Section 6(5) in The Karnataka Animal Diseases (Control) Act, 1961
(5)If, after such examination, the Veterinary Officer,-(a)is of opinion that any animal is not infective, the Inspector shall forthwith return it to the person, who, in his opinion, is entitled to its possession:Provided that where such person cannot, in the opinion of the Inspector, be found, he shall send the animal to the nearest cattlepound or deal with it in such other manner as may be prescribed;(b)certifies in writing that any animal is affected with contagious or infectious disease, the Inspector shall destroy the animal or deal with it in such other manner as may be prescribed; or(c)certifies in writing that any animal is infective, though not affected with contagious or infectious disease, the animal shall be subjected to such treatment, if any, and be otherwise dealt with in such manner as may be prescribed.
