Section 12 in The Bengal Diseases Of Animals Act, 1944
12. Power of [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] to carry out post mortem examinations.
- Subject to such rules as may be prescribed the [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may make or cause to be made a post mortem examination of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] which at the time of its death was infective or suspected to have been then infective and for this purpose he may cause the carcass of any such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] to be exhumed.
