Section 17 in The Punjab Livestock and Birds Diseases Act, 1948
17. Action after examination by the Veterinary Surgeon.
(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.(2)If after such examination, the Veterinary Surgeon certifies in writing that any [livestock or bird] is affected with a scheduled disease, deal with it in such other manner as the [State] Government may, by rules, prescribe in this behalf.(3)If, after such examination, the Veterinary Surgeon certifies that the [livestock or bird] is infective though not diseased the [livestock or bird] shall be dealt with in such manner as the [State] Government may, by rule, prescribe in this behalf.
