Section 13 in The M.P. Cattle Diseases Rules, 1961
13. Report of contagious diseases.
- A Veterinary Officer visiting anyplace in compliance with sub-section (3) of Section 9-B of the Act shall, on arrival at such place,-(a)satisfy himself as to the presence and nature of the contagious disease;(b)estimate as accurately as possible, the number of cattle ailing from or died of the contagious disease;(c)take such action in respect of the sick, dead and healthy animals as may, in his opinion, be consistent with the provisions of the Act, and shall report the action taken to his immediate superior gazetted officer such as the District Live-Stock Officer or Assistant Director of Veterinary Services, or Deputy Director of Veterinary Services, as the case may be; and (d) report in Form C to the following officers having jurisdiction over the area :(i)Collector (through the Tahsildar).(ii)District Live-Stock Officer, Assistant Director of Veterinary Services or Deputy Director of Veterinary Services.(iii)Sub-Inspector of Police or the Station House Officer.(iv)Director of Veterinary Services (direct).(v)Rinderpest Officer (direct).
