Section 7(1) in The Karnataka Animal Diseases (Control) Act, 1961
(1)If the Inspector has reason to believe that there is an infective animal in any land, building or other place in which animals are kept, temporarily or otherwise, he shall at once, by order in writing, declare such land, building or place, to be an infected place and shall deliver a copy of that order to the owner, occupier or person in charge of the infected place and report his action to the Veterinary Officer:Provided that this sub-section shall not apply to any place owned by or under the control and management of any local authority or railway administration where animals are kept temporarily for purposes of sale, exhibition or transit.
