Section 8(1) in The Karnataka Animal Diseases (Control) Act, 1961
(1)Where the Veterinary Officer has reason to believe that an infected animal is or has been kept in any place, which is owned by or is under the control, or management of any local authority, or railway administration where animals are kept temporarily, for purposes of sale, exhibition on transit, he may, by order in writing, declare such place to be an infected place.
