Section 22(1) in The Punjab Livestock and Birds Diseases Act, 1948
(1)Where the Veterinary Surgeon has reason to believe that infective [livestock or birds] are or have been in any place owned, controlled or managed by any local authority, or railway administration or aircraft company an where [livestock or birds] are temporarily kept for purposes of sale, transit or exhibition, he may, by order in writing, declare such place to be an infected place.
