Section 3(5) in Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021
(5)Owner of cattle, owner of means of transport, driver and attendant of the means of transport, attendant of the cattle and in case where the owner is not a natural person, person in charge shall be jointly and equally liable to transport cattle according to these rules or any other rules framed by Central Government and the State Government for transporting cattle.
