Section 15 in The M.P. Live-Stock Improvement Act, 1950
15. Duty of officers to report offences, etc.
- It shall be the duty of all persons entrusted with the performance of any duty under the provisions of this Act and of all officers, of such grade as may be specified by the State Government by general or special order, of the Veterinary, Agriculture, Co-operative and Revenue Departments-(a)to give immediate information to the nearest Live-stock Officer of the commission of any offence or of the intention or preparation to commit any offence punishable under this Act, which may come to their knowledge;(b)to lake all reasonable measures in their power to prevent the commission of any such offence which they may know or have reason to believe is about, or likely to be committed; and(c)to assist the Live-stock Officer in carrying out the provisions of the Act.
