Section 4(1) in The Bombay Diseases of Animals Act, 1948
(1)The [State] [This words was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or the Commissioner in his division] [These Words were inserted by Bombay 8 of 1958, Schedule.] may, by notification in the Official Gazette, appoint a person to be a Veterinary Surgeon for the purposes of this Act for such local area as may be specified in the notification and may specify the area within which he shall exercise the powers and perform the duties of a Veterinary Surgeon under this Act.
