Section 19(2) in The Orissa Animal Contagious Diseases Rules, 1957
(2)The action taken by the Veterinary Surgeon under these rules shall be reported by him to the District Animal Husbandry and Veterinary Officer of the area and shall also to the District Magistrate concerned. On receipt of the report of the Veterinary Surgeon, the District Animal Husbandry and Veterinary Officer shall immediately, after such further enquiry, if any, as he may think fit, forward the report to the Director with his view. On receipt of the report from the District Animal Husbandry and Veterinary Officer, the Director, after such further enquiry, if any, as he may think fit, may or may not send up proposals to the State Government for issue of notification declaring the area in question to be infected under Section 23 of the Act.
