Section 7(3) in The Orissa Glanders and Farcy Rules, 1941
(3)If the Inspector is not a veterinary practitioner, and if the horse is found on examination by a veterinary practitioner to be diseased, the Inspector shall, as soon as practicable, procure from such practitioner a certificate in the form set forth in Schedule IV and shall serve a copy of it on the said owner or person in charge of the horse. If the said owner or person in charge is absent at the time of seizure the Inspector shall affix to a prominent place within or near the premises where the seizure took place, the documents hereinbefore mentioned.
