Section 20 in The Punjab Livestock and Birds Diseases Act, 1948
20. Declaration of private infected places.
(1)If the Inspector has reason to believe that there is an infective [livestock or bird] [Substituted for the words 'animal' or 'an animal' and 'animals' by Punjab Act of 1961, Section 4.] in any field, yard or building in which [livestock or bird]s are kept, temporarily or otherwise, he shall at once by order, in writing, declare the place to be an infected place and shall deliver a copy of the order to the owner, occupier or person in charge of the place and report his action to the Veterinary Surgeon.(2)This section shall not apply to any place owned by or under the control or management of any local authority or railway administration or to any airfield where [livestock or birds] are temporarily kept for sale, exhibition or in transit.
