Section 12 in The Karnataka Animal Diseases (Control) Act, 1961
12. Preventive vaccination or inoculation in infected places or areas.
(1)In any area or place declared to be an infected area or place under this Act, the Veterinary Officer or the Inspector duly authorised by the Veterinary Officer in this behalf, shall, in all cases in which preventive vaccination or inoculation is possible and practicable, vaccinate or inoculate, as the case may be, such kinds or classes of animals in the area or place as may be prescribed and the owner or person in charge or having control of every such animal, shall render every facility or assistance to the Veterinary Officer or Inspector in carrying out such vaccination or inoculation.(2)When a Veterinary Officer or Inspector vaccinates or inoculates any animal, he may for the purpose of identification mark such animal in such manner as may be prescribed.
