Section 20(7) in The Orissa Animal Contagious Diseases Rules, 1957
(7)In the case of any animal dying within an infected place, it shall be the duty of the owner or person in charge of the animal to deal with the carcass in the aforesaid manner, failing which it shall be disposed of by the Inspector at the expense of the owner or person in charge of the animal or if such person or owner is not found, at Government expense.
