Section 4(d) in The Punjab Animal Contagious Diseases Rules, 1953
(d)The Veterinary Surgeon or the Inspector as the case may be, may require the owner, occupier or person incharge of any building, yard, vessel or vehicle in which there has been an infective animal to have such building, yard, vessel or vehicle disinfected, and the internal fittings thereof and other things found therein or near thereto be disinfected or destroyed in such manner and to such extent as may be specified in the order, subject as aforesaid if such owner, occupier or person fails to comply with the requirements of such order within a reasonable time, the Inspector may cause such building, yard vessel or vehicle to be disinfected, and the internal fittings and other things to be disinfected or destroyed at the expense of the owner.
