Section 6(d) in The Punjab Animal Contagious Diseases Rules, 1953
(d)In the event of any owner or person-in-charge of the animal not complying with the instructions laid down by the Veterinary Surgeon regarding the disposal of the carcass the Inspector will cause the disposal of the carcass in the manner directed by the Veterinary Surgeon at the owner's expense or the person-in-charge of the dead animal.(ii)Action after examination by the Veterinary Surgeon regarding disposal of animals under sub-sections (1), (2) and (3) of section 17 of the Act. - (a) When the owner of an animal seized under section 15 but declared not infective by the Veterinary Surgeon cannot, without undue inconvenience, be found, the Inspector shall send the animal to the nearest cattle pound or to the nearest Veterinary Hospital, where it will be detained for a period of 15 days within which period the rightful owner may claim the animal. He shall cause a notice of such detention to be proclaimed in the locality from which seizure was effected.
