Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Animal Contagious Diseases Rules, 1957

(2)During the quarantine period, the animal shall be vaccinated against rinderpest, they shall be given a tatoo mark giving symbol for the quarantine station and serial number of tatoo. During the detention period owners of animals shall be responsible for the feeding and upkeep of their animals. They shall have to pay a fee of annas four for each animal for inspection, vaccination and marking.