Section 3(1) in The Orissa Glanders and Farcy Rules, 1941
(1)When any horse is diseased or suspected of being diseased, the owner or person in charge thereof shall-(a)if practicable, remove the horse to some isolated buildings as far away as possible from the place where it had been standing or to a remote part of such place;(b)keep the horse as far away possible from other horses, dwelling houses and public roads;(c)give information as soon as possible at the Police Station in whose jurisdiction the said horse is, to an officer-in-Charge of a Police-Station, or to an Inspector, if he be nearer than the said Police Station, that such horse is diseased or suspected of being diseased.
