Section 17 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
17. Power to require disinfection of infected premises, boats or vehicles.
- Subject to such rules as may be prescribed, the Veterinary Surgeon, by order in writing, require the owner, occupier or person in-charge of any land, building, or other place or of any boat or vehicle in which an infective animal has been kept to have such land, building, place, boat or vehicle disinfected, and the internal fittings thereof and other things found there in or near thereto to be disinfected or destroyed in such manner and to such extent as may be specified in the order.
