Section 36(2) in The Karnataka Animal Diseases (Control) Act, 1961
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)the test to which an animal may be submitted under sub-section (4) and the manner in which the animal may be dealt with under sub-section (5) of section 6;(ii)the authority to be prescribed for the purposes of sections 7, 8 and 9;(iii)the circumstances under which licences may be granted by an Inspector under section 10, and the form and condition of such licences;(iv)the kinds or classes of animals which shall be vaccinated or inoculated in respect of each contagious or infectious disease referred to in sub-section (1) of section 12;(v)the manner in which the animal may be marked under sub-section (2) of section 12;(vi)the periods at which and the manner in which the vessels and vehicles shall be cleansed and disinfected under section 13;(vii)for disinfecting the land, building or other places or vehicle or vessel under section 14;(viii)the making of post mortem examination under section 15;(ix)for regulating the powers of an Inspector or Veterinary Officer under section 18;(x)the manner in which an animal may be buried under sub-section (1) of section 19;(xi)the distance from the shore within which the carcass shall not be placed under section 25; and(xii)all other matters expressly required or allowed by this Act to be prescribed.
