Section 11 in Bihar Preservation and Improvement of Animals Act, 1955
11. Disinfection of buildings, etc.
- Subject to such Rules as may be prescribed, the Veterinary Officer may, by order in writing, require the owner, occupier or person in charge of any building, yard, vessel or vehicle in which an infective animal has been kept, to have such building, yard, vehicle or vessel disinfected, and the internal fittings thereof and other things found therein to be disinfected or dealt with, in such manner and to such extent as may be specified in the order, and such owner, occupier or person in-charge shall comply with such order.
