Section 15 in The M.P. Cattle Diseases Rules, 1961
15. Restrictions in infected areas.
(1)On the issue of a notification under Section 9-C of the Act, the following provisions shall apply in respect of cattle in such area, namely :(a)Save in accordance with the conditions of a permit in writing in Form D, granted in this behalf by the Veterinary Officer concerned, no person shall remove or cause to be removed out of or into the infected area any cattle dead or alive, any product of a sick cattle or any part of a dead cattle, or any fodder, bedding, harness or other things used in connection with the sick or dead cattle.(b)Nothing in clause (a) shall prevent the carriage of any cattle or thing through an infected area by any mechanically propelled vehicle or railways provided that if such cattle or thing, at any stage of its carriage by such vehicle or railway through an infected area, is unloaded therein, it shall not be removed therefrom save in accordance with the provisions of clause (a).(c)In all cases wherein preventive inoculation is possible, the Veterinary Officer shall inoculate, free of charge, such kind and classes of cattle and in such manner as mentioned in Form E and approved by The Civil Veterinary Department, Madhya Pradesh, in respect of such contagious disease, and the owner of every such cattle shall render every facility and assistance to the Veterinary Officer in carrying out such inoculation.(d)For the purpose of inoculating any cattle, the Veterinary Officer may, if necessary, by order issued in Form F and duly served upon the owner or person in charge of the cattle, require him to produce it for inoculation at the time and place specified in such notice.(e)For the purpose of identification of the inoculated cattle, the Veterinary Officer shall cause the cattle to be branded, free of charge, on the near hindquarter by letters O/S/N/Q/ (Rinderpest/ Haemorrhagic Septicaemia/Anthrax/ Blackquarter) followed by the list digit of the calendar year in which the marking is done.(f)Cattle, if any, required by the Veterinary Officer by an order issued in Form F and duly served to be kept confined to specified premises and up to the time stipulated in the order, shall be so confined by the owner or person in charge of the cattle.(g)A carcass or its remains and appurtenances shall be either buried not less than six feet from the ground level or fully burnt by the owner or person in charge, provided that the Veterinary Officer may, at his own discretion, conduct a post-mortem examination of the carcass and remove therefrom free of cost such material as he may require for investigation, provided further that a carcass or its remains and appurtenances so buried shall not be exhumed.(h)No person shall bring or attempt to bring into any market, fair, exhibition or other concentration of cattle, or sell or attempt to sell or transfer in any manner to another person any cattle which he knows or has reason to believe to be infective.(2)No charge shall be levied for the inoculation and marking of cattle but actual expenses, if any, incurred over securing assistance for inoculation or marking cattle or over the delivery or order issued, or over cremation or burial of carcasses and their appurtenances or over such matters as have been necessitated by insufficiency or entire lack of assistance or co-operation on the part of an owner or person in charge of cattle shall be recovered in cash or kind by the Collector of the area from the person on account of whom they have been incurred and to whom and also to the Collector, a bill giving full details shall be sent by the Veterinary Officer.
