Section 12 in The Orissa Animal Contagious Diseases Rules, 1957
12. Power to require disinfection of infected premises, vessels or vehicles.
- In cases where a Veterinary Surgeon has reason to believe either on information laid before him or on personal knowledge, or to otherwise, that an animal, either infective or affected with a scheduled disease, is kept for 10 days in any building, yard, vessel, or vehicle, he shall issue an order in writing in the Form provided in Appendix 'E', inquiring the owner, occupier, person in charge of the building, yard, vessel or vehicle to disinfect the same in the manner specified in Rule 18.
