Section 12(1) in The Karnataka Animal Diseases (Control) Act, 1961
(1)In any area or place declared to be an infected area or place under this Act, the Veterinary Officer or the Inspector duly authorised by the Veterinary Officer in this behalf, shall, in all cases in which preventive vaccination or inoculation is possible and practicable, vaccinate or inoculate, as the case may be, such kinds or classes of animals in the area or place as may be prescribed and the owner or person in charge or having control of every such animal, shall render every facility or assistance to the Veterinary Officer or Inspector in carrying out such vaccination or inoculation.
