Section 23 in The Karnataka Animal Diseases (Control) Act, 1961
23. Penalty for keeping or grazing infective animals in unenclosed land.
Whoever keeps or grazes in any area, forest, open field, roadside or other unenclosed land to which other persons have a right of access for their animals, any animal which he knows to be infective, shall be punished with fine which may extend in the case of a first conviction to one hundred rupees and in the case of a second or subsequent conviction to five hundred rupees.
