Section 3(1) in The Bengal Diseases Of Animals Act, 1944
(1)Every owner or person in charge or having control of the livestock and every veterinary practitioner attending any livestock in the course of his veterinary practice or otherwise, who has reason to believe that such livestock is infective shall forthwith report and any other person who has reason to believe that the livestock is infective, may report the fact to the Pradhan of the Gram Panchayat or the Livestock Development Assistant within the area of which such livestock is for the time being kept.
