Section 9 in Bihar Preservation and Improvement of Animals Rules, 1960
9. Disinfection of buildings etc.
- (I) A Veterinary Officer shall by an order in Form IV require the owner or the occupier or the person in charge of the building, yard, vessel or vehicle, in which an infective animal has been kept to have the same disinfected within the time and in the manner specified in the order.(2)Notwithstanding anything contained in sub-rule (1), the Veterinary Officer may by order prescribe such other method or methods of disinfection as may appear to him to be necessary according to the special circumstances of the case.(3)If the Veterinary Officer is not satisfied with the disinfection carried out, he may pass orders for immediate re-disinfection in proper manner of the building, yard, vessel or vehicle in question.
