the nearest Pasteur Institute or recognised Government laboratory for histopatho-logical examination.Explanation. - For the purpose of destroying an animal it should either be shot dead or killed by painless injection.
