Section 9 in The Orissa Animal Contagious Diseases Act, 1949
9. Power to regulate inter-[State] [Substituted vide Adaptation Laws Order, 1950.] trade and to control transport of animals and things which may spread disease.
(1)The State Government for the purposes of preventing the outbreak or spread of any scheduled disease, may, by notification, prohibit or regulate in such manner and to such extent as they think fit-(a)the bringing or taking into the State of Orissa or any specified place therein of any animals, alive or dead or of any parts of animals, or of any kind of fodder, bedding or other taking which may, in their opinion, carry infection;(b)the removal from any specified part of the State of Orissa of any such animals, parts of animals, or things.(2)The State Government may, by notification, specify the season or seasons during which and the route or routes by which animals may be imported into the [State] [Substituted vide Adaptation Laws Order, 1950.] and no person shall import animals into the State otherwise than during the season and by the route so appointed.(3)The State Government may establish quarantine station for the inspection and detention of such animals along the routes appointed under Sub-section (2).(4)The period of detention of animals at a quarantine station for the purpose of inspection, vaccination, if necessary, marking and issuing of a permit for the release of animals from the station, shall be such as may be prescribed.(5)The animals so detained shall remain under the care of the person in charge who shall be responsible for their feeding and upkeep and for the payment of such fee for their vaccination and marking as may be prescribed.
