Section 23(1) in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
(1)Where the Veterinarian has, on receipt of a report or otherwise, reason to believe that any animal is infected with a scheduled disease, he may, by order in writing, direct the owner or any other person in charge of such animal—(a)to keep it segregated from other apparently healthy animals; or(b)to subject it to such treatment as may be required under the circumstances.
