Section 12 in The Orissa Animal Contagious Diseases Act, 1949
12. Cleansing and disinfection of vessels and vehicles.
(1)Every vessel or vehicle used by a common carrier for the transport of animals shall be cleansed and disinfected periodically in such manner as the State Government may, by regulations, prescribe.(2)The State Government may appoint places where an Inspector may detain and inspect any such vessel or vehicle, and, if it is not in a sanitary condition, require it to be cleansed and disinfected in the prescribed manner within such time as the Inspector may appoint.(3)If such vessel or vehicle is not so cleansed and disinfected within the appointed time the Inspector may cause it to be cleansed and disinfected at the expense of its owner.(4)This section shall not apply to the rolling stock of any railway.
