[Cites 0, Cited by 0]

State of Chattisgarh - Act

Chattisgarh State Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp Inspection Process) Rules, 2016

CHHATTISGARH
India

Chattisgarh State Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp Inspection Process) Rules, 2016

Rule CHATTISGARH-STATE-PREVENTION-AND-CONTROL-OF-INFECTIOUS-AND-CONTAGIOUS-DISEASES-IN-ANIMALS-CHECK-POST-AND-QUARANTINE-CAMP-INSPECTION-PROCESS-RULES-2016 of 2016

Published on 1 June 2016
Commenced on 1 June 2016
[This is the version of this document from 1 June 2016.]
[Note: The original publication document is not available and this content could not be verified.]

Chattisgarh State Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp Inspection Process) Rules, 2016Published vide Notification No. 629/F 8-70/35/16, dated 1.6.2016Last Updated 20th September, 2019Notification No. 629/F 8-70/35/16. - In exercise of the powers conferred, by sub-section (1) of Section 43 of the Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009 (No. 27 of 2009) and with the approval of the Central Government, the State Government, hereby, make the following rules relating to check post and quarantine camp inspection process, namely :-

1. Short title and commencement.

(1)These rules may be called the Chhattisgarh State Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp Inspection Process) Rules, 2016.

(2)These rules shall come into force from the date of its publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-

(a)"Act" means the Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009 (No. 27 of 2009);

(b)"Form" means a form appended to these rules;

(c)"Government" means Government of Chhattisgarh.

(2)Words and expressions used herein but not defined in these rules shall have the same meaning as respectively as assigned to them in the Act.

3. Manner of inspection and period of detention at a Check Post or at Quarantine Camp.

(1)In order to ascertain whether an animal is infected with any of the notified Scheduled Diseases, the animal stopped at the Check Post or detained in the Quarantine Camp shall be inspected under the following heads by the officer-in-charge of the Check Post or Quarantine Camp, namely :-

(a)movement and gait;

(b)dull, depressed, normal or excited behaviour;

(c)increase in body temperature;

(d)ulcer in the mouth, feet or udder;

(e)excessive lacrimation, nasal or vaginal discharge;

(f)sweating and shivering;

(g)dryness of the skin, alopecia, skin rashes;

(h)weakness;

(i)bleeding through natural openings;

(j)oedema or swelling in dewlap region or any other part (if the body.

(2)The officer-in-charge of the Check Post or Quarantine Camp shall collect necessary samples for laboratory examination, if required.

(3)The officer-in-charge of the Check Post may detain animals for the purpose of inspection, compulsory vaccination and identification/marking etc. for a period not exceeding 12 hours. For every animal vaccinated at the check post, a vaccination certificate shall be given to the animal owner in accordance with Section 9 of the Act.

(4)After examination of the animals, the officer-in-charge shall either allow entry of the animals to the notified Controlled Areas or Free Area by issuing an Entry Permit under Form A, as appended to these Rules, or transport such animals to the Quarantine Camp.

(5)If after inspection, the officer-in-charge of the check post finds that any animal is suffering from any Scheduled disease, such animal shall be detained and the concerned institution shall be treated as Quarantine Camp for further action.

(6)In a Quarantine Camp, Maximum quarantine period shall not exceed 14 days.

(7)The cost of examining, vaccinating and ear-tagging the animals or of any other activity at the Check Post or at Quarantine Camp shall be fixed by the Director, from time to time, and shall be borne by the animal owner.

4. Powers of the officer-in-charge of the Quarantine Camp to grant permits.

(1)The officer-in-charge of the Quarantine Camp shall detain such animals, who,-

(i)are suffering from any notified Scheduled Disease;

(ii)have come in contact with or have been kept in proximity of any animal infected with a notified Scheduled Disease.

(2)The officer-in-charge of the Quarantine Camp shall give an official acknowledgment of the animals so detained to the animal owner, issued under Form B, as appended to these rules.

(3)During quarantine, the animals shall be ear-tagged bearing a unique number. Such animals shall be examined regularly for symptoms of any Scheduled Disease. They shall be vaccinated against the Scheduled Disease and be provided with veterinary treatment, if required. On vaccination, the animal owner shall be provided with a vaccination certificate in accordance with Section 9 of the Act.

(4)The cost of maintenance and vaccination of the animals during quarantine shall be fixed by the Director, from time to time, and borne by the animal owner.

(5)After successful quarantine, the office-in-charge of the Quarantine Camp shall release the animals to the animal owner and issue under his signature, a Quarantine Release Permit under Form C, as appended to these rules, which shall also serve as Entry Permit as required under sub-section (2) of Section 15 of the Act.

5. Responsibilities of the animal owner.

(1)During detention of the animals or birds in the check post or quarantine camp, the animal owner shall co-operate with the authority in vaccination, treatment and maintenance of the animals and shall be responsible for the care of their animals as per the Veterinary suggestions given.

(2)The vaccination, treatment and maintenance cost of the animals during detention in the check post or quarantine camp shall be borne by the animal owner.

6. Funds.

(1)The fund provided by the government shall be utilized for the implementation of rules and management of quarantine camp as per the instructions of the Government.

(2)The money received from the owner of the animals as charges for maintenance, vaccination, ear tagging along with identification mark or any other identification method, etc. will be deposited in the revenue receipt head of the State Government.

7. Jurisdiction.

- If any doubt or question of interpretation arises, in relation to these rules, the matter shall be referred to the Director of Animal Husbandry, Government of Chhattisgarh, whose decision thereon shall be final and binding.

8. Repeal and Saving.

- All rules, corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by these rules :Provided that any order made or any action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form ADepartment of Livestock Development Government of ChhattisgarhEntry Permit[See rule 3 (4)]Permit No. (Unique certificate number)..................................................All the animals described below are found free from....................(noticed Scheduled Diseases name) and on this day granted entry/exit from/to the...........................(name of the area) controlled/eradicated area.

Details of Check post
Location
Animal owner details
Name and address of animal owner
Animals arrived from
Animals destined for
Animal details
	Animal 1	Animal 2	Animal 3
Identification No.
Species
Breed
Age
Sex
Colour
Vaccination certificate No.
Entry Permit issue details
Date of Issue		Signature
Place of issue		Name
		Designation

Form BDepartment of Livestock Development Government of ChhattisgarhQuarantine Camp Custody Acknowledgment[See rule 4 (2)]Certificate No. ...............................................................................All the animals described below have been taken in my custody on this.........................day of. for a period of 14 days, namely :-

Details of Quarantine Camp
Location
Animal owner details
Name and address of animal owner
Animals arrived from
Animals destined for
Animal details
	Animal 1	Animal 2	Animal 3
Identification No.
Species
Breed
Age
Sex
Colour
Vaccination certificate No.
Quarantine Camp Custody Acknowledgment issue details
Date of Issue		Signature
Place of issue		Name
		Designation

Form CDepartment of Livestock Development Government of ChhattisgarhQuarantine Release Permit[See rule 4 (5)]Permit No. ..........................................................................Quarantine Camp Custody Acknowledgment No.-.........................................All the animals described below are found free from................(name of notified scheduled disease) and on this day...........(date) released from the Quarantine Camp and is granted entry/exist from/to the controlled/eradicated area.

Details of Quarantine Camp
Location
Quarantine of animals from		Quarantine of animals to
Animal owner details
Name and address of animal owner
Animals arrived from
Animals destined for
Animal details
	Animal 1	Animal 2	Animal 3
Identification No.
Species
Breed
Age
Colour
Sex
Vaccination Certificate No.
Quarantine Release Permit issue details
Date of issue		Signature
Place of issue		Name
		Designation

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Act