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State of Odisha - Section

Section 10 in The Orissa Animal Contagious Diseases Rules, 1957

10. Disposal of animals after examination by Veterinary Assistant Surgeon.

(1)In case any animal is not found infective as per Sub-section (1) of Section 17 of the Act and not accepted by the cattle pound, the Inspector shall sell it by auction. If however, nobody comes forward to purchase the animal, it shall be let loose.
(2)If after examination any animal is found to be affected with scheduled disease or diseases as per Sub-section (2), of Section 17 of the Act, the animal will be destroyed and disposed of in the manner under Sub-rules (6) and (7) of Rule 20. If the Inspector decides not to destroy the animal, he shall send it to the nearest isolation pound.
(3)If the animal after examination is found infective though not diseased, as per Sub-section (3) of Section 17 of the Act, the Inspector shall send it to the nearest isolation pound.