Section 2(5) in Bengal Diseases of Animals Act, 1944
(5)"prescribed" means prescribed by rules made under this Act;[(6) "Veterinary Officer" means a Veterinary Officer of the State Government performing any of the duties for carrying out the purposes of this Act within the local limits of his jurisdiction and in his absence, includes any officer of the State Government who is authorized in this behalf by the State Government.][3. Report of contagious disease. - (1) Every owner or person in charge or having control of the livestock and every veterinary practitioner attending any livestock in the course of his veterinary practice or otherwise, who has reason to believe that such livestock is infective shall forthwith report and any other person who has reason to believe that the livestock is infective, may report the fact to the Pradhan of the Gram Panchayat or the Livestock Development Assistant within the area of which such livestock is for the time being kept.
