Section 22 in The Orissa Animal Contagious Diseases Rules, 1957
22. Anthrax, Black quarter, Haemorrhagic septicaemia.
(1)Rule 3 excepting Sub-rules (3), (6), (7) and (8) thereunder, shall apply to the disease of Anthrax, Black quarter and Haemorrhagic septicaemia.(2)The Veterinary Surgeon shall not make any order, if the animal infected with Anthrax or Black-quarter or Hamorrhagic septicaemia, dies, whether in the isolation pound or elsewhere. It shall be the duty of the keeper of the pound to have the carcass of the animal (without opening it, only in the case of anthrax) either burnt or buried six feet below the surface of the ground away from water courses with a layer of unslaked lime not less than one foot deep both beneath it and afterwards water thrown over it, at Government expense.(3)Section 24 of the Act shall apply, so far as the above diseases are concerned to all ruminating animals except camels and the Inspector shall not grant a licence for the removal of such animals from an infected place unlit seven days have elapsed since the animals ceased to be infective.
