Section 20 in The Orissa Animal Contagious Diseases Rules, 1957
20. Rinderpest or cattle plague.
- After the declaration of an infected place the Veterinary Surgeon shall, if he considers it necessary, arrange for the establishment of an isolation pound within a convenient distance from the interned place and the Inspector shall be appointed the keeper thereto.(2)After the establishment of an isolation pound the Veterinary Surgeon may direct the owner or person in charge of an animal or animals affected with the disease or infective though not disease to remove it or them to the pound where it or they shall remain until such time as the Veterinary Surgeon considers that it or they may be released.(3)The Veterinary Surgeon may also direct that any infective animal or animals shall be subjected to immunisation against rinderpest by one of the recognised methods.(4)From the time when an animal or animals is or are taken charge of by the keeper of an isolation pound, he shall arrange for the feeding and medical treatment of the animals, unless the owner or person in charge thereof desires to supply the food and medicine himself; provided always that such food and medicines shall be such as the keeper of the pound may approve or direct.(5)Should an animal impounded as aforesaid recover from the disease from which it is or was suffering, the owner or person in charge thereof shall, before the animal is released, pay to the keeper of the pound the actual cost of the feeding and treatment of such animal. If he fails to pay the expenses aforesaid the said animal shall be sold by the auction and the sum realised by its sale after deducting the amount of expenses, shall be paid to the owner or the person in charge of the animal.(6)If an animal dies while in the isolation pound, it shall be the duty of the keeper of the pound to have the carcass of the said animal, after slashing the hide, either burnt or buried six feet below the surface of the ground away from water courses with a layer of unslaked lime not less than one foot deep, both beneath and afterwards water thrown over it at Government expense.(7)In the case of any animal dying within an infected place, it shall be the duty of the owner or person in charge of the animal to deal with the carcass in the aforesaid manner, failing which it shall be disposed of by the Inspector at the expense of the owner or person in charge of the animal or if such person or owner is not found, at Government expense.(8)The Inspector shall not grant a licence for the removal of any animal or animals from an infected place until seven days have elapsed since the animal ceased to be infective and it has been subjected to an inoculation with Anti-Rinderpest vaccine within the previous ten days :Provided always that nothing in this rule shall apply to an animal known to the Inspector to have been immunised against rinder-pest by the Serum or simultaneous method of inoculation or goat virus vaccination.
