Section 29(3) in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
(3)The costs of any measures taken under sub-section (2), shall be recoverable from the person or the municipality or Panchayat, as the case may be, concerned in the manner provided by the Code of Criminal Procedure, 1973 (2 of 1974) for the recovery of fines imposed by a Court, as if such costs were a fine imposed by a Court.
