Section 17 in The Karnataka Animal Diseases (Control) Act, 1961
17. Duty to segregate infective animals.
Every owner or person in charge or having control of an animal, which he has reason to believe to be an infective animal, shall, as far as may be possible, segregate such animal in a place apart from all other animals which are not infective and shall take all possible steps to prevent any animal which is not infective from coming into contact with or approaching near such animal.
