Section 10 in The Karnataka Animal Diseases (Control) Act, 1961
10. Removal of animals and other things from infected areas or places prohibited without licence.
(1)Where any area or place has been declared to be an infected area or place under the foregoing provisions, no person shall, while such declaration remains in force, remove any animal, alive or dead, or any part or product of any animal, or any food, bedding or other things used in connection with the animal, save in accordance with the conditions of a licence granted by the Inspector.(2)Nothing contained in sub-section (1) shall apply to the carriage by railway of any animal or thing referred to in that sub-section through an infected area or place:Provided that where any such animal or thing while in transit through an infected area or place is unloaded therein it shall not be removed therefrom, save in accordance with the provisions of sub-section (1).
