Section 7 in The Orissa Glanders and Farcy Rules, 1941
7. Formalities after seizure of horse.
(1)When an Inspector seizes a horse, he shall present to the owner or person in charge of the horse a notice of seizure in the form set forth in Schedule II, a notice in the form set forth in Schedule III and a printed copy of these rules.(2)When an Inspector is also a veterinary practitioner and the horse on examination is found to be diseased, he shall also present to such owner or person in charge, a certificate in the form set forth in Schedule IV.(3)If the Inspector is not a veterinary practitioner, and if the horse is found on examination by a veterinary practitioner to be diseased, the Inspector shall, as soon as practicable, procure from such practitioner a certificate in the form set forth in Schedule IV and shall serve a copy of it on the said owner or person in charge of the horse. If the said owner or person in charge is absent at the time of seizure the Inspector shall affix to a prominent place within or near the premises where the seizure took place, the documents hereinbefore mentioned.(4)In either of the above cases, the certificate in the form set forth in Schedule IV shall be countersigned by the Deputy Director.
