Section 12 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
12. Declaration of public infected places.
(1)Where the Veterinary Surgeon has reason to believe that an infective animal is or has been kept in place which is owned by or is under the control or management of any local authority or administration and in which animals are kept temporarily for purposes of sale, or exhibition or while in transit, he may, by order in writing, declare such place to be an infected place.(2)The Veterinary Surgeon 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 Court language of the locality ; and(b)cause a copy of such order to be delivered at the office of the local authority ; and(c)cause a copy of the order to be sent to the nearest Police Station ; and(d)forthwith report the action taken by him to the prescribed authority.
