Section 12(3) in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015
(3)For the purpose of enforcing the provisions of this Act, the Competent Authority or the authorized person, in exercising the powers of entry upon, and inspection of, any place under this section, follow, as far as may be, the provisions of Section 100 of Code, relating to the search or inspection of a place by a Police Officer.
