Section 4 in The Orissa Glanders and Farcy Rules, 1941
4. Inspector's power regarding entry and search for diseased animals.
(1)For the purpose of ascertaining whether there is any horse which is diseased as defined in the Act in any enclosure, field, building or other jurisdiction to which he is appointed, enter, search such enclosure, field, building or other places provided that no such entry shall be made between the hours of sunset and sunrise.(2)Every such entry and inspection shall be made in the presence of the owner or person in charge of the place, or of the owner or person in charge of the horse or of both, if they desire to attend.(3)Before making any such entry the Inspector shall, if so required, produce his certificate of appointment. Every certificate shall be in the form set forth in Schedule 1.(4)When making any such entry, search or inspection, the Inspector may be accompanied by any other person whom he may consider it necessary to take with him.(5)The owner or person in charge of the place and the owner or person in charge of the horse, shall give free access to the Inspector and the person (if any) accomplying him and shall in every way facilitate the search and inspection.(6)If an Inspector has reason to believe that the owner or person in charge of the horse is absenting himself in order to evade the Provisions of the Act or of these rules or if he meets with resistance or obstruction in making the entry, he may nevertheless make such entry if he be accompanied by not less than two persons, appointed in writing by the Magistrate.
