Section 3 in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
3. Appointment of competent authority.- The State Government may, by notification, appoint the Tahasildar of a Revenue Taluk or an officer of the Department of Animal Husbandry and Fisheries not below the rank of Veterinary Officer as the Competent authority under this Act for such local area as may be specified in such notification.
