Section 3 in U.P. Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp, Manner of Inspection etc.) Rules, 2016
3. Manner of inspection and the period of detention at a Check Post or at a Quarantine Camp.
(1)In order to ascertain whether the animal is infected with any of the scheduled disease, the animal shall be stopped at the check post or detained in the Quarantine Camp and shall be inspected by the Veterinarian in charge of check post or Quarantine Camp or staff of the Department duly authorised for the purpose of -(a)movement and gait;(b)whether dull, depressed, normal or exhibiting excited behavior;(c)increase in body temperature;(d)ulcer in mouth, feet or udder;(e)excessive lacrimation, nasal or vaginal discharge;(f)sweating and shivering;(g)dryness of skin, alopacia, skin rash;(h)weakness;(i)bleeding through natural orifices;(j)oedema or swelling at dewlap or brisket or any other part of the body.(2)The Veterinarian in charge of a check post or Quarantine Camp or staff of the Department duly authorised for the purpose shall also collect the necessary samples for laboratory examination, if required.(3)The Veterinarian in charge of check post or staff of the Department duly authorised for the purpose referred to in sub-rules (1) and (2) may detain animals at the check post for a period not exceeding twelve hours for the purpose of inspection, compulsory vaccination and identification, marking etc. For the animals vaccinated at the check post, owner of the animal shall be given a vaccination certificate as provided under Section 8.(4)After examination of the animal, the Veterinarian in charge or staff of the Department duly authorised for the purpose, shall either allow entry of the animal into the controlled area or free area by issuing an entry permit in Form A or shall direct to transport the animals to the Quarantine Camp.(5)The cost of examination, vaccinating, ear-tagging or for any other activity at the check post shall be determined by the Director, from time to time and shall be borne by owner of the animal concerned.
