Section 28 in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
28. Seizure and removal of certain animals.—
Where any animal which is infected or suspected to have been infected is found without any person claiming to be its owner, or where a valid order or direction given in relation to any such animal is not promptly complied with by the owner or other person in control of the animal, it shall be open to the Veterinary Officer or any other Competent Officer, to seize the animal and remove it to a place of isolation or segregation, as he may deem proper.
