Section 7 in The Karnataka Animal Diseases (Control) Act, 1961
7. Declaration of private infected places and examination of such places by Veterinary Officer.
(1)If the Inspector has reason to believe that there is an infective animal in any land, building or other place in which animals are kept, temporarily or otherwise, he shall at once, by order in writing, declare such land, building or place, to be an infected place and shall deliver a copy of that order to the owner, occupier or person in charge of the infected place and report his action to the Veterinary Officer:Provided that this sub-section shall not apply to any place owned by or under the control and management of any local authority or railway administration where animals are kept temporarily for purposes of sale, exhibition or transit.(2)On receipt of a report under sub-section (1), the Veterinary Officer shall, as soon as possible, examine the infected place and the animals kept therein and confirm or cancel the order of the Inspector.(3)If the Veterinary Officer confirms the order, he may cause notice to be served on the owner, occupier or person in charge of all places in which the animals are kept, temporarily or otherwise, within a radius not exceeding one mile from the infected place, declaring such place to be an infected place. The Veterinary Officer shall forthwith report the action taken by him under this sub-section to the prescribed authority.(4)If the Veterinary Officer cancels the order passed by the Inspector, the place specified in such order shall cease to be an infected place and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such building.
