Section 6(2) in The West Bengal Animal Slaughter Control Act, 1950
(2)Every person in occupation of any such premises as is specified in sub-section (1) shall allow the President of a municipality or a Panchayat Samiti, the Veterinary Surgeon or the person authorised, as the case may be, such access to the premises as he may require for the aforesaid purpose, and shall answer any question put to him by the President of a municipality or a Panchayat Samiti, the Veterinary Surgeon or the person authorised, as the case may be, to the best of his knowledge or behalf.
