Section 19(1) in The Orissa Animal Contagious Diseases Act, 1949
(1)Subject to the rules to be prescribed in this behalf the Veterinary Surgeon may, by order in writing, require the owner, occupier or person in charge of any building, yard, vessel or vehicle in which there has been an infective animal, to have such building, yard, vessel or vehicle disinfected and the internal fitting thereof and other things found therein or near thereto be disinfected or destroyed in such manner and to such extent as may be specified in the order.
