Section 3(11) in Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021
(11)In case of medical emergency the person attending to the cattle shall approach with ownership document the nearest local Veterinary Doctor who shall examine the cattle. Incase the Veterinary Doctor feels that adequate treatement cannot be provided, he shall refer the cattle to the nearest Polyclinic or Referral Hospital. The owner shall then submit a statement at the earliest within two weeks in writing to the Jurisdiction Veterinary officer stating that in view of the medical emergency transportation certificate was obtain later.
