Section 11(14) in The Punjab Animal Contagious Diseases Rules, 1953
(14)Nothing in these Rules applies to horses, asses or mules which are property of the State or Central Government or in stables of military barracks or camps and under the care and supervision of the Army Veterinary Service, or to horses, mules or asses in the stables of any Veterinary College or Veterinary Research Institute; provided that nothing in this rule shall be deemed to apply to the carcass of any horse, mule or ass not to exempt a local authority from any obligation imposed on them in regard to the disposal of carcasses.
