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State of Rajasthan - Act

Rajasthan Animal Diseases Rules, 1960

RAJASTHAN
India

Rajasthan Animal Diseases Rules, 1960

Rule RAJASTHAN-ANIMAL-DISEASES-RULES-1960 of 1960

  • Published on 12 May 1960
  • Commenced on 12 May 1960
  • [This is the version of this document from 12 May 1960.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Animal Diseases Rules, 1960Published vide Notification No. F. 15 (98) SCA/59 dated 12-5-1960, published in Rajasthan Gazetted, Part 4-C, Extra-ordinary, dated May 12, 1960RJ52In exercise of the powers conferred by section 37 of the Rajasthan Animal diseases Act, 1959 (No. 5 of 1959) the State Government thereby makes the following rules, the same having been previously published, namely:-Rules

1. Title.

- These rules may be called the Rajasthan Animal diseases rules, 1960.

2. Definition.

- In these rules, unless there is anything repugnant in the subject or context, 'section' means a section of the Rajasthan Animal Diseases Act, 1959.

3. Marking of Animals.

- All animals inspected, detained or vaccinated at a quarantine station under section 7, shall be liable to be marked by branding the letter DC on the left hand quarter, The last two digits of the calendar year in which such marking is done shall also be branded after the letter 'DC'. A fee of 10 naya paise per animal shall be payable for such marking.

4. Period of detention.

- The period of detention of animal at a quarantine station for the purpose of inspection, vaccination and marking, under sub-section (3) of section 7 shall not exceed 7 days.

5. Feeding of animals during detention.

- Whenever an animal is detained at a quarantine station under section 7, the person incharge of the animals shall make necessary arrangement for feeding the animal or in the alternative pay to the officer incharge of the quarantine station a fee of Rs. 1/- per animal per diet to cover the cost of such feeding.

6. Permit at the time of release.

- At the time of release of any animal from the quarantine station a permit in the form appended to these rules shall be issued under sub-section (5) of section 7 by the officer in-charge of the quarantine station to the person in-charge of the animal.

7. Tests.

- The test to which an animal may be subjected under sub-section (1) of section 10 shall be the Tuberculin test in the case of Tuberculosis or the Avain Tuberculin or Johnin test in the case of Johne's disease or mallein test in the case of Glanders and Fatty and in the case of others scheduled diseases the animals shall be kept under observation. The Veterinary Surgeon may collect blood or any other material from any.animal suspected to be diseased for the purpose of confirmation of his diagnosis.

8. maintenance in Veterinary dispensary.

- In the absence of a cattle pound in the vicinity, the inspector shall in cases flitting under the proviso to clause (a) of sub-section (2) of section 10, send the animal to the nearest Veterinary Dispensary for maintenance for a period not exceeding fifteen days and make further attempts to find the person entitled to the possession of the animal. At the end of that period if such person is not found, it will be lawful for the Officer-in-charge of the Veterinary Dispensary to sell the animal by auction and to credit the same proceeds to Government after deducting therefrom the charges incurred on the maintenance of the animal.

9. Segrgation, Destruction and Release.

(1)Any animal certified under clause (b) of sub-section (2) of section 10 as affected with Rinderpest or foot and Mouth Disease. Dourine and Surra shall be segregated, kept under observation and treated till it dies or is declared to be non-infective. In the case of hemorrhagic Septicaemia Black-quarter, Anaeroblasis and Anthrax, the animal shall be segregated and kept under observation until it dies or is declared to be non-infective. In the case of Rabies, Jaime's Disease, Epizootic Lymphangitis, Glanders and African Horse sickness the animal shall be destroyed forthwith. In the case of Tuberculosis, it shall be destroyed, if it is suffering from open Tuberculosis; otherwise it shall be released after being branded on the neck with the letters `DCT'. Destruction of an animal under this rule shall be arranged by the Officer-in-charge of the Police Station nearest to the place of segregation. (2) Without prejudice to the provisions of section 34, where an animal suffering from African Horse sickness is destroyed under sub-rule (1), the State Government may pay to the owner of such animal such compensation as it may think fit.

10. Prescribed authority under sections 11, 12 and 13

- The prescribed authority for the purposes of sections 11,12 and 13 shall be the Divisional Deputy Director of the Animal Husbandry Department.

11. Cleansing and disinfection of vessels.

- Every vessel or vehicle to which section 16 applies shall be cleaned and disinfected atleast once a month or if it is engaged in transporting affected or infective animals at such shorter intervals as the Veterinary surgeon may direct.

12. List of disinfectants to be used

- For the purposes of disinfecting any land, building or other place or any vessel or vehicle, the following disinfectants shall be used as may be directed by the Veterinary Surgeon, namely:—
(i)Mercuric Chloride 1 in 1,000.
(ii)Milk of Chloride of lime 1 in 20.
(iii)Acid Carbolic solution 1 in 20.
(iv)Formaline solution 1 percent.
(v)Steam.
(vi)Formal in Vapour.
(vii)Blow lamp.

13. Destruction of perishable articles

- All perishable articles such as ropes and litter, found on any land, building, place, vessels or vehicle to which section 17 applies shall be destroyed 'and the fitting disinfected.

14. Exhumation of .carcasses

- When an animal is suspected to have died of a Scheduled disease and has been burried in a locality known to be free from it and it is necessary to examine the carcases, the veterinary Surgeon shall cause the carcass to be exhumed for the purpose of disagnosis under section 18, provided that if the history of the case suggested that the animal had died of Anthrax, no exhumation shall be done.

15. Distances of placing carcasses

- The distance from the shore within which the carcass or any part of the carcass of any animal shall not be placed or caused or permitted to be placed under section 22 shall be 500 yards.

16. Inspection on lands and buildings after due notice

- The power to enter upon and inspect any land, building or other ,place or any vessel or vehicle under Section 24 for the purpose of examining an animal shall be exercised after giving due notice to the party concerned of his intention to visit the same for the said purpose.Form(Vide rule 6)Permit under sub-section (5) of section 7 of the Rajasthan Animal Diseases Act, 1959 (5 of 1959), for the release of an animal detained under the said section.In pursuance of sub-section (5) of section 7 of the Rajasthan Animal Diseases Act, 1959, I hereby permit the release of the animal/animals described below from the quarantine station at................ to........... s/o............ the person in-charge of the said animal/animals who shall produce it/them whenever require to do so by an Inspector or a Police Officer.Description of Animal.Breed.Sex.ColourApproximate age.Brand or any other marks of identification.Date. .........Signature of the Officer-in-charge----NOTIFICATIONNo. D. 5231/F. 1(3) CA/60/48/522. — In pursuance of provision of rule 9(2) of the Rajasthan Animal Diseases Rules, 1960 framed under the Rajasthan Animal Diseases Act., 1959 (Act No. 5 of 1959), the Governor has been pleased to prescribe the following schedule of rates of compensation to be paid to the owner of the animal in lieu of destroying his animal suffering from African Horse Sickness:—
S. No Rate of compensation to be paid to the owner.
1. Rs. 100/- for the animal valued to Rs. 500/- and above.
2. Rs. 90/- for the animal valued to Rs. 499/- to 499.
3. Rs. 80/- for the animal valued to Rs. 500/- to 399
4. Rs. 70/- for the animal valued to Rs. 500/- to 299
5. Rs. 60/- for the animal valued to Rs. 500/- to 199
6. Rs. 50/- for the animal valued to Rs. 100/-
This amount of compensation would also include expenses of disposal of carcass. The Governor has further been pleased to order that the compensation amount will be paid at the rates prescribed above by the Director of Animal husbandry, or by his nominee on the recommendation of the Committee consisting of two Veterinary Officers where available otherwise one V.A.S. II and one Revenue officer. Necessary receipts on account of the payment of the compensation amount to the owner will have to be obtained and certified by the members of the committee.