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State of Uttar Pradesh - Act

U.P. Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp, Manner of Inspection etc.) Rules, 2016

UTTAR PRADESH
India

U.P. Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp, Manner of Inspection etc.) Rules, 2016

Rule U-P-PREVENTION-AND-CONTROL-OF-INFECTIOUS-AND-CONTAGIOUS-DISEASES-IN-ANIMALS-CHECK-POST-AND-QUARANTINE-CAMP-MANNER-OF-INSPECTION-ETC-RULES-2016 of 2016

Published on 3 October 2016
Commenced on 3 October 2016
[This is the version of this document from 3 October 2016.]
[Note: The original publication document is not available and this content could not be verified.]

U.P. Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp, Manner of Inspection etc.) Rules, 2016Published vide Notification No. 2189/37-2-2016-30(73)-09, dated October 3, 2016, published in the U.P. Gazette, Extraordinary, Part 4, Section (Ka), dated 3rd October, 2016, pp. 6-10No. 2189/37-2-2016-30(73)-09, dated October 3, 2016, published in the U.P. Gazette, Extraordinary, Part 4, Section (Ka), dated 3rd October, 2016, pp. 6-10. - In exercise of the powers under Section 43 of the Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009 (Act No. 27 of 2009), the Governor with the prior approval of Central Government, is pleased to make the following rules-

1. Short title and commencement.

(1)These rules may be called the Uttar Pradesh Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp, Manner of Inspection etc.) Rules, 2016.

(2)They shall come into force with effect from the date of their publication in the Gazette.

2. Definition.

(1)In these rules, unless the context otherwise requires -

(a)'Act' means the Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009;

(b)'Department' means the Department of Animal Husbandry, Uttar Pradesh Government;

(c)'Director' means the Director, Animal Husbandry Department;

(d)'Form' means a form appended to these rules;

(e)'Identification' means the identification of an animal by way of ear tagging, tattooing, marking, photographs, microchips or any other suitable system of identification;

(f)'Section' means a section of the Act.

(2)Words and expressions not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.

3. Manner of inspection and the period of detention at a Check Post or at a Quarantine Camp.

(1)In order to ascertain whether the animal is infected with any of the scheduled disease, the animal shall be stopped at the check post or detained in the Quarantine Camp and shall be inspected by the Veterinarian in charge of check post or Quarantine Camp or staff of the Department duly authorised for the purpose of -

(a)movement and gait;

(b)whether dull, depressed, normal or exhibiting excited behavior;

(c)increase in body temperature;

(d)ulcer in mouth, feet or udder;

(e)excessive lacrimation, nasal or vaginal discharge;

(f)sweating and shivering;

(g)dryness of skin, alopacia, skin rash;

(h)weakness;

(i)bleeding through natural orifices;

(j)oedema or swelling at dewlap or brisket or any other part of the body.

(2)The Veterinarian in charge of a check post or Quarantine Camp or staff of the Department duly authorised for the purpose shall also collect the necessary samples for laboratory examination, if required.

(3)The Veterinarian in charge of check post or staff of the Department duly authorised for the purpose referred to in sub-rules (1) and (2) may detain animals at the check post for a period not exceeding twelve hours for the purpose of inspection, compulsory vaccination and identification, marking etc. For the animals vaccinated at the check post, owner of the animal shall be given a vaccination certificate as provided under Section 8.

(4)After examination of the animal, the Veterinarian in charge or staff of the Department duly authorised for the purpose, shall either allow entry of the animal into the controlled area or free area by issuing an entry permit in Form A or shall direct to transport the animals to the Quarantine Camp.

(5)The cost of examination, vaccinating, ear-tagging or for any other activity at the check post shall be determined by the Director, from time to time and shall be borne by owner of the animal concerned.

4. Detention of animals and Form of permit.

(1)The Veterinarian in charge of Quarantine Camp or the staff of Department duly authorised for the purpose shall detain the following animals -

(a)which are suffering from any scheduled disease; or

(b)which have come into contract with or have been kept in proximity of animals infected with a scheduled disease; or

(c)which are transported by the in charge of check post as detailed in sub-rule (4) of Rule 3; or

(d)which are the species notified under Section 10 while exiting from the infected area and shall be subjected to a quarantine of fourteen days in a Quarantine Camp.

(2)The Veterinarian in charge of Quarantine Camp or the staff of Department duly authorised for the purpose shall give an official acknowledgement to owner of the animal or person duly authorised by him on his behalf for the animals detained in Quarantine Camp. The detention acknowledgement shall be in Form B.

(3)During Quarantine period the animal shall be suitably given identification and marked. Animals shall be examined regularly for any Schedule disease and be vaccinated against the Schedule disease and provided with veterinary treatment, if required. If an animal is vaccinated, the owner of the animal or person duly authorised by him, on his behalf shall be provided with a vaccination certificate as required in Section 9.

(4)After successful Quarantine process the Veterinarian in charge of Quarantine Camp or the staff of Department duly authorised for the purpose shall release the animals to the owner or person duly authorised by him on his behalf and also grant the Quarantine Release Permit in Form C under his signature. The said released permit shall also serve as Entry Permit as required in sub-section (2) of Section 15.

(5)The cost of maintenance and vaccination of animals during the period of quarantine shall be determined from time to time by the Director shall be borne by the owners of the animals.Form ADepartment of Animal Husbandry, Uttar Pradesh GovernmentEntry Permit[See Rule 3(4)]Permit No. ...............All the animals described below are found free from (schedule disease) disease and on this day (date granted entry/exit from/to the (name of the area) controlled/eradicated area.Details of the Check Post

Details of the Check Post
Location:
Animal Owner Detail
Name and Address of Animal owner	(Full name and complete address, village,tehsil, district, state and phone number/mobile no.)
Name and address of the person accompanying theanimals	(Full name and complete address, village,tehsil, district, state and phone number/mobile no.)
Animals arrived from	(Name of the place from where animal arearriving from-village, tehsil, district and state)
Animal destined for	Name of the place to where animals are going tovillage, block, tehsil, district and state

Animal Details

	Anaimal-1	Anaimal-2	Anaimal-3	Anaimal-4	Anaimal-5
Indendification No.
Species
Breed
Sex
Age
Colour
Vaccination Certificate No.

Entry Permit Issue Details

Details of issue		Signature
Place of issue	(Place)	Name	Name of the issuing officer
Official Seal		Designation	Seal of the issuing officer

Form BDepartment of Animal Husbandry, Uttar Pradesh GovernmentAcknowledgement of Detention of Animals[See Rule 4(2)]Certificate No. (Unique Certificate No.)All the animals described below have been taken in my custody on this day ............ for a period of 14 days.

Details of Quarantine Camp
Location: (with teshil and district)
Animal Owner Detail
Name and Address of Animal owner
Name and address of the person accompanying theanimals
Animals arrived from
Animal destined for

Animal Details

	Anaimal-1	Anaimal-2	Anaimal-3	Anaimal-4	Anaimal-5
Indendification No.
Species
Breed
Sex
Age
Colour
Vaccination Certificate No.

Quarantine Camp Custody/Acknowledgement issue Details

Details of issue		Signature
Place of issue		Name
Official Seal		Designation

Form CDepartment of Animal Husbandry, Uttar Pradesh GovernmentRelease Permit[See Rule 4(4)]Permit No. .............Acknowledgement of detention of Animals No. ...............All the animals described below are free from (notified schedule disease name) disease and on this day (date) released from the quarantine and granted entry/exit from/to the (name of the area) controlled or eradicated area.

Details of the Quarantine Camp
Location:(with tehsil and district)
Quarantine of animal from
Quarantine of animal to
Animal Owner Detail
Name and Address of Animal Owner
Animal arrived from
Animal designed for

Animal Details

	Anaimal-1	Anaimal-2	Anaimal-3	Anaimal-4	Anaimal-5
Idendification No.
Species
Breed
Sex
Age
Colour
Vaccination Certificate No.

Quarantine Release Permit Details

Details of issue		Signature
Place of issue		Name
Official Seal		Designation

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State of Uttar Pradesh - Act