Section 7B in The Prevention Of Cruelty To Animals Act, 1313 F
7B. Examination of offence
Any police officer or any other person authorised by the Government in this behalf who has reason to believe that an offence against this Act has been or is about to be committed in respect of an animal shall, if the circumstances so require, take possession of the animal and produce it before the Veterinary Inspector of that area for examination. Such officer or authoirsed person may require the owner or person in charge of the said animal to accompany it to the place of examination.
