TAMIL NADU PREVENTION AND CONTROL OF INFECTIOUS AND CONTAGIOUS DISEASES IN ANIMALS (CHECK POST AND QUARANTINE CAMP, MANNER OF INSPECTION) RULES, 2013 ¹

TAMIL NADU PREVENTION AND CONTROL OF INFECTIOUS AND CONTAGIOUS DISEASES IN ANIMALS (CHECK POST AND QUARANTINE CAMP, MANNER OF INSPECTION) RULES, 2013 ¹

PREAMBLE

In exercise of the powers conferred by sub-section (1) of Section 43 of the Prevention and Control of Infectious and Contagious diseases in Animals Act, 2009 (Central Act 27 of 2009), the Governor of Tamil Nadu, with the approval of the Central Government, hereby makes the following Rules:

1. Short title and commencement.--

(a) These Rules may be called the Tamil Nadu Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp, Manner of Inspection) Rules, 2013;

(b) They shall come into force from the date of publication in the Tamil Nadu Government Gazette.

2. Definitions.--

(a) In these Rules unless the context otherwise requires,.--

(i) 'Act' means, the Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009 (Central Act 27 of 2009);

(ii) 'Form' means a Form appended to these Rules;

(iii) 'Section' means a Section of the Act;

(b) Words and expressions used in these Rules and not defined but defined in the Act, shall have the same meaning respectively assigned to them in the Act.

3. Form of permit granted by the Officer in Charge of the Quarantine Camp.--

 (a) The officer in charge of the Quarantine Camp shall detain the animals;

(i) which are suffering from any scheduled disease; or

(ii) which have come into contact with or have been kept in the proximity of animal infected with a scheduled disease; or

(iii) transported by the officer in charge of the check post as detailed in sub-rule (d) of Rule 4; or

(iv) of the species (notified under Section 10 of the Act) while exiting from the infected area;

and shall be subjected to a quarantine of fourteen days in a Quarantine Camp.

(b) The Officer in charge of the Quarantine Camp shall give an official acknowledgement to the animal owner for the animals detained in the quarantine Camp. The form of the Detention Acknowledgement is appended as Form B.

(c) During quarantine, the animals shall be ear-tagged bearing a unique number for cattle, buffalo, sheep, goat and pigs and microchip/any other suitable method for donkey, horses, Animals shall be examined regularly for any scheduled disease. Animal shall be vaccinated against the scheduled disease and provided with veterinary treatment, if required. If animals are vaccinated, the animal owner shall be provided with a vaccination certificate as required under Section 9 of the Act.

(d) The cost of maintenance and vaccination of the animals during the quarantine shall be fixed by the Commissioner/Director from time to time and shall be borne by the animal owner.

(e) After successful quarantine, the officer in Charge of the Quarantine camp shall release the animals to the animal owner and also grant the Quarantine Release Permit as per Form C appended with these Rules, under his signature. Form C shall also serve as Entry Permit as required under sub-section (2) of Section 15 of the Act.

4. The manner of inspection and the period of detention at a Check post or at a Quarantine camp.--

(a) In order to ascertain whether the animal is infected with any of the scheduled notified disease, the animal stopped at the Check Post or detained in the Quarantine Camp shall be inspected by the person in charge of Check Post or Quarantine Camp for the following:

(i) movement and gait;

(ii) dull, depressed, normal or excited behavior;

(iii) increase in body temperature;

(iv) ulcer in the mouth, feet or udder;

(v) excessive lacrimation, nasal or vaginal discharge;

(vi) sweating and shivering;

(vii) dryness of the skin, alopecia, skin rashes;

(viii) weakness;

(ix) bleeding through natural openings; and

(x) oedema or swelling in dewlap region or any other part of the body.

(b) The person in charge of the Check Post or the Quarantine Station shall also collect the necessary samples for laboratory examination, if required.

(c) The person in charge of the Check Post may detain animals at the Check Post for a period not exceeding 12 hours for the purpose of inspection, compulsory vaccination and identification, marking, etc. For the animals vaccinated at the check post, the animal owner shall be given a Vaccination Certificate as required under Section 9 of the Act;

(d) After examination of the animal, the officer in charge shall either allow entry of the animal to the notified Control area or the Free Area by issuing an Entry Permit in Form A, appended with these Rules; or transport the animals to the Quarantine Camp.

(e) The cost of examining, vaccinating, ear-tagging the animal or of any other activity at the check post shall be fixed by the Commissioner/Director from time to time and shall be borne by the animal owner.

5. Interpretation of Rules.--

The decision of the State Government on any question that may arise as to the intention, construction or application of these Rules shall be final.