Section 22(2) in The Orissa Animal Contagious Diseases Act, 1949
(2)The Veterinary Surgeon shall cause a copy of such order in the vernacular of the locality to be exhibited prominently in the infected place, and he shall deliver copies at the office of the Local authority, or to the nearest station-master of the railway administration, as the case may be, and shall also send a copy to the nearest police-station, and he shall report his action forthwith to the authority to be prescribed in this behalf
