Section 11 in The M.P. Live-Stock Improvement Act, 1950
11. Power of Live-stock Officer to inspect or mark bulls and to enter premises.
(1)For the purpose of this Act, a Live-stock Officer or any other officer or person authorised by him in this behalf shall have power at all reasonable time-(a)to inspect any bull;(b)to brand any bull with a prescribed mark in the prescribed manner;(c)subject to such conditions and restrictions, if any, as may be prescribed, to enter any premises or other place where he has reason to believe that a bull is kept.(2)If the Live-stock Officer on inspection of an approved bull finds that the bull has contracted a heritable disease or has otherwise become unfit to function as an approved bull, he may take action for the castration and marking of the bull afresh in accordance with Section 9.
