Section 9 in The Bengal Diseases Of Animals Act, 1944
9. Disinfection of buildings, etc., in infected areas.
- Subject to such rules as may be prescribed, the [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may, by order in writing, require the owner, occupier or person in charge of any building, yard, vessel or vehicle in which an infective [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] 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 destroyed, 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.
