15. Power to require disinfection of infected premises, vessels or vehicles.
- Subject to the rules made under this Act, the Veterinary Officer by order in writing, may require the owner, occupier or person incharge of any land, building or other place, or of any vessel or vehicle in which an infective horse has been kept to have such land, building, place, vessel, or vehicle disinfected, and the internal fittings thereof and other things found therein or near thereto to be cleansed, disinfected or destroyed in such manner, to such extent and within such time as may be specified in the order.
