Section 33 in The Orissa Animal Contagious Diseases Act, 1949
33. Penalty of malicious and vexatious entry or seizure by Inspector.
(1)Whoever being an Inspector, maliciously and vexatiously enters or inspects any land or building or other place or any vessel or vehicle or seizes or detains any animal, shall be punishable with imprisonment for a term which may extend to five hundred rupees or with both.(2)No prosecution under this section shall be instituted after the expiry of six months from the date on which the offence has been committed.
