Section 10(2) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
(2)Every such person in occupation of any such premises as is specified in sub-section (1) shall obtain the permission as the case may be for the previous purpose as he may require and shall respond to any question that may be posed to him by the competent authority, veterinary officer or the authorised person as per his best knowledge any behalf.
