- The [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may make rules for the enumeration and inspection of animals or things liable to impressment under this Act, and may by rule require any person owning or keeping any such animal or thing to produce it for enumeration or inspection at such time and place within the limits of the Village in which he ordinarily resides or in which he holds or cultivates land as the enumerating or inspecting officer may fix and to give such information regarding such animal or thing as the rules may prescribed.
