Section 8 in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
8. Restriction on transport of animal or cow for slaughter.—
No person shall transport or offer for transport or cause to be transported any animal or cow from any place within the State to any place outside the State, for the purpose of its slaughter in contravention of the provisions of this Act or with the knowledge that it will be or is likely to be, so slaughtered.
