Section 17 in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
17. Delegation of powers.—
The State Government may, by notification, delegate,—(i)to any local authority, its powers and functions under section 3, within the local area subject to the jurisdiction of such local authority;(ii)to any officer of the State Government its powers and functions under sub-section (1) of section 6.
