Section 31 in The Orissa Animal Contagious Diseases Act, 1949
31. Penalty for placing carcass of infective animal in river.
- Whoever places, or causes or permits to be placed, in any river, canal, or other water, or in the sea within ten miles of the shore, the carcass or part of the carcass of any animal which at the time of its death was infective or which has been destroyed as being infective or suspected of being infective, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend in the case of a first conviction to one hundred rupees and in the case of a second or subsequent conviction to five hundred rupees or with both.
