Section 10 in The Orissa Glanders and Farcy Rules, 1941
10. Methods of disposal of carcass.
(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(2)When a horse seized under the Act dies before completion of the examination or test, the carcass shall be treated as diseased, and shall be disposed of in accordance with the provisions of Sub-rule (2) of Rule 9 and Sub-rule (1) of this rule.
