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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(5) in The Punjab Animal Contagious Diseases Rules, 1953

(5)Should an animal die while in the isolation pound, it shall be duty of the keeper of the pound to have the carcass of the said animal, after slashing the hide, either burnt or buried six feet below the surface of the ground away from water courses with a layer of unslaked lime not less than one foot deep both beneath and above it and afterwards water thrown over it at Government expenses. In the case of any other ruminating animal or pig dying within an infected place it shall be the duty of the owner or person incharge of the animal to deal with carcass in the aforesaid manner, failing which it will be disposed of by the Inspector at the expense the owner or person incharge of the animal, or if such person is unknown, at Government expense.