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State of Punjab - Act

The Punjab Animal Contagious Diseases Rules, 1953

PUNJAB
India

The Punjab Animal Contagious Diseases Rules, 1953

Rule THE-PUNJAB-ANIMAL-CONTAGIOUS-DISEASES-RULES-1953 of 1953

Published on 18 August 1953
Commenced on 18 August 1953
[This is the version of this document from 18 August 1953.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Animal Contagious Diseases Rules, 1953Published vide Punjab Government Notification No. 2595-Vety-51/1534, dated 18th August, 1953

1.

These rules may be called the "Punjab Animal Contagious Diseases Rules, 1953".

2. Powers of entry and inspection of an Inspector.

- (i) An Inspector shall have the power of entry and inspection at any time of the day before sunset and after sunrise of any animal house, land or building or other place, or any vessel or vehicle in which or in respect whereof he has reason to suspect the presence of an animal suffering from or suspected to be suffering from or having died of any of the scheduled diseases under the Act.

(ii)The Inspector before entering shall, if required, by the owner or occupant of the place or person incharge of the animal or land, building, animal house, place, pen, vessel or vehicle, state in writing his intention and reason or reasons for entering and inspecting and the owner or occupant shall thereupon without demur or obstruction allow the Inspector to perform his duties under the Act;

(iii)Any resistance or refusal to allow entry or in addition to and not in derogation of the provisions of any other law for the time being in force inspection as above on the part of the owner or occupant of the place or person-in-charge of the animal or land, building, animal house, place, pen, vessel or vehicle shall render him punishable with a fine which may extend in the case of a first conviction to Rs. 100 or in the case of a second or subsequent conviction to Rs. 500.

3. Control of the Holding of Markets, Fairs, etc.

- The following rules shall be deemed to govern the prohibition or regulation of the holding of animal markets, fairs, exhibitions or other concentrations of animals for the purpose of preventing the outbreak or spread of any scheduled disease when Government shall have issued a notification under section 10 of the Act :-In any specified area where an animal market, fair, exhibition or such similar gathering or concentration of animals is to be held -

(i)All animals brought into or taken out shall use the proper entrance and exit gates to places or areas of such animal gatherings.

(ii)Inspection posts shall be organised at each of the above entrances and exits under the supervision of an Inspector.

(iii)The Inspector shall examine all animals entering into and going out of the above places of animal gatherings.

(iv)If the Inspector on examination finds or suspects any animal to be suffering from any of the scheduled diseases, he shall seize that animal forthwith and cause it to be removed to Segregation Camp.

(v)If the Inspector deems it fit, he may also require all the incontact animals to be removed to the Segregation Camp.

(vi)In the Segregation Camp, the animals sent as heretofore provided will be dealt with according to the Rules made under section 38(g), (h) and (j) of the Act on Scheduled Diseases.

4. Cleansing and Disinfection of vessels, vehicles etc., under sub- section (2) of section 12 of the Act.

(a)All owners of vessels or vehicles, etc. being common carrier for the transport of animals shall have to present their vehicles or vessels to the Veterinary Surgeon concerned at a place and time to be specified by him every month for such inspection and disinfection as he deems necessary, - vide Appendix 1.

(b)Every vessel or vehicle used by a common carrier for the transport of animals shall be cleansed and disinfected every month, or, if it is not in a sanitary condition, as the Inspector may require it to be cleansed or disinfected within such time as he may specify, in the manner prescribed in Appendix I.

(c)If such vessel or vehicle is not cleansed and disinfected in the manner prescribed by the Veterinary Surgeon within the appointed time or as required by the Inspector, as the case may be, shall cause it to be cleansed and disinfected at the expense of the owner or owners.

(d)The Veterinary Surgeon or the Inspector as the case may be, may require the owner, occupier or person incharge of any building, yard, vessel or vehicle in which there has been an infective animal to have such building, yard, vessel or vehicle disinfected, and the internal fittings thereof and other things found therein or near thereto be disinfected or destroyed in such manner and to such extent as may be specified in the order, subject as aforesaid if such owner, occupier or person fails to comply with the requirements of such order within a reasonable time, the Inspector may cause such building, yard vessel or vehicle to be disinfected, and the internal fittings and other things to be disinfected or destroyed at the expense of the owner.

5. Isolation or segregation of animals under section 15 of the Act.

- Places for the isolation or segregation of animals shall be appointed by the Veterinary Surgeon of the Ilaqa by an order in writing.

6. (i) Power of Veterinary Surgeon to hold post-mortem examination under section 14 of the Act.

(a)The owner or person-in-charge of an animal that has died of a scheduled disease or is suspected to have died of an infectious disease, shall inform the Veterinary Surgeon of the area concerned of this fact. He will not bury or otherwise dispose of the carcass of such animal until it has been examined by the Veterinary Surgeon.

(b)The Veterinary Surgeon on getting the above information shall proceed to the place concerned and perform or cause to be performed post-mortem examination or any other examination of the animal which he deems necessary to confirm the nature of the disease.

(c)If the Veterinary Surgeon declares the animal to have died of an infectious disease, he shall direct its owner or person-in-charge of the animal to cause its incineration or burial in the manner he deems necessary.

(d)In the event of any owner or person-in-charge of the animal not complying with the instructions laid down by the Veterinary Surgeon regarding the disposal of the carcass the Inspector will cause the disposal of the carcass in the manner directed by the Veterinary Surgeon at the owner's expense or the person-in-charge of the dead animal.

(ii)Action after examination by the Veterinary Surgeon regarding disposal of animals under sub-sections (1), (2) and (3) of section 17 of the Act. - (a) When the owner of an animal seized under section 15 but declared not infective by the Veterinary Surgeon cannot, without undue inconvenience, be found, the Inspector shall send the animal to the nearest cattle pound or to the nearest Veterinary Hospital, where it will be detained for a period of 15 days within which period the rightful owner may claim the animal. He shall cause a notice of such detention to be proclaimed in the locality from which seizure was effected.

(b)If the owner does not claim the animal within 15 days from the date of its admission into the cattle pound or Veterinary Hospital it will be sold by public auction. Three days before the auction is held, the Veterinary Surgeon will advertise in the following manner, in the village or locality from which the animal was seized :-

"The animal, answering to the description ______________________________ seized on _______________________under the Act will be sold by public auction in case its owner does not turn up by date _______________________ to reclaim the animal on payment of all expenses incurred in connection therewith."

(c)The gross amount of the sale-proceeds should be credited to the head "XXX-Veterinary Other Receipts" and the cost of feeding, auction and other expenses debited to the minor head - "E-Hospital and Dispensaries-E-1-Muffassil Veterinary Hospitals and Dispensaries Contingencies of "Major Head" "41- Veterinary".

(d)The animal declared to be suffering from any of the scheduled diseases shall be dealt with as laid down in these rules for the disposal of the infective or diseased animals.

(e)If after examination, the Veterinary Surgeon certifies that the animal is infective but not diseased, the animal shall be dealt with in the manner laid down in the Rules regarding infective animals.

7. Compensation for animals destroyed under section 18 of the Act.

- Except as provided in section 18, compensation to the owners of animals, certified in writing by the Veterinary Surgeon to be infective or deceased and ordered to be destroyed for that reason, shall be paid at the following rates :-(i)Glanders and Farcy. - (1) When clinical symptoms are shown, ½ of the value subject to a maximum of Rs. 30 for each horse or mule and Rs. 5 for each donkey.

(2)When clinical symptoms are not shown but when there is a reaction to the Mallein Test ½ of the value subject to the maximum of Rs. 50 for each horse or mule and Rs. 10 for each donkey.

(3)In non-clinical cases, compensation for destruction will be ¾ of the value subject to the maximum of Rs. 100 for a horse, or Rs. 70 for a mule and Rs. 15 for a donkey.

(ii)Lymphangitis Epizootica and Dourine. - ¾ of the value subject to maximum of Rs. 100 for a horse or Rs. 70 for a mule and Rs. 15 for a donkey.

(iii)The value of the animals should be regarded as the price which would have been paid for it immediately after it was certified to be diseased. The Veterinary Practitioner ordering destruction should award compensation in accordance with the above scale and his orders shall be considered final.

(iv)The compensation so paid is debitable to the Minor head "E-Hospitals and Dispensaries-E-1-Moffassil Veterinary Hospitals and Dispensaries- Contingencies" of that Major head "41-Veterinary.

(Note. - The above rates of compensation may be revised by Punjab Government from time to time)

8. Regulations for the exercise of the power of the Veterinary Surgeon and Inspector under section 19 of the Act.

- (i) Regulations for the exercise of the powers of the Veterinary Surgeon for disinfection or destruction as required under Section 19(1) of the Act, are prescribed in Appendix 1 and the Veterinary Surgeon may enforce them in the manner and to the extent as he considers necessary in the circumstances of each case.

(ii)In case of default by the owner, occupier or person incharge of any building, yard, vessel or vehicle the Inspector shall, under order of the Veterinary Surgeon in writing, cause the disinfection or destruction of such building, yard, vessel or vehicle in accordance with the Regulations prescribed in Appendix 1.

(iii)A certificate of an Inspector under the Act to the effect that an animal is or was affected with a scheduled disease under this Act and the amount of expenses incurred specified in the certificate shall for the purpose of this Act be conclusive evidence in all courts of justice of the matters certified.

9. Prescribed Authority.

- The Veterinary Surgeon shall report the action under sub-section (2) of section 21 and sub-section (2) of section 22 of the Act to the District Magistrate in the District or Sub-Divisional Magistrate, in the case of a Sub-Division, and shall also forward a copy of his report to the Superintendent, Civil Veterinary Department of Division and the Deputy Superintendent, Civil Veterinary Department of the District concerned.

10. Form and contents of the licences to be granted by the Inspector under section 24.

- The licence to be granted by the Inspector under section 24 of the Act shall be in the form and subject to the condition given in Appendix II.

11. Regulations for the isolation, detention, treatment including sterilization and inoculation and disposal of animals which are infective or suspected of being infective and disposal of carcass and parts of carcass.

(1)The Veterinary Surgeon shall not confirm an order of the Inspector under section 21(1) or declare an infected place under section 22(1) until the existence of a case of Anthrax/Backquarter/Haemorrhagic Septicaemia in the infected places as been confirmed by microscopical examination.

(2)Should an animal, certified by the Veterinary Surgeon to be infective die, whether in the isolation pound or not, it shall be duty of the keepers of the pound to have the carcass of the said animal, without opening it, either burnt or buried six feet below the surface of the ground away from water course with a layer of unslaked lime not less than one foot deep both beneath it and above it and afterwards water thrown over it, at Government expense.

(3)Where the Inspector has declared under section 2 and the Veterinary Surgeon has confirmed the orders under section 2 of the Act that a certain private place or area is an infected place, or where the Government declares under section 23 any specified area to be an infected area the following regulations shall apply for the isolation, detention and treatment of animals and their disposal in relation to an infected place or an infected area:-Rinderpest. - (1) The Veterinary Surgeon shall arrange for the establishment of an isolation pound within a convenient distance of the infected place, and the Inspector shall appoint the keeper thereof.

(2)

(a)After the establishment of an isolation pound the Veterinary Surgeon may direct the owner or person incharge of an animal affected with the disease or one which is infective though not diseased, to remove it to the pound, where it shall remain until such time as the Veterinary Surgeon considers it to be released therefrom.

(b)The Veterinary Surgeon may also direct that an infective animal shall be subjected to immunisation against Rinderpest by one of the recognised methods.

(3)From the time when an animal is taken charge of by the keeper of the isolation pound he shall arrange for the feeding and medical treatment of the said animal, unless the owner or person incharge 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 of or direct.

(4)Should an animal impounded as aforesaid recover from the disease from which it was suffering or suspected to be suffering, before the animal is released, the owner or person incharge thereof shall pay to the keeper of the pound, the actual cost of the feeding and treatment of such animal. Should he fail to pay the expenses aforesaid, then the said animal be sold by auction and the sum realised by its sale, after deducting the amount of the expenses shall be paid to the owner or the person who was incharge of the animal.

(5)Should an animal die while in the isolation pound, it shall be 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 above it and afterwards water thrown over it at Government expenses. In the case of any other ruminating animal or pig dying within an infected place it shall be the duty of the owner or person incharge of the animal to deal with carcass in the aforesaid manner, failing which it will be disposed of by the Inspector at the expense the owner or person incharge of the animal, or if such person is unknown, at Government expense.

(6)The Inspector shall not grant a licence for the removal of any animal from any infected place or an infected area until 10 days have elapsed since the animals ceased to be infective and then only if they have been subjected to an inoculation with Anti-Rinderpest serum within the previous 10 days provided always that nothing in this rule shall apply to animal known to have been immunised against Rinderpest by the Serum Simultaneous method of inoculation or Goat Virus Vaccination.

(7)If such animal be a female, and giving milk, such milk or any of its products, shall not be exposed for sale, unless it has been previously pasteurised or boiled.

(8)A breach of any of the above rules shall be punishable with fine which may extend in the case of a first conviction to Rs. 100 or in case of second or subsequent conviction to Rs. 500.Foot and Mouth Disease. - (1) Regulations (1), (2) (a), (3), (4), (5), (7) and (8) described under Rinderpest shall also apply to this disease.

(2)The Inspector shall not grant a licence for the removal of any animal from an infected place or infected area until 10 days have elapsed since the animal ceased to be infective.Anthrax and Blackquarter and Haemorrhagic Septicaemia - Regulations (1), (2), (a), (3), (4), (7) and (8) described under Rinderpest shall also apply to these diseases.

(2)The Inspector shall not grant a licence for the removal of an animal excepting camel from an infected area until 7 days have elapsed since the animal ceased to be infective.Tuberculosis. - (1) For the purpose of rules, -

(a)'Animal' includes bull, bullock, buffalo and cow, or the young of any of the aforesaid.

(b)'Tuberculin test' means the testing of animals with Tuberculin either by subcutaneous or double intradermal method, or any other method, approved by the Provincial Government from time to time, to determine whether they are affected with Tuberculosis or not.

(2)Any animal which has reacted to the Tuberculin test, or has been shown to be affected with Tuberculosis by any other method subject to confirmation by the Director of Veterinary Services, Punjab, shall be deemed to be affected with Tuberculosis and shall be permanently marked in the right ear by the Veterinary Surgeon performing the test with the letter 'I'.

(3)Any animal so marked shall not be sold or transferred to any place or exhibited for show or sale at any market, fair or other public place where animals are concentrated.

(4)If such animal dies or is destroyed only such portion of the carcass as is passed fit for human consumption by the public health authority of the locality shall be exposed for sale; the remaining portions shall be burnt or buried.

(5)If such animal a female and giving milk, such milk, or any of its products, shall not be exposed for sale, unless it has been previously pasteurised or boiled.

(6)Any person who sells or traffics in or attempts to sell or traffic an animal so marked or the milk of such animal, or the carcass of such animal, except as provided for in rule 4, or brings or attempts to bring such an animal into any market, fair or exhibition, or other concentration of animals shall be punishable with a fine which may extend in the case of a first conviction of Rs. 100 or in the case of a second or subsequent conviction to Rs. 500.Johne's Disease. - (1) For the purpose of these rules, -

(a)'Animal' includes bull, bullock, buffalo and cow, or the young of any of the aforesaid.

(b)'Approved test' means the testing of animals either with Avian Tuberculin or Johuin by the subcutaneous or the double intradermal method or with any other agent approved by the Provincial Government from time to time, to determine whether they are affected with Johne's Disease or not.

(2)Any animal which has reacted to the approval test, or has been shown to be affected with Johne's Disease by any other method, subject to the confirmation by the Director of Veterinary Services, Punjab (India), shall be deemed to be affected with Johne's Disease and shall be permanently marked in the right ear by the Veterinary Surgeon performing the test with the letter 'J'.

(3)Any person who sells or traffics in, or attempts to sell or traffic in an animal so marked, or brings or attempts to bring such an animal into any market, fair or exhibition or other concentration of animals shall be punishable with a fine which may extend in the case of a first conviction to Rs. 100 or in the case of a second or subsequent conviction to Rs. 500.Glanders and Farcy. - (1) The owner or person-in-charge shall not allow the animal which is affected with or has been exposed to the disease to run at large or to come in contact with other animals.

(2)Every person having had in his possession or under his charge any animal affected with or suspected of the disease shall with all practicable speed give notice of the fact of the animal being so affected or suspected to the Inspector under this Act (section 6) or if there be no Inspector at any place nearer than the nearest Police Station to that Police Station, and the officer-in-charge of that station, shall forthwith transmit the information to an Inspector under the Act.

(3)Every Inspector who receives information of the supposed existence or who has reasonable grounds to suspect the existence of an animal infected of the disease at any place shall, without unnecessary delay and with all practicable speed, proceed to the place where such deseased animal according to the information received by him, is or is suspected to be and shall discharge the powers and duties conferred and imposed on him under these rules or the Act.

(4)The Veterinary Surgeon may, if he thinks fit, give public warning by placards, advertisement or otherwise of the existence of the disease in any place or premises, buildings, field or other place, and the order aforesaid shall continue in force during the existence of the disease and until the place has been thoroughly cleansed and disinfected or otherwise got rid of the contagion. It shall not be lawful for any person (without authority or excuse) to remove or deface any such placard.

(5)No animal nor any part thereof, shall be removed out of the place or premises infected with the disease without a licence signed by Inspector under this Act.

(6)For the purpose of these rules 'Mallein Test' means the testing of horses, mules, or asses with 'Mallein' either by the subcutaneous or the intra detra dermopalpebral method, or any other method approved by the Provincial Government from time to time, to determine whether these animals are affected with Glanders or Farcy or not.

(7)Inspectors shall arrange for a Veterinary Surgeon under this Act to inspect and subject to the Mallein test any horses, mules, or asses affected with Glanders or Farcy or suspected of being so affected or which have been in contact with animal or so affected or suspected of being so affected, or which have been in any way whatsoever exposed to the contragion or infection of the disease of Glanders or Farcy, and for the purpose of making such inspection or test to order any such animals be collected, detained or isolated at the expense of the owner.

(8)Animals affected with the disease whether they show clinical symptoms of the disease, or are found to be positive on test without showing such symptoms, shall be on an order signed by a Veterinary Surgeon duly appointed under this Act, slaughtered or killed and the carcasses, after slashing the hides, burnt on 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 above it and afterwards water thrown on them.

(9)When it is decided that a horse, mule or ass under the rules should be destroyed by shooting under the rules, the Inspector may, if necessary, send a requisition in writing to the officer-in-charge of the nearest Police Station to depute a Police Officer who shall forthwith comply and shoot the animal in question under the orders of the Inspector.

(10)No person shall dig up or cause to be dug up the carcass of an animal disposed of under the rules or any part thereof, except with the licence of an Inspector under the Act.

(11)Any person claiming compensation in any of the cases aforesaid, must produce a satisfactory report, order for slaughter, certificate of valuation and slaughter and certificate of thorough cleansing and disinfection of the premises concerned, duly signed by an Inspector under this Act.

(12)The certificate of a Veterinary Surgeon to the effect that an animal has reacted positively to the Mallein test or has shown clinical symptoms of Glanders of Farcy shall for the purpose of this Act, and of these rules, be prima facie evidence in all courts of justice and elsewhere of the matters certified.

(13)Every yard, stable, outhouse, or other place or premises and every wagon, car, carriage, or other vehicle, and every utensil or other things infected with the disease shall be thoroughly cleansed and disinfected by and at the expense of the owner or occupier in such manner and to such extent as specified in Appendix I.

(14)Nothing in these Rules applies to horses, asses or mules which are property of the State or Central Government or in stables of military barracks or camps and under the care and supervision of the Army Veterinary Service, or to horses, mules or asses in the stables of any Veterinary College or Veterinary Research Institute; provided that nothing in this rule shall be deemed to apply to the carcass of any horse, mule or ass not to exempt a local authority from any obligation imposed on them in regard to the disposal of carcasses.

(15)A breach of any of the above Rules shall be punishable with a fine which may extend in the case of a first conviction to Rs. 100 in the case of a second or subsequent conviction to Rs. 300.Epizootic Lymphangitis. - (1) Regulations (1), (2), (3), (4), (5), (8), (9), (10), (11), (13), (14) and (15), described under Glanders and Farcy shall also apply to this disease.

(2)Inspector shall inspect or arrange for an inspection by the Veterinary Surgeon under this Act with a view to obtaining material from the lesions of the disease from any horse, mule, ass or any other animal affected with Epizootic Lymphangitis or suspected of being so affected, for microscope examination and for the purpose of making such inspection or examination to order any such animals to be collected, detained or isolated at the expense of the owner.

(3)The certificate of a Veterinary Surgeon to the effect that the material from the lesions of the disease has shown the specific organism (Cryptococcus farc'minosa) on miscrscopical examination shall, for the purpose of this Act and these Rules, be prima facie evidence in all courts of justice and elsewhere of the matter certified.Dourine. - Regulations (1), (2), (3), (4), (5), (8), (9), (10), (11), (13), (14) and (15), described under Glanders and Farcy shall apply to this disease.

(1)A Veterinary Surgeon may from time to time order slaughter, castration or other disposition of the animals which are found to be affected with Dourine.

(2)Inspector shall inspect or report to the Veterinary Surgeon to inspect any animals affected with Dourine or suspected of being affected, or which have been in contact with animals so affected or suspected of being so affected or which have been in any way whatsoever exposed to the infection of Dourine, and the Veterinary Surgeon may order any such animals to be collected, detained, castrated or otherwise dealt with as may appear to him advisable.

(3)The expenses of, and incidental to the collection or isolation, seizure, castration or otherwise dealing with animals affected with or suspected to be affected with Dourine, shall be borne by the owners of the animal and no indemnity shall be allowed to the owner in case of damage arising out of or resulting from such action.Rabies. - Regulations (1), (2), (3), (4), (5), (10), (13) and (15), described under Glanders and Farcy shall also apply to this disease.

(1)A Veterinary Surgeon may order the slaughter of any dog or other animal affected with Rabies or suspected of being so affected, and the disposal of the carcass of such animals which shall either be buried in unslaked lime and afterwards water thrown on them two feet below the surface of the ground or preferably burnt, away from water-courses and at the expense of the owner or person incharge.

(2)Inspector shall order dogs or other animals which have been exposed to the infection of Rabies, to be detained, isolated or muzzled at the expense of the owner, for as long as the Veterinary Surgeon may decide.

(3)Inspector shall order the destruction of stray dogs, cats or any other animals in the infected areas under their respective jurisdiction in order to limit the spread of infection of Rabies at the expense of the local authority.

(4)

(a)Every Municipality and other local body shall enforce in the area under their jurisdiction, the licensing of dogs, cats, and other animals kept as pets.

(b)In the event of an outbreak of Rabies in the area under their jurisdiction the muzzling of dogs in the area for as long a period as the disease is in existence shall be enforced.

(5)On receiving the report of an Inspector to the effect that Rables is known or suspected to exist in any 'locality', the Local Authority may order that all dogs or other animals within such an area shall be detained, isolated or muzzled in such manner and during such period as he may specify in this behalf.Surra. - Regulations (1), (2) (a), (3), (4) and (5) described under Rinderpest, shall apply mutatis mutandis except that for the words "an insolation pound" there shall be substituted the words "A Surra Centre" and the rules 10, 14 and 15 described under Glander and Fracy shall apply to this disease.

(1)No animal shall be certified to be suffering from Surra until the necessary microscopical examination diagnosis has been made by the Veterinary Surgeon.

(2)

(a)The Veterinary Surgeon shall direct that an animal affected with Surra, while at the Surra Centre, be subjected to a suitable curative treatment.

(b)If the animal is in such a condition that it is considered that treatment would not be of any benefit, or if the owner is not willing to defray the expenses of treatment of the feeding of the animal while under treatment, the animal shall forthwith be destroyed.

(3)The Inspector shall not grant a licence for the release or removal of any animal from a Surra Centre unless he is fully satisfied that such animal has received the prescribed treatment and is not inefective.

(4)No animal shall be removed out of an infected place without a licence signed by an Inspector under this Act.

12. Scales of charges in respect of expenses incurred on behalf of the owner - to be recovered under section 27 of the Act.

- The officer taking action under Chapter II of the Act in respect of any property shall frame a certificate of expenses incurred at the following scales of charges :-

(a)For the disinfection of premises not exceeding Rs. 5 per 100 squares feet floor area.

(b)For the disinfection of vehicle, vessel or other article not exceeding Rs. 5 per article.

(c)For the disposal of the carcasses -

(i)Not exceeding Rs. 5 for cartage per animal.

(ii)Not exceeding Rs. 20 for the burial of each carcass.

(iii)Not exceeding Rs. 30 for the incineration of each carcass.

(d)Feeding charges - not exceeding Rs. 2 per day per animal.

The Inspector shall prepare the bill of such charges on Form I and send it to the District Magistrate of the District concerned for recovering the same from the person concerned.Note. - All such charges are to be recovered from the owner of the animal and credited under head "XXX - Veterinary - Other Receipts".

13. Report or Notices under the Act.

- The Veterinary Surgeon or the Inspector, as the case may be, shall submit a report of the action taken by him under the Act in respect of any animal to the Deputy Superintendent. Civil Veterinary Department, Punjab, of the district concerned and will seek instructions from him for any further action to be taken by him. The Deputy Superintendent shall report or bring to the notice of the Superintendent, Civil Veterinary Department, Punjab concerned of the action taken by him. The Divisional Superintendent, in turn, shall keep the Director, Veterinary Services, Punjab, informed of the action taken by his subordinates.

14. Control on the Movement of Animals.

- The animal/animals so detained in the quarantine stations shall remain under the care of the owner or person incharge of the animal/animals who shall be responsible for their feeding and unkeep. He shall have to pay Re. 1 for vaccination, marking etc., and the amounts so recovered are creditable to head 'XXX - Veterinary - Other Receipts".

15. Control on the sale or traffic of infective animals or carcasses of infective animals.

- When any place or any area has been notified or declared as infected, the sale of or other traffic in infective animals or in the carcasses of infective animals or in any parts of such animals or litter, feeding utensil or other things which may carry infection shall be prohibited or restricted in the manner and to the extent laid down under these rules in respect of scheduled diseases.

16. Disinfection of vessels or vehicles or buildings, yards or other places.

- The disinfection of vessels or vehicles used by common carriers, the cleansing and disinfection of buildings, yards, and other places used for animals and the destruction of infected matter or things found therein or near thereto shall be done in accordance with rules laid down in the Appendix I.

17. Diagnostic tests.

- The diagnostic tests to be applied to animals suspected to be suffering from scheduled diseases shall be such as may be prescribed by the Director, Veterinary Service, Punjab relating to such scheduled diseases.

18. Disposal of animals carcasses and other things seized under the Act.

- The destruction of animals and the disposal of carcasses or parts of carcasses, fodder, bedding or other thing seized under the Act shall be done in accordance with these rules respecting scheduled diseases.

19. Detention and Fees at the inter-provincial quarantine stations.

- (i) The period of detention of animals at the inter-provincial quarantine stations shall be 10 days.

(ii)The fee for vaccination and marking of animals at the inter-provincial quarantine stations shall by Re. 1 per animal. All such fee will be recovered from the owner of the animal and creditable under head "XXX - Veterinary - Other Receipts".

Appendix IDisinfection RulesA. Disinfection of Building, Yard or Vessel

1. Permanent Buildings. - (a) Walls, roofs, floors, doors, fittings, partitions and windows shall be scraped free of adhering dirt and all scrappings, sweepings and other matter shall be effectively removed therefrom and from contact with animals and forthwith burnt or thoroughly mixed with quick lime.

(b)Disinfection shall be carried out either by flaming with a blow lamp, or scrubbing with one of the following prescribed disinfectants -

(1)Mercuric Chloride - 1 in 1,000 watery solution.

(2)Carbolic acid - 5 per cent water solution.

(3)Formaldehyde - 1 per cent watery solution.

(4)Phenyle solution in the proportion of the quart to ten gallons of water.

(5)Fumigation with sulphurous acid gas by burning 1 lb. of sulphur for every 10 cubic feet and keeping the whole building tightly closed for at least twenty hours.

(c)Subsequently lime-washing or repainting shall be done as ordered by the Inspector.

2. Temporary Buildings. - (1) Temporary buildings shall be demolished and burned, or portions impossible to disinfect shall be demolished and burned.

(2)Wood work shall be flamed with blow lamp or washed with a prescribed disinfectant.

(3)Kutcha floor shall be covered with quick lime (fresh) dug up to depth 3 feet and surface removed and buried. Quick-lime shall be scattered again and the area filled in with fresh earth.

(4)Paved yard and unpaved yard shall be disinfected in the same way as permanent building and kutcha floor respectively.

(5)Gates and fencing shall be scraped clean from adhering dirt, washed down with a prescribed disinfectant and lime-washed or repainted or tarred.

3. Stable equipment. - Buckets and other metal articles shall be sterilized with the blow lamp or a prescribed disinfectant. Harness, blankets, brushes etc., shall be sterilized by sulphurous acid gas or burned at the discretion of the Inspector.

4. Vessels. - Standing floors, walls, partitions, etc., shall be scraped free from adhering dirt, washed down with a prescribed disinfectant, and lime-washed or repainted.

5. A breach of any of the above rules shall be punishable with a fine which may extend in the case of a first conviction to Rs. 100 or in the case of second or subsequent conviction to Rs. 500.

B. Disinfection of vehicles used for the conveyance of animals

1. Every horse-box, cattle, truck or vehicle, used for the conveyance of animals shall, on every occasion, after an infective animal is taken out of it and before any other animal is placed therein, shall be rendered safe for use by cleansing and disinfection in the following manner :-

(a)The floors, sides and partition and all other parts with which the droppings of the animals may have come in contact shall be thoroughly scraped and swept and all dung, fodder, litter scrapings, sweepings and other matter shall be effectively removed therefrom and from contact with animals and forthwith burned or thoroughly mixed with quicklime.

(b)The whole of the box area and fittings shall be thoroughly scrubbed with hot water and brush and then thoroughly soaked with phenyle solution in the proportion of one quart to ten gallons of water followed by a thorough sprinkling with lime-wash to which 5 per cent of carbolic acid has been added.

(c)The manger and parts of the box adjacent thereto shall be specifically cleansed and disinfected :-

Firstly, by scraping so that all dirt, dust, or nasal discharge adhering thereto is effectively removed;Secondly, by scrubbing with a stiff brush and water.Thirdly, by lime-washing with freshly prepared lime-wash in the proportion of one mound of fresh lime to 20 gallons of clean water to which five per cent of carbolic acid has been added.Unless all parts of the vehicle have been thoroughly cleansed the application of any form of disinfectant will not be considered to render it safe for use.

(d)Before such disinfected wagons are occupied by other animals it is necessary to brush off the dried lime-wash so that their eyes and nostrils are not affected.

2. A breach of any the above rules shall be punishable with a fine which may extend in the case of first conviction to Rs. 100 or in the case of a second or subsequent conviction to Rs. 500.

3. On application to the station master of any station, Veterinary Officers shall forthwith be allowed to inspect any or all vehicles used for the conveyance of livestock which may at the time be standing at his station.

4. The administration of the several railways shall forward to the Director of Veterinary Services in the Province, served by them a list of their stations at which the cleansing and disfection of vehicles, under these rules will ordinarily be carried out.

Appendix IICertified that the animal _____________________of the following description ________________ being the property of _____________________, son of _______________ resident of village ________________ Tehsil _________________ District __________________ is hereby permitted to be removed from the infected place/ infected area/isolation camp/Segregation camp/quarantine station on the following conditions :-

(1)The owner shall get the said animal inoculated or vaccinated against the disease.

(2)The owner shall keep the animal segregated for a period of at least 10 days.

Dated___________________,

Veterinary Surgeon

________________________Inspector under the Act.Form 'I'Certificate for the recovery of chargesIn accordance with the powers vested on me under section 27 of the East Punjab Animals Contagious Diseases Act, 1948, I, _____________________ in my capacity as a Veterinary Inspector do hereby certify, that the following expenses were incurred for the disinfection/disposal of the carcass/feeding of _____________________ and are recoverable from Shri ________________ son of ____________ Village _____________ Post Office _________________ District _____________.Veterinary Inspector under the Act.

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State of Punjab - Act