Section 6(1) in The Karnataka Animal Diseases (Control) Act, 1961
(1)Where an Inspector has reason to believe that any animal is infective, he may, by order in writing, direct the owner or person in charge or having control of such animal,-(a)to keep it where it is for the time being or to remove it or allow it to be removed to such place of isolation or segregation as may be specified in the order;(b)subject it to such treatment as may be specified in the order.Such owner or person in charge or having control of such animal shall comply with such order.
