Section 15 in The Orissa Animal Contagious Diseases Rules, 1957
15. The Form and contents of the licences to be granted by an Inspector and the circumstances under which these are to be granted.
- On receipt of the application, the Inspector shall inspect the animal or product or carcass of the animal or fodder, bedding or other thing in respect of which the licence is applied for and if, on such protection, he is satisfied that the animal, product or the carcass, or fodder, bedding or other thing is not infective he may grant a licence in respect of the same in the Form provided in Appendix 'J'. If the animal product or the carcass or fodder, bedding or other thing is, in the opinion of Inspector, infective he shall refuse to grant a licence in respect of such animal or product or carcass of such animal, fodder, bedding or other thing.The decision of the Inspector that the animal product or the carcass, fodder, bedding or other thing in respect of which the licence is applied for is infective, shall be final.
