Section 6(2) in The Karnataka Animal Diseases (Control) Act, 1961
(2)Where there is no person in charge or having control of the animal and the owner is either unknown or cannot be ascertained without undue delay or the order cannot be communicated to him without undue delay or the owner or person in charge or having control of the animal fails to comply with the order under sub-section (1) within such time, as in the opinion of the Inspector is reasonable, the Inspector shall seize the animal and remove it to a place of isolation or segregation and may subject it to such treatment as may be necessary.
