Section 31 in Bihar Preservation and Improvement of Animals Act, 1955
31. Duty of Officers to report offence, etc.
- It shall be the duty of all persons entrusted with the performance of any duty under the provisions of this Act and of such officers of the Veterinary, Agriculture, Co-operative and Revenue Departments, Gram Panchayats and Police Officers (including chaukidars and dafadars) as may be specified in the Rules -(a)to give immediate information to the nearest Veterinary Officer or to the nearest police-station of the commission of any offence or of the intention or preparation to commit; any offence punishable under this Act which may come to their knowledge;(b)to take all reasonable measures in their power to prevent commission of any such offence which they may know or have reason to believe is about or likely to be committed; and(c)to assist any Veterinary Officer or any other officer or person in carrying out the provisions of this Act and the Rules made thereunder.
