Section 4(1) in The Orissa Animal Contagious Diseases Rules, 1957
(1)The animals imported into the State as provided in Sub-section (2) of Section 9 of the Act shall undergo quarantine at the quarantine station for purpose of vaccination against rinderpest. If any other infectious diseases are observed in any imported animal they shall be treated and allowed entry into the State only after full recovery, while those fee from disease, shall be allowed to pass immediately after vaccination. If a single case of rinderpest of Foot and Mouth Disease is detected, the entire herd shall be disallowed entry into the State of quarantine for six days.
