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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in The Orissa Animal Contagious Diseases Rules, 1957

(1)For eradication of rinderpest the Veterinary Surgeon may carry compulsory prophylactic vaccination even in the absence of an outbreak of the disease. It shall be incumbent on the owner or person in charge of an animal required to be vaccinated to produce the animal for the purpose of vaccination before the Veterinary Surgeon at the time and place fixed, and to give him such assistance as may be required by him for the proper discharge of his duties. The Veterinary Surgeon may also authorise any other qualified person of the Veterinary Department to carry on such duties on his behalf. After vaccination a mark shall be given on the body of the animals either by tattooing or branding to distinguish them from animals not vaccinated.