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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1) in The Orissa Glanders and Farcy Rules, 1941

(1)When the carcass of a horse destroyed under the Act is burled, the grave shall be not less than six feet deep and the skin of the carcass shall be slashed to prevent its being used. All earth contaminated with blood or any discharge from the carcass shall be thrown into the grave. The carcass shall be covered with twenty pounds of quick lime, and finally the grave shall be filled with earth well rammed in. The whole of the work shall be carried out under the supervision of an Inspector