Section 5(4) in Bihar Preservation and Improvement of Animals Act, 1955
(4)If after the examination and inquiry referred to in sub-section (2) or subsection (3), the Veterinary Officer is of the opinion that the animal is infective, he shall report the matter in the prescribed manner to the District Officer in-charge of the Veterinary Department for such action as the latter may consider necessary and shall also take such further action including medical treatment of the animal concerned under the provisions of this Chapter as may be necessary or expedient and, at the same time, shall send a copy of such report to the Sub-divisional Magistrate.
