Section 9B(1) in The M.P. Cattle Diseases Act, 1934
(1)Every owner or person in charge or having control of any cattle, who has reason to believe that such cattle is infective shall forthwith report the fact to the Mukaddam or Patel as the case may be, of the village in which the cattle is kept or if the cattle is kept in any other place and if such place has a Veterinary dispensary, to the Veterinary Officer in charge of the dispensary or to the Secretary or executive Officer of the local authority having jurisdiction over the area in which the cattle is kept.
