Section 10(3) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
(3)Any police officer not below the rank of sub-inspector or any person authorized in this behalf by the State Government may with a view to securing compliance with the provision of the section 4 (a) and section 4 (b) or for satisfying himself that the provision of the said section has been complied with-(a)enter, stop and search or authorize any person to enter, stop and search any vehicle used or intended to be used in the export of bovine animals.(b)Seize or authorize the seizure of bovine animals in respect of which he suspects that any provisions of section 4 (a) or 4 (b) has been, is being or is about to be contravened, along with the vehicle in which such animals are found and thereafter take or authorise the taking of all necessary measures for securing the production of the animals and vehicle so seized, in a court and for their sale custody pending production.(c)The provisions of section 100 of the code of criminal procedure, 1973 (no. 2 of 1974) relating to search and seizure shall, so far as may be, apply to search and seizures under this section.Provided further that the State Government may, by notification in the official gazette confer the power under this Act upon any person or group of persons considered to be acting in public interest.
