Section 4(1) in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
(1)Every owner, or any other person, non-governmental organisation, public bodies or the village panchayat, in charge of any animal which he or it has reason to believe to be infective of a scheduled disease shall report the fact to the Village Officer or village panchayat in-charge, who may report the same in writing to the nearest available Veterinarian.
