Section 38(2) in The Orissa Animal Contagious Diseases Act, 1949
(2)In particular and without prejudice to the generality of the foregoing power, such rules or regulations may be made for all or any of the following purposes, namely ;(a)to define the power of entry and inspection of Inspector under Section 8;(b)to prescribe the period of detention of animals under Sub-section (4) and the amount of fee to be paid under Sub-section (5) of Section 9;(c)to prohibit or regulate the holding of markets, fairs, exhibitions or other concentrations of animals under Section 10;(d)to prohibit or limit the sale of or other traffic in infective animals under Section 11;(e)to prescribe the manner of periodical cleansing and disinfection under Sub-section (1) and to appoint places for the disinfection of vessels or vehicles under Sub-section (2) of Section 12 and for the isolation or segregation of animals under Section 15;(f)to prescribe the test under Section 16;(g)to regulate post mortem examination of animals under Section 14 and the disposal of animals under Sub-sections (1), (2) and (3) of Section 17;(h)to provide for the determination of the compensation payable under Section 18:(i)to regulate exercise of the powers of the Veterinary Surgeon and inspector under Section 19;(j)to prescribe the authority referred to in Sub-section (3) of Section 21 and Sub-section (2) of Section 22;(k)to prescribe the form and contents of the licences to be granted by an Inspector under Section 24 and the circumstances under which they may be granted;(l)to prescribe scales of charges to be followed in preparing certificates under Section 27 for expenses incurred on behalf of an owner;(m)to regulate the isolation, detention, treatment (including sterilization and inoculation) and disposal of animals which are infective, or suspected of being infective and the disposal of carcasses and parts of carcasses;(n)to regulate the duties and powers of Inspectors;(o)to prescribe the manner in which any report or notice under this Act shall be made or given;(p)to prohibit or regulate the entry into the [State] [Substituted vide Adaptation Laws Order, 1950.] of Orissa or any specified part or place thereof and the movement from one place to another in the [State] [Substituted vide Adaptation Laws Order, 1950.] of Orissa of animals, alive or dead, or parts of animals or fodder, bedding or other things;(q)to prohibit or limit sale or traffic in infective animals or carcasses of infective animals;(r)to regulate the disinfection of vessels or vehicles used by common carriers, the cleansing and disinfection of buildings, yards and other places used for animals and the destruction of infected matter or things found therein or near thereto;(s)to prescribe the tests to be applied to animals suspected of being infective;(t)to prescribe the manner in which animal shall be destroyed and the manner in which carcasses or parts of carcasses, bedding or other things seized under the Act shall be disposed of; and(u)to prescribe the period of detention and the amount of fee for vaccination and marking of the inter-State quarantine stations;(v)[ any other matter which is required to be or may be prescribed under this Act.] [Inserted vide Act 16 of 1978.]
