Section 6(2) in The Orissa Animal Contagious Diseases Rules, 1957
(2)If it is brought in, removed or carried in contravention of this rule, the same shall be liable to seizure and be returned to the place from which it was brought, removed or carried, as the case may be, at the expense of the owner or person in charge. In addition the person bringing, removing or carrying such animal, carcass of the animal, animal product, fodder, bedding or any other thing connected therewith, shall be liable to the penalty under Rule 27 of these rules.
