Section 12 in Mizoram Animal (Control & Taxation) Act, 2014
12. Registration.
(1)Every owner of animal (s) shall report to the Village Council of the area, within one month, the number of animals (adult and young) and kinds of animals owned by him and register such animals by paying registration fee at such rate or rates as may be, by notification, fixed by the Government from time to time. The registration fee shall be credited to the Village Council Fund.(2)The Village Council shall maintain registers for registration of animals and keep an account of registration fees levied and collected.(3)The account books and other registers maintained by the Village Council under this Chapter shall be subject to checking by the District Local Administration Officer concerned or any other officer authorized by the Government in this behalf.
