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State of Gujarat - Section

Section 78 in The Gujarat Police Act, 1951

78. Power of Police Officer to unsaddle the animal or unload.

- When a Police Officer in good faith suspects that any animal being employed in any work or labour is, by reason any sore, unfit to be so employed, he may require the person in charge of such animal to unsaddle or unload it for the purpose of ascertaining whether any sore exists and, if any person refuses to do so, may himself unsaddle or unload the animal or may cause the same to be unsaddled or unloaded.