Section 3 in The Orissa Glanders and Farcy Rules, 1941
3. Duties of owner or persons in charge of horse suspected of being diseased.
(1)When any horse is diseased or suspected of being diseased, the owner or person in charge thereof shall-(a)if practicable, remove the horse to some isolated buildings as far away as possible from the place where it had been standing or to a remote part of such place;(b)keep the horse as far away possible from other horses, dwelling houses and public roads;(c)give information as soon as possible at the Police Station in whose jurisdiction the said horse is, to an officer-in-Charge of a Police-Station, or to an Inspector, if he be nearer than the said Police Station, that such horse is diseased or suspected of being diseased.(2)The Police officer to whom information is given under Clause (c) of Sub-rule (1) of this rule shall forthwith report the same to the Superintendent of Police and to the nearest Inspector other than the Superintendent of Police.
