Section 9(1) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
(1)The acquired, usable, non-usable, disabled, old or diseased Agricultural cattle shall be kept in any institution which is established under any law for the time being in force for the purpose of their protection, management, breeding, treatment and nutrition. Such institutions shall submit the detail monthly report of the acquired Agricultural cattle to the concerned court in Form-7.
