Section 7(3) in The Karnataka Animal Diseases (Control) Act, 1961
(3)If the Veterinary Officer confirms the order, he may cause notice to be served on the owner, occupier or person in charge of all places in which the animals are kept, temporarily or otherwise, within a radius not exceeding one mile from the infected place, declaring such place to be an infected place. The Veterinary Officer shall forthwith report the action taken by him under this sub-section to the prescribed authority.
