Section 36 in The Karnataka Animal Diseases (Control) Act, 1961
36. Power to make rules.
(1)The State Government may, subject to previous publication, make rules, by notification, for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)the test to which an animal may be submitted under sub-section (4) and the manner in which the animal may be dealt with under sub-section (5) of section 6;(ii)the authority to be prescribed for the purposes of sections 7, 8 and 9;(iii)the circumstances under which licences may be granted by an Inspector under section 10, and the form and condition of such licences;(iv)the kinds or classes of animals which shall be vaccinated or inoculated in respect of each contagious or infectious disease referred to in sub-section (1) of section 12;(v)the manner in which the animal may be marked under sub-section (2) of section 12;(vi)the periods at which and the manner in which the vessels and vehicles shall be cleansed and disinfected under section 13;(vii)for disinfecting the land, building or other places or vehicle or vessel under section 14;(viii)the making of post mortem examination under section 15;(ix)for regulating the powers of an Inspector or Veterinary Officer under section 18;(x)the manner in which an animal may be buried under sub-section (1) of section 19;(xi)the distance from the shore within which the carcass shall not be placed under section 25; and(xii)all other matters expressly required or allowed by this Act to be prescribed.
