Section 15(2) in The M.P. Cattle Diseases Rules, 1961
(2)No charge shall be levied for the inoculation and marking of cattle but actual expenses, if any, incurred over securing assistance for inoculation or marking cattle or over the delivery or order issued, or over cremation or burial of carcasses and their appurtenances or over such matters as have been necessitated by insufficiency or entire lack of assistance or co-operation on the part of an owner or person in charge of cattle shall be recovered in cash or kind by the Collector of the area from the person on account of whom they have been incurred and to whom and also to the Collector, a bill giving full details shall be sent by the Veterinary Officer.
