Section 16 in The Orissa Glanders and Farcy Rules, 1941
16. Expenses connected with Isolation, disinfection, etc.
- The expenses connected with-(i)feeding, detaining, isolating and testing a horse;(ii)the disinfection of any building, place or thing;(iii)the disposal of carcasses under the provisions of the Act-shall be borne by the owner; provided that the whole or any part of such expenses may be remitted by the Deputy Director if it is proved to his satisfaction that the owner has executed promptly and thoroughly all the duties laid upon him, by or under the Act, or these rules.(2)The expenses or portion thereof, if any, remitted by the Deputy Director under Sub-rule (1) of this rule shall be defrayed by the Provincial Government.
