Section 8 in The Punjab Animal Contagious Diseases Rules, 1953
8. Regulations for the exercise of the power of the Veterinary Surgeon and Inspector under section 19 of the Act.
- (i) Regulations for the exercise of the powers of the Veterinary Surgeon for disinfection or destruction as required under Section 19(1) of the Act, are prescribed in Appendix 1 and the Veterinary Surgeon may enforce them in the manner and to the extent as he considers necessary in the circumstances of each case.(ii)In case of default by the owner, occupier or person incharge of any building, yard, vessel or vehicle the Inspector shall, under order of the Veterinary Surgeon in writing, cause the disinfection or destruction of such building, yard, vessel or vehicle in accordance with the Regulations prescribed in Appendix 1.(iii)A certificate of an Inspector under the Act to the effect that an animal is or was affected with a scheduled disease under this Act and the amount of expenses incurred specified in the certificate shall for the purpose of this Act be conclusive evidence in all courts of justice of the matters certified.
