Section 16 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
16. Power to enter, seize etc.
(1)Any police officer not below the rank of Sub Inspector or any person authorized in this behalf by the Government, with a view to secure compliance with the provisions of this Act or for satisfying himself that the provisions of this Act have been complied, may-(a)enter, stop and search any vehicle used or intended to be used for the export of [cow or beef] [Substituted 'cows' by Haryana Act No. 36 of 2019, dated 31.10.2019];(b)[ Seize cow or beef in respect of which he suspects that any provisions of this Act has been, is being or is about to be contravened, along with the vehicle in which such cow or beef is found, and thereafter take all measures necessary for securing the production of the cow or beef so seized, in a court and for the safe custody pending such production;] [Substituted by Haryana Act No. 36 of 2019, dated 31.10.2019](c)[ enter and search any premises used or intended to be used for the slaughter of cow and seize cow or beef and collect evidence from the spot including instruments and documents used or intended to be used regarding activities related to slaughter and export of cow or beef.] [Substituted by Haryana Act No. 36 of 2019, dated 31.10.2019](2)The provisions of section 100 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), relating to search shall, so far as may be, apply to search and seizure under this Act.
