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The Prevention and Control of Infectious and Contagious Diseases in Animals (Form of Vaccination Certificate, Manner of Post Mortem Examination and Disposal of Carcass) Rules, 2010

UNION OF INDIA
India

The Prevention and Control of Infectious and Contagious Diseases in Animals (Form of Vaccination Certificate, Manner of Post Mortem Examination and Disposal of Carcass) Rules, 2010

Rule THE-PREVENTION-AND-CONTROL-OF-INFECTIOUS-AND-CONTAGIOUS-DISEASES-IN-ANIMALS-FORM-OF-VACCINATION-CERTIFICATE-MANNER-OF-POST-MORTEM-EXAMINATION-AND-DISPOSAL-OF-CARCASS-RULES-2010 of 2010

Published on 14 December 2010
Commenced on 14 December 2010
[This is the version of this document from 14 December 2010.]
[Note: The original publication document is not available and this content could not be verified.]

The Prevention and Control of Infectious and Contagious Diseases in Animals (Form of Vaccination Certificate, Manner of Post Mortem Examination and Disposal of Carcass) Rules, 2010Published vide Notification New Delhi, the 14th December, 2010Ministry of Agriculture(Department of Animal Husbandry, Dairying and Fisheries)G.S.R. 974(E). - In exercise of the powers conferred by section 42 of the Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009 (27 of 2009), the Central Government hereby makes the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Prevention and Control of Infectious and Contagious Diseases in Animals (Form of Vaccination Certificate, Manner or Post Mortem Examination and Disposal of Carcass) Rules, 2010.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules unless the context otherwise required;

(a)'Act' means the Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009 (27 0f 2009);

(b)'Form' means Form appended to these rules;

(c)'section' means a section of the Act.

(2)Words and expressions used in these rules and not defined but defined in the Act shall have the same meaning as respectively assigned to them in the Act.

3. Form of vaccination certificate.

(1)The Director shall notify the institutions for agencies and persons competent to vaccinate the animals and issue vaccination certificate under section 9 of the Act in the controlled ares, free area or infected area.

(2)The persons notified by the Director under sub-rule (1) for issuing vaccination certificate shall issue a vaccination certificate to the owner of the animal as early as possible but not exceeding three weeks from the date of vaccination and shall maintain proper record of vaccination.

(3)The vaccination certificate for animals other than poultry shall be specified in Form A.

(4)The vaccination certificate for poultry shall be as specified in Form B.

(5)The vaccination certificate shall be bi-lingual of which one language shall be vernacular.

4. Manner of conducting examination and post mortem.

(1)The veterinarian or the veterinary officer shall-

(a)arrange the examination and post mortem in proper lighting condition and at a secluded place either at the owner's premises or the nearest location, as considered appropriate by the competent officer.

(b)arrange collection of appropriate samples for confirmation of the scheduled notified disease and dispatch the samples to appropriate laboratories.

(c)arrange disposal of carcass as specified in rule 5 of these rules.

(d)arrange disinfection of the premises and the place where post mortem examination was conducted.

(e)provide a copy of the post mortem report to the owner of the animal in Form C, and inform the Director if in the opinion of the Veterinarian or the Veterinary Officer, the death is caused by a scheduled notified disease.

(2)No post mortem shall be conducted when the cause of death is to be Anthrax.

5. Disposal of the carcass of an animal infected with a scheduled notified disease.

(1)The carcass of an animal that has died of a scheduled notified disease, or the carcass of the animal euthanized under section 25, the owner of the animal shall dispose off the carcass either by burial, incineration or rendering.

(2)The veterinarian shall supervise the burial or incineration, which shall be performed preferably at the premises of the owner of the animal or the nearest location, as considered appropriate by the competent officer.

(3)The competent officer, if required, shall arrange transportation of the carcass of the infected animal in a secured vehicle to the site of the disposal and the vehicle used for transportation of the dead animal shall be properly cleaned and disinfected by the vehicle owner.

(4)The veterinarian or the Veterinary Officer shall ensure that the disposal of carcass is by any one of the following methods namely :-

(a)Burial. - (i) the size of the pit for the burial shall be bigger than the size of the animal that allows all parts of the animal carcass to be buried in the burial pit and at least one metre of covering soil shall be used to cap the pit.

(ii)a layer of five-centimetre lime shall be put at the bottom of the burial pit and again over the carcass before filling the soil.

(iii)the pit for burial shall be at least twenty metres away from water course and two hundred and fifty metres away from well, bore-well or water spring used as a source of drinking water.

(iv)the pit for burial shall not be in a seasonal water-logged or flood prone area.

(v)for mass burial, the site shall be at least two hundred fifty metres away from human habitat.

(b)Incineration. - (i) incineration shall be practiced only on-site by agencies and institutes that have adequate trained manpower in operating the rendering plant.

(ii)the site identified for incineration shall be at least two hundred fifty metres away from human habitat.

(c)Rendering. - (i) rendering shall be practiced only on-site by agencies and institutes that have adequate trained manpower in operating the rendering plant.

(ii)the agency or the institute using rendering as a method of infected animal carcass disposal shall maintain proper records of each rendering cycle.

(iii)the rendered product shall not be used as ingredient of animal feed.

6.

If any question of interpretation or doubt arises in relation to these rules, the matter shall be referred to the Animal Husbandry Commissioner, Department of Animal Husbandry, Dairying and Fisheries, Government of India, for decision.Form ADepartment of Animal HusbandryGovernment of............Vaccination Certificate for Animals other than PoultryCertificate No. (unique vaccination certificate number)Valid from (date of vaccination) to (date till valid)This is to certify that the animal of the following description has been vaccinated against (name of the disease or diseases) on (date of vaccination) by using a vaccine the details of which are given below :

Description of the animal
Species	(name of the species)	Sex	(male/female)
Identification details	(ear-tag number/tattoo or other form of markings)
Name of the owner	(full name of the owner of the animal)
Address of the owner	(full address of the animal owner)
Owner's contact phone number

Details of vaccination
Name of the vaccine	(vaccine, name)	Vaccine production date	(date of production of the used vaccine batch)
Type of vaccine	(live, inactivated, adjuvant type)	Vaccine expiry date	(expiry date of the vaccine batch used)
Vaccine batch No.	(batch no. of the vaccine)	Vaccinated by	(name of the agency)
Name of the manufacturer	(vaccine manufacturer's name)	Vaccinated by	(name of the vaccinator)
Vaccination certificate issue details
Date of issue
Place of issue

SignatureName and designationRegistration number with StateVeterinary Council/Veterinary Council of IndiaOfficial SealForm BDepartment of Animal HusbandryGovernment of ............Vaccination Certificate For PoultryCertificate No. (unique vaccination certificate number)Valid from (date of vaccination) to (date till valid)This is to certify that the Poultry or the following description have been vaccinated against (name of the disease or diseases) on (date of vaccination) by using a vaccine the details of which arc given below:

Details of vaccinated poultry
Poultry species	(chicken, duck, quail etc.)	Poultry type	(Day Old Chicks, layers, broilers, breeder etc.)
No. of birds vaccinated	(number immunized)	Marking details for identification of vaccination	(painting, wing leg band etc.)
Name of the ownerAddress of the owner	(full name of the owner of the animal)(full address ofthe animal owner)
Owner’s contactPhone number
Commercial poultry establishment	(yes/no)	Backyard poultry	(yes/no)

Details of vaccination
Name of the vaccine	(vaccine name)	Vaccine production date	(date of production of the used vaccine batch)
Type of vaccine	(live, inactivated, adjuvant type)	Vaccine expiry date	(expiry date of the vaccine batch used)
Vaccine batch No.	(batch no. of vaccine)	Vaccinated by	(name of the agency)
Name of the manufacturer	(vaccine manufacturer's name)	Vaccinated by	(name of the vaccinator)
Vaccination certificate issue details
Date of issue
Place of issue

SignatureName and designationRegistration number with StateVeterinary Council/Veterinary Council of IndiaOfficial SealForm CDepartment of Animal HusbandryGovernment of.............Post Mortem Examination Report For Animals Other Than Poultry

(1)	(2)	(3)	(4)
PM report No.		PM conducted at (location)
PM date		PM time
Ref. by		Ref. date
1. Animal details
Species		Breed
Sex		Age (years)
Identification No./Mark		Any other
Colour
History of illness and treatment
Date of death		Time of death
2.Animal owner details
Name
Address
Contact number
3. External examination
Rigor mortis		External orifices
Condition of the carcass		Udder
Hair coat		Visible Mucous membranes
Wound/turmor (location and dimension)		Bones and joints
Other observations
4. Internal examination Thoracic Cavity
Ribs
Cartilage
Pleura
Diaphragm
Larynx
Trachea
Bronchi
Lungs
Lymph nodes
Pericardium
Endocardium
Myocardium
Aorta
Auricles
Ventricle
Oesophagus
Other observations
Abdominal cavity
Peritoneum
Fluid (colour, quantity and consistency)
Lymph nodes Rumen/Stomach/
ReticulumOmasumAbomasumSmall intestineLarge intestineMesenteryPortal veinsLiver
Gall bladderPancreas
Kidney & AdrenalsUreters
Urinary BladderSpleen
Other observations
Pelvic cavity
Testicle
Epididymis
Spermatic cord
Scrotum
Prostrate
Penis
Vulva
Cervix
Vagina
Uterus
Ovary
Other observations
a. Head and Neck
Scalp
Skull bones
Meninges
Brain
Spinal cordCervical vertebraThyroids/Parathyroids
Other observations
5.Specimen collection detailsSpecimen type,PreservativesusedTests requiredLaboratory address
6.Special observation or abnormalities
7.Opinion as to the probable cause of death
8.Post Mortem Report Issue Details
Date of issue
Place of issue

SignatureName and designationRegistration number with State Veterinary Council/Veterinary Council of IndiaOfficial SealForm DDepartment of Animal HusbandryGovernment of............Post Mortem Examination Report For Poultry

PM report No.	PM conducted at (location of death/other)
Date of death	Time of death
PM date	PM time
Ref. by	Ref. date
1. Details of poultry
Specied	Breed
Age	Sex
Total flock number	Number died
Number of dead birds on which PM was conducted
Identification mark/Number if any
History of illness and treatment
2. Owner details
Name
Address
3. Nutritional details
4. Post Mortem details
(a) External appearance
(b) Subcutaneous tissue and musculature
(c) General observations after opening the carcass
(d) Respiratory system
(e) Cardiovascular system
(f) Digestive system
(g) Urinary system
(h) Genital system
(i) Immune system
(j) Nervous system
(k) Miscellaneous observations
5. Opinion as to the probable cause of death
6.Specimen collection details
Specimen type
Tests required
Laboratory address
7. PM report issue details
PM report reference No.
Date of issue
Place of issue

SignatureName and designationRegistration number with State Veterinary Council/Veterinary Council of IndiaOfficial Seal

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