Section 10(1) in The Karnataka Animal Diseases (Control) Act, 1961
(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.
