Section 15 in The Karnataka Animal Diseases (Control) Act, 1961
15. Power of Veterinary Officer to hold post mortem.
Subject to such rules as may be prescribed, the Veterinary Officer may make or cause to be made a post mortem examination of any animal which at the time of its death was infected or suspected to have been infected and for this purpose, he may cause the carcass of such animal to be exhumed.
