Section 14 in The Punjab Livestock and Birds Diseases Act, 1948
14. Power of Veterinary Surgeon to hold post-mortem.
- Subject to such rules as may be made in this behalf by the [State] Government the Veterinary Surgeon may make or cause to be made a post-mortem examination of any [livestock or bird] [Substituted for the word 'animals' by Punjab Act 33 of 1961, Section 4.] which at the time of its death was infective, or is suspected to have been then infective and for this purpose he may cause the carcass of any such [livestock or bird], to be exhumed.
