Section 11 in The Karnataka Animal Diseases (Control) Act, 1961
11. Power to require animals, etc., brought from infected areas without licence to be returned.
Where any animal or thing referred to in section 10 is removed from an infected area or place otherwise than in accordance with the conditions of a licence granted under the said section, any Inspector or Police Officer may require the owner or person in charge of such animal or thing to return it to such area or place:Provided that nothing in this section shall affect the powers of an Inspector under section 6, to deal with infective animals.
