Section 5(1) in The Karnataka Animal Diseases (Control) Act, 1961
(1)The State Government may for the purpose of preventing the outbreak or spread of any contagious or infectious disease in or from any area, by notification,-(a)direct that all animals in such area or any class of such animals, shall be compulsorily inoculated in accordance with such rules as may be prescribed or such directions as may be specified in the notification;(b)prohibit or regulate in such manner and to such extent as may be prescribed or as may be specified in the notification (i) the bringing into such area or any other area in the State or any part thereof, (ii) the removal from such area into any other area in the State or any part thereof or (iii) the transport from one place to another in such area, of animals, alive or dead or of any products of animals or of any parts of animals or of any fodder, bedding, or other thing used in connection with animals which may in the opinion of the State Government, carry infection; or(c)prohibit or regulate in such manner and to such extent as may be prescribed or as may be specified in the notification in such area or any part thereof or any other area in the State,-(i)the holding of animal markets, animal fairs, animal exhibitions or other concentrations of animals; or(ii)the sale of or other traffic in, infective animals or their products or the carcasses of animals, which, at the time of their death were infective, or any parts of such animals or any fodder, bedding or other thing used in connection with such animals which may, in the opinion of the State Government, carry infection.
