Section 42(2) in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the form of vaccination certificate and the particulars which such certificate shall contain, under section 9;(b)the manner of disposal of carcass, under section 26;(c)the manner of conducting examination and post-mortem under sub-section (1) and the form of report of post-mortem under sub-section (2) of section 27;(d)any other matter which may be prescribed or in respect of which rules are required to be made by the Central Government.
