Section 2(iii) in The Punjab Animal Contagious Diseases Rules, 1953
(iii)Any resistance or refusal to allow entry or in addition to and not in derogation of the provisions of any other law for the time being in force inspection as above on the part of the owner or occupant of the place or person-in-charge of the animal or land, building, animal house, place, pen, vessel or vehicle shall render him punishable with a fine which may extend in the case of a first conviction to Rs. 100 or in the case of a second or subsequent conviction to Rs. 500.
