Section 5 in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
5. Duty to segregate infected animals.—
(1)Every owner or person in charge of an animal, which he has reason to believe is infective of a scheduled disease, shall segregate such animal and have it kept in a place away from all other animals which are healthy, and take all possible steps to prevent the infected animal from coming in contact with any other animal.(2)The owner or other person in charge of, or having control over, the animal referred to in sub-section (1) shall confine that animal and prevent it from grazing in a common place or to drink water from any common source including a vessel, pond, lake or river.(3)All other infected animals shall be segregated by the Municipality, Panchayat or other local administration.
