Section 28 in The Orissa Animal Contagious Diseases Act, 1949
28. Penalties for contravention of the Acts, Regulations and Rules.
- Whoever -(a)removes, from any part of the State of Orissa any animals alive or dead, or any part of an animal, or any fodder, bedding or other thing in contravention of a notification issued under Section 9;(b)import animals in contravention of Sub-section (2) of Section 9;(c)holds or promotes or takes part in any market, fair, exhibition or other concentration of animals in contravention of a notification issued under Section 10 ;(d)sells or otherwise traffics in, or attempts to sell or traffic in, an infective animal, or its products, or the carcass of an animal which at the time of its death was infective, in contravention of Section 11;(e)being in charge of a common carrier fails to cleanse or disinfect any vessel or vehicle used for the transport of animal in such manner as may be required under Sub-section (1) of Section 12, or as may be required by the Inspector under Sub-section (2) of that section;(f)fails in contravention of Section 13, to report that an animal is infective ;(g)fails to comply with an order made by an Inspector under Subsection (1) of Section 15;(h)fails to comply with an order made by the Veterinary Surgeon under Sub-section (1) of Section 19;(i)removes any animal or thing from any infected place or area in contravention of Section 24;shall be punishable with fine which may extend in the case of a first conviction to one hundred rupees,
