Section 9 in The Karnataka Animal Diseases (Control) Act, 1961
9. Power of State Government to declare infected area.
(1)On receipt of the report of the Veterinary Officer, under sub-section (3) of section 7 or sub-section (2) of section 8 the prescribed authority shall, after making such further enquiry, as it thinks fit, submit such report with its remarks thereon, if any, to the State Government, which may—(a)confirm any declaration made under sections 7 (1), 7 (3) or 8 (1) either with or without modifications; or(b)cancel any such declaration.(2)(a)Where the State Government confirms any such declaration, either with or without modifications, it shall by notification, define the limits of the area to which the declaration with modifications, if any, made therein, shall apply and declare such area to be infected area;(b)the State Government may by notification add, amend, vary or rescind any notification published under clause (a) either on its own motion or on a further report of a Veterinary Officer, submitted through the prescribed authority;(c)on the publication of a notification under clause (a) or (b) any place declared by the Inspector or the Veterinary Officer to be an infected place and not included in the infected area as defined in such notification shall cease to be an infected place and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such place;(d)the Inspector shall cause to be exhibited in some prominent place in the infected area and in the language of the locality a copy of the notification issued under clause (a) or (b).(3)Where the State Government cancels any declaration referred to in sub-section (1), any place specified in such declaration shall cease to be an infected place and the Inspector shall give notice accordingly to all persons to whom copies of such declaration were delivered or on whom notices of such declarations were served.
