Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Horse Sickness Rules, 1961 [30 October 1961] CONTENTS 1. Short Title 2. Definitions 3. Marking Of Horse 4. Form Of Permit 5. Form Of Certificate 6. Test 7. For Of Permit 8. Section 8 9. Manner Or Dealing With A Horse Affected With Horse Sickness 10. Authority To Whom The Order Of Seizure Shall Be Reported 11. Use Of Disinfectants 12. Instruction Of Perishable Articles 13. Carcass When To Be Examined 14. Placing Of Carcass Of Infection 15. Power Of Entry And Inspection 16. Service Of Order Or Notice Madhya Pradesh Horse Sickness Rules, 1961 [30 October 1961] In exercise of the powers conferred by section 20 of the Madhya Pradesh Horse Sickness Act, 1960 (No. 21 of 1961), the State Government hereby names the following rules, namely:- 1. Short Title :- The rules may be called the Madhya Pradesh Horse Sickness Rules, 1961. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) Act means the Madhya Pradesh Horse Sickness Act, 1960; (b) Form" means a form appended to these rules; (c) Section means a section of the Act. 3. Marking Of Horse :- All horse examined, tested or inoculated in the infected area under clause (a) of sub-section (3) of section 7 infected area or at a quarantine station under clause (a) of sub-section (1) of section 9, shall be liable to be marked by branding with hot iron or chemical in the letters "H.5" on the hind off left thigh. The last two digits of the calendar year in which such marking is done small size be branded after the letters "H. " e.g. 61. 4. Form Of Permit :- A permit under clause (b) sub-section (1) of section 8 shall be issued in para I. 5. Form Of Certificate :- The certificate referred to in provision to cause (b) of sub-section (1) of section 8, shall be issued by the Veterinary Office in Form II. 6. Test :- The test to which horse may be subjected under clause (a) of sub- section (3) of section 7, or clause (a) of sub-section (1) of section 9 o r sub-section (2) of section 14 shall be Biological test and the horse shall be kept under observation. The Veterinary Officer may collect blood or any other material from any horse suspected to be diseased for the purpose of confirmation of his diagnosis. 7. For Of Permit :- The permit to be granted under section II shall be in Form III. 8. Section 8 :- Manner of dealing with the horse where there is no cattle pound in the vicinity, the Veterinary Officer shall, in cause falling under the proviso to clause (a) of sub-section (3) of section 14, send the horse to the nearest Veterinary Hospital or dispensary, as the case may be, for maintenance for a period not exceeding seven days a n d make further attempts to find the person entitled to the possession of the horse. At the end of that period if such person is not found the Veterinary Officer shall submit a report in writing to this effect to the Sub-Divisional person is not found the Veterinary Officer shall submit a report in writing to this effect to the Sub- Divisional Officer of the Revenue Sub-Division within which the Veterinary Hospital or dispensaries situated and it shall be lawful for the sub-Division Officer to sell the horse by auction and to credit the sale proceeds to Government after deduction there from charges incurred on the maintenance of the horse. 9. Manner Or Dealing With A Horse Affected With Horse Sickness :- Any horse certified under clause (b) of sub-section (3) of section 14 as effected with horse sickness shall be destroyed or segregated and kept under observation until it dies or is declared to be non- infective. 10. Authority To Whom The Order Of Seizure Shall Be Reported :- Every order of seizure under section 14 shall be reported by the Veterinary Officer to the Sub-Divisional Officer of the Revenue Sub- Division concerned. 11. Use Of Disinfectants :- For the purpose of disinfecting any land, building or other place or any vessel or vehicle, the following disinfectants shall be used as may be directed by the Veterinary Officer namely:- i) Mercuric Chloride - 1 in 1000. ii) Milk of Chloride of lame - 1 in 20. iii) Acid Carbolic Solution - 1 in 20. iv) Formaline solution - 5 percent. v) Steam. vi) Formaline Vapour. vii) Blow lamp. 12. Instruction Of Perishable Articles :- All Perishable articles such as ropes and litter, found on any land, building, place, vessel or vehicle, to which section 16 applies shall be destroyed and fittings disinfected. 13. Carcass When To Be Examined :- When a horse is suspected to have dies of horse sickness and has been buried in a locality known to be free from it and it is necessary to examine the Veterinary Officer shall cause the carcass to be examined for the purpose of diagnosis under section 17. 14. Placing Of Carcass Of Infection :- The distances from the river, lake, canal or water within the carcass or any part of the carcass of any horse shall not be placed or permitted to be placed under section 21 shall be 100 meters. 15. Power Of Entry And Inspection :- The power to enter upon and inspect any land, building or other place or any vessel or vehicle under section 22 shall be exercise at reasonable times during sunrise and sunset after giving two hours notice to the party concerned of his intention to visit the same for the purposes specified in the said section. 16. Service Of Order Or Notice :- Any order or notice required to be served under these rules shall be served by delivering or tendering a copy of such order or notice to the addressee or to any adult male member or servant of the addressees household, or in the event of no such person being found, by affixing a copy thereof on some conspicuous part of the usual place of residence of the addressee. By order and in the name of the Governor, Madhya Pradesh. R.P. MISHRA, Dy. Secy., to Govt. of Madhya Pradesh, Agriculture Department.