Section 16(2) in The Orissa Animal Contagious Diseases Rules, 1957
(2)The owner or person in charge for the time being of the animal or thing in respect of which the offence is committed or the owner or the person who is in occupation for the time being of the property in respect of which offence is committed, shall be the person from whom all expenses incurred in connection with the enforcement of any notification, notice, requisition or order issued under the Act or under the rules may be recovered.
