Section 32 in Bihar Preservation and Improvement of Animals Act, 1955
32. Power to enter and inspect land, premises, etc.
(1)Subject to such Rules as may be prescribed, a Veterinary Officer or any officer or person authorised by him in this behalf shall have power to enter into and inspect any land, premises, yard, building, or any vessel or vehicle for the purpose of exercising the powers and performing the duties conferred or imposed on him by or under this Act.(2)Every person in occupation of any such land, premises, yard, building or vessel or vehicle shall allow the officer or person concerned such access as he may require for the aforesaid purposes and shall answer any question put to him by such officer or person to the best of his knowledge or belief.
