Section 19(1) in The Punjab Livestock and Birds Diseases Act, 1948
(1)Subject to rules to be made in this behalf by the[State] Government, the Veterinary Surgeon may, by order in writing, require the owner, occupier or person in charge of any building, yard, vessel or vehicle in which there has been an infective [livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] to have such building, yard, 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.
