Section 5(4) in The Prevention and Control of Infectious and Contagious Diseases in Animals (Form of Vaccination Certificate, Manner of Post Mortem Examination and Disposal of Carcass) Rules, 2010
(4)The veterinarian or the Veterinary Officer shall ensure that the disposal of carcass is by any one of the following methods namely :-(a)Burial. - (i) the size of the pit for the burial shall be bigger than the size of the animal that allows all parts of the animal carcass to be buried in the burial pit and at least one metre of covering soil shall be used to cap the pit.(ii)a layer of five-centimetre lime shall be put at the bottom of the burial pit and again over the carcass before filling the soil.(iii)the pit for burial shall be at least twenty metres away from water course and two hundred and fifty metres away from well, bore-well or water spring used as a source of drinking water.(iv)the pit for burial shall not be in a seasonal water-logged or flood prone area.(v)for mass burial, the site shall be at least two hundred fifty metres away from human habitat.(b)Incineration. - (i) incineration shall be practiced only on-site by agencies and institutes that have adequate trained manpower in operating the rendering plant.(ii)the site identified for incineration shall be at least two hundred fifty metres away from human habitat.(c)Rendering. - (i) rendering shall be practiced only on-site by agencies and institutes that have adequate trained manpower in operating the rendering plant.(ii)the agency or the institute using rendering as a method of infected animal carcass disposal shall maintain proper records of each rendering cycle.(iii)the rendered product shall not be used as ingredient of animal feed.
