Section 8 in The Karnataka Animal Diseases (Control) Act, 1961
8. Declaration of public infected place.
(1)Where the Veterinary Officer has reason to believe that an infected animal is or has been kept in any place, which is owned by or is under the control, or management of any local authority, or railway administration where animals are kept temporarily, for purposes of sale, exhibition on transit, he may, by order in writing, declare such place to be an infected place.(2)The Veterinary Officer shall,-(a)cause a copy of the order passed by him under sub-section (1) to be exhibited prominently in the infected place in the language of the locality;(b)cause a copy of such order to be delivered at the office of the local authority or to the nearest station master of the railway administration, as the case may be;(c)cause another copy to be sent to the nearest police station; and(d)forthwith report the action taken by him to the prescribed authority.
