Section 9 in The Orissa Glanders and Farcy Rules, 1941
9. Destruction of horses.
(1)If a Veterinary Practitioner certifies under Sub-section (1) of Section 8 of the Act that a horse is suffering from glanders, farcy, surra or any other disease under the Act, the Inspector shall, save as otherwise provided in the proviso to the said section and in Rule 8 of these rules, cause it to be immediately destroyed in his presence.(2)If a diseased horse dies or is destroyed under the Act, the owner or person in charge of it shall, as soon as possible, and with all due care for the prevention of contagion to other horses and to human beings, cause the carcass to be taken to a suitable place to be there burnt, buried, or otherwise disposed of there, in the safest and most efficacious manner practicable.
