Section 9A(7) in The M.P. Cattle Diseases Act, 1934
(7)The State Government may make rules for the purpose of carrying out the provisions of this section and such rules may, among other things, empower a Veterinary Officer to take such measures as may be necessary for the enforcement of this Act and the rules and determine in what manner and by whom any expenses incurred for the enforcement of this Act and the rules shall be defrayed.
