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Bengal Presidency - Section

Section 4 in Bengal Diseases of Animals Act, 1944

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