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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in The Orissa Animal Contagious Diseases Rules, 1957

(2)The Veterinary Surgeon shall not make any order, if the animal infected with Anthrax or Black-quarter or Hamorrhagic septicaemia, dies, whether in the isolation pound or elsewhere. It shall be the duty of the keeper of the pound to have the carcass of the animal (without opening it, only in the case of anthrax) 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 it and afterwards water thrown over it, at Government expense.