9. Detention for marking, etc., at quarantine station.
(1)All horses on arrival at the quarantine station shall become liable-(a)for being examined, tested, compulsorily inoculated against horse sickness and marked for the purpose of identification in such manner as the State Government may specify; and(b)for being subjected to such preventive measures as the Veterinary Officer may deem fit;and may be detained for the said purposes for such period not exceeding fifteen days, as the Veterinary Officer may think fit.(2)If as a result of examination and testing it is found that the horse is affected with horse sickness, the Veterinary Officer shall destroy it or cause it to be destroyed.(3)Every person in charge of the horse shall give reasonable assistance to the Veterinary Officer of the station and his subordinate for the examination, testing, adopting preventive measures and marking of such horse.
