Section 8(2) in The Karnataka Animal Diseases (Control) Act, 1961
(2)The Veterinary Officer shall,-(a)cause a copy of the order passed by him under sub-section (1) to be exhibited prominently in the infected place in the language of the locality;(b)cause a copy of such order to be delivered at the office of the local authority or to the nearest station master of the railway administration, as the case may be;(c)cause another copy to be sent to the nearest police station; and(d)forthwith report the action taken by him to the prescribed authority.
