Section 19 in The Orissa Animal Contagious Diseases Act, 1949
19. Power to require disinfection of infected premises, vessels, or vehicles.
(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.(2)Subject as the aforesaid, if such owner, occupier or person fails to comply with the requirements of such order within a reasonable time the Inspector may cause such building, yard, vessel or vehicle to be disinfected, and the internal fittings and other things to be disinfected or destroyed, at the expense of the owner.
