Section 30 in Himachal Pradesh Para-Veterinary Council Act, 2010
30. Minimum standards of Para-Veterinary establishment.
(1)Every Para-veterinary- establishment shall have such minimum standards of buildings, space, facility, equipment and manpower as are prescribed by the Council by regulations.(2)Every Para-veterinary establishment shall maintain and keep records of all animals attended or admitted or treated in the manner prescribed and such records or extracts thereof shall be made available to the Council or the authorized technical officer of the State Government not below the rank of the Deputy Director of the concerned district on demand.(3)On demand an authenticated copy of the record of admission, consultation, tests,diagnosis and treatment shall be made available by the veterinary establishment to the owner of the animal or any other person specifically authorized by the owner to this effect.
