Section 11(3) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(3)If the Veterinary Surgeon confirms the order passed by the Inspector, he may declare all places in which animals are kept, temporarily or otherwise, within a radius not exceeding one mile from the infected place to be infected places. The Veterinary Surgeon shall give a written notice of such declaration to the owners, occupiers or persons in-charge of such places. The Veterinary Surgeon shall, thereafter, report the action taken by him under this section to the prescribed authority.
