Section 26 in The Orissa Animal Contagious Diseases Rules, 1957
26. Eradication of rinderpest.
(1)For eradication of rinderpest the Veterinary Surgeon may carry compulsory prophylactic vaccination even in the absence of an outbreak of the disease. It shall be incumbent on the owner or person in charge of an animal required to be vaccinated to produce the animal for the purpose of vaccination before the Veterinary Surgeon at the time and place fixed, and to give him such assistance as may be required by him for the proper discharge of his duties. The Veterinary Surgeon may also authorise any other qualified person of the Veterinary Department to carry on such duties on his behalf. After vaccination a mark shall be given on the body of the animals either by tattooing or branding to distinguish them from animals not vaccinated.(2)The Director will submit proposals to the State Government to notify areas to be covered for the purpose of such compulsory prophylactic vaccination against rinderpest. After the work is over, the areas shall be declared by a fresh notification to be free from operation of this rule.(3)The Veterinary Surgeon while visiting village in the notified area, shall fix the time and the place where the inoculation will be conducted, which shall be announced by beat of drum in the village. He may, in his discretion, also cause a requisition in the Form provided in Appendix L to be served on any person or persons of the village as he may consider necessary.
