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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4)(c) in The Prevention and Control of Infectious and Contagious Diseases in Animals (Form of Vaccination Certificate, Manner of Post Mortem Examination and Disposal of Carcass) Rules, 2010

(c)Rendering. - (i) rendering shall be practiced only on-site by agencies and institutes that have adequate trained manpower in operating the rendering plant.
(ii)the agency or the institute using rendering as a method of infected animal carcass disposal shall maintain proper records of each rendering cycle.
(iii)the rendered product shall not be used as ingredient of animal feed.