Section 5 in The Orissa Glanders and Farcy Rules, 1941
5. Procedure when the Inspector believes horse to be diseased.
(1)Whenever an Inspector seizes a horse under Section 6 of the Act, he shall isolate it in a suitable place for the purpose of examination, for such a period not exceeding four months as may be deemed necessary.(2)For the purposes of examination, mallein or any other recognised test may be employed.(3)The fact of such seizure and isolation shall be at once reported by the Inspector by a telegram to the Deputy Director, and in writing to the Magistrate and the nearest Veterinary Practitioner. The Inspector shall record his reasons for recommending the detention of the horse and full particulars of the case.
