Section 8(3) in The Bengal Diseases Of Animals Act, 1944
(3)If the owner of [the livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] seized under the proviso to sub-section (1) or his authorized agent does not apply for the release of the [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] under sub-section (2) and the [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] is, in the opinion of the [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], no longer likely to infect any other [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] with the contagious disease in respect of which it was seized, the [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] shall send the [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] to the nearest cattle pound or deal with it in such manner as may be prescribed.
