Section 14 in The Orissa Glanders and Farcy Rules, 1941
14. Method of disinfection of buildings, etc., under Section 9 of the Act.
(1)Whenever an Inspector issues a notice under Section 9 of the Act to the owner or person in charge of the building, shed or other enclosed place, or open lines or vessel or vehicle to have the same disinfected, such notice shall be in the form set forth in Schedule VI and the work of disinfection shall be carried out within the time specified in such notice and in the following manner :(a)Every piece of stable gear shall be destroyed by fire.(b)The roofs of buildings shall be well cleaned and freed from all dust and cobwebs.(c)The walls shall be scraped, the wooden mangers and feeding boxes shall be burnt, and all wood work, which has been within reach of horses, shall be carefully washed, with soft soap and hot water containing five per cent crude carbolic acid or phenyl.(d)If the floor is of mud or brick it shall be dug up to a depth of at least eight inches and if urine has percolated to greater depth, to that depth and fresh material should be laid down;(e)If the floor is of cement and is in good repair, it shall be treated in the same way as the walls, but if it is not in good repair, it shall be treated as provided in Clause (d).(f)All refuse derived from cleaning and all dung, litter, straw, grass or hay shall be taken to a suitable place and burnt and any material left after burning shall be buried in accordance with orders issued by an Inspector.(g)All buildings shall be thoroughly whitewashed with good lime and water to which five per gent crude carbolic acid or phenyl has been added.(h)Temporary stables or straw, grass or similar materials shall be pulled down, removed to a suitable place and burnt, the floor being treated in the manner prescribed in Clause (d) or Clause (e), as the case may be.(i)The woodwork of any cart, horse box, railway, truck, or vessel with which a diseased horse has come in contact shall first be scraped, then washed with soap and hot water containing five per cent crude carbolic acid or phenyl and afterwards painted.(2)Notwithstanding anything contained in Sub-rule (1) of this rule the Inspector may direct such other or further method of disinfection as in the special circumstances of the case may appear to him to be required.
