Section 14 in The Karnataka Animal Diseases (Control) Act, 1961
14. Disinfection of infected premises, vessels or vehicles.
Subject to such rules as may be prescribed, the Veterinary Officer may, by order in writing, require the owner, occupier or person in charge of any land, building or other place or of any vessel, or vehicle, in which an infected animal has been kept, to have such land, building, place, vessel or vehicle disinfected and the internal fittings thereof and other things found therein or near thereto to be disinfected or destroyed in such manner and to such extent as may be specified in the order. Such owner, occupier or person in charge shall comply with such order.
