Section 17(1) in The Punjab Livestock and Birds Diseases Act, 1948
(1)If after such examination the Veterinary Surgeon is of opinion that any [livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] is not infective, the Inspector shall forthwith return it to the person who in his opinion is entitled to possession of it :Provided that where such person cannot without undue inconvenience be found, the Inspector shall send the [livestock or bird] to the nearest cattle-pound, or deal with it in such other manner as the [State] Government may by rules prescribe in this behalf.
