Section 6 in The Orissa Animal Contagious Diseases Rules, 1957
6. Sale of or other traffic in animals.
(1)No animal or any carcass of animal, fodder, bedding or any other thing connected therewith, either infected or otherwise shall be taken outside or brought into the area which has been declared to be infected, for purpose of sale or exhibition or carriage of persons and/or commodities or any other purpose whatsoever.(2)If it is brought in, removed or carried in contravention of this rule, the same shall be liable to seizure and be returned to the place from which it was brought, removed or carried, as the case may be, at the expense of the owner or person in charge. In addition the person bringing, removing or carrying such animal, carcass of the animal, animal product, fodder, bedding or any other thing connected therewith, shall be liable to the penalty under Rule 27 of these rules.(3)No professional dealer in animals shall purchase from or sell to any person any animal and no person shall sell any animal to such a dealer unless such animal has been vaccinated against contagious diseases.
