Section 5(2) in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975
(2)Upon the transfer of the Undertakings to the Board under subsection (1) it shall be lawful for any officer of the Board to take physical possessions of all the properly movable and immovable including fixed assets of the Undertakings and in doing so, to use such force to remove obstruction, if any, as he may deem necessary for the purpose.
