Section 25 in The Orissa Animal Contagious Diseases Act, 1949
25. Power to return animals etc., to infected areas.
- Where any animal or thing is removed from an infected area or place otherwise than in accordance with a licence granted under Section 24, any Inspector or police officer may require the owner or person in charge of such animal or thing to return it to such area or place, and if the owner or person in charge fails to do so within a reasonable time, may cause it to be returned at the expense of the owner without further delay :Provided that nothing in this section shall affect the powers of an Inspector under Section 15 to deal with infective animals.
