Section 35(2) in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
(2)Notwithstanding anything contained in any other law for the time being in force, every animal—(a)used for the manufacture, testing or research as referred to sub-section (1), or(b)which is likely to carry or transmit any scheduled disease,shall be promptly administered euthanasia and disposed of by the person in charge of or having control of the institution, laboratory or clinic, as the case may be, referred to in that sub-section.
