Section 11 in The Bengal Diseases Of Animals Act, 1944
11. Power of [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] to subject [infective livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] to tests.
- If the [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] suspects that any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] is infective he may subject it to such tests as may be prescribed and the owner or person in charge or having control of such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall render every facility and assistance to him in carrying out the tests.
