Section 19 in The Orissa Animal Contagious Diseases Rules, 1957
19. Operation of the Act.
(1)Operations under this Act in all the area to which these rules apply within State shall be under area or areas within district or a portion thereof shall be under the immediate and direct control of the District Animal Husbandry and Veterinary Officer of the district.(2)The action taken by the Veterinary Surgeon under these rules shall be reported by him to the District Animal Husbandry and Veterinary Officer of the area and shall also to the District Magistrate concerned. On receipt of the report of the Veterinary Surgeon, the District Animal Husbandry and Veterinary Officer shall immediately, after such further enquiry, if any, as he may think fit, forward the report to the Director with his view. On receipt of the report from the District Animal Husbandry and Veterinary Officer, the Director, after such further enquiry, if any, as he may think fit, may or may not send up proposals to the State Government for issue of notification declaring the area in question to be infected under Section 23 of the Act.(3)In the event of the Director not being satisfied with the report of the Veterinary Surgeon, he shall immediately, on behalf of the State Government, issue orders under intimation to the District Animal Husbandry and Veterinary Officer and the District Magistrate for cancellation of the declaration made by the Veterinary Surgeon.(4)When the Veterinary Surgeon is satisfied that the area in question is free from infection, there being no fresh case of infection after fourteen days from the concurrence of the last case of infection, he will submit a report to this effect to the District Animal Husbandry and Veterinary Officer and also to the District Magistrate. The District Animal Husbandry and Veterinary Officer shall immediately send the report with his comments to the Director who, in his turn, shall submit proposal to the State Government for cancellation of the notification.
