Section 13(2) in The Bengal Diseases Of Animals Act, 1944
(2)Except in the case of the exhumation of a carcass under section 12, no person shall disinter or otherwise remove the carcass of [any livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] buried in compliance with the provisions of sub-section (1).
