Section 16 in The Orissa Animal Contagious Diseases Rules, 1957
16. Recovery of expenses incurred from the owner.
(1)Recovery will be made to the extent of actual expenses incurred or doing the job, which the owner did not do himself. The cost may vary from place to place, depending upon local conditions.Certificate will be prepared in the Form provided in Appendix K'.(2)The owner or person in charge for the time being of the animal or thing in respect of which the offence is committed or the owner or the person who is in occupation for the time being of the property in respect of which offence is committed, shall be the person from whom all expenses incurred in connection with the enforcement of any notification, notice, requisition or order issued under the Act or under the rules may be recovered.
