Section 11 in The Punjab Animal Contagious Diseases Rules, 1953
11. Regulations for the isolation, detention, treatment including sterilization and inoculation and disposal of animals which are infective or suspected of being infective and disposal of carcass and parts of carcass.
(1)The Veterinary Surgeon shall not confirm an order of the Inspector under section 21(1) or declare an infected place under section 22(1) until the existence of a case of Anthrax/Backquarter/Haemorrhagic Septicaemia in the infected places as been confirmed by microscopical examination.(2)Should an animal, certified by the Veterinary Surgeon to be infective die, whether in the isolation pound or not, it shall be duty of the keepers of the pound to have the carcass of the said animal, without opening it, either burnt or buried six feet below the surface of the ground away from water course with a layer of unslaked lime not less than one foot deep both beneath it and above it and afterwards water thrown over it, at Government expense.(3)Where the Inspector has declared under section 2 and the Veterinary Surgeon has confirmed the orders under section 2 of the Act that a certain private place or area is an infected place, or where the Government declares under section 23 any specified area to be an infected area the following regulations shall apply for the isolation, detention and treatment of animals and their disposal in relation to an infected place or an infected area:-Rinderpest. - (1) The Veterinary Surgeon shall arrange for the establishment of an isolation pound within a convenient distance of the infected place, and the Inspector shall appoint the keeper thereof.(2)(a)After the establishment of an isolation pound the Veterinary Surgeon may direct the owner or person incharge of an animal affected with the disease or one which is infective though not diseased, to remove it to the pound, where it shall remain until such time as the Veterinary Surgeon considers it to be released therefrom.(b)The Veterinary Surgeon may also direct that an infective animal shall be subjected to immunisation against Rinderpest by one of the recognised methods.(3)From the time when an animal is taken charge of by the keeper of the isolation pound he shall arrange for the feeding and medical treatment of the said animal, unless the owner or person incharge thereof desires to supply the food and medicine himself; provided always that such food and medicines shall be such as the keeper of the pound may approve of or direct.(4)Should an animal impounded as aforesaid recover from the disease from which it was suffering or suspected to be suffering, before the animal is released, the owner or person incharge thereof shall pay to the keeper of the pound, the actual cost of the feeding and treatment of such animal. Should he fail to pay the expenses aforesaid, then the said animal be sold by auction and the sum realised by its sale, after deducting the amount of the expenses shall be paid to the owner or the person who was incharge of the animal.(5)Should an animal die while in the isolation pound, it shall be duty of the keeper of the pound to have the carcass of the said animal, after slashing the hide, either burnt or buried six feet below the surface of the ground away from water courses with a layer of unslaked lime not less than one foot deep both beneath and above it and afterwards water thrown over it at Government expenses. In the case of any other ruminating animal or pig dying within an infected place it shall be the duty of the owner or person incharge of the animal to deal with carcass in the aforesaid manner, failing which it will be disposed of by the Inspector at the expense the owner or person incharge of the animal, or if such person is unknown, at Government expense.(6)The Inspector shall not grant a licence for the removal of any animal from any infected place or an infected area until 10 days have elapsed since the animals ceased to be infective and then only if they have been subjected to an inoculation with Anti-Rinderpest serum within the previous 10 days provided always that nothing in this rule shall apply to animal known to have been immunised against Rinderpest by the Serum Simultaneous method of inoculation or Goat Virus Vaccination.(7)If such animal be a female, and giving milk, such milk or any of its products, shall not be exposed for sale, unless it has been previously pasteurised or boiled.(8)A breach of any of the above rules shall be punishable with fine which may extend in the case of a first conviction to Rs. 100 or in case of second or subsequent conviction to Rs. 500.Foot and Mouth Disease. - (1) Regulations (1), (2) (a), (3), (4), (5), (7) and (8) described under Rinderpest shall also apply to this disease.(2)The Inspector shall not grant a licence for the removal of any animal from an infected place or infected area until 10 days have elapsed since the animal ceased to be infective.Anthrax and Blackquarter and Haemorrhagic Septicaemia - Regulations (1), (2), (a), (3), (4), (7) and (8) described under Rinderpest shall also apply to these diseases.(2)The Inspector shall not grant a licence for the removal of an animal excepting camel from an infected area until 7 days have elapsed since the animal ceased to be infective.Tuberculosis. - (1) For the purpose of rules, -(a)'Animal' includes bull, bullock, buffalo and cow, or the young of any of the aforesaid.(b)'Tuberculin test' means the testing of animals with Tuberculin either by subcutaneous or double intradermal method, or any other method, approved by the Provincial Government from time to time, to determine whether they are affected with Tuberculosis or not.(2)Any animal which has reacted to the Tuberculin test, or has been shown to be affected with Tuberculosis by any other method subject to confirmation by the Director of Veterinary Services, Punjab, shall be deemed to be affected with Tuberculosis and shall be permanently marked in the right ear by the Veterinary Surgeon performing the test with the letter 'I'.(3)Any animal so marked shall not be sold or transferred to any place or exhibited for show or sale at any market, fair or other public place where animals are concentrated.(4)If such animal dies or is destroyed only such portion of the carcass as is passed fit for human consumption by the public health authority of the locality shall be exposed for sale; the remaining portions shall be burnt or buried.(5)If such animal a female and giving milk, such milk, or any of its products, shall not be exposed for sale, unless it has been previously pasteurised or boiled.(6)Any person who sells or traffics in or attempts to sell or traffic an animal so marked or the milk of such animal, or the carcass of such animal, except as provided for in rule 4, or brings or attempts to bring such an animal into any market, fair or exhibition, or other concentration of animals shall be punishable with a fine which may extend in the case of a first conviction of Rs. 100 or in the case of a second or subsequent conviction to Rs. 500.Johne's Disease. - (1) For the purpose of these rules, -(a)'Animal' includes bull, bullock, buffalo and cow, or the young of any of the aforesaid.(b)'Approved test' means the testing of animals either with Avian Tuberculin or Johuin by the subcutaneous or the double intradermal method or with any other agent approved by the Provincial Government from time to time, to determine whether they are affected with Johne's Disease or not.(2)Any animal which has reacted to the approval test, or has been shown to be affected with Johne's Disease by any other method, subject to the confirmation by the Director of Veterinary Services, Punjab (India), shall be deemed to be affected with Johne's Disease and shall be permanently marked in the right ear by the Veterinary Surgeon performing the test with the letter 'J'.(3)Any person who sells or traffics in, or attempts to sell or traffic in an animal so marked, or brings or attempts to bring such an animal into any market, fair or exhibition or other concentration of animals shall be punishable with a fine which may extend in the case of a first conviction to Rs. 100 or in the case of a second or subsequent conviction to Rs. 500.Glanders and Farcy. - (1) The owner or person-in-charge shall not allow the animal which is affected with or has been exposed to the disease to run at large or to come in contact with other animals.(2)Every person having had in his possession or under his charge any animal affected with or suspected of the disease shall with all practicable speed give notice of the fact of the animal being so affected or suspected to the Inspector under this Act (section 6) or if there be no Inspector at any place nearer than the nearest Police Station to that Police Station, and the officer-in-charge of that station, shall forthwith transmit the information to an Inspector under the Act.(3)Every Inspector who receives information of the supposed existence or who has reasonable grounds to suspect the existence of an animal infected of the disease at any place shall, without unnecessary delay and with all practicable speed, proceed to the place where such deseased animal according to the information received by him, is or is suspected to be and shall discharge the powers and duties conferred and imposed on him under these rules or the Act.(4)The Veterinary Surgeon may, if he thinks fit, give public warning by placards, advertisement or otherwise of the existence of the disease in any place or premises, buildings, field or other place, and the order aforesaid shall continue in force during the existence of the disease and until the place has been thoroughly cleansed and disinfected or otherwise got rid of the contagion. It shall not be lawful for any person (without authority or excuse) to remove or deface any such placard.(5)No animal nor any part thereof, shall be removed out of the place or premises infected with the disease without a licence signed by Inspector under this Act.(6)For the purpose of these rules 'Mallein Test' means the testing of horses, mules, or asses with 'Mallein' either by the subcutaneous or the intra detra dermopalpebral method, or any other method approved by the Provincial Government from time to time, to determine whether these animals are affected with Glanders or Farcy or not.(7)Inspectors shall arrange for a Veterinary Surgeon under this Act to inspect and subject to the Mallein test any horses, mules, or asses affected with Glanders or Farcy or suspected of being so affected or which have been in contact with animal or so affected or suspected of being so affected, or which have been in any way whatsoever exposed to the contragion or infection of the disease of Glanders or Farcy, and for the purpose of making such inspection or test to order any such animals be collected, detained or isolated at the expense of the owner.(8)Animals affected with the disease whether they show clinical symptoms of the disease, or are found to be positive on test without showing such symptoms, shall be on an order signed by a Veterinary Surgeon duly appointed under this Act, slaughtered or killed and the carcasses, after slashing the hides, burnt on buried six feet below the surface of the ground away from water-courses, with a layer of unslaked lime not less than one foot deep both beneath and above it and afterwards water thrown on them.(9)When it is decided that a horse, mule or ass under the rules should be destroyed by shooting under the rules, the Inspector may, if necessary, send a requisition in writing to the officer-in-charge of the nearest Police Station to depute a Police Officer who shall forthwith comply and shoot the animal in question under the orders of the Inspector.(10)No person shall dig up or cause to be dug up the carcass of an animal disposed of under the rules or any part thereof, except with the licence of an Inspector under the Act.(11)Any person claiming compensation in any of the cases aforesaid, must produce a satisfactory report, order for slaughter, certificate of valuation and slaughter and certificate of thorough cleansing and disinfection of the premises concerned, duly signed by an Inspector under this Act.(12)The certificate of a Veterinary Surgeon to the effect that an animal has reacted positively to the Mallein test or has shown clinical symptoms of Glanders of Farcy shall for the purpose of this Act, and of these rules, be prima facie evidence in all courts of justice and elsewhere of the matters certified.(13)Every yard, stable, outhouse, or other place or premises and every wagon, car, carriage, or other vehicle, and every utensil or other things infected with the disease shall be thoroughly cleansed and disinfected by and at the expense of the owner or occupier in such manner and to such extent as specified in Appendix I.(14)Nothing in these Rules applies to horses, asses or mules which are property of the State or Central Government or in stables of military barracks or camps and under the care and supervision of the Army Veterinary Service, or to horses, mules or asses in the stables of any Veterinary College or Veterinary Research Institute; provided that nothing in this rule shall be deemed to apply to the carcass of any horse, mule or ass not to exempt a local authority from any obligation imposed on them in regard to the disposal of carcasses.(15)A breach of any of the above Rules shall be punishable with a fine which may extend in the case of a first conviction to Rs. 100 in the case of a second or subsequent conviction to Rs. 300.Epizootic Lymphangitis. - (1) Regulations (1), (2), (3), (4), (5), (8), (9), (10), (11), (13), (14) and (15), described under Glanders and Farcy shall also apply to this disease.(2)Inspector shall inspect or arrange for an inspection by the Veterinary Surgeon under this Act with a view to obtaining material from the lesions of the disease from any horse, mule, ass or any other animal affected with Epizootic Lymphangitis or suspected of being so affected, for microscope examination and for the purpose of making such inspection or examination to order any such animals to be collected, detained or isolated at the expense of the owner.(3)The certificate of a Veterinary Surgeon to the effect that the material from the lesions of the disease has shown the specific organism (Cryptococcus farc'minosa) on miscrscopical examination shall, for the purpose of this Act and these Rules, be prima facie evidence in all courts of justice and elsewhere of the matter certified.Dourine. - Regulations (1), (2), (3), (4), (5), (8), (9), (10), (11), (13), (14) and (15), described under Glanders and Farcy shall apply to this disease.(1)A Veterinary Surgeon may from time to time order slaughter, castration or other disposition of the animals which are found to be affected with Dourine.(2)Inspector shall inspect or report to the Veterinary Surgeon to inspect any animals affected with Dourine or suspected of being affected, or which have been in contact with animals so affected or suspected of being so affected or which have been in any way whatsoever exposed to the infection of Dourine, and the Veterinary Surgeon may order any such animals to be collected, detained, castrated or otherwise dealt with as may appear to him advisable.(3)The expenses of, and incidental to the collection or isolation, seizure, castration or otherwise dealing with animals affected with or suspected to be affected with Dourine, shall be borne by the owners of the animal and no indemnity shall be allowed to the owner in case of damage arising out of or resulting from such action.Rabies. - Regulations (1), (2), (3), (4), (5), (10), (13) and (15), described under Glanders and Farcy shall also apply to this disease.(1)A Veterinary Surgeon may order the slaughter of any dog or other animal affected with Rabies or suspected of being so affected, and the disposal of the carcass of such animals which shall either be buried in unslaked lime and afterwards water thrown on them two feet below the surface of the ground or preferably burnt, away from water-courses and at the expense of the owner or person incharge.(2)Inspector shall order dogs or other animals which have been exposed to the infection of Rabies, to be detained, isolated or muzzled at the expense of the owner, for as long as the Veterinary Surgeon may decide.(3)Inspector shall order the destruction of stray dogs, cats or any other animals in the infected areas under their respective jurisdiction in order to limit the spread of infection of Rabies at the expense of the local authority.(4)(a)Every Municipality and other local body shall enforce in the area under their jurisdiction, the licensing of dogs, cats, and other animals kept as pets.(b)In the event of an outbreak of Rabies in the area under their jurisdiction the muzzling of dogs in the area for as long a period as the disease is in existence shall be enforced.(5)On receiving the report of an Inspector to the effect that Rables is known or suspected to exist in any 'locality', the Local Authority may order that all dogs or other animals within such an area shall be detained, isolated or muzzled in such manner and during such period as he may specify in this behalf.Surra. - Regulations (1), (2) (a), (3), (4) and (5) described under Rinderpest, shall apply mutatis mutandis except that for the words "an insolation pound" there shall be substituted the words "A Surra Centre" and the rules 10, 14 and 15 described under Glander and Fracy shall apply to this disease.(1)No animal shall be certified to be suffering from Surra until the necessary microscopical examination diagnosis has been made by the Veterinary Surgeon.(2)(a)The Veterinary Surgeon shall direct that an animal affected with Surra, while at the Surra Centre, be subjected to a suitable curative treatment.(b)If the animal is in such a condition that it is considered that treatment would not be of any benefit, or if the owner is not willing to defray the expenses of treatment of the feeding of the animal while under treatment, the animal shall forthwith be destroyed.(3)The Inspector shall not grant a licence for the release or removal of any animal from a Surra Centre unless he is fully satisfied that such animal has received the prescribed treatment and is not inefective.(4)No animal shall be removed out of an infected place without a licence signed by an Inspector under this Act.
