Section 14(3) in The M.P. Horse Sickness Act, 1960
(3)If after such examination and test the Veterinary Officer,-(a)is of opinion that any horse is not infective, he shall return it to the owner or to the person who, in his opinion is entitled to its possession :Provided that where such owner or person cannot, in the opinion of the Veterinary Officer, be found after reasonable inquiry, he shall send the horse to the nearest cattle pound or deal with it in such other manner as may be prescribed; or(b)certifies in writing that any horse is affected with horse sickness the horse shall be destroyed or dealt with in such manner as may be prescribed.
