Section 21 in The Punjab Livestock and Birds Diseases Act, 1948
21. Examination of infected place by Veterinary Surgeon.
(1)The Veterinary Surgeon shall, as soon as possible, examine the infected place and the [livestock or birds] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] kept therein, and may cancel or confirm the order of the Inspector.(2)If he confirms the order he may cause notice to be served on the owners, occupiers or persons in charge of all places in which [livestock or birds] are kept temporarily or otherwise, within a radius not exceeding one mile from the infected place, declaring such place to be infected places.The Veterinary Surgeon shall forthwith report his action under this sub- section to the authority prescribed by the [State] Government in this behalf.
