11. Declaration of private infected places and examination of such places by Veterinary Surgeon.
- (l) If the Inspector has reason to believe that there is an infective animal in any field, yard or building in which animals are kept, temporarily or otherwise, he shall at once, by order in writing, declare the place to be an infected place, and shall deliver a copy of the order to the owner, occupier or person in charge of the place and report his action to the Veterinary Surgeon :Provided that this sub-section shall not apply to any place owned by, or under the control or management of, any local authority or railway administration where animals are kept temporarily for purposes of sale, exhibition or transit.(2)On the receipt of a report under sub-section (1), the Veterinary Surgeon shall as soon as possible examine the infected place and the animals kept therein and confirm or cancel the order of the Inspector.(3)If the Veterinary Surgeon confirms the order he may cause notice to be served on the owners, occupiers or persons in charge of all places in which animals are kept, temporarily or otherwise, within a radius not exceeding one mile from the infected place to be infected places.The Veterinary Surgeon shall forthwith report his action under this subsection to the prescribed authority.(4)If the Veterinary Surgeon cancels the order, the place specified in such order shall cease to be an infected place and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such place.
