(1)On receiving a direction under the preceding section the Collector shall, forthwith issue orders requiring the persons therein named to collect the animals or things therein specified at the time and place appointed by the Collector.(2)Such orders may be addressed to any Transport Assistant or to any Revenue Officer or to any zaildar, inamdar, or village officer.(3)Any person owing or keeping animals or things liable to impressment shall, when required by any Transport Assistant or Revenue Officer or any zaildar, inamdar or village officer in pursuance of an order issued under sub-section (1), be bound to produce the same at the time and place appointed by the Collector.(4)Should any such person refuse or fail so to produce the animals or things, the Transport Assistant or other officer to whom the order is addressed may seize them by force.
