Section 12 in The Orissa Prevention of Cow Slaughter Rules, 1966
12.
In the case of an ownerless cow, bull or bullock suspected to be suffering from any contagious or infectious diseases notified by the State Government, the Veterinary Assistant Surgeon of the area where such animal is found, may take up inspection with a view to ascertain if it is suffering from any such diseases. If he is satisfied that the animal is so suffering from any contagious or infectious disease, he shall record an order indicating the reasons and maintain the certificate relating thereto authorising slaughter in his own office. Before taking up slaughter, he should satisfy himself that the animal is ownerless. For this purpose, he shall publish a notice in Form No. VII in the police station as also in the office of the Grama Panchayat of the area where the animal is found. If no objections are received, it will be competent for the Veterinary Assistant Surgeon to arrange for slaughter of the animal within the time fixed. The provisions relating to slaughter, disposal of the carcass and intimation to the police station as provided for in Rules 13 and 14 shall apply to such cases. In case any person comes forward to claim ownership of the animal concerned, his consent shall be obtained before slaughter is undertaken.
