Section 27 in Bihar Preservation and Improvement of Animals Rules, 1960
27. Prescribed authority under Section 37.
- The prescribed authority for the purposes of Section 37 shall be the District Magistrate, the Director of Animal Husbandry, Bihar, Joint Director of Animal Husbandry, Deputy Directors of Animal Husbandry, Officers and Sub-divisional Animal Husbandry Officers within their respective jurisdictions:Provided that in respect of cases investigated by the police, the Superintendent, Additional Superintendent, and Assistant Superintendent, Deputy Superintendent, of Police shall be the prescribed authority, within their respective jurisdictions:
