The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Control of Scheduled Diseases
3	Appointment of Veterinary Officers
4	Reporting scheduled diseases obligatory
5	Duty to segregate infected animals
6	Notification of controlled areas and free areas
7	Prohibition of movement of animals from controlled area
8	Vaccination, marking and issue of vaccination certificate
9	Contents of vaccination certificate
10	Entry and exit of animals into controlled area and free area
11	Precautionary measures in relation to controlled areas
12	Prohibition of markets, fairs, exhibition, etc., in the controlled areas
13	Prohibition of bringing of infected animals into market and other places
14	Check Posts and Quarantine Camps
15	Inspection and detention of animals at Check Posts and Quarantine Camps
16	Entry and exit of vaccinated animals into controlled and free areas
17	Appointment of Competent Officers
18	Cleaning and disinfection of carriers
19	Powers of entry and inspection
Chapter III	Infected Areas
20	Declaration of infected areas
21	Effect of declaration of infected areas
22	De-notification of infected area
Chapter IV	Infected Animals
23	Segregation, examination and treatment of infected animals
24	Drawing samples from animals
25	Resort to euthanasia for infected animals
26	Disposal of carcass
27	Powers of Veterinary Officer and Veterinarian to hold post-mortem examination
28	Seizure and removal of certain animals
Chapter V	Enforcement and Penalties
29	Enforcement of orders and recovery of expenses
30	Village Officers, etc., to assist
31	Penalty for issuing vaccination certificate without authority or administering defective vaccine
32	Penalties
33	Penalty for placing infected animal or carcass in river, etc.
34	Offences by companies
Chapter VI	Precautionary Measures on Causative Organism, Etc.
35	Prevention of escape of causative organism
Chapter VII	Miscellaneous
36	Prevention of escape of causative organism
37	Officers and authorities to function subject to Government control
38	Power to amend the Schedule
39	Power to issue directions
40	Certain persons to be public servants
41	Power to remove difficulties
42	Power of Central Government to make rules
43	Power of State Government to make rules
44	Laying of rules
45	Repeal and savings
Schedule	The Schedule
	The Schedule A
	The Schedule B
	The Schedule C
	The Schedule D
	The Schedule E
	The Schedule F
	The Schedule G
	The Schedule H
	The Schedule I
	The Schedule J
	The Schedule K
	The Schedule L

An Act to provide for the prevention, control and eradication of infectious and contagious diseases affecting animals, for prevention of outbreak or spreading of such diseases from one State to another, and to meet the international obligations of India for facilitating import and export of animals and animal products and for matters connected therewith or incidental thereto.

WHEREAS economic losses due to infectious and contagious diseases of animals are enormous in the country with some of these diseases constituting a serious threat to the public; AND WHEREAS many of such animal diseases can be largely prevented by judicious implementation of vaccination programmes or by taking other appropriate and timely measures on scientific lines; AND WHEREAS such measures are necessary to facilitate the import and export of animals and animal products and to keep in tune with international practices;

AND WHEREAS it has been realised that the prevention, control and eradication of infectious and contagious diseases of animals from India has to be tackled on a national basis so as to avoid adverse impact of such diseases on the economy of the country and for this purpose harmonise the control procedures and to prevent inter-State transmission of animal diseases;

AND WHEREAS the national level handling has to be done with the active involvement of the State Governments, particularly in regard to the precautionary measures required to be taken within their jurisdiction in respect of certain infectious and contagious diseases and the regulation of movement of animals outside their respective areas by timely adoption of appropriate measures;

AND WHEREAS India is a Member Country of the Office International Des Epizooties, Paris and it is necessary to implement the general obligations, decisions and recommendations of the said Organisation and abide by the International Animal Health Code stipulated by the said Organisation; BE it enacted by Parliament in the Sixtieth Year of the Republic of India as follows:-