Section 13 in The Karnataka Animal Diseases (Control) Act, 1961
13. Cleaning and disinfection of vessels and vehicles.
(1)Every vessel or vehicle used by a common carrier for the transport of animals shall be cleansed and disinfected by him at such periods and in such manner as may be prescribed.(2)The State Government may appoint places where an Inspector may detain and inspect any such vessel or vehicle and if it is not in sanitary condition, require it to be cleansed and disinfected in the prescribed manner.(3)This section shall not apply to the rolling stock of any railway.
