Section 29 in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
29. Enforcement of orders and recovery of expenses.—
(1)Where by any rule, notification, notice, requisition, order or direction made under this Act, any person is required to take any measure or to do anything—(a)in respect of any animal, carcass of any animal or other thing in his custody or charge, the same shall be promptly complied with by that person;(b)in case of any stray or ownerless animal, carcass of such animal or parts thereof, the same shall be promptly complied with by the municipality or Panchayat, as the case may be, at its cost.(2)If the measures as referred to in sub-section (1) are not taken within such time as may be allowed for the purpose, the authority issuing the notice, requisition, order or direction, may cause the measures to be taken at the cost of the person or municipality or Panchayat, as the case may be, who or which was required to take the measures.(3)The costs of any measures taken under sub-section (2), shall be recoverable from the person or the municipality or Panchayat, as the case may be, concerned in the manner provided by the Code of Criminal Procedure, 1973 (2 of 1974) for the recovery of fines imposed by a Court, as if such costs were a fine imposed by a Court.
