Section 19 in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
19. Establishment of institutions for taking care of cattle.- (1) The State Government may establish, or direct any local authority or permit society registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960), or any Central Act or any association or organization to establish an institution including Gau Shalas at such places as may be deemed necessary for taking care of the cattle to be sent thereto.
(2)The State Government may provide by rules for the proper management of such institutions for the care of cattle therein and provide support for the class or variety of cows or other cattle that may be admitted herein.(3)The State Government or subject to the previous sanction of the State Government, the local authority, society or body of persons or association establishing an institution under sub-section (1), may levy such fees as may be prescribed for the maintenance of such institution.
