In exercise of the powers conferred by clause (c) of sub-section (2) of Section 87 of the Railways Act, 1989 (24 of 1989), read with Section 22 of the General Clauses Act, 1897 (10 of 1897), the Central Government hereby makes the following rules, namely:
(1) These rules may be called the Railways (Prescription of Infectious and Contagious Diseases for Animals) Rules, 1990.
(2) They shall come into force on the date of commencement of the Act.
In these rules Act means the Railways Act, 1989 (24 of 1989).
For the purpose of Section 68 of the Act, the following diseases of animals are prescribed to be infectious or contagious in nature, namely:
(1) Cattle and Buffaloes. Rinderpest, Foot and Mouth diseases, contagious bovine Pleuropneumonia, Anthrax, Rabies, Tuberculosis, Para-Tuberculosis, Theileriosis, Brucellosis, Haemorrhagic, septicaemia, Black Quarter, Lepto pirosis, Piroplasnosis, Anaplasnosis.
(2) Sheep and Goats. Rinderpest, Foot and Mouth Diseases, Anthrax, Rabies, Blue Tongue, Brucellosis, Sheep Pox, CCPP, contagious Ecthema, Goat Pox.
(3) Horses, Donkeys and Mules. Glanders, Anthrax, EIA, Equine Influenza, Rhinopneumonitis, Trypenosomiasis.
(4) Pigs. Hog Cholera, Foot and Mouth Diseases, Rinderpest, Anthrax.
(5) Poultry. Ranikhet Disease, Fowl Pox, Bacillary, Diarrhoea, Infectious Bronchitis, Marek's Disease, Infectious Coryza, ILT Gumboro CRD and Fowl Cholera.
(6) Dogs and Cats. Rabies, Distemper, Parvovirus, Infection, Leptospirosis, Hepatitis.
1. Vide Noti. No. GSR 553(E), dated 7th June, 1990, published in the Gazette of India, Extra., Part II, Section 3(i), dated 7-6-1990.