Section 15 in The Punjab Livestock and Birds Diseases Act, 1948
15. Power to isolate infective
[livestock or birds] [Substituted for the word 'animals' by Punjab Act 33 of 1961, Section 4.]. - (1) Where an Inspector has reason to believe that any [livestock or bird] is infective he may, by order in writing, direct the owner or person in charge of such [livestock or bird] to keep it where it is for the time being or to remove it or allow it to be removed to such place of isolation or segregation and within such period as may be specified in the order :Provided that where there is no person in charge of the [livestock or bird], and owner is unknown or the order cannot be communicated to him without undue delay or the person in charge of the [livestock or bird] refuses to do as ordered above the Inspector may seize the [livestock or bird] and remove it to a place of isolation or segregation.(2)The Inspector shall forthwith report every order or seizure under this section to the Veterinary Surgeon.
