Section 16(b) in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
(b)any cow or animal,—(i)slaughter of which is certified by a Veterinary Officer authorised by the State Government, to be necessary in the interest of the public health;(ii)which is suffering from any disease which is certified by a Veterinary Officer authorised by the State Government as being contagious and dangerous to other animals.
