Section 23 in The Orissa Animal Contagious Diseases Act, 1949
23. Declaration of infected areas by the State Government.
- On receipt of the report of the Veterinary Surgeon under Sub-section (1) of Section 21 or under Sub-section (2) of Section 22 and after such further inquiry, if any, as they may think fit, the State Government-(a)may cancel any declaration made under Section 21 or 22; or(b)may confirm such declaration either with or without modifications.(2)Where the State Government cancels any declaration, the Inspector shall give notice of the cancellation to all persons to whom copies of such declaration were delivered or on whom notices of such declaration were served.(3)Where the State Government confirms such declaration either with or without modifications they shall, by notification defining the limits of the area to which the notification shall apply, declare such area to be an infected area.(4)On the issue of such notification any place declared by the Inspector or Veterinary Surgeon to be an infected place and not included in the infected area so defined shall cease to be an infected place, and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such place.(5)The Inspector shall cause to be exhibited in some prominent place in the infected area and in the vernacular of the area, a copy of the notification under Sub-section (3), and shall also cause to be so exhibited a copy of any subsequent notification adding to amending, varying or rescinding such notification
