Section 12(1) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(1)Where the Veterinary Surgeon has reason to believe that an infective animal is or has been kept in place which is owned by or is under the control or management of any local authority or administration and in which animals are kept temporarily for purposes of sale, or exhibition or while in transit, he may, by order in writing, declare such place to be an infected place.
