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State of Karnataka - Section

Section 16 in The Karnataka Animal Diseases (Control) Act, 1961

16. Duty of certain persons to report contagious or infectious diseases.

Every owner or person in charge or having control of an animal, and every Veterinary Practitioner who has been called upon to treat an animal, which he has reason to believe to be infected with contagious or infectious disease, shall forthwith report the fact to the Inspector having jurisdiction in the area.