Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 3 in The Bengal Diseases Of Animals Act, 1944

3. [ Report of contagious disease. [Substituted by Act No. 9 of 2008, dated 17.4.2008.]

(1)Every owner or person in charge or having control of the livestock and every veterinary practitioner attending any livestock in the course of his veterinary practice or otherwise, who has reason to believe that such livestock is infective shall forthwith report and any other person who has reason to believe that the livestock is infective, may report the fact to the Pradhan of the Gram Panchayat or the Livestock Development Assistant within the area of which such livestock is for the time being kept.
(2)The Pradhan of the Gram Panchayat or the Livestock Development Assistant on receiving any report under sub-section (1) shall without delay communicate such report to the Block Livestock Development Officer who shall, unless for reasons to be recorded in writing he considers that the report is unfounded in fact, instruct the Veterinary Officer to proceed to the place where the livestock for the time being is kept and examine the livestock and inquire into the circumstances of the case, and on receiving such instructions, the Veterinary Officer shall without delay comply therewith.
(3)Whenever the Veterinary Officer has reason to believe that any livestock within his jurisdiction is infective, he shall proceed as soon as possible to the place where the livestock is and examine it and inquire into the circumstances of the case, notwithstanding that no report under sub-section (2) in respect of such livestock has been received by him.
(4)If after the examination and inquiry referred to in sub-section (2) or sub-section (3) Veterinary Officer is of the opinion that any livestock is infective, he shall report the matter in the manner prescribed to the State Government or to such officer of thee West Bengal Animal Husbandry and Veterinary Services under the Animal Resources Development Department as the State Government may appoint in this behalf and the Veterinary Officer shall also take such further action under the provisions of this Act may be necessary expedient and at the same time shall send a copy of such report to the Block Livestock Development Officer.]
3. Report of contagious disease.- (1) Every owner or person in charge or having control of an animal, and every veterinary practitioner attending any animal in the course of his veterinary practice or otherwise, who has reason to believe that such animal is infective shall forthwith report and any other person who has reason to believe that an animal is infective may report the fact to the President of the union board within the area of which such animal is for the time being kept.(2) The President of the union board on receiving any report under sub-section (1) shall without delay communicate such report to the Subdivisional Magistrate who shall, unless for reasons to be recorded in writing he considers that the report is unfounded in fact, instruct the Veterinary Assistant to proceed to the place where the animal is for the time being kept and examine the animal and inquire into the circumstances of the case, and on receiving such instructions the Veterinary Assistant shall without delay comply therewith.(3) Whenever a Veterinary Assistant has reason to believe that any animal within his jurisdiction is infective he shall proceed as soon as possible to the place where the animal is and examine it and inquire into the circumstances of the case, notwithstanding that no report under subsection (2) in respect of such animal has been received by him.(4) If after the examination and inquiry referred to in sub-section (2) or sub-section (3) the Veterinary Assistant is of the opinion that the animal is infective, he shall report the matter in the manner prescribed to the[State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]Government or to such officer of the[West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.]Civil Veterinary Department as the[State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]Government may appoint in this behalf and the Veterinary Assistant shall also take such further action under the provisions of this Act as may be necessary or expedient and at the same time shall send a copy of such report to the Subdivisional Magistrate.