Section 15 in The Tamil Nadu Cattle-Disease Act, 1866
15. [ Penalty for opposing seizure and impounding of diseased animals. [Section 15 was substituted for the original section by section 2 of the Madras Cattle-Disease (Amendment) Act, 1921 (Madras Act III of 1921).]
- In any district or part of a district in which this Act is in force, hospital pound-keepers, all police officers not below the rank of a Sub-Inspector and such other persons as the Magistrate of the district, or, in the City of [Chennai], the Commissioner of the Corporation, may specially empowered, may seize and impound all animals suffering from contagious or infectious disease, and an v person who shall forcibly oppose such seizure, or who shall forcibly rescue the animals after such seizure, shall be deemed to have committed an offence punishable under section 186 of the Indian Penal Code (Central Act XLV of 1860).]
