Section 17(iii) in The Orissa Public Demands Recovery Rules, 1963
(iii)he shall intimate forthwith to the Certificate Officer concerned any permanent injury, casualty or loss in respect of any livestock kept in his custody, specifying the cause thereof. If the Certificate Officer is satisfied on enquiry that the permanent injury, casualty or loss was on account of negligence or carelessness of the certificate-debtor, the later shall be liable to indemnify the damage or loss, as the case may be;
