Section 6 in The Punjab Animal Contagious Diseases Rules, 1953
6. (i) Power of Veterinary Surgeon to hold post-mortem examination under section 14 of the Act.
(a)The owner or person-in-charge of an animal that has died of a scheduled disease or is suspected to have died of an infectious disease, shall inform the Veterinary Surgeon of the area concerned of this fact. He will not bury or otherwise dispose of the carcass of such animal until it has been examined by the Veterinary Surgeon.(b)The Veterinary Surgeon on getting the above information shall proceed to the place concerned and perform or cause to be performed post-mortem examination or any other examination of the animal which he deems necessary to confirm the nature of the disease.(c)If the Veterinary Surgeon declares the animal to have died of an infectious disease, he shall direct its owner or person-in-charge of the animal to cause its incineration or burial in the manner he deems necessary.(d)In the event of any owner or person-in-charge of the animal not complying with the instructions laid down by the Veterinary Surgeon regarding the disposal of the carcass the Inspector will cause the disposal of the carcass in the manner directed by the Veterinary Surgeon at the owner's expense or the person-in-charge of the dead animal.(ii)Action after examination by the Veterinary Surgeon regarding disposal of animals under sub-sections (1), (2) and (3) of section 17 of the Act. - (a) When the owner of an animal seized under section 15 but declared not infective by the Veterinary Surgeon cannot, without undue inconvenience, be found, the Inspector shall send the animal to the nearest cattle pound or to the nearest Veterinary Hospital, where it will be detained for a period of 15 days within which period the rightful owner may claim the animal. He shall cause a notice of such detention to be proclaimed in the locality from which seizure was effected.(b)If the owner does not claim the animal within 15 days from the date of its admission into the cattle pound or Veterinary Hospital it will be sold by public auction. Three days before the auction is held, the Veterinary Surgeon will advertise in the following manner, in the village or locality from which the animal was seized :-"The animal, answering to the description ______________________________ seized on _______________________under the Act will be sold by public auction in case its owner does not turn up by date _______________________ to reclaim the animal on payment of all expenses incurred in connection therewith."(c)The gross amount of the sale-proceeds should be credited to the head "XXX-Veterinary Other Receipts" and the cost of feeding, auction and other expenses debited to the minor head - "E-Hospital and Dispensaries-E-1-Muffassil Veterinary Hospitals and Dispensaries Contingencies of "Major Head" "41- Veterinary".(d)The animal declared to be suffering from any of the scheduled diseases shall be dealt with as laid down in these rules for the disposal of the infective or diseased animals.(e)If after examination, the Veterinary Surgeon certifies that the animal is infective but not diseased, the animal shall be dealt with in the manner laid down in the Rules regarding infective animals.
