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State of Odisha - Section
Section 28 in The Orissa Animal Contagious Diseases Rules, 1957
28. Recovery of sums due.
- Any sum due from any person under any of these rules shall be recovered by the Magistrate as if it were a fine.Appendix - A[Rule 3 (Section 8)]Certificate of appointment of InspectorCertified that ................ has been appointed by Government in notification No...............dated...............to be an Inspector under the Orissa Animal Diseases Act, 1949 (Orissa Act VIII of 1949) and to exercise and perform the powers conferred and the duties imposed by that on such officers.District Animal Husbandry andVeterinary OfficerAppendix - B[Rule 3 (Section 8)]Form of OrderWhereas there is reason to believe that an animal infected with contagious disease is concealed in the undermentioned land/building/ vehicle, etc.I, therefore, under Section 8 of the Orissa Animal Contagious Diseases Act, 1949, order you as owner or occupier of the said land/building/yard/ vehicle, etc. to render the said land/building yard/vehicle etc., accessible for inspection. Failure to comply with this order shall render you liable to pay fine which may extend to Rs. 100.Name of land/building/yard/vehicle, etc...............ThanaDistrictInspectorAppendix-C[Rule 4 (Section 9)]Form of CertificateCertified that the following animals belonging to Shri...........................................son of resident of have undergone quarantine and or have been immunised against Rinderpest at this station and allowed to enter into State of Orissa.He-buffaloesShe-buffaloesCalvesBullsBullocksCowsCalvesQurantine StationOfficer-in-charge of the StationAppendix - D[Rule 8 (Section 15)]Order under Section 15 (1) of the ActWhereas there is reason to believe that the following animal/ animals belonging to you or in your charge is/are infective*You are hereby required under Section 15 (1) of the Act to keep it/them where it is/they are at present namely, ...................or to remove it/them to allow it/them to be removed .................... to the following place, namely* ......within 24 hours of receipt of this order.Veterinary Surgeon.* Here record the description of the animal.** Here mention the name of the place at which the animal is kept and should continue to be kept.***. Here mention the name of the place of isolation or segregation.Appendix - E[Rule 12 (Section 19)]Order of disinfectionI, the undersigned, having reason to believe that an infected, animal is kept/was kept within 10 days in the undermentioned buildings/yard/vessel/vehicle, do hereby call upon you as owner, occupier, person in charge of the building/yard/vessel/vehicle to disinfect the said building/yard/vessel/vehicle within...............days from the receipt of this order to the satisfaction of an Inspector.Veterinary SurgeonAppendix-F[Rule 13 (Section 20)]Form of DeclarationWhereas there is reason to believe that there is an infective animal in............I, as an Inspector appointed under the Orissa Animal Contagious Diseases Act, 1949 (Orissa Act VIII of 1949), declare this place as an infected place under Section 20 of the said Act.Appendix-G[Rule 13 (Section 10)]Form of Notice under Section 21Notice is hereby given to the owners, occupants or persons in charge of all places in which animals are kept temporarily or otherwise within a radius not exceeding one mile from the place where there are infected animals.No person shall remove from this area any animal or animals dead or alive or any part of any animal or any fodder, bedding or other thing used in connection with the animal or animals save in accordance with the conditions of a licence granted by an Inspector.Appendix - H[Rule 13 (Section 20)]Form of Licence(i)Description of the animal or fodder used in connection with infective animal........................(ii)Name of the owner......................(iii)Disease, the animal is infected with...................(iv)Period of inspection...................(v)Inoculation given to the animal, if any..................(vi)infected area..................Licence is hereby given to the owner for removal of the animal etc. fodder from the infected area.Appendix - I[Rule 13 (Section 20)]Application for LicenceToThe Inspector,| Animals | Number and kind | Male Breed or Female | Age | Identification marks | Name of owner |
| 1 | 2 | 3 | 4 | 5 | 6 |