Section 16(c) in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
(c)any cow or animal, slaughter of which is certified to be necessary on the ground that it is suffering from an incurable disease or injury,—(i)in the case of a cow or animal belonging to the Central Government in the Ministry of Defence, by a Veterinary Officer of the Indian Army;(ii)in the case of any other cow or animal, by a Veterinary Officer authorised by the State Government.
