Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 20 in The Karnataka Animal Diseases (Control) Act, 1961

20. Prohibition of markets, fairs, etc., in infected areas.

No person shall organise, promote or hold in any infected area any animal market, animal fair, animal exhibition or other concentration of animals, whether for the purpose of sport or trade, without the permission in writing of the Deputy Commissioner or such officer as the State Government may authorise in this behalf.