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State of Bihar - Section

Section 6 in Bihar Preservation and Improvement of Animals Act, 1955

6. Duty to segregate infective animals.

- Every owner or person in charge or having control of animal, who has reason to believe that such animal is infective, shall, as far as may be possible in the circumstances, segregate such animal in a place apart from all other animals which are not infective and shall take all possible steps to prevent any animal which is not infective from coming into contact with or approaching such animal.