Section 21 in The Orissa Animal Contagious Diseases Act, 1949
21. Examination of infected place by Veterinary Surgeon.
(1)The Veterinary Surgeon shall, as soon as possible, examine the infected place and the animals kept therein, and may cancel or confirm the order of the Inspector.(2)If he confirms the order he may cause notice to be served on the owners, or persons, in charge of all places in which animals are kept temporarily or otherwise, within a radius not exceeding one mile from the infected place, declaring such places to be infected places.(3)The Veterinary Surgeon shall forthwith report his action under Subsection (2) to the authority prescribed in this behalf.
