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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(2) in The Bombay Diseases of Animals Act, 1948

(2)If after such examination the Veterinary Surgeon -
(a)is of opinion that any animal is not infective, the Inspector shall forthwith return it to the person who, in his opinion, is entitled to its possession:
Provided that where such person cannot, in the opinion of the Inspector, be found after reasonable inquiry, he shall send animal to the nearest cattle pound or deal with it in such other manner as may be prescribed,
(b)certifies in writing that any animal is affected with a scheduled disease the Inspector shall destroy the animal, or deal with it in such other manner as may be prescribed, or
(c)certifies in writing that any animal is infective, though not diseased the animal shall be dealt with in such manner as may be prescribed.