Section 21 in Mizoram Animal (Control & Taxation) Act, 2014
21. Power to enter or inspect premises or places.
- The Government may appoint or cause to be appointed by the Village Councils such designated persons, as may be necessary, who shall -(1)inspect any animals or the arrangement for keeping animals, or(2)ascertain if any animals are being kept in accordance with the provisions of this Act, or the rules made there under, or(3)take such other action as may be prescribed by the Government, in this behalf.Chapter-VI Miscellaneous
