Section 9(1) in The Karnataka Animal Diseases (Control) Act, 1961
(1)On receipt of the report of the Veterinary Officer, under sub-section (3) of section 7 or sub-section (2) of section 8 the prescribed authority shall, after making such further enquiry, as it thinks fit, submit such report with its remarks thereon, if any, to the State Government, which may—(a)confirm any declaration made under sections 7 (1), 7 (3) or 8 (1) either with or without modifications; or(b)cancel any such declaration.
