Section 29(2) in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
(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.
