Section 22 in The Punjab Livestock and Birds Diseases Act, 1948
22. Declaration of public infected places.
(1)Where the Veterinary Surgeon has reason to believe that infective [livestock or birds] are or have been in any place owned, controlled or managed by any local authority, or railway administration or aircraft company an where [livestock or birds] are temporarily kept for purposes of sale, transit or exhibition, he may, by order in writing, declare such place to be an infected place.(2)The Veterinary Surgeon shall cause a copy of such order, in the vernacular of the locality, to be exhibited prominently in the infected place, and he shall deliver copies at the office of the local authority, or to the nearest station master of the railway administration, or to the officer-in- charge of the air-field as the case may be and shall also send a copy to the nearest police station; and he shall report his action forthwith to the authority prescribed by the [State] Government in this behalf.
