Section 15 in The Orissa Glanders and Farcy Rules, 1941
15. Examination of buildings, etc., after disinfection.
(1)All buildings, places and things which have been disinfected under Rule 14, shall after disinfection be examined by an Inspector.(2)The owner or person in charge of any such building, place or thing shall give such Inspector all reasonable facilities for such examination.(3)If the Inspector is not satisfied that the disinfection has been thoroughly done, he may pass such orders as he may consider necessary to secure the proper disinfection of such building, place or thing and the owner or person in charge thereof shall be bound forthwith to carry out such order.
