Section 20(1) in The Punjab Livestock and Birds Diseases Act, 1948
(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.
