Section 13 in The Orissa Animal Contagious Diseases Rules, 1957
13. Declaration of the infected places.
(1)The declaration under Section 20 of the Act will be in the Form provided in Appendix F'.(2)The notice under Sub-section (2) of Section 21 read with Section 24 of the Act will be in the Form provided in Appendix 'F'(3)The licence granted under Section 24 of the Act will be in the Form provided in Appendix 'F' to these rules.(4)Application for a licence shall be made in the Form provided in Appendix I and addressed to the Inspector having jurisdiction over the place from or to which the animals or any product or carcass of any animal or any fodder, bedding or other thing used in connection with the animal concerned is/are proposed to be brought, removed or carried.-
