Section 8(1) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(1)Where an Inspector has reason to believe that any animal is infective, he may, by order in writing, direct the owner or person in-charge of such animal to keep it where it is for the time being or to remove it or allow it to be removed to such place of isolation or segregation as may be specified in the order :Provided that where there is no person in-charge of the animal, and the owner is unknown or where the order cannot be communicated to the owner of the animal without undue delay or where the person in charge of the animal refuses to comply with the order under this sub-section the Inspector may seize the animal and remove it to a place of isolation or segregation.
