Section 20 in The Orissa Animal Contagious Diseases Act, 1949
20. Declaration of private infected places.
(1)If the Inspector has reason to believe that there is an infective animal in any field, yard or building in which animals are kept, temporarily or otherwise, he shall, at once by order in writing, declare the place to be an infected place and shall deliver a copy of the order to the owner, occupier or person in charge of the place and arrange for the immediate disinfection thereof and report his action to the Veterinary Surgeon.(2)This section shall not apply to any place owned by or under the control or management of any Local authority or railway administration where animals are temporarily kept for sale, exhibition or in transit.
