Section 18 in The Orissa Glanders and Farcy Rules, 1941
18. Procedure when horse is considered not to be diseased.
- If after completing the examination referred to in Section 7 of the Act, the Veterinary Practitioner does not certify that the horse is diseased, such expenses, if any, as have been incurred in connection with the seizure, keeping, removal and examination of the horse shall be defrayed by the Provincial Government, the horse being forthwith delivered to the person entitled to possession thereof.
