Section 4 in The Orissa Animal Contagious Diseases Rules, 1957
4. Period of detention of animals at quarantine station and payment of fees for inspection, vaccination and marking of animals.
(1)The animals imported into the State as provided in Sub-section (2) of Section 9 of the Act shall undergo quarantine at the quarantine station for purpose of vaccination against rinderpest. If any other infectious diseases are observed in any imported animal they shall be treated and allowed entry into the State only after full recovery, while those fee from disease, shall be allowed to pass immediately after vaccination. If a single case of rinderpest of Foot and Mouth Disease is detected, the entire herd shall be disallowed entry into the State of quarantine for six days.(2)During the quarantine period, the animal shall be vaccinated against rinderpest, they shall be given a tatoo mark giving symbol for the quarantine station and serial number of tatoo. During the detention period owners of animals shall be responsible for the feeding and upkeep of their animals. They shall have to pay a fee of annas four for each animal for inspection, vaccination and marking.(3)Animals passing through a quarantine station shall be certified by the Officer in charge of the quarantine station to the effect that they have undergone necessary quarantine and have been immunised against rinderpest. This certificate which will be in the form, provided in Appendix C shall be produced by the owner and demand at any other place by any Veterinary Surgeon or Inspector.(4)A duplicate copy of each such certificate should be kept by the Officer in charge of the quarantine station for check and scrutiny of the authorities.(5)Every person in charge of animals shall, give reasonable assistance to the Officer in charge of the quarantine station and his subordinates, for the inspection, vaccination, and marking of from the place allotted tor their halt.
