Section 10 in The Tamil Nadu Cattle-Disease Act, 1866
10. Power to destroy diseased animals.
- The keeper of the hospital-pound, or other person thereto authorized by the Magistrate of the district, [or, in the City of [Chennai,] [These words were inserted by section 1 of the Madras Act I of 1879.] [the Commissioner of the Corporation,] [These words were substituted for The words 'the President of the Municipal Commission' by section 3 of the Madras Cattle Disease (Amendment) Act, 1921 (Madras Act III of 1921).] shall be empowered to destroy any animal either before or after it has been impounded as aforesaid, whenever it shall appear to him to be necessary to prevent the spread of contagion or infection.Burial of carcass. - When any animal shall have been so destroyed, or shall die whilst in charge of the keeper of the hospital-carcass, pound, it shall be the duty of the said keeper to have the carcass of the said animal buried at least six feet below the surface of the ground, and any cost incurred in so doing shall be met from the cattle-pound fund.Bar of claim to compensation. - No compensation shall be claimable in respect of any loss incurred by reason of any act authorized by this section.
