Section 12 in The Punjab Animal Contagious Diseases Rules, 1953
12. Scales of charges in respect of expenses incurred on behalf of the owner - to be recovered under section 27 of the Act.
- The officer taking action under Chapter II of the Act in respect of any property shall frame a certificate of expenses incurred at the following scales of charges :-(a)For the disinfection of premises not exceeding Rs. 5 per 100 squares feet floor area.(b)For the disinfection of vehicle, vessel or other article not exceeding Rs. 5 per article.(c)For the disposal of the carcasses -(i)Not exceeding Rs. 5 for cartage per animal.(ii)Not exceeding Rs. 20 for the burial of each carcass.(iii)Not exceeding Rs. 30 for the incineration of each carcass.(d)Feeding charges - not exceeding Rs. 2 per day per animal.The Inspector shall prepare the bill of such charges on Form I and send it to the District Magistrate of the District concerned for recovering the same from the person concerned.Note. - All such charges are to be recovered from the owner of the animal and credited under head "XXX - Veterinary - Other Receipts".
