(1)On the issue of a notification under Section 10 a veterinary officer appointed for the infected area may inoculate every healthy animal of the species affected by or exposed to the contagious disease specified in the notification.(2)For the purpose of including any such animal the veterinary officer may, by notice in writing, call upon the owner of the animal to produce it for inoculation at the time and place specified in such notice and such owner shall give that officer reasonable facility and assistance in carrying out the inoculation.
