Section 5(2) in Bihar Preservation and Improvement of Animals Act, 1955
(2)On receiving a report under sub-section (1), the officer-in-charge of the police-station or the prescribed authority, as the case may be, shall, without delay communicate such report to the nearest Veterinary Officer and forward a copy of the report to the District Officer-in-Charge of the Veterinary Department. On receipt of the report the Veterinary Officer shall proceed to the place where the animal is for the time being kept and examine the animal and inquire into the circumstances of the case.
