Section 21(2) in The Punjab Livestock and Birds Diseases Act, 1948
(2)If he confirms the order he may cause notice to be served on the owners, occupiers or persons in charge of all places in which [livestock or birds] are kept temporarily or otherwise, within a radius not exceeding one mile from the infected place, declaring such place to be infected places.The Veterinary Surgeon shall forthwith report his action under this sub- section to the authority prescribed by the [State] Government in this behalf.
