Section 4 in Chattisgarh State Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp Inspection Process) Rules, 2016
4. Powers of the officer-in-charge of the Quarantine Camp to grant permits.
(1)The officer-in-charge of the Quarantine Camp shall detain such animals, who,-(i)are suffering from any notified Scheduled Disease;(ii)have come in contact with or have been kept in proximity of any animal infected with a notified Scheduled Disease.(2)The officer-in-charge of the Quarantine Camp shall give an official acknowledgment of the animals so detained to the animal owner, issued under Form B, as appended to these rules.(3)During quarantine, the animals shall be ear-tagged bearing a unique number. Such animals shall be examined regularly for symptoms of any Scheduled Disease. They shall be vaccinated against the Scheduled Disease and be provided with veterinary treatment, if required. On vaccination, the animal owner shall be provided with a vaccination certificate in accordance with Section 9 of the Act.(4)The cost of maintenance and vaccination of the animals during quarantine shall be fixed by the Director, from time to time, and borne by the animal owner.(5)After successful quarantine, the office-in-charge of the Quarantine Camp shall release the animals to the animal owner and issue under his signature, a Quarantine Release Permit under Form C, as appended to these rules, which shall also serve as Entry Permit as required under sub-section (2) of Section 15 of the Act.
